ASHOK SHREEKRISHNA BEHARAY Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) The challenge in this petition is to an order dated 2 nd April, 2025 passed by the learned Joint Charity Commissioner, Pune, on an application under Sec. 73A for impleadment of the petitioner as a party to a proceeding under Sec. 36A(3) of the Maharashtra Public Trust Act, 1950 ("the Trust Act, 1950"), whereby the said application came to be rejected.

(3.) The background facts necessary for the determination of this petition can be stated as under: