SANJAY KUMAR SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) This public interest litigation has been preferred by the petitioner herein calling in question the order dtd. 13/08/2021 (Annexure P-1) by which the application filed by respondent No. 4 under Sec. 14 of Chhattisgarh Public Trusts Act, 1951 (hereinafter 'Act of 1951) has been allowed by the Registrar, Public Trust and permission has been granted to respondent No. 4 Trust for sale of 8 shops belonging to the said Trust on the ground that the said permission granted by the Registrar, Public Trust is not in accordance with law and is liable to be set aside.

(2.) Return has been filed separately by respondents No. 1 to 3/State and by respondent No. 4 supporting the order impugned passed by the Registrar, Public Trust stating inter alia that the Registrar has passed the order impugned allowing for sale of 8 shops in the interest of the Public Trust in order to generate revenue so that the object of the Public Trust can be achieved, that too, after conducting an enquiry and after inviting objections from the general public. Therefore, the objection raised by the petitioner at this later stage by way of a public interest litigation is simply an afterthought and thus, this writ petition is liable to be dismissed and it does not involve any public interest.

(3.) Mr. Shashank Thakur, learned counsel for the petitioner, would submit that the impugned order is bad in law as the Registrar, Public Trust has permitted for sale of property belonging to the Public Trust, which is not in public interest, therefore, the order impugned (Annexure P-1) is liable to be set aside.