S.L.TALATI - (1.)Petitioner No. 1 is the society registered under the Societies Registration Act and petitioner No. 2 is the Director of petitioner No. 1 society. Petitioner No. 1 Society was also registered as a public trust under the Bombay Public Trust Act. Now these petitioners have filed this petition for getting quashed and set aside the Government resolution dated 11-12-1980 which is annexure E to the petition and also getting quashed and set aside the letter dated 18-12-1980 which is produced at annexure D. Further relief prayed is that an injunction may be granted against the respondents and they may be restrained from implementing the resolution dated 11-12-1980.
(2.)The facts as they emerge are as under: Petitioner No. 1 is a society registered under the Societies Registration Act. It is registered with the objects of raising National Memorial in the memory of late Sardar Vallabhbhai patel and to carry such activities to fulfill the ideals for which late Sardar Vallabhbhai Patel worked during his life time.
(3.)The Central Government and many State Governments have actively participated in giving various types of grants to meet with the capital expenditures and recurring expenditures to commemorate the memories of Mahatma Gandhi and Pandit Jawaharlal Nehru. The 100th birthday of Sardar Vallabhbhai Patel was celebrated throughout the country in the year 1974-75 and at various places Sardar Vallabhbhai Patel Centenary Committees were appointed to celebrate his 100th Birthday. The State Government of Gujarat had taken the initiative in the formation of Sardar Vallabhbhai Patel centenary celebration committee under the Chairmanship of late Shri Uchharangrai Navarangrai Dhebar former President of Indian National Congress. At the time of celebration of the 1 00th birthday of the late Sardar Vallabhbhai Patel it was felt that there was a necessity to establish a permanent body to raise National Memorial of late Sardar Vallabhbhai Patel and carry other activities which were dear to him and which were mentioned also as the objects of the centenary committee established by the State Government.