MASRAT ARA Vs. STATE OF J AND K

JUDGEMENT

(1.) The dispute in this writ petition relates to running of a private educational institute by the members of the Trust, namely, Women Empowerment Educational Trust, Anantnag (for short WEETA), who are litigating before the Civil Court at Anantnag.

(2.) The petitioners claim to be the original trustees of the aforesaid Trust along with Respondents 9, 10 and 11. Constitution of a Trust was imperative for the purpose of seeking registration/No Objection Certificate prior to its establishment.

(3.) It seems that the after constitution of the Trust on 07-08-2003, two supplementary Trust Deeds dated 10-04-2006 and 12-11-2007 came to be executed. Vide Trust Deed executed in the year 2005, the names of the petitioners were excluded on the pretext that they have resigned from the Trust and vide Trust Deed dated 12-11-2007 which came to be executed on 13-11-2007 the names of the petitioners continued to be shown as Trustees and Respondents 12 and 13 as new trustees.