SAIYED SIRAJHUSEN FATEHALI Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for quashing and setting aside the order dtd. 8/8/2023 passed by learned Joint Charity Commissioner, Ahmedabad in Application No.51/1/2023 whereby the learned Joint Charity Commissioner, Ahmedabad has granted consent to the respondent Nos.2 to 9 who are the original applicants before the Joint Charity Commissioner, to institute a civil suit under Sec. 50 read with Rule 27 of the Bombay Public Trusts Act and Rules framed thereunder.

(2.) The matter was heard at length on 10/10/2023 and this Court had passed the following order :-

(3.) Thereafter, the petitioner and private respondents had given their written submissions along with the decisions relied upon by them and those written submissions are on record and the contents of the written submissions are considered while considering the submissions made by learned counsel for the parties.