JANAK DILIP DWARKADAS Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule.

(2.) By consent of counsel, the petition is taken up for hearing forthwith. The controversy in the present petition concerns impleadment of the petitioner as a partyrespondent to the revision application filed by respondent no.2 before the Joint Charity Commissioner.The petitioner applied for deletion of his name from the cause title on the ground that he is neither a necessary nor a proper party to the revision. The application was rejected by the Joint Charity Commissioner. That order is challenged in the present petition.

(3.) A few facts of the case may be noted as follows: