CHAM CHARITABLE TRUST Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) As the issue involved in all these petitions are common, the common order is passed in all the petitions. Special Civil Application No. 322 of 2022 is treated as a lead matter and facts are stated from the said petition.

(2.) By way of the present petition, the petitioner herein has prayed for the following reliefs:

(3.) The petitioner herein has challenged the order passed by the Deputy Charity Commissioner, refusing to entertain the appeal preferred by the petitioner herein against the order passed by the Assistant Charity Commissioner, who had vide impugned order, refused to accept the application of the petitioner to send the disputed signature for the opinion of independent hand- writing expert, who was recognized by the Government.