NARENDRA NAMDEV MULIK Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Bhavke, the learned Counsel for the appellants and Mr. Patwardhan, the learned Counsel for respondent nos.2 and 3.

(2.) In the backdrop of the nature of the controversy raised in this appeal, the appeal itself can be disposed of as the order passed by this Court in Writ Petition (St) No.2271 of 2018 squarely governs the situation.

(3.) The appellants, who are the petitioners in Writ Petition No.2271 of 2018, have assailed the order dated 3rd September, 2021, passed by the learned Joint Charity Commissioner, Kolhapur, in Application No.9 of 2021, restraining the applicants from managing the affairs of the trust or affairs of the school, run by the trust in any manner whatsoever.