DWIPEN KUMAR HAZRA Vs. SUBHENDU HAZRA

JUDGEMENT

(1.) At the outset, an objection as to maintainability of the appeal is taken by learned Senior Counsel appearing for the respondent Nos. 1 and 2.

(2.) Learned Senior Counsel submits that in Sec. 12 of the Charitable and Religious Trusts Act, 1920, there is a specific bar to any appeal being filed against any order passed, or against any opinion or advice or direction given, under the said Act.

(3.) Learned Senior Counsel also cites a Division Bench judgment of the Delhi High Court, In the matter of Dr. Man Singh and others reported at AIR 1978 Del 274 in support of such proposition.