CENTRAL HINDU MILITARY Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule in both petitions returnable forthwith. Heard finally by consent of the parties.

(2.) These petitions, filed under Article 227 of the Constitution of India, are directed against the orders passed by the Joint Charity Commissioner, Nashik and Pune rejecting applications filed under section 36(1)(a) of the Bombay Public Trust Act, 1950 ( B.P.T.Act for short). In both petitions parties are different but the legal contentions raised are common based on more or less similar basic facts, so this common judgment shall dispose of both these petitions.

(3.) The petitioner- Central Hindu Military Social Education Society is a Trust duly registered under the provisions of the B.P.T.Act owning properties one of which bearing Plot No.11, Survey Nos. 710, 711, 714, Hissa No.12, admeasuring 517.50 sq.mtrs. situate within the limits of the Nashik Municipal Corporation, Nashik ("said property" for short).