SHRI. RAMCHANDRA DEV Vs. LD. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) By the present Writ Petition, the Petitioner - Trust has prayed the following reliefs:-

(2.) Petitioner is challenging the Order dtd. 15/11/2021 passed by the learned Joint Charity Commissioner, Kolhapur under the provisions of sec. 36(1)(a ) of the Maharashtra Pubic Trusts Act, 1958 (for short "the said Act") while rejecting Application No. 25 of 2019 for seeking permission to sell property bearing Gat No.798 admeasuring 1.15 hectors / Ares situated in village Peth, taluka Walva, District Sangli (for short "the said land") belonging to the Petitioner. Petitioner has prayed for sale of the said land and for utilizing the sale proceeds for development of Petitioner's temple, renovation, construction of 'bhakta nivas' and marriage hall in the vicinity of its temple.

(3.) Respondent has argued that the impugned order has been passed after following the due process of law.