LAWS(BOM)-2008-1-240

ASHOK CHANDGUDE Vs. SANT DNYANESHWAR MAHARAJ SANSTHAN COMMITTEE

Decided On January 01, 2008
Ashok Chandgude Appellant
V/S
SANT DNYANESHWAR MAHARAJ SANSTHAN COMMITTEE Respondents

JUDGEMENT

(1.) By this petition under Article 226 and 227 of the Constitution of India, the petitioners are challenging an order dated 9.8.2006 which has been passed in pursuance of the orders and directions of this court. The petitioner is aggrieved by the fact that the learned District Judge has removed him from the position of a Trustee of the First Respondent Trust. The petitioner no.1 is a Retired police officer and is Residing at Pune. The petitioner no.2 is a Medical practicioner residing at Alandi, Taluka-khed, District-Pune.

(2.) The factual backdrop in which the challenge to the impugned order arises as under :

(3.) On 11th December, 1937 the District Court in Civil Suit No. 7 of 1934 settled the scheme for the management of the 1st Respondent Sansthan, framed in 1852, by issuing directions necessary to supplement the scheme. The Trust in question is known as Dnyaneshwar Maharaj Sansthan, Alandi in District. Pune. Shree Sant Dnyaneshwar is known throughout the spiritual world and particularly Maharashtra as an Intellectual Saint. His teachings and works are respected and reverred by countless number of people. The Scheme was framed for proper and efficient administration of the Trust. The District Judge, Pune was chosen as a person who enjoys Trust and confidence of all concerned including followers of the Saint.