KHAMBHATI MODH VANIK SAMAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The challenge in this petition is to an order dtd. 6/9/2022 passed by the learned Charity Commissioner on Applications (Exhibits 7, 10, 14, 17, 24 and 29) in Application No. CC/16/2021/Misc filed by respondent Nos. 2 to 9 seeking intervention in the said applications preferred by the petitioner/trust for grant of permission under Sec. 36(1)(a) of the Maharashtra Public Trust Act, 1951 (the Trust Act, 1951(sic 1950) (the Trust Act, 1951), whereby the learned Charity Commissioner was persuaded to allow the intervention applications and direct the petitioner to add the interveners as respondents to the said application.

(3.) The background facts leading to this petition which assails seemingly an innocuous order of intervention deserves to be noted in a little detail to appreciate the legality, appropriate and correctness thereof, in a proper perspective.