SUBIR KUMAR BANERJEE Vs. NEETU SINGH

JUDGEMENT

(1.) Heard Mr.R.V.Pai, learned senior counsel for the petitioners; and Mr.P.S.Dani, learned senior counsel for respondent Nos.1 to 4; also heard Mr.P.V.Nelson Rajan, learned AGP for the respondent-State in Writ Petition No. 11994 of 2019, Mr.S.L.Babar, learned AGP for the respondent-State in Writ Petition No.11995 of 2019 and Mrs.V.S.Nimbalkar, learned AGP for the respondent-State in Writ Petition No.11996 of 2019, .

(2.) Issue raised in all the three writ petitions is identical. However, for the sake of conveyance Writ Petition No. 11994 of 2019 is taken as the lead case. In this writ petition petitioners have challenged legality and validity of order dated 27th August, 2019 passed by the Joint Charity Commissioner-II, Maharashtra State, Mumbai, whereby it has been held that the question as to whether there is delay in filing the related revision application has been kept open; to be decided alongwith the revision application.

(3.) Petitioners and respondent Nos.5 to 8 were the Trustees of the Trust known as "Nagar Yuwak Shikshan Sanstha Airoli" at the relevant point of time. The said Trust has been registered for charitable public purpose and manages several schools and colleges in and around Airoli, Panvel and Thane. At present, petitioners are the trustees of the said Trust though respondent Nos.5 to 8 have ceased to be the trustees.