OMPRAKASH GULABCHAND PARTANI Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) By this second appeal, the appellants challenge the Order passed by the Asstt. Charity Commissioner, Amravati Region, Amravati, on 26th June, 2006, as also the Order passed by the District Judge, Amravati, in Misc. Civil Application No. 140 of 2006 on 17th October, 2006.

(3.) The appellants [original applicants] are the recorded trustees of one Shri Maharudra Maroti Sansthan, Jahangirpur. The said Sansthan bears Registration No. A-1381/ Amravati. The appellants had filed an application before the Asstt. Charity Commissioner, Amravati, for framing of a scheme under the provisions of Section 50-A of the Bombay Public Trusts Act. The scheme for the aforesaid Trust was framed by the Asstt. Charity Commissioner on 23rd April, 1991. It is the case of the appellants that after framing of the scheme by the authority, the Trust is being managed and administered by the appellants along with other trustees on the Board of Trustees. Since the appellants were desirous of modifying the scheme by incorporating certain objects in the Object Clause of the Scheme, the appellants approached the Deputy Charity Commissioner, Amravati, for modification of the scheme under the provisions of Section 50-A[i] of the Bombay Public Trusts Act, 1950. According to the appellants, it was necessary to insert the aforesaid objects in the scheme to seek donations from the Members of Parliament and the Members of the Legislative Assembly, and the necessary resolution was passed by the Board of Directors on 12th March, 2006.