BAPURAO SHANKAR RATHOD Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) By consent of parties, heard finally at admission stage.

(3.) This Petition takes exception to the judgment and order dtd. 8/7/2024 passed by the Joint Charity Commissioner, Latur (for short 'Jt.CC) in Revision No. 15/2024 whereby order passed in Change Report No. 335/2023, accepting change report provisionally under Sec. 22(2) of Maharashtra Public Trust Act (for short 'the Act') is set aside.