SAMEER KIRAN Vs. JOINT CHARITY COMMI.

JUDGEMENT

(1.) Heard both sides.

(2.) Though the petitions have been filed by two individuals separately, they are impugning the selfsame order passed by the learned Joint Charity Commissioner - respondent no. 1, Aurangabad in Miscellaneous Application no. 1003 of 2019 dtd. 16/10/2019 in the matter of Shree Renuka Devi Sansthan, Mahur (hereinafter referred to as "the Trust"), Taluka - Mahur, District - Nanded, PTR no. A-2185 (Nanded) which is registered as a public trust under the provisions of the Maharashtra Public Trusts Act, 1950 (hereinafter referred to as the "P.T. Act") thereby accepting the report submitted by the four ex-officio trustees out of 11 trustees, recommending re-appointment of four trustees and replacing the present petitioners and one more viz. Bhavanidas Renukadas Bhopi by some other individuals who are the respondent Nos. 14 to 16 in writ petition no. 13850 of 2019 and respondent nos. 9 to 11 in writ petition no. 14312 of 2019.

(3.) Though there is a checkered history and long standing litigation, it would suffice for the present to refer to few of the facts as are necessary for decision on these writ petitions. A scheme for the trust was finalized by the Joint Charity Commissioner by his order dtd. 14/7/2014 and appointed first board of trustees comprising of 11 members for the first term of 5 years which came to an end on 14/7/2019. The first board of trustees was as under :-