MADANRAO NANASAHEB CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for respective parties.

(2.) THE petitioner claims to be a trustee and Chairman of respondent No. 3 Trust. Respondent No. 4 was the Secretary of the Trust at the relevant time. Respondent No. 4 filed a change report on 30th April, 2001 stating therein that new trustees/managing Committee were elected unopposed in the general meeting held on 29th December, 2000.

(3.) UNDER sub-section (1) of section 22 of the Bombay Public Trust Act, 1948 (for short the Act) the change report is required to be filed within a period of 90 days of the occurance of the change. This change report filed by respondent No. 4 was delayed by about a month.