VILAS DHONDBAJI VAIDYA Vs. VILAS MAROTRAO THAKRE

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and heard finally with consent of the learned counsel for the respective parties.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner challenges the orders passed by the Deputy Charity Commissioner, Nagpur dtd. 14/1/2021 and the Joint Charity Commissioner, Nagpur by judgment and order dtd. 29/8/2025 in Appeal No.07/2021, concerning the challenge to the change report with respect to the trust by the name Swayambhu Shri. Vitthal Rukmai Deosthan Trust, Dhapewada, Tahsil Kalmeshwar, Distt. Nagpur.

(3.) The controversy involved in the instant petition is with respect to the change report submitted by the respondents, in the wake of scheme for management and administration of the Trust by name Swayambhu Shri. Vitthal Rukmai Deosthan Trust, Dhapewada, Tahsil Kalmeshwar, Distt. Nagpur. The controversy was initiated by the proceedings filed by the petitioner under Sec. 22 of the Maharashtra Public Trust Act, 1950 (for short "the Act "), seeking to record changes in the Execute Committee of the Trust. According to the applicant, the change occurred due to election of the Executive Committee of the Trust held on 15/6/2016 in the General Body Meeting and by the said application under Sec. 22 of the Act, the change report was submitted. This application under Sec. 22 of the Act, was opposed by the Objectors / respondents herein and by Order dtd. 14/1/2021, the Deputy Charity Commissioner, Nagpur had rejected the change report.