RAJESH T. SHAH Vs. TAX RECOVERY OFCER RITY

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, petitioners have challenged the following :-

(2.) The original petitioners namely Harish R. Laliwala, Suresh Kantilal rhokshi, Rajesh T. Shah and Devila H. Laliwala who were trustees of Ramniklal r. Laliwala Famiy Beneft Trust (hereinafter referred to as 'the trust') have fled this Petition on behalf of the trust for the above reliefs. The trust was settled by one Smt. Sushila R. Laliwala, wife of Ramniklal r. Laliwala under a deed of trust dated 14 th April 1978 for the beneft of her grand children. Originally, as per the trust deed the following four trustees were appointed viz.;

(3.) During the pendency of this petition Harish R. Laliwala and Suresh Kantilal rhokshi passed away and their names were deleted. The third trustee viz; Amita Apurva Laliwala who was added as trustee was impleaded as petitioner No.3 in the Petition.