SECRETARY, SHIBAM CHARITABLE DHARMASALA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This appeal is directed against an order dated June 20, 2022, whereby the appellant's writ petition being W.P.A 15974 of 2021 was dismissed by the learned Single Judge.

(2.) At the outset we may record that although the private respondents did not appear, we did not deem it necessary to adjourn the matter since we have not called upon the respondents to make submission.

(3.) The appellant claims to be a society registered under the Societies Registration Act, 1961. It says that its main object is doing good for the people by running Schools, Libraries, Charitable Dispensaries, Nursing Homes for poor, etc.