GRAND CENTRUM REALTY LLP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of all the parties, heard finally. Both the Petitions involve the same question of law on identical facts and hence both the Petitions are being disposed by this Judgment and Order.

(2.) This Writ Petition under Article 226 of the Constitution of India assails orders dtd. 16/6/2025 passed by the Respondent No.2- Sub-Registrar of Assurances-I, Jat, District -Sangli, bearing Outward No. Document registration/ 162/2025 & 163/2025 and also seeks a direction to the Respondent No.2 to register two Agreements for Sale, both dtd. 6/3/2018 executed by and between the Petitioner and Vidhyarthi Sahayak Mandal, Sangli, under the provisions of the Registration Act of 1908.

(3.) The Petitioner's case is that a trust namely Vidhyarthi Sahayak Mandal, Sangli desirous of selling its properties sought permission of the Joint Charity Commissioner, Kolhapur Region, Kolhapur to transfer its properties to the Petitioner by making an Application No.103/2017, under the provisions of the Maharashtra Public Trusts Act, 1950. The Joint Charity Commissioner by its order dtd. 31/1/2018 allowed the Application and granted permission to the trust to alienate its properties to the Petitioner herein.