GEETA RANJIT KAPADIA Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Shah, learned Counsel appearing for the Petitioners and Mr. Sawant, learned AGP appearing for Respondent Nos. 1 and 2.

(2.) The Petitioners, by the present Writ Petition filed under Article 227 of the Constitution of India are inter alia challenging legality and validity of the order dtd. 9/12/2022 passed by the learned Deputy Charity Commissioner, Public Trust Registration Office, Greater Mumbai Region, Mumbai passed in Miscellaneous Application No.ACC/V/69/2019. The said application was filed under Sec. 22 of the Maharashtra Public Trusts Act, 1950 and in consonance with the scheme of the Petitioner No.4-Trust. The Petitioner No.1 is the sole surviving Trustee and the Petitioner Nos. 2 and 3 are the proposed Trustees.

(3.) It is the contention of Mr. Gauraj Shah, learned Counsel appearing for the Petitioners that the entire procedure for appointment of a new trustee has been followed including publication of public notice in three newspapers i.e. Business Standard (English), Aaple Mahanagar (Marathi) and Divya Bhaskar (Gujarati). He states that the impugned order has been passed on the assumption that the advertisement is not published in Gujarati newspaper.