BIRLA JANKALYAN TRUST Vs. STATE

JUDGEMENT

(1.) This is an application made by the Trustees of the Birla Jankalyan trust constituted by a deed of settlement dated March 13, 1964, as rectified by the supplementary deed dated January C, 1965, inter alia for an opinion or advice or direction under Section 7 of the Charitable and Religious Trusts Act, 1920, in respect of the holding of the paid Trust in Jiyaieerao Cotton Mills Ltd., and Pilani Investment Corporation Ltd., specially as to what steps should be taken by the Trustees with regard to the said shares in the said two companies.

(2.) The application has been made under Section 7 of the Charitable and Religious Trusts Act. Notice of this application was directed to be given upon the Income-tax Officer, "B" Ward, Companies Dist. I, Calcutta, and Commissioner of Income-tax, West Bengal I.

(3.) The said Trust was established by a deed of settlement dated March 13, 1964, by one J. K. Birla since deceased for public Charitable purposes. The office of the said Trust is situate at 8-A, Chowringhee Place, within the jurisdiction of this Court. The objects and purposes of the said Trust are inter alia advancement of education, learning research and culture by inter alia establishing schools, colleges, libraries, reading rooms, etc., as well as rendering help to poor students giving medical relief to people as well as relief to poor by founding or granting aid to orphanages, poor houses, etc.