UMAKANT PURUSHOTTAM JOSHI Vs. MADHUSUDAN ACHYUTRAO PASARKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) Both these petitions are being disposed of by this common judgment as they challenge the legality and correctness of the orders passed by the learned Joint Charity Commissioner, Amravati and the learned District Judge-IV, Akola on 07/03/2017 and 05/01/2018 arising out of same change report to the extent they adversely affect the rights and interests of the petitioners in these two petitions.

(3.) It would be convenient to refer to the parties to the lis by some common nomenclature. There are 5 petitioners and 8 respondents in Writ Petition No.1110/2018. Out of 8 respondents, respondent Nos.7 & 8, being the Joint Charity Commissioner and the Assistant Charity Commissioner respectively, are the formal parties and respondent Nos.5 & 6 are the non-contesting parties.