GANESH DEOKARANJI BOOB Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned AGP for the respondent No.1/State. None appears for the respondent No.2, though served.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent by the parties.

(3.) The present petition arises out of the impugned judgment and order dtd. 15/1/2018 passed by the Joint Charity Commissioner, Amravati, allowing the application moved by the respondent No.2 for condonation of delay in filing the proceeding under Sec. 70 of the Maharashtra Public Trusts Act, 1950.