SHIVAJI Vs. DEPUTY CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of learned counsel for respective sides heard finally at the admission stage.

(2.) There is common challenge in both these petitions, hence they are decided together by this common judgment. For the sake of convenience the papers of Writ Petition No. 13572 of 2023 are referred to.

(3.) The petitioners are challenging the judgment and order dtd. 9/10/2023 passed by the learned Deputy Charity Commissioner, Latur (for the sake of brevity hereinafter referred as to the "Dy. C. C.") in Enquiry No. 538 of 2023, directing to conduct elections and simultaneously restricting the election to the members enlisted in Exhibit 46 of Change Report No. 3239 of 2018. The petitioner Mr. Arvind Patil and the respondent No. 3 participated in the proceedings before the Dy. C. C., Latur.