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Shri Ramesh S/O Pandurang ... vs Rajesh Trimbakrao Deshmukh & 28 ...
2017 Latest Caselaw 2558 Bom

Citation : 2017 Latest Caselaw 2558 Bom
Judgement Date : 17 May, 2017

Bombay High Court
Shri Ramesh S/O Pandurang ... vs Rajesh Trimbakrao Deshmukh & 28 ... on 17 May, 2017
Bench: S.B. Shukre
                                            1                                  WP 5374.08


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH : NAGPUR

                            Writ Petition No.5374 of 2008


Petitioners:-              1.           Shri Ramesh S/o Pandurang Wankhede,
                                        aged about 59 yrs, Occ. Retd., Lecturer,
                                        R/o. Rewatkar Layout, Umrer, Dist. Nagpur.

                           2.           Shri Krishna S/o Pandurang Navghare,
                                        aged about 59 yrs, Occ. Retd. Principal,
                                        R/o. Teachers Colony, Umrer, Dist. Nagpur.

                           3.           Shri Ramkrishna S/o Sonbaji Maski,
                                        aged about 60 yrs, Occ. Retd. Teacher,
                                        R/o. Rewatkar Colony, Umrer,
                                        Dist. Nagpur.

                           4.           Shri Shammi Gaffar Sheikh,
                                        aged about 36 yrs, Occ. Business,
                                        Ex. Student of the College run by the
                                        District Nagpur.

                                        VERSUS

Respondents:-              1.           Rajesh Trimbakrao Deshmukh,

aged about 48 yrs, Occ. Agriculturist, R/o. Deshmukhward, Mangalwari Peth, Umrer, Dist. Nagpur.

2. Ajit Shankarrao Deshmukh, aged about 49 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

3. Sharad Chintaman Dhoke, aged about 62 yrs, Occ. Retired, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

4. Gulabrao Jagobaji Bhujade, aged about 59 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

5. Dilip Krishna Jagam, aged about 55 yrs, Occ. Service, R/o. Budhwari Peth, Umrer, Dist. Nagpur.

2 WP 5374.08

6. Pranay Shrawan Parate, aged about 40 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

7. Subhash Haribhau Vinchure, aged about 47 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

8. Khemraj Kanjibhi Wagad, aged about 30 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

9. Ranchoddas Vitthaldas Nathani, aged about 72 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

10. Janardan S/o Ramaji Sadavarte, aged about Adult, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

11. Ramesh S/o. Namdeorao Khandade, aged about adult, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

12. Indrakumar Dajiba Nagdevate, aged about adult, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

13. Sakharam Mahadeorao Sorte, aged about adult, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

14. Babanrao B. Taywade, aged about adult, R/o. R/o. 94/7, Ujwal Nagar, Wardha Road, Nagpur.

15. Keshao Bhaskarrao Chandle, aged about 58 yrs, Occ. Serivce, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

16. Dr. Shrawan S/o. Govindrao Parate, aged about 68 yrs, Occ. Doctor, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

3 WP 5374.08

17. Kanjibhai S/o Harilal Vegad, aged about 62 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

18. S. S. Gadge, aged about 35 yrs, Occ. Business, Ex-Student of College run by Trust, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

19. Shri J.N. Lonare, aged about 31 yrs, Occ. Business, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

20. Sou. R. S. Sorte, aged about 50 yrs, Occ. Ex-President, Nagar Parishad, umrer, R/o Itwari Peth, Umrer, Dist. Nagpur.

21. Sou. Anita Koypare, aged about 34 yrs, Occ. Lecturer, R/o. Wagmare Layout, Umrer, Dist. Nagpur.

22. Shri H. L. Lonare, aged about 44 yrs, Occ. Lecturer, R/o. Waghmare Layout, Umrer, Dist. Nagpur.

23. C. K. Fedujwar, aged about 43 yrs, Occ. Lecturer, R/o. Adyalwale Layout, Umrer, Dist. Nagpur.

24. Shri. D. B. Taywade, aged about 38 yrs, Occ. Librarian, R/o. Rewatkar Layout, Umrer, Dist. Nagpur.

25. Shri B. S. Shende, aged about 40 yrs, Occ. Service, R/o. Azad Chowk, Umrer, Umrer, Dist. Nagpur.

26. Shri A. R. Dhakate, aged about 31 yrs, Occ. Service, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

4 WP 5374.08

27. Dr. P. N. Tatode, aged about 44 yrs, Occ. Lecturer, R/o. Ashirwad Nagar, Nagpur, Dist. Nagpur.

28. P. D. Bhagwat, aged about 44 yrs, Occ. Lecturer, R/o. Rewatkar Layout, Umrer, Dist. Nagpur.

29. Ku. B. G. Tambe, aged about 40 yrs, Occ. Lecturer, R/o. Mangalwari Peth, Umrer, Dist. Nagpur.

None for the Petitioners.

Mr.U.A. Gosavi, for the Respondent Nos.1 & 2. Mr.V..K.Paliwal, for the Respondent No. 15. _____________________________________________________________________________________

CORAM : S. B. Shukre, J.

                                                       DATE        : 17.5.2017.
Oral Judgment :



1. None for the Petitioners.

2. Heard learned Counsel Shri U.A. Gosavi for respondent nos. 1

and 2 and learned Counsel Shri V.K. Paliwal for respondent no. 15.

3. A detailed pursis has been filed on behalf of Respondent

Nos. 1 and 2 in terms of order passed by this Court on 15 th May, 2015.

The pursis together with its accompaniments is taken on record and

marked 'X' for identification.

5 WP 5374.08

4. On going through the pursis and also after hearing the

learned counsel for Respondent Nos. 1 and 2 as well as for Respondent

No. 15, I find that this petition, due to subsequent developments, has

been rendered infructuous. The subsequent developments are

narrated in detail in the pursis and need not be reproduced herein to

avoid repetition. The pursis is supported by copies of the relevant

orders passed by the learned Joint Charity Commissioner, High Court as

well as the Hon'ble Apex Court.

5. In view of the liberty granted by the Hon'ble Apex Court,

respondents no. 1 to 5 herein have filed an application for adopting

them as Trustees and proceedings, offering themselves for

consideration, under Sections 47 of the Bombay Public Trusts Act, 1950

are said to be pending vide Application No. 2 of 2014.

5. Thus, it is clear that due to the subsequent developments,

the cause of action in this petition no longer survives and the petition

itself has been rendered infructuous. Prayer clause (I), in particular, of

the memo of petition does not survive.

6. Before parting with the order, I must mention here that

neither the petitioners nor anybody on their behalf have appeared

before the Court though sufficient opportunity has been given to them.

6 WP 5374.08

This may be perhaps due to the subsequent developments mentioned

earlier.

7. In the result, the petition deserves to be disposed of as

infructuous. It is disposed of as such. No costs.

Rule discharged accordingly.

JUDGE

Gohane/joshi

 
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