SENDHANI JETHALAL KANJIBHAI Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) The petitioner has made the following prayers.

(2.) Mr.Champaneri, learned advocate for the petitioner has submitted that large scale irregularities are there in the election process, including with regard to preparation of voters list etc. and therefore request was made not to proceed with the election. It is submitted that nomination of the petitioner is also rejected with back dating thereof and the same is questioned before the Charity Commissioner yesterday i.e. on 02.06.2016. The Charity Commissioner has issued notice and the matter is kept for hearing on 04.06.2016. It is stated that, the copy of the process issued by the Charity Commissioner is not with the petitioner and therefore the same is not placed on record, however the statement is made at the bar by learned advocate for the petitioner in that regard, that it is so. It is submitted that, refusal of interim relief would cause irreparable loss to the petitioner and therefore interference of this Court is required. Reliance is placed on the decision of this Court in the case of Pavankumar Jain vs. Priyavadan Ambalal Patel reported in 2016 (1) GLR 242. It is submitted that this petition be entertained.

(3.) Having heard learned advocate for the petitioner and having gone through the material on record, this Court finds as under.