SHAILESH D. VARDHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 2429/2023:

(2.) In sum and substance, the factual matrix is common in both the instant petitions, which reveals that the Trust was registered under Sec. 19 of the Rajasthan Public Trust Act, 1959 (hereinafter referred as 'Act of 1959') in the year 1987, and since then, many of its Trustees have either expired or left the Trust.

(3.) Feeling aggrieved by the impugned action of the respondents, as averred in the instant petitions, the petitioners have approached this Court seeking redress, while claiming the aforequoted reliefs.