BHASKAR EKNATH VADNERE Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) This petition assails the legality, propriety and correctness of an order passed below application (Exhibit 40) in Inquiry Application NO. 2 of 2021 by learned Joint Charity Commissioner, Nashik thereby directing constitution of a body to conduct election to the trustees of Ahir Suvarnakar Samaj Sanstha, Nashik, respondent No. 2, a trust registered under the Maharashtra Public Trust Act, 1950 (the Act, 1950).

(3.) Background facts can be stated as under:-