(1.) There is a Trust by the name of Sri Ganga Maharani Dharamshala Kunj Trust, Raj Ghat, Bulandshahr and the property in dispute, which is situated in Qasba Chandousi District Moradabad, is said to belong to this Trust which also runs the Dharmshala situated near the bank of river Ganga at Raj Ghat, District Bulandshahr. The trust is stated to be a Public Trust.
(2.) The petitioner is aggrieved by the orders dated 18.9.2008 and 2.10.1996, which have been put to challenge in the present writ petition.
(3.) The case of the petitioner is that one Sri Bhagwan Swaroop Mathur, father of respondent no.1, claiming himself to be one of the trustees moved an application before the District Judge, Moradabad under Section 7 of the Charitable and Religious Trusts Act, 1920 (hereinafter referred to as the 'Act, 1920') seeking permission to transfer the land mentioned in the application in favour of one Sri Narendra Kumar Gupta, respondent no.2. This application was registered as Misc. Case no.12 of 1992, Bhagwan Swaroop Mathur vs. Narendra Kumar Gupta.
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