RAMRAO Vs. VIJAYKUMAR

JUDGEMENT

(1.) Heard Shri Hon. learned counsel for the petitioner and Shri Dhorde, learned counsel for the respondents 1 to 4.

(2.) Rule. By consent Rule is made returnable forthwith.

(3.) By this writ petition under Article 227 of the Constitution of India, the petitioner is challenging the order dated 17.3.2003, passed by the Joint Charity Commissioner, Latur Region, Latur, in Enquiry No.5 of 2003 being contrary to the provisions of law contained in Bombay Public Trusts Act, 1950 (hereinafter referred to as, "the Act").