RAJARAM Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Counsel for the parties, Rule. Rule made returnable forthwith. By consent matter is taken up for final hearing.

(2.) This Writ Petition takes exception to the order dated 11 th September, 2009, passed by the learned Joint Charity Commissioner, Latur region, Latur.

(3.) The brief facts of the case as disclosed are as under :-