ASHOK RANGNATHRAO KOTTAWAR Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) In Writ Petition No.2693/2021, the petitioners have assailed the order dtd. 19/3/2020, passed by the Joint Charity Commissioner, Aurangabad in Revision Petition No.302/2016, whereby the revision petition filed by the petitioners came to be dismissed and the order dtd. 8/6/2010, passed by the Assistant Charity Commissioner, Parbhani in Enquiry No.479/2009 came to be confirmed.

(3.) Mr. Amit S. Savale, learned counsel for the petitioners in both these petitions submitted that the respondent No.4 to 11 filed Change Report which was registered as Change Enquiry No.479/2009 and the Assistant Charity Commissioner accepted the change report. Being aggrieved by the same, the petitioners filed Revision, but the learned Joint Charity Commissioner confirmed the order passed by the Assistant Charity Commissioner.