PRAKASH BABARAO KOLHE Vs. SINDHU GULABRAO SAWARKAR

JUDGEMENT

(1.) This is an appeal against the order passed by the Additional District Judge under Section 72 of the Bombay Public Trust Act.

(2.) Few facts may be stated thus:

(3.) The District Judge heard the appellant Sindhu Sawarkar and the applicants before the Charity Commissioner. The District & Sessions Judge set aside the order of the Assistant Charity Commissioner holding that no proper enquiry was made by the Assistant Charity Commissioner inasmuch as no notice was given to anybody and no objections were invited. The learned District Judge merely set aside the order and did not pass any further order. Being aggrieved by this order the original applicants Prakash Kothe and Prakash Nandurkar have preferred this first appeal.