JAMES BAKER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties, heard finally.

(2.) This petition assails the legality, propriety and correctness of the order dtd. 3/11/2022 passed by the learned Charity Commissioner, Mumbai in Misc. Application Nos. CC/38/2021 and CC/40/2021 whereby the petitioners sought to intervene in the Restoration Application No. 40 of 2021 in Misc. Application No.43 of 2004 in Application No. J-4/54 of 2000 preferred on behalf of the Bombay Diocesan Trust Association Private Limited, a public trust registered under the Maharashtra Public Trust Act, 1950 (the Act, 1950).

(3.) The petitioner No. 1 claims to be treasurer/trustee/director/ member of the Bombay Diocesan Trust Association Private Limited (BDTA), the trust. Petitioner No. 2 is the secretary/trustee/ director/member of BDTA.