NAND KUMAR SINGH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the respondent nos.5 to 12.

(2.) This writ application has been filed for the following relief(s):-

(3.) The brief facts of the case is that one Dr. Ram Swaroop Mahto, s/o Ram Krishna Mahto, Resident of Village-Batah, P.O. Udaipur, P.S.-Rosera, District-Samastipur was a renowned Medical Practitioner of his time. He was married to Smt. Nirmala Devi who out of the wedlock gave birth to a female child only. He named his daughter Binita Kumari and got her married with Dr. Nand Kumar Singh (the petitioner). He had considerable landed properties at Village-Bataha and after some time migrated to United Kingdom for his better professional career and after some time he became citizen of England. He got job there and married with an English Lady named Janet in England but he used to visit India regularly. Dr. Mahto decided to do benevolent work for the upliftment of education in his village and locality and as such he created a Private Trust on 7/3/1995 in the name and style "Ram Krishna Education Trust" in the memory of his father, by creating original corpus of Rs.11000.00 out of his own fund and in this behalf he executed a registered Deed of Trust.