SHREE DATTA DEVASTHAN TRUST Vs. DINESH PATWARDHAN

JUDGEMENT

(1.) Heard. Rule in all the writ petitions. Rule is made returnable forthwith. The learned senior advocate Mr. R.N. Dhorde, learned advocates Mr. V.D. Salunke, Mr. S.D. Joshi, Mr S.P. Brahme and learned AGP waives service for respective respondents.

(2.) At the joint request of the parties, all these petitions are taken up for final hearing at the stage of admission.

(3.) The dispute is pertaining to the management of religious public trust, by name, "Shri Datta Devasthan Trust" established with the object of imparting Vedic education, publishing books and administering temples. It also runs a Goshala. It was set up by one Shri Ramkrishna Kshirsagar Maharaj.