MOHAN Vs. BAHADURSAHEB MOHIDDIN SHAIKH

JUDGEMENT

(1.) By way of this Petition, the Petitioners have approached this Court challenging judgment and order passed by the learned Joint Charity Commissioner, Latur Region, Latur, dtd. 16/3/2019 in Appeal No. 134/2018 allowing the Appeal of the Respondent thereby setting aside order dtd. 13/8/2018 passed by the learned Assistant Charity Commissioner, Latur in Change Report Enquiry No. 511/2013. Change Report Enquiry No. 511/2013 preferred by Respondent No. 1 came to be accepted.

(2.) Facts in short giving rise to the present Petition are as below :-

(3.) On realising these mis-deeds by Respondent No. 1, Petitioners and one Yogiraj Gange submitted objection to the Change Report No. 511/2013 with a case that Respondent No. 1 has prepared false and fabricated report. The meeting was held in violation of the rules of the trust. Witnesses were examined by Respondent No. 1 in support of his case. Petitioners also led oral evidence by examining four witnesses in support of their case. The learned Assistant Charity Commissioner, on hearing the parties, dismissed the change report against which, Respondent No. 1 filed Appeal to the Joint Charity Commissioner. The Joint Charity Commissioner, allowed the Appeal and consequently accepted the change report.