VALLABHKUTIR CO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Sr. Advocate Mr.Mehul Shah appearing for the petitioners states that the petitioners have deposited Rs. 50,000/- before this Court as directed by the Court vide order dated 20.8.2018. The copy of the receipt is taken on record.

(2.) The office is directed to appropriate the said amount in the account of High Court Legal Services Authority.

(3.) The petitioner Society has challenged the impugned order dated 19.12.2017 passed by the Gujarat Land Revenue Tribunal (hereinafter referred to as "the Tribunal") in Appeal No.AA/46/97 as well as the order dated 10.9.1997 passed by the Charity Commissioner, Ahmedabad in Application No.36/72/96.