DATTA DEOSTHAN TRUST Vs. MURLIDHAR EKNATH RISHIPATHAK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of parties heard finally.

(2.) All these petitions are taken up together as they are inter connected and relates to sequential change reports filed of the Petitioner / Trust under Sec. 22 of the Maharashtra Public Trusts Act.

(3.) By the respective impugned orders, all the above change reports are rejected by the Deputy Charity Commissioner, so also, by the appellate authority i.e. the Joint Charity Commissioner. Against the concurrent orders passed by the authorities below the present writ petitions are filed and they are taken up together as in the course of discussion of this Judgment. It would be seen that acceptance or rejection of each change report will have cascading effect on the next change report being accepted or rejected.