Gujarat High Court
Bharatkumar Harshadram Pandya & 16 vs Kacchiya Patidar Samaj Bardoli Thro' ... on 11 January, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/MCA/2908/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION NO. 2908 of 2014
In
SPECIAL CIVIL APPLICATION NO. 24544 of 2007
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BHARATKUMAR HARSHADRAM PANDYA & 16....Applicant(s)
Versus
KACCHIYA PATIDAR SAMAJ BARDOLI THRO' PRESIDENT AND TRUSTEE
& 2....Opponent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1-17
MR P P MAJMUDAR, ADVOCATE for the Applicant(s) No. 1-17
MR DHAVAL D VYAS, ADVOCATE for the Opponent(s) No. 1
MR RH RUPARELIYA, ADVOCATE for the Opponent(s) No. 2
MR MANAN MEHTA, ASSISTANT GOVERNMENT PLEADER for the
RESPONDENT(s) No. 2-3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 11/01/2016
ORAL ORDER
1. Heard Mr. S.P. Majmudar, learned advocate for the applicants, Mr. Dhaval Vyas, learned advocate for opponent No.1 and Mr. Manan Mehta, learned Assistant Government Pleader for opponent Nos.2 and 3.
2. Considering the prayers prayed for in this Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Jan 12 02:41:59 IST 2016 C/MCA/2908/2014 ORDER application, suffice it to show that what was challenged in the main matter being Special Civil Application No.24544 of 2077 was an order passed by the Joint Charity Commissioner under the provisions of the Bombay Public Trusts Act, 1950 and a further order by the Gujarat Revenue Tribunal under Section 36(3) of the Act.
3. Considering the prayers prayed for, the same is beyond the scope and ambit of the main petition. In case if the applicants have any other grievance the same shall be a separate cause of action.
4. Accordingly, the application is disposed of.
(R.M.CHHAYA, J.) mrp Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jan 12 02:41:59 IST 2016