DARSHANLAL NANDLAL MALHOTRA Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith. The writ petition is heard finally with the consent of the learned counsel for the rival parties.

(3.) By this writ petition, the petitioners have challenged orders passed by the District Court, Bhandara and the Joint Charity Commissioner, Nagpur in change report proceedings initiated by the petitioners under the provisions of the Maharashtra Public Trusts Act, 1950 (for short "Act of 1950"). The grievance of the petitioners is that order passed by the Assistant Charity Commissioner accepting change report filed by them was wrongly reversed by the Joint Charity Commissioner, directing fresh elections to be held and the District Court erred in confirming the said order passed by the Joint Charity Commissioner.