HEMKRUSHNA SHAMRAOJI KAPGATE Vs. ASSISTANT CHARITY COMMISSIONER, BHANDARA

JUDGEMENT

(1.) Caw No. 2882/2017 In Writ Petition No. 7161/2017 Writ Petition No. 7161/2017 is filed by three members out of five members of the adhoc committee appointed by the Joint Charity Commissioner under Section 47 of the Maharashtra Public Trusts Act, 1950. The applicants claim that they are elected as members/trustees in the election held on 04/03/2016 and in respect of which the change report is pending.

(2.) This Is A Classic Case Of Misuse Of The Process Of Law By the parties.

(3.) The claim of the petitioners in Writ Petition No. 7161/2017 is that the elections were held on 31/03/2009 and Change Report No. 356/2009 was filed. According to these petitioners, Change Report No. 356/2009 is dismissed on 09/03/2015. It is informed that this order is challenged in appeal which is pending.