SANDEEP BRIJAL SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With consent of parties, Rule made returnable forthwith and taken up for final hearing.

(2.) By this petition filed under Article 227 of the Constitution of India, the challenge is to the order dtd. 15/3/2022 and the review order dtd. 21/9/2022 by which the Revision Application by the original Respondent No.5 came to be allowed and the order in Scheme Application No. 38 of 2015 was set aside.

(3.) Briefly stated the facts of the case are that the Petitioners and the original Respondent No.5 submitted Scheme Application No.38 of 2015 under Sec. 50A(1) of the Maharashtra Public Trusts Act, 1950 (for short, "Trusts Act") in respect of Respondent No.4-Trusts which was registered in the year 1955 with the object to maintain the temple and its properties. The application was filed in the year 2015 seeking sanction of the scheme submitted as Annexure "A" to the application. Vide order dtd. 22/2/2018, the Assistant Charity Commissioner partly allowed the application and sanctioned the scheme at Annexure "A". While sanctioning the scheme, the Petitioners and the Respondent No.5 came to be appointed as the Trustee of the Respondent No.4-Trust.