KHANDESHWAR SANSTHAN Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(2.) Mr. N.R. Patil, learned Assistant Government Pleader waives service of notice for respondent No.1 and Mr. P.S. Patil, learned counsel waives service of notice for respondent Nos.3 and 4.

(3.) The petition challenges the order dtd. 23/02/2023, passed by the Joint Charity Commissioner (page 173), whereby though the petitioner Nos.1-A and have been stated to be working as Trustees of the Shree Khandeshwar Sansthan, Nandgaon Khandeshwar, Dist. Amravati an Administrator has been appointed and notice to the petitioners have been issued to show cause.