VITHTHALBHAI SOMABHAI PATEL Vs. JAYANTKUMAR MAHADEVPRASAD DAVE

JUDGEMENT

(1.) Learned advocate Mr.Manan V.Bhatt has submitted that he has instructions to appear on behalf of the respondent no.1. The registry shall accept his vakalatnama as and when it is filed.

(2.) The present petition is filed under Article 226/227 of the Constitution of India with the following prayers :

(3.) It appears from the record that the petitioner and the respondent had jointly filed Scheme Application No.50 of 2021 under Sec. 50-A of the Bombay Public Trusts Act, 1950, for the trust, namely, Shri Vasna Kotariya Gamat Gaushala Trust, Vadodara, which was partly allowed by the learned Joint Charity Commissioner, Vadodara, and accordingly, the scheme was framed by virtue of the order dtd. 18/5/2024.