Vineet Kothari, J. - (1.) FROM the averments in the CMA and after hearing learned Counsels at some length, it appears that there are rival claims for the management of registered public trust known as Shri Gautam Rishi Trust Meena Samaj Gyarah Pargana, Sirohi, Pali and Jalor. The said public trust is registered and its registration number is 03/07/Sirohi.
(2.) THE appellants before this Court Varda Ram and Maga Ram claimed to have been elected as President and Treasurer of the said Trust in the election held on 23.2.2009 whereas the respondent submitted that no election was held on 23.2.2009 but due and proper elections were held on 15.6.2009 and 16.6.2009 and the respondents were elected as office bearers of the said public trust. In the suit filed by the present appellants an application for temporary injunction was also filed which has come to be rejected by the learned District Judge, Sirohi by the impugned order dated 19.2.2010.
(3.) THE Assistant Commissioner, Devasthan Department, Jodhpur was also approached in the matter under Section 23 of the Act wherein the learned Assistant Commissioner also passed certain directions for constitution of the Committees of the respondents and present appellant Varda Ram and one Sona Ram were also directed to be included in the Committee for framing the new Constitution of the said trust.;