NAYI JAYRAMBHAI PURSHOTTAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article-226 of the Constitution of India challenging the order dated 24-07-2019 passed by the Joint Charity Commissioner in Judicial Misc. Application No.15 of 2019. It is further prayed for direction to respondent No.1 to examine the whole procedure conducted by the respondent No.2- Trust by holding the meeting of 17th February, 2019 and 17th March, 2019, specifically to examine the allegations of malpractice or manipulation in the Trust record and for such person, to take an appropriate action against the responsible persons for such malpractice or manipulation in the Trust record.

(2.) Pending the petition, it is prayed to stay the impugned order and also not to implement and execute the Resolution dated 17th March, 2019 and maintain the status quo qua P.T.R.

(3.) Learned Advocate for the petitioners submitted that the petition essentially pertains to the election in the respondent No.2- Trust in the directions sought for would be touching the elections conducted by the respondent No.2- Trust.