JAMNALAL BAJAJ SEVA TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeals are filed by the writ petitioner impugning the common order dtd. 3/2/2025, whereunder the learned Single Judge has dismissed the writ petitions.

(2.) The facts in a nutshell leading to the present appeals are that the appellant - a Public Charitable Trust (Trust) was registered under the Bombay Public Trusts Act, 1950 and established in the year 1942 with the object of helping any person or institution for relieving distress, improving health and physical condition, promoting spiritual, intellectual and social welfare, imparting educational training in all or any of its branches, advancing moral welfare, general welfare of mankind, more particularly, women, children, villagers, illiterate backward classes and suppressed people of the world. The Trust claims to have been established based on the inspiration received from the preachings of Mahatma Gandhi and Vinoba Bhave.

(3.) The Trust claimed to be the owner of various lands in Srigandada Kaval village and Herohalli village, Yeshwanthpura Hobli, Bengaluru North Taluk.