HARICHANDRA BHASU PAWAR Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the petition is heard finally at the stage of admission.

(2.) The petitioners are the executive members of a society registered under the Societies Registration Act, 1860. Their status is undisputed in view of the Memorandum of Association submitted at the time of registration in 1984. The record reveals that after the first election in 1984, no further elections have been held, and several change reports remain pending adjudication between the litigating parties.

(3.) Respondent Nos.3 to 5 claim to have been enrolled as life members of the society pursuant to the resolution dtd. 3/2/2013, which is preceded notice dtd. 22/1/2013 issued by the Secretary of the Trust. On this basis, contesting respondents' moved an application under Sec. 73-A of the Maharashtra Public Trusts Act, 1950 ("the Act"), asserting right to participate in a suo motu enquiry initiated under Sec. 41-D of the Act by the Joint Charity Commissioner, Amravati Region against petitioners.