MAHASUKHLAL N ANKHAD Vs. JOINT CHAIRTY COMMISSIONER

JUDGEMENT

(1.) LEARNED appearing for the petitioner states before the Court that he has been supplied with the constitution of the Trust. He further states that on perusal of the constitution of the Trust he has noticed that there is no provision whereby a person who applied for being a member, his heirs can pursue the remedy. Hence, this Special Civil Application is not maintainable at the instance of the heirs of the person who had applied for being member of the Trust.

(2.) LEARNED advocate Mr. Rao seeks permission to withdraw this petition reserving the liberty in favour of the heirs of the petitioner to file fresh proceedings to ventilate their grievance. Permission is granted. Petition is disposed of as withdrawn. Rule is discharged.