STHANAKWASI JAIN SANGH Vs. DEEPAK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is taken up for final disposal at admission stage.

(2.) Feeling aggrieved by the common Judgment and order rendered by the Deputy Charity Commissioner, Ahmednagar in enquiry application No. 1653 of 2018 and enquiry application No. 1188 of 2015 dated 28.02.2020, the petitioner has approached this Court by invoking writ jurisdiction.

(3.) The relevant facts which give rise to this petition, are as under :-