TEJRAM DEWANGAN Vs. STATE OF C G

JUDGEMENT

(1.) VIDE order dated 12-11-2010, IXth Additional District Judge (FTC), Durg, dismissed the application filed by the appellant under Order 39 Rules 1 and 2 of CPC. Hence this appeal.

(2.) THE 3rd respondent applied for registration of trust as public trust before the 2nd respondent under Section 4 of the CG Public Trusts Act, 1951 (for short 'the Act') mentioning the suit property as property of public trust.

(3.) BY notice 5-7-2010, the appellant called in question the order passed by 2nd respondent. BY reply dated 20-7-2010, the 3rd respondent denied the sole ownership and management of appellant over temple property.