VILAS ANAND KALE Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Sunil Manohar learned Senior Counsel for the petitioners and Mr. K.L.Dharmadhikari, learned AGP for the respondent.

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

(3.) The present petition challenges the judgment dtd. 20/1/2020 passed by the learned Joint Charity Commissioner, Nagpur, rejecting the Application No. 206/2017, filed under Sec. 36 (1)(a) of the Maharashtra Public Trust Act, 1950, seeking permission to sell the land of the trust.