RAMESH TULSHIRAM BHUTEKAR Vs. ASIATIC SOCIETY OF MUMBAI

JUDGEMENT

(1.) Writ Petition (St.) No.35405 of 2025 not on board. Taken on board.

(2.) Rule. Rule is made returnable forthwith. Both the Petitions are taken up for hearing by consent of learned Advocates appearing for the respective parties.

(3.) By the present Writ Petitions, the Petitioners are challenging the Order dtd. 31/10/2025, passed by The Assistant Charity Commissioner-VII, Greater Mumbai Region, Mumbai, (hereinafter referred to as "Respondent No.4") under the provisions of Sec. 41A of the Maharashtra Public Trusts Act (hereinafter referred to as "MPT Act"). The Operative Part of the Impugned Order reads as under :-