KHOJESTE MISTREE Vs. MINOO RUSTOMJI SHROFF

JUDGEMENT

(1.) IN all the above three Appeals, the Appellants are challenging the order dated 5th April,2007 passed by the learned single Judge in Misc. Petition No. 17 of 2006. We have heard all the learned Counsel as well as parties in person mentioned hereinabove. The brief facts pertaining to Misc. Petition No. 17 of 2006 are, that the Petitioners at the time of filing of the said petition were six trustees for the time being of the funds and immovable Properties of the Parsee Panchayat of Bombay. Hereinafter referred to as the "bpp" Scheme.

(2.) THE petitioners in Miscellaneous Petition no. 17 of 2006 are the six trustees for the time being of the Funds and Immovable Properties of the Parsee panchayat of Bombay (hereinafter referred to as the bpp ). The Scheme for the Election of Trustees of the bpp (hereinafter referred to as the Scheme) was originally sanctioned by this Court on 18/06/1910 in suit No. 689 of 1906 and thereafter amended from time to time by this Court. The necessity for filing this petition had arisen in the following circumstances:

(3.) THE learned single Judge by the aforesaid judgment and order dated 5th April,2007 had sanctioned the changes proposed in the above scheme and also fixed the age of eligible member to be admitted as a member as 18 years instead of 21 years. This reduction in age was accepted by the Petitioners in the said Petition, by their affidavit dated 4th april,2007.