KISHOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners have complained about illegal and high handed action by the respondent nos. 5 and 6 (Police Inspector and Police Constable) against the petitioners, and have sought reliefs as per the following prayers:-

(3.) In 2013 and 2014, disputes about trusteeship of Shri Mirannath Maharaj Deosthan, Deoli were going on before the authorities under the Maharashtra Public Trusts Act. Counter claims were made by the rival groups and there was dispute whether the petitioner no. 1 was Secretary of the executive committee of the public trust or not.