RADHA KRISHNAJI MAHRAJ VIRAJMAN TRUST AND ORS. Vs. PRINCIPAL SECRETARY, (SOCIETIES TRUST REGISTRATION) AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri Venu Gopal, Advocate, holding brief of Shri B. N. Tiwari and learned Standing Counsel for the respondents.

(2.) The writ petition is directed against an order passed by the Additional District Judge, Court No. 15, Kanpur Nagar dated 28th January, 2012, whereby the application filed by respondent No. 2 under section 151 C.P.C. has been allowed and the permission granted on 27.4.2011, under section 34 of the Indian Trust Act, to dispose off the trust property, has been recalled.

(3.) Brief facts giving rise to filing of the writ petition is that there exist a religious trust known as Radha Krishan ji Maharaj Virajman Trust, which owns certain properties. An application by the Secretary of the trust was filed under section 34 of Indian Trust Act, seeking permission of the court to permit disposal of the properties of the trust, which was allowed on 27th of April, 2011, permitting sale of House No. 55/82, 55/89 and 55/91, Nayaganj, Kanpur Nagar for an amount not less than Rs. 27 lacs.