CHAYYA NARAYANBUA GOSAVI Vs. SUDHIR RAMNATH CHORMALE

JUDGEMENT

(1.) This Petition takes exception to order dtd. 15/7/2024 passed by the Joint Charity Commissioner (for short 'JCC') in Revision Petition No. 99/2021 whereby the order passed by the Assistant Charity Commissioner (for short 'ACC') dtd. 21/12/2012 granting certificate of registration of the trust in respect of immovable property i.e., inam property Gut No. 1 Changatpuri, Tal. Paithan, Dist. Chhatrapati Sambhajinagar admeasuring 5A 2R (subject property).

(2.) The facts which led to the filing of this Petition can be narrated, in brief, as under:

(3.) It is the case of the Petitioner before the JCC that he is the inamdar, owner and possessor of the said inam land and without hearing him or his predecessor, the impugned order came to be passed by the ACC. It is stated in the application that this order was not within his knowledge and as such, immediately after getting knowledge thereof, he filed application for obtaining certified copy and the revision was preferred.