DATTA VITTHALRAO KHALKONIKAR Vs. SHRIRAM MANDIR DEOSTHAN TRUST

JUDGEMENT

(1.) Rule with the consent of the parties made returnable forthwith and heard.

(2.) The above petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 15/02/2011 passed by the Joint Charity Commissioner, Nagpur, by which order the application filed by the Respondent No. 1Trust under Section 36(1)(a) of the Bombay Public Trust Act was disposed of by granting permission to the Respondent No. 1-Trust to sell the property in question to the Respondent No. 2 herein.

(3.) The questions which are arise for consideration in the above petition as to whether the price offered by the Respondent No. 2 herein for the property in question is the market price of the property And whether the order passed meets the requirements of Section 36(1)(a) of the Bombay Public Trust Act (Hereinafter referred to for brevities sake as the "said Act").