Ramshwarji Bankatlalji ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 14811 Bom

                                                                           929.WP.13403.18.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                            WRIT PETITION NO.13403 OF 2018

            RAMSHWARJI BANKATLALJI CHITLANGE AND ANOTHER
                                    VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS
                                       ...
                Advocate for Petitioners : Mr. Rathi Swapnil S.
                     AGP for Respondents: Mr. P.N. Kutti
                  Advocate for Respondents : Mr. P.N. Kalani
                                      ...
                             CORAM         :   MANGESH S. PATIL, J.

                                    DATE     :    08.10.2021
PER COURT :

After hearing both the sides for a while it transpires that the matter arises from the judgment and order passed by the Assistant Charity Commissioner in a change report inquiry under Section 22 of the Maharashtra Public Trust Act and the judgment and order of the Joint Charity Commissioner in an Appeal under Section 70 of that Act.

2. It transpires that the learned Joint Charity Commissioner has made certain comments referring to the original records of the Trust to demonstrate that observations and the conclusion of the learned Assistant Charity Commissioner are perverse. Unless every record is produced before this Court, it would not be possible for the Court to decide the matter judiciously.

3. Both the sides are directed to see that the entire record referred to by both the authorities below in their respective judgments is made available to this Court.

4. Stand over to 28.10.2021.

(MANGESH S. PATIL, J.) habeeb