- (1.) Respondent No.3 deleted.
(2.) Rule. Mr.H.D.Dave, Ld.AGP appears and waives service of rule on behalf of respondent No.1 & 4. Mr.Joshi appears and waives service of rule on behalf of respondent Nos 2 & 3. With the consent of learned advocates of both sides the matter is taken up for final hearing today.
(3.) The present petitioner has approached this court challenging the legality and validity of the order, dated 24.9.2003 passed by the Jt.Charity Commissioner in Misc.Appln.No.24/98 whereby application under section 41A hasn been rejected and the interim protection granted earlier is vacated. The petitioner has also prayed for giving direction to the respondent No.1 to decide the Scheme Application Nos 18 & 19/98 preferred under section 20A of the Act and the Appeal No.6/98 pending before the respondent No.1 as early as possible.;