SUBODHCHANDRA MOTIRAMJI LAHANE Vs. ASSISTANT CHARITY COMMISSIONER, AKOLA

JUDGEMENT

(1.) The challenge in this petition is to the different orders passed in different Change Reports under Section 22 of the Maharashtra Public Trusts Act as are mentioned in prayer Clause 1 of the petition.

(2.) The petition also challenges the order dated 15/3/2018 said to have been passed by the learned Joint Charity Commissioner in Application No.14/2016 under Section 47 of the Maharashtra Public Trusts Act.

(3.) The preliminary objection is that a writ petition lies before the learned Single Judge challenging the orders passed in various Change Reports whereas an appeal lies before this Court against an order under Section 47 of the said Act. It is, therefore, submitted that the present writ petition has to be heard and decided by the learned Single Judge leaving the question of maintainability of this petition challenging the order passed under Section 47 of the Act open for adjudication.