STHANAKVASI JAIN MOTA SANGH Vs. RAMESHCHANDRA MULSHANKER DHEDHI

JUDGEMENT

(1.) THE petitioner has preferred the petition for challenging the order passed by the incharge Joint Charity Commissioner dated 03. 10. 2002 in Judicial Misc. Application No. 27/01, whereby the direction has been given to hold the election.

(2.) HEARD Mr. Vyas for the petitioner, Mr. Shah for Mr. Rawal for the respondent and Mr. Shukla, learned AGP for respondent No. 7.

(3.) THE learned counsel for the respondent Mr. Shah has placed on record the copy of the order dated 22. 02. 2008 passed by this Court (Coram :akil Kureshi, J.) in Special Civil Application No. 3556/08, whereby the directions are given at para 6 as under: