RAMKRUSHNA NAGBHUSHAN GOTTIPATTI Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) The judgment and order dtd. 30/12/2019 passed by the Joint Charity Commissioner, Nagpur in appeal No.187 of 2019 reversing the judgment and order passed by the Assistant Charity Commissioner, Nagpur accepting the change report filed under Sec. 22 of the Maharashtra Public Trusts Act, 1950 (hereinafter referred to as "the Act of 1950"), is under challenge in this writ petition.