Kurian, J. - (1.) Leave granted.
(2.) The main objection taken by the appellants is that while the High Court modified the Scheme, the affected parties were not heard; only the counsel who appeared for some of the parties in the High Court were heard. In that view of the matter, on 21.02.2017, this Court passed the following order:- "Having heard Mr. V. Giri, learned senior counsel, we find that a public notice under Order I Rule 8 CPC should have been issued in case the High Court wanted to modify the scheme, as framed by the Joint Charity Commissioner. It is the submission of Mr. V. Giri, learned senior counsel, which is vehemently refuted by Mr. Guru Krishna Kumar, learned senior counsel, that the orders on modification of the scheme have actually been passed on consent of the parties, who appeared before the High Court. Be that as it may, having regard to the major changes effected by the High Court in the scheme formulated by Joint Charity Commissioner, we are of the view that a public notice should have been issued. However, we do not propose to send the matter back to the High Court. We direct the petitioners to issue a public notice, at their expense, within three days from today, giving time of 10 days to the villagers to respond. Let the notice be published in two Gujarati newspapers viz. 'Gujarat Samachar' and 'Sandesh', which have wide circulation in Vasad village, District Anand, Gujarat. It shall be made clear in the public notice that whoever wants to respond to the notice shall have to respond within 10 days from the date of publication of notice. Post the matters on 21.03.2017 for further orders, as first item for final disposal."
(3.) Pursuant to the order and publication, none has appeared before this Court raising any objection. We are informed that some objections have been filed before the Charity Commissioner but nobody has filed any objections before this Court, where the matter is pending.;