JAYKUMAR DHARMARAJ KOKATE Vs. HITESNDRASINGH ATMARAMSINGH DONGRE

JUDGEMENT

(1.) Heard Mrs. Deshpande, learned counsel for the petitioner.

(2.) The petition challenges the order dtd. 29/11/22 (pg.20) passed by learned Joint Charity Commissioner, Amravati in revision, whereby the order dtd. 22/10/2010 passed by the Deputy Charity Commissioner, Amravati in proceedings under Sec. 22 of the Maharashtra Public Trust Act accepting the change report has been quashed and set aside and direction has been given to frame a scheme for the proper administration of the trust in terms of operative para 3 of the impugned judgment.

(3.) It is contended by Mrs. Deshpande, learned counsel for the petitioner that the petitioner have been managing the affairs of the trust since 2009, consequent to the meeting dtd. 15/5/2009 and therefore the rejection of the change report was incorrect.