Avinash Nagorao Jadhav And ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 7730 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                    940 WRIT PETITION NO.8215 OF 2022

            AVINASH NAGORAO JADHAV AND ANOTHER
                             VERSUS
 THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
                         AND ANOTHER
                                ...
           Advocate for Petitioners : Shri S.S. Thombre
         AGP for Respondents- State : Shri S.B.Pulkundwar
                                ...
                  CORAM : M. G. SEWLIKAR, J.

Dated: August 05, 2022 ...

PER COURT :-

1. Learned counsel for the petitioners submits that the petitioners have fled application under Section 36(1A) of the Maharashtra Public Trust Act, 1950 for alienation of land of Trust. The said application was rejected only on the ground that change report given provisionally has not been accepted.

2. Learned counsel for the petitioners invited attention of this Court to the Judgment in the case of Chembur Trombay Education Society and Others Vs. D.K.Marathe and Others [2002(3) Bom.C.R. 161] to the efect that merely by fling change report, the old managing committee does not continue and the new elected body has authority to look after the afairs of the Trust.

3. In view of this, issue notice to the respondents, returnable on 6th September, 2022. Learned AGP waives service of notice for respondent Nos.1 and 2.

( M. G. SEWLIKAR, J. )

SPT