PRAVIN VINAYAKRAO PATIL Vs. UDAY NARAYAN PATIL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Since common question of law and fact is involved in these petitions, they were heard together and are being disposed of by this common order.

(3.) The petitioners are aggrieved by the judgment and order dtd. 26/11/2021 passed by Joint Charity Commissioner, Nashik in Appeal No. 20 of 2015, thereby allowing the appeal.