Digamber S/O Shripad Kasture And ... vs Assistant Charity Commissioner, ...
2021 Latest Caselaw 4700 Bom

                                                                 15jud wp 2729.2020.odt
                                        1

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

                         WRIT PETITION (WP) NO. 2729/2020

  1.       Digamber S/o Shripad Kasture
           aged 82 years, Occupation-Retired,
           R/o C-2, Audumber, Kasliwal Heritage,
           Shrey Nagar, Aurangabad- 5.

  2.       Prakash S/o Shripad Kasture
           Aged 70 years, Occupation-Lawyer
           R/o 27, 'Susmit', Yogakshema Layout,
           Snehnagar, Nagpur.

  3.       Arun S/o Shripad Kasture
           Aged 74 years, Occupation-Retired,
           R/o Flat No. 6, Sachin Apartment,
           Balirampeth, Jalgaon, (Khandesh),
           District- Jalgaon.                                            .... Petitioner(s)

                                   // VERSUS //

  1.       Assistant Charity Commissioner,
           Office    of     the    Assistant   Charity
           Commissioner,        New      Administrative
                       nd
           Building, 2 Floor, Opp. S.T. Bus Stand,
           Buldana.

  2.       Smt. Archana Wd/o Ashok Kasture,
           Aged- 67 years, Occupation- Household,

  3.       Abhishek S/o Ashok Kasture,
           Aged-30 years, Occupation - Priest,

           Both Respondents 2 & 3 are R/o Village -
           Pimpalgaon Kale, Tehsil- Jalgaon- Jamod,
           District- Buldana. PIN-443403.                              ... Respondent(s)




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                                                                     15jud wp 2729.2020.odt
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 -----------------------------------------------------
 Shri R.N. Badhe, Advocate for the petitioners
 Mrs. K.S. Joshi, Incharge GP for respondent No. 1 - State
 None for respondent nos. 2 and 3
 -----------------------------------------------------


                               CORAM :          SUNIL B. SHUKRE AND
                                                AVINASH G. GHAROTE, JJ.

DATED : 15/03/2021

ORAL JUDGMENT : (PER:- SUNIL B. SHUKRE, J.)

Hearing was conducted through Video Conferencing and all

the learned Advocates agreed that the audio and visual quality was

proper.

2] Heard learned Counsel for the petitioners and learned

Incharge G.P. for respondent no. 1. Nobody appears for respondent nos.

2 and 3.

3] Rule. Rule made returnable forthwith.

4] Heard finally by consent of the parties virtually present

before the Court.

5] We direct respondent no. 1 to decide the Inquiry Case No.

221/2011 and Inquiry Case No. 1295/2011 according to law, after

giving opportunity of hearing to rival parties, within a period of six

months from the date of the order.

                                                                  15jud wp 2729.2020.odt


 6]                The petition is allowed.


 7]                Rule is made absolute in the above terms. No costs.




                           JUDGE                           JUDGE



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