JAGDISH NARAIN TANDON Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Sharma, learned Senior Counsel, assisted by Sri R.M. Saggi, learned counsel for the appellant and Sri P.K. Giri, learned Additional Chief Standing Counsel for the respondents.

(2.) This case has a long chequered history. A brief narration of the case is necessary for better appreciation of the case, which are as under:-

(3.) On 6/6/1946, Baijnath Tandon, Kedarnath Tandon and Rajnath Tandon sons of one Lala Lallumal created a trust named 'Tandon Trust' in memory of Smt. Hira Devi and Lala Lallumal consisting of immovable properties with the object of encouraging education, culture, study of Hindu Religion, Philosophy and Social Service in order to perpetuate the memory of the grand mother and father of the Authors of the Trust.