GOKUL BHIKA PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard Mr.Kulkarni, learned advocate for the petitioner, Mr.Brahme, learned advocate for respondent nos.2 and 3 and learned A.G.P. for respondent nos.1 and 4.

(2.) The petitioner is challenging the communication issued by respondent no.3 to the petitioner intimating about conducting forthcoming general elections as per the amended constitution of the trust.

(3.) It appears that the amendment was made in the constitution of the trust with regard to inducting the wards of the deceased members as a members of the trust and also making other amendments such as the charges for the nomination paper and the manner of voting. The said amendment was resolved in the General body meeting held on 16/12/2018. The General body also resolved that the said amendment would take effect only after sanction from the Deputy Charity Commissioner, Jalgaon.