GAJENDRA RAMCHANDRA BIYANI Vs. ASSISTANT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) The present writ petition takes exception to order dtd. 23/9/2024 passed by Joint Charity Commissioner, Nanded Region in Miscellaneous Application No.25 of 2024, thereby condoning delay in preferring appeal against the judgment and order dtd. 9/12/2019 passed by Assistant Charity Commissioner, Hingoli in Inquiry No.311 of 2015.

(3.) The petitioner herein filed proceeding vide Inquiry No.311 of 2015 before Assistant Charity Commissioner, Hingoli, under Sec. 50-A of the Maharashtra Public Trusts Act, 1950 to frame a new scheme in respect of trust, namely Panchshil Shikshan Prasarak Mandal, Hingoli, bearing PTR No. F-28(P). It is submitted that the trust was registered in the year 1962 under the provisions of Maharashtra Public Trusts Act, 1950 and Societies Registration Act, 1860. The founder trustees, including the President and Vice President, are died. Therefore, three trustees, who were alive, in a meeting dtd. 24/5/2015, decided to frame a new scheme of trust for smooth and better administration in the interest of students taking education in school run by the trust.