FOGAL BAKARAM SATHAWANE Vs. KISHORKUMAR SITARAM KORE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel for the parties.

(2.) This Petition takes exception to the order dtd. 22/4/2021 passed by the Respondent No. 2 - Assistant Charity Commissioner, Gondia below Application (Exh.1) in Misc. Application No.106/2019, thereby rejecting the Application under Sec. 26 of the Maharashtra Public Trust Act, 1950 [hereinafter be referred to as 'MPT Act' for the sake of brevity] filed by the Petitioners seeking correction of Schedule-I in terms of the Judgment and order passed in Change Report Inquiry No.680/2012.

(3.) The Petitioners are trustees of Shri Sant Dhnyaneshwar Shikshan Sanstha, Katurli, Tahsil Amgaon, District Gondia registered under the provisions of Societies Registration Act and also under the provisions of Maharashtra Public Trust Act, 1950. The names of the Petitioners are recorded as trustees in Schedule-I of the said Trust.