AJAYKUMAR S. YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The dispute between the parties and subject matter of the present proceedings arises in relation to change reports which came to be filed by the petitioner with the Assistant Charity Commissioner and on which decision is pending. At the outset, we may observe that this is not the first time the petitioners have approached this Court and as there were earlier petitions filed by the petitioners on which orders came to be passed, which are relevant in so far as the present order is concerned.

(2.) The reliefs as prayed for in the petition are required to be noted which read thus:-

(3.) The petitioners had earlier approached this Court in the proceedings of Writ Petition No. 5598 of 2024 which came to be disposed of by an order dtd. 12/4/2024. By such order, the petitioners were permitted to approach the learned Assistant Charity Commissioner by an application seeking a relief for early decision on the change report dtd. 15/1/2024. Such change report was filed in pursuance of the election of the trust-Yadav Sang, Mumbai (Public Trust) held on 8/1/2024. The said order passed by this Court reads thus:-