RAJEEV PYRELALJI JAISWAL Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Advocates for the respective parties.

(2.) The order dated 02/07/2020 passed by the learned Joint Charity Commissioner is challenged before me. Not the entire order is challenged, but only that part of the order, by which the learned Joint Charity Commissioner has appointed Secretary of the trust as part of the committee governing the election, has been challenged. My attention is brought to the order passed by this Court in First Appeal No.351/1998 on 10/09/1998. So also, my attention is brought to an order dated 06/04/2015 passed by the Joint Charity Commissioner in Appeal No.34/2008 and in connected proceedings.

(3.) After hearing their arguments, I find that "the correct interpretation of the order passed by this Court on 10/09/1998 relating to holding of election" is involved. So also, the issue, "whether the learned Joint Charity Commissioner while passing the impugned order has acted within four corners of the order, dated 10/09/1998" is involved.