RAVINDRA MORESHWAR SARNAIK Vs. INDIAN CHEST SOCIETY

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The challenge in Writ Petition No.11598 of 2022 is to an order dtd. 15/9/2022 passed by the learned Assistant Charity Commissioner - V, Mumbai, on an application, purportedly preferred under Sec. 41A of the Maharashtra Public Trusts Act, 1951 ("the Act, 1951"), whereby the learned Assistant Charity Commissioner declined to grant ad-interim relief.

(3.) In Writ Petition No.14449 of 2022, the challenge is to an order dtd. 26/8/2022, seeking interim relief in respect of the election to the Governing Body of Indian Chest Society, passed by the learned Assistant Charity Commissioner, Mumbai. By the said order the learned Assistant Charity Commissioner declined to interfere with the election process and grant interim relief.