GUMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioners challenging the order dated 12.10.2018, passed by the Appellate Authority-Commissioner Devsthan Department, Udaipur whereby the Appellate Authority has set aside the order dated 16.07.2018 passed by the Assistant Commissioner, Devsthan Department, Jodhpur, registering the Trust on the application filed by the petitioners.

(2.) The brief facts of the case are that an application was filed by the petitioners before the Assistant Commissioner for registration of the Trust. The said application was filed by the petitioners in Form No.6, alongwith list of properties held by the temple.

(3.) It is pleaded by the petitioners that on such application being filed, the Assistant Commissioner, Jodhpur directed issuance of notice of the said application on 15.01.2018 and invited objections and fixed the next date on 16.03.2018.