PRAGYAN FOUNDATION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, being a public charitable trust registered under the Indian Registration Act, 1908, has approached this Court praying therein for quashing/setting aside of the decision as contained in Memo No. 471 dtd. 20/3/2024, passed by the Department of Higher and Technical Education, State of Jharkhand; whereunder an order has been passed for forfeiting the entire endowment fund to the tune of Rs.4,00,00,000.00 (Four Crores) only of the petitioner.

(3.) The brief facts as it appears from the pleadings is that the petitioner's charitable trust has been registered with the object to impart education, medical relief, relief to poor, etc. and was desirous to establish a University at Ranchi in the State of Jharkhand.