SUNIL MIRPURI Vs. OSHO INTERNATIONAL FOUNDATION

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 order dtd. 10/10/2022 passed by the learned Joint Charity Commissioner, Pune in Application No.2 of 2021 directing publication of notices inviting bids for the sale of the property of Osho International Foundation Trust, registered under the Maharashtra Public Trust Act, 1950 (the Act of 1950). The said order came to be passed while hearing arguments on an application for intervention(Exhibit 133) submitted by the Petitioner herein.

(3.) Osho International Foundation, Respondent No.1 Trust has acquired several immovable properties and valuable articles. An Application being Application No.2 of 2021 was preferred by the Respondent No.1 seeking permission to sell a portion of the property known as 'Restmore' situated at CTS Nos.15 and 16, Koregaon, Pune (Trust Property) for a consideration of Rs.1,07,00,000.00, ascribing certain reasons, which according to Respondent No.1, necessiated the sale of the trust property. The Respondent No.1 claimed that it has entered into a MOU with a prospective purchaser who has agreed to purchase the trust property for an optimum consideration of Rs.1,07,00,000.00 and has paid a sum of Rs.50.00 Crores towards part consideration as and by way of interest free earnest amount.