VIPULBHAI CHANDRAKANTBHAI PATEL Vs. CHARITY COMMISSIONERGUJARAT

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have challenged order dtd. 17/10/2015 passed by Charity Commissioner in Judicial Misc. Application No.61 of 2015 and have prayed for the following reliefs:

(3.) It appears from the record of the petition the petitioners approached Charity Commissioner under Sec. 41A of the Gujarat Public Trusts Act, 1950 (hereinafter to be referred to as 'the Act' for short) and, inter alia, contended that the respondents be directed to accept the 'dharmada vero' i.e. subscription from various satsangis belonging to the sect of respondent No.2. Charity Commissioner, after hearing the parties, dismissed the aforesaid application of the petitioners, being aggrieved by the said order of dismissal the present is filed.