V V PESHWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) -

(2.) BY this petition, the petitioners seek to have the appointment of the 6th Respondent as trustee made by the Charity Commissioner under clause 11 of the scheme of Shree Deo Deveshwar Sansthan, Parvati, Kothrud, Pune quashed and set aside.

(3.) IN the result, the Petition is allowed and the Rule is made absolute in the above terms. There shall, however, be no order as to costs.