AJAY JAIN Vs. DEVASTHAN VIBHAAG RAJASTHAN, UDAIPUR

JUDGEMENT

(1.) Since both these writ petitions have been filed against the separate orders dtd. 9/7/2019 passed by the Commissioner, Devsthan Department, Rajasthan, Udaipur, in Appeal No. 19/2018, titled as Raj Welfare Trust, Tonk Road, Jaipur through its Trustee Smt. Manju Kothari Vs. Assistant Commissioner (II), Devsthan Department, Jaipur, Shri Ajay Jain and Abhi Jain and in Appeal No. 20/2018 titled as Raj Welfare Trust, Tonk Road, Jaipur through its Working Trustee Shri Sunil Dhadda and others Vs Assistant Commissioner (II), Devsthan Department, Jaipur & Ors., which originated from the order dtd. 9/4/2018 passed by the Assistant Commissioner(II), Devsthan Department, Jaipur, in Case No.01/2018, therefore, both these writ petitions are being decided by this common order.

(2.) The facts in brief of the matter are that a trust was created on 29/3/1973 under the provisions of the Rajasthan Public Trust Act, 1959 (for short 'the Act of 1959') in the name and style of "Raj Welfare Trust" which was got registered before the Sub-Registrar, Jaipur City, on 30/3/1973 and was given registration No.376/74.

(3.) After formation of the Trust on various occasions, Form No.8 was submitted to the Devsthan Department under the provisions of Rule 22 of the Rajasthan Public Trust Rules, 1962 (for short 'the Rules of 1962') in regard to the occurred changes and proposed changes of entries in the Trust.