NARENDRA NAMDEV MULIK Vs. ANANDA DEMJI CHOUGALE

JUDGEMENT

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

(2.) This petition under Article 226 and 227 of the Constitution of India assails the legality, propriety and correctness of the judgment and order dtd. 16/11/2017 passed by the learned Joint Charity Commissioner, Kolhapur Region, Kolhapur in Appeal No.39 of 2016 under Sec. 70 of the Maharashtra Public Trusts Act, 1950 (Trust Act, 1950) whereby the appeal preferred by the respondent Nos. 1 to 8 came to be allowed by setting aside the order passed by the Assistant Charity Commissioner-1, Kolhapur dtd. 7/5/2016 in Change Report No. 1925 of 2009 accepting the change dtd. 14/7/2009 as legal and valid.

(3.) The background facts leading to the petition, though the dispute has a checkered history, can be summarized as under:-