P C ALEXANDER Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition is under Section 7 of the' Chartitable and Religious Trusts Act, 1920 (hereinafter called the Act). It relates to (lie Nehru Trust for Cambridge University (hereinafter called the Trust). The petitioners are its trustees and are seeking direction with regard to the proposed amendment of clauses 8 and 12 of the Trust Deed dated June 28, 1983.

(2.) Clauses 8 and 12 of the Trust Deed of June 28, 1983 are extraeted below :

(3.) The petitioners propose to Increase the number of Trustees from eleven to eleven and seeks to delete the proviso to clause 12. The proposed amended clauses 8 and 12 are set out below :