LALA DIWAN CHAND TRUST Vs. STATE OF DELHI

JUDGEMENT

(1.) This order shall dispose of suit under Section 92 of the Code of Civil Procedure for alteration and enlargement of the objectives of Lala Diwan Chand Trust.

(2.) The suit is filed by the trust through its trustees Sh.Vishwa Nath, Chairman and Trustee; Sh.Rajendra Kumar Gupta, Secretary and Trustee; Sh.Vineet Virmani, Sh.S.P.Puri, Sh.Anil Kumar Jauhar and Sh.T.N.Chaturvedi trustees. The plaintiffs contended that they were authorized vide resolution dated 8.2.2003 passed by the board of trustees to institute the present suit for enlarging/amending the scope of objects and purpose of Lala Diwan Chand Trust.

(3.) The plea of the plaintiffs is that Lala Diwan Chand was a successful businessman/civil contractor who died on 4.2.1930 leaving behind a Will dated 28.7.1929 bequeathing his properties for charitable purposes. It was stated that upon the demise of Lala Diwan Chand, a trust deed was executed and registered on 7.6.1930 to carry out the charitable activities as per the donor"s wishes and his Will which included constructing a big hall named Diwan Hall in Chandni Chowk and to start charitable institutions which were to be run under the supervision of Arya Prathindhi Sabha; to establish political information bureau to set up industrial, technical and commercial scholarship for the poor and orphan students and to carry out political samajik and social works.