SHASHIKUMAR Vs. VIJAYKUMAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally at admission stage with consent of both the sides.

(2.) The petitioner has challenged the order dtd. 4/1/2022 passed below Exhibit-70 by the Deputy Charity Commissioner, Aurangabad Region, Aurangabad in Application No.J-1/19/2018 under Sec. 50A-1 of the Maharashtra Public Trust Act, 1950 (hereinafter referred to as the "Act" for the sake of convenience), whereby the learned Deputy Charity Commissioner was pleased to allow the application for production of documents moved by respondent No.1.

(3.) Let us have a glance on brief facts: