MANMATAPPA PANDUBAPPA LOKHANDE Vs. DEPUTY CHARITY COMMISSIONER

JUDGEMENT

(1.) By consent, heard finally at admission stage.

(2.) The petitioner is original reporting trustee in Change Report inquiry No. 1420 of 2019, which was initially filed before the Assistant Charity Commissioner, Latur and is now transferred to respondent No.1 Deputy Charity Commissioner, Beed. Respondent Nos. 2 to 4 have filed objection to the Change Report inquiry No. 1420 of 2019.

(3.) By way of present writ petition, the petitioner is challenging the legality and validity of the common impugned order dated 04.01.2021 passed by the learned Deputy Charity Commissioner, Beed belowExh.15 and 21, thereby rejecting the application Exh.15 seeking provisional acceptance of the change report. Hence, this writ petition.