Aliganj Sri Mahaveer Ji Trust ... vs The District Judge Lucknow And ...
2022 Latest Caselaw 14565 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

Court No. - 4
 
Case :- WRIT - C No. - 1003066 of 2011
 
Petitioner :- Aliganj Sri Mahaveer Ji Trust Through Its C.E.O. Namely Mr.
 
Respondent :- The District Judge Lucknow And Ors.
 
Counsel for Petitioner :- Saharsh Srivastava,Alok Sharma,Neeraj Srivastava,Raj Vikram Singh,Srideep Chatterjee,Srideep Chatterji
 
Counsel for Respondent :- Akhilesh Kumar,B.P. Pandey,Girdhari Lal Yadav,H.G.S. Parihar,Karunesh Singh Pawar,Manish Kumar,Radhika Singh,Ramendra Kumar Misra,Vivek Raj Singh
 
Hon'ble Attau Rahman Masoodi,J.

As per report submitted to this Court by the District Judge, Lucknow on 12.10.2022, necessary compliance of the judgment/order passed by this Court on 17.2.2022 has been carried out in terms of the order dated 21.9.2022 to the extent of publication of new scheme of the management as well as the publication of the list of the trustees.

The day to day functioning of the trust requires to be activated in terms of the scheme of the management, therefore, the transfer of the charge by the Chief Executive Officer/Administrator(Sri Anil Kumar Tewari, Senior Advocate) to the newly appointed Secretary of the Trust namely Sri Rajesh Kumar Pandey(I.P.S. Retd.) has become essential.

Let the outgoing Chief Executive Officer/Administrator hand over the necessary charge of the trust as held by him to the newly appointed Secretary of the trust namely Sri Rajesh Kumar Pandey(IPS Retd.) on 22.10.2022 at 12.30 a.m. in the office of the trust. The transfer of charge shall take place in presence of the other trustees present for which the notice through Whats-app or mobile call may be given by the outgoing Chief Executive Officer/Administrator.

In order to manage the running income and expenditure of the trust, the newly appointed Secretary Shri Rajesh Kumar Pandey and the trustee Sri Navneet Sehgal, IAS may jointly operate the accounts of the trust in the different Banks and keep an account of donation in cash and kind both. The cash received by the trust shall be deposited in the Bank accounts and the donation received in kind shall also be managed by the trust in a manner decided as per the scheme of management. The signature of new Secretary Shri Rajesh Kumar Pandey(IPS Retd.) shall be verified by the Bank forthwith. This arrangement shall continue till the fresh arrangement is made by the trustees as per the scheme of management. The Bank shall honor any cheque signed by the newly appointed Secretary and Shri Navneet Sehgal until the trustees make a different arrangement.

Office is directed to communicate a copy of this order to the newly constituted management committee through its Secretary as well as to the District Judge, Lucknow for information to all concerned.

Order Date :- 20.10.2022

kanhaiya