DATTATRAYA BHIMRAO PATWARI Vs. MANIKRAO RAMRAO BRIJDAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer (A) made in this writ petition is for issuance of rule. Second and important prayer, in this writ petition, which is made in prayer clause (B) is interesting and i am reproducing the same herein below :

(3.) Next submission made by learned counsel Mr. R. R. Mantri is regarding the observations made by the same officer, learned Assistant Charity Commissioner. These observations, pointed out by learned counsel Mr. Mantri, are from page 75. It is observed by the authority concerned :