BABULAL Vs. MAHAVEER JAIN SWETAMBER PEDHI (TRUST)

JUDGEMENT

(1.) Though the matter was listed in 'Fresh' category, the matter was heard finally today itself.

(2.) This writ petition has been filed under Articles 226 and 227 of the Constitution of India claiming the following reliefs:

(3.) Brief facts of the case are that the petitioners have filed a suit for permanent and mandatory injunction against the respondents, in order to maintain the old structures of the temples and that, the so-called Self Style Guru Jairatan Sureshwar Ji, who had taken over the entire management of the trust in the absence of any elections being conducted for the trust which has been created by defendants in the name of Shri Vardhamaan Rajinder Jain Bhadavji Trust in 2018, be removed from his post. The petitioners also prayed for the rendition of the account along with the entire property of trust in supervision of the person appointed by learned trial court and further prayed for conducting elections for the trust. It is also pertinent to mention that Respondents no. 12 to 27 are the trustees of this trust.