GULAM JAFARKHAN GULAM HASANKHAN Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Shri Shareef, learned counsel for the appellants and Shri Parihar, learned Assistant Government Pleader for respondent No. 12.

(2.) Shri J.J. Chandurkar, learned counsel is present in the Court but he informs that as his name appears on the board, he is present in the Court.

(3.) Shri Shareef, learned counsel for the appellants contends that all the respondents who had submitted the Scheme, which has been accepted by lower authority, are no more interested and have been accordingly deleted. He contends that therefore, the scheme with which the Trust was established and was functioning must be accepted and should be allowed to continue further. He states that the basic objection of present appellants, who are continuing as Trustees, is to the element of election which has been introduced in the new Scheme by Respondent No.12, as according to him it spoils the otherwise healthy atmosphere in the trust.