MANHARLAL LALLUBHAI SHAH Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) IN light of the view that the Court is inclined to take the matter is taken up for final hearing and disposal today. RULE. The learned advocates appearing for the respective respondents are directed to waive service.

(2.) ACCORDING to the petitioners, the facts which have prompted the filing of the petition are as follows:

(3.) THE stand of the petitioners is that the amount so collected by the villagers under the auspices of 'Ramparayan Samiti' belongs to the village, and none of the respondents, namely, respondent Nos.2 to 9 and the trust were entitled to the amount. That the petitioners are neither connected nor concerned with the trust and hence, no relief as prayed for by respondent Nos.2 to 9 could be granted by the Charity Commissioner in exercise of powers under Section 41A of the Bombay Public Trusts Act, 1950 (the Act).