BHAGWAN Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard all. Rules in all the petitions. The Rules are made returnable forthwith. The learned advocates and the learned AGP waive service for the respective respondents in each of these petitions. With the consent of all the parties these matters are heard finally at the stage of admission and are being disposed of by this common judgment. With a view to avoid confusion, the Writ Petition No.4003/2020 is being considered as a lead petition. The parties are being referred to by their designations/surnames.

(2.) The history leading to the filing of these Writ Petitions is to following effect.

(3.) The Writ Petition No.4003/2020, Writ Petition No.4002/2020 and Writ Petition No.3998/2020 are filed by President Peddawad impugning the order passed by the learned Joint Charity Commissioner dated 13.02.2020 allowing the Appeal and rejecting the Change Report filed by him. Whereas Writ Petition No.4008/2020 is filed by Secretary Dapkekar impugning the order passed by the Joint Charity Commissioner on 17.02.2020 staying operation of his judgment and order in the appeals for a period of one month. Writ Petition No.4036/2020 is filed by 17 out of 27 members stated to have been enrolled in the Managing Committee meeting dated 23.11.2015.