DATTATRAYA MANDIR TRUST Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD.

(2.) THE Petitioner has filed this petition, impugning the order dated 25.7.2009 (Annexure P/1), passed by the Sub Divisional Officer and Registrar Public Trust, Raipur in Case No. 01 B/113(4) year 2008-09 (Yashwant Rao Girpunje and Anr. v. State of Chhattisgarh).

(3.) THEREAFTER, the Respondent No. 5 (Shri Chetan Dandawate), Secretary of the Trust, filed an application on 2.7.2009 before the Respondent No. 3 for quashing of the order dated 12.1.2009. By the impugned order dated 25.7.2009 (Annexure P/1) the Respondent No. 3 cancelled the order dated 12.1.2009, hence this petition.