KASTURBA HEALTH SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The petitioner-society is an entity duly registered as a 'Society ' under the Societies Registration Act, 1860 and also as a Charitable Institution, duly registered under the Maharashtra Public Trusts Act, 1950.