SANGHANI PRAVINCHANDRA M Vs. STATE

JUDGEMENT

(1.) There were three petitioners earlier in this Special Civil Application, but during the pendency of the Special Civil Application, the petitioners No.2 and 3 have expired. The heirs and legal representatives of the petitioners No.2 and 3 have not been brought on record either by the petitioner No.1 nor their heirs and legal representatives have come before this Court by filing an application. In view of this fact, the Special Civil Application on behalf of the petitioners No.2 and 3 abates and the same is dismissed. Rule discharged.

(2.) During the pendency of this Special Civil Application, the respondents No.2, 3 and 7 have also expired and on the request of the counsel for the petitioner, the names of these respondents were ordered to be struck off.

(3.) Challenge in this Special Civil Application has been made to the order of the Gujarat Revenue Tribunal dated 15-3-1983 and that of the Charity Commissioner dated 14th April, 1981 as well as to the earlier order of the Gujarat Revenue Tribunal dated 14-11-1976 in the matter of grant of permission to the trustees to lease out the property of the trust to respondent No.11. None of the petitioners were the trustee of the trust nor they were the persons who have participated in the proceedings for the lease of the property of the trust by public auction. They seem to be the busy-body. The trust is named as Dasa Sorathia Vanik Gnati Samaj Trust (community property), Jamnagar. The property of the trust is situated in Jamnagar city which is an open piece of land.