BRIJLAL BHIYANI SHIKSHAK SAMITI Vs. DEPUTY CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard by consent of parties.

(2.) The petitioner has challenged the order passed by Deputy Charity Commissioner, Amravati in inquiry No. 461 of 2006 below exh.59.

(3.) I have heard Shri S. S. Jaju, Advocate holding for Advocate J. T. Gilda, for petitioner, Shri S. B. Ahirkar, AGP for Respondent No.1 and Shri I. S. Charlewar, Advocate for respondent Nos. 2 to 5.