JANAKBHAI JASHUBHAI PATEL Vs. PARSHURAMDASJI GURU KAPILESHVARDASJI

JUDGEMENT

(1.) This first appeal under section 72(4) of the Bombay Public Trusts Act, 1950 ( for short "the Act, 1950") is at the instance of the original opponents on the file of the 10th Addl. District & Sessions Judge, Ahmedabad (Rural), Mirzapur, Ahmedabad in the proceedings arising from the Civil Misc. Application No.19 of 2018 and is directed against the judgment and order dated 30th April, 2018 passed by the 10th Addl. District Judge, Ahmedabad (Rural) at Mirzapur.

(2.) The facts, in brief, giving rise to this appeal, are as under;

(3.) The appellants herein preferred an application under section 50(A) before the Charity Commissioner, State of Gujarat, which came to be registered as the Scheme Application No.24 of 2012. The said application came to be allowed vide order dated 16th January, 2016. The order reads thus;