UMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard both the sides.

(2.) Rule. Rule is made returnable forthwith. At the joint request of the parties, the matter is being disposed of finally at the stage of admission.

(3.) The petitioners who are the members of the respondents nos. 3 and 4 - Education Society registered as a public trust under the Maharashtra Public Trusts Act, 1950 (Act) are questioning the legality and validity of the order passed by the Deputy Charity Commissioner, Jalgaon in a proceeding under Sec. 41-A of the Act whereby they were seeking a direction for better administration of the trust for holding fresh elections to be held in accordance with the approved rules of elections of the trust.