SWAMI NIRANMUKTDASJI Vs. BHUJ KSHATRIYA MOCHI GYATI TRUST

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer:-

(2.) By the impugned order, the Joint Charity Commissioner has rejected application Exh.21 in Appeal No.6 of 2017, thereby rejecting preliminary objections of the petitioners. The preliminary objections raised were with regard to delay and therefore, non-maintainability of the revision application and non-joinder of the parties as appellants.

(3.) The brief facts are as under:-