Deepak Anurathrao Lagad And Others vs The Joint Charity Commissioner Latur ...
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Bombay High Court

Deepak Anurathrao Lagad And Others vs The Joint Charity Commissioner Latur ... on 18 September, 2025

2025:BHC-AUG:25027
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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD
                                WRIT PETITION NO.3134 OF 2019

               1.    Deepak Anurathrao Lagad,
                     Age: 44 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               2.    Prakash Ravan Dhumal,
                     Age: 44 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               3.    Ganpat Rambhau Sontakke,
                     Age: 45 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               4.    Vaijnath s/o Rajaram Lagad,
                     Age: 45 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               5.    Santosh s/o Sarvottam Mankulwar,
                     Age: 44 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               6.    Vishnu s/o Kushaba Dhumal
                     Age: 50 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               7.    Arvind s/o Vinayak Nakhate,
                     Age: 30 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               8.    Jayshree Ankush Nawale,
                     Age: 34 years, Occu: Agril.,
                     R/o. Telgaon, Tq. Wadwani,
                     Dist. Beed.

               9.    Sriram Anurath Apet,
                     Age: 40 years, Occu: Agril.,
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      R/o. Telgaon, Tq. Wadwani,
      Dist. Beed.

10.   Rukmin Anurath Apet,
      Age: 55 years, Occu: Agril.,
      R/o. Telgaon, Tq. Wadwani,
      Dist. Beed.

11.   Aruna Deepak Lagad,
      Age: 37 years, Occu: Agril.,
      R/o. Telgaon, Tq. Wadwani,
      Dist. Beed.                                       ..Petitioners
                                               (Orig. Resp. No.1 to 11)
            Versus

1.    The Joint Charity Commissioner,
      Latur Region, Latur.

2.    The Assistant Charity Commissioner,
      Beed Region, Beed.

3.    Bandu s/o Rambhau Lagad,
      Age: 48 years, Occu: Agril.,
      R/o. Telgaon, Tq. Wadwani,
      Dist. Beed.

4.    Vishnu s/o Gangadharrao Lagad,
      Age: 45 years, Occu: Agril.,
      R/o. Telgaon, Tq. Wadwani,
      Dist. Beed.

5.     Ram Dashrathrao Lagad,
       Age: 40 years, Occu: Agril.,
       R/o. Telgaon, Tq. Wadwani,
       Dist. Beed.                                      ..Respondents
                                (Resp. No.3 & 4 are Orig. Petitioners &
                                No.5 Orig. Resp. No.12)
                                    ...
Mr. Sudarshan J. Salunke, Advocate for Petitioners.
Mr. S. P. Joshi, AGP for Respondent Nos.1 and 2.
Mr. Siddheshwar S. Thombre, Advocate for Respondent Nos.3 and 4.
Respondent No.5 is served.
                                    ...

                           CORAM : S. G. CHAPALGAONKAR, J.
                               (3)                          wp-3134-2019.odt



RESERVED ON   : 02nd JULY, 2025.
PRONOUNCED ON : 18th SEPTEMBER, 2025.

JUDGMENT:

-

1. Rule. Rule made returnable forthwith. With consent of parties,

matter is taken up for final hearing at admission stage.

2. The petitioners are impugning order dated 27.11.2018 passed by

Joint Charity Commissioner, Latur Region, Latur under Section 70-A of

Maharashtra Public Trust Act, 1950 (for the sake of brevity hereinafter

referred as 'MPT Act, 1950') in Revision Petition No.94/2017, by which

order dated 30.12.2008 passed by learned Assistant Charity

Commissioner, Beed in Change Report No.1884/2008 has been

quashed and set aside and matter is remitted back.

3. Sanskar Sevabhavi Sanstha, Telgaon, Taluka Wadwani, District

Beed is a public trust having Registration No.F-8877 (Beed). On

30.12.2008, reporting trustees submitted Change Report before learned

Assistant Charity Commissioner based on election dated 25.06.2008

and same has been accepted vide order dated 30.12.2008 in Enquiry

No.1884/2008.

4. The respondent nos.3 to 5 were office bearers of Managing

Committee of Trust and they were shown as outgoing Trustees in

Change Report. It is shown that Trust has enrolled four new members

in order to fill up vacancies occurred in Managing Committee.

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5. Aggrieved respondent nos.3 and 4 approached Joint Charity

Commissioner, Latur vide Revision Petition No.94/2017 filed under

Section 70-A of MPT Act, 1950, thereby raising challenge to order

dated 30.12.2008 passed by learned Assistant Charity Commissioner,

Beed in Change Report No.1884/2008 alleging that election of

Managing Committee of Trust never held. In the year 2017, they made

enquiry with Mr. Deepak Lagad, but he did not reply. Therefore,

petitioners made enquiry in respect of election of Trust with Assistant

Charity Commissioner at Beed and came to know that Mr. Deepak

Lagad had fraudulently submitted Change Report in Enquiry

No.1884/2008 and same has been accepted by learned Assistant

Charity Commissioner without following due process of law. They

were never given notice of Change Report, although they were shown

as outgoing trustees. The Change Report is accepted hurriedly without

causing necessary enquiry as contemplated under Section 22 of MPT

Act, 1950. It is their contentions that signature of petitioners shown in

documents are false and fabricated. They were never served with

notice of meeting dated 10.09.2017. The alleged proceedings of

Managing Committee meeting dated 20.09.2007 are fabricated and

bogus. The addition/enrollment of new members is also illegal.

6. The petitioners refuted contentions raised in Revision Petition.

They raised contentions that Revision Petition under Section 70-A of

MPT Act, 1950 cannot be entertained after 9 years. Further, two (5) wp-3134-2019.odt

change reports as regards to subsequent election of Managing

Committee pertaining to election dated 25.06.2013 and 25.06.2018

are accepted by Assistant Charity Commissioner. The challenge raised

to Change Report pertaining to election of 2008 need not be

entertained at this stage. The learned Joint Charity Commissioner,

Latur after considering submissions advanced, allowed Revision

Petition, thereby setting aside order dated 30.12.2008 passed by

Assistant Charity Commissioner in Enquiry No.1884/2008 and

relegated matter back to him for fresh enquiry and decision.

7. The petitioners, who were respondents in Revision Petition

No.94/2017 have approached this Court under Article 227 of

Constitution of India raising challenge to order of remand.

8. Mr. Sudarshan Salunke, learned Advocate appearing for

petitioners would vehemently submit that learned Joint Charity

Commissioner committed patent error of law while entertaining

Revision Petition under Section 70-A of MPT Act, 1950 after period of 9

years of acceptance of change report in Eqnuiry No.1884/2008. He

would submit that change report was accepted on 30.12.2008. The

Revision Petition was presented on 10.11.2017. No explanation is

offered for inordinate delay. He would further point out that period of

election under impugned Change Report was expired in the year 2013.

The fresh election of Managing Committee were conducted on

25.06.2013. Thereafter, in meeting dated 25.06.2018, second election (6) wp-3134-2019.odt

took place. The change report has been accepted in Enquiry

No.872/2018. Therefore, learned Joint Charity Commissioner has

exceeded his jurisdiction while setting aside order accepting Change

Report passed in Enquiry No.1884/2008, after period of 9 years. In

support of his contentions he relies upon observations of this Court in

case of Maharashtra Gandhi Smarak Nidhi, Pune Vs. Gandhi Smarak

Nidhi (Central) New Delhi and Another 1. He would further rely upon

observations of Division Bench of this Court in case of Santoshkumar

Shivgonda Patil & Ors. Vs. Balasaheb Tukaram Shevale and Ors. 2 to

contend that suo motu revisional powers available with Authority

should be exercised within reasonable period, although specific

limitation is not provided. According to him, in facts of present case,

period of 9 years cannot be considered as reasonable period. The

revisional jurisdiction is expected to be exercised ordinarily within

period of three years and same should not exceed period of five years

in light of exposition of law in various judgments of Supreme Court of

India.

9. Per contra, Mr. Siddheshwar Thombre, learned Advocate

appearing for respondents submits that revisional powers to be

exercised by learned Joint Charity Commissioner are a safeguard to

prevent injustice. Although Section 70 provides for Appeal against

order passed by learned Assistant Charity Commissioner, revisional

1 2011 (4) Mh.L.J. 295.

2 2010 (2) Mh.L.J. 150.

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powers are brought into statute book to safeguard interest of justice.

Such powers are wider than powers on application by parties. In

appropriate cases to prevent fraud such jurisdiction can be exercised.

According to him, since respondents got knowledge about aforesaid

change in the month of May 2017 and they were never served with

notice of Change Report submitted to Assistant Charity Commissioner,

Revision Petition was filed in the year 2017. The learned Joint Charity

Commissioner on prima facie consideration of objection raised in

Revision Petition found that this is a fit case for exercise of revisional

jurisdiction and accordingly, passed impugned order, which need not be

disturbed in exercise of Writ jurisdiction of this Court under Article 227

of Constitution of India. In support of his contentions he relies upon

following judgments:

1. Mohamad Haidar Mujawar Vs. Jamal Haidar Mujawar and Ors.3

2. Vithalrao Sambhajirao Kharpade & Ors. Vs. Motiram Narsingrao Birajdar & Ors.4

3. Vijay Arjun Bhagat Vs. Kisan Lahanu Bhagat and Ors.5

4. Chayya Narayanbua Gosavi Vs. Sudhir Ramnath Chormale (Writ Petition No.12746/2024 dated 07.01.2025).

10. Having considered submissions advanced by learned Advocates

appearing for respective parties and material tendered into service

before this Court, it can be observed that Section 70 provides Appeal

from findings of Deputy or Assistant Charity Commissioner against

3 AIR 1969 Bom 328.

4 2010 (1) Mh.L.J. 977.

5 MANU/MH/1572/2023.

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findings under Sections 20, 22, 22A, 28 etc. The limitation of 60 days

is provided for assailing order before Charity Commissioner. In the

year 1954, by virtue of Section 8 of Bombay Act No.59 of 1954, new

Section 70-A has been incorporated, whereby Charity Commissioner

bestowed with powers to call for and examine record and proceedings

of any case decided by Deputy or Assistant Charity Commissioner. The

intention behind bringing Section 70-A of MPT Act, 1950 appears to

provide remedy for preventing perpetuation of injustice in cases where

Appeal is not filed. Although powers are not as wide as Appeal,

exercise of revisional jurisdiction is expected in case where interest of

justice requires such exercise. The revisional powers are not expected

to be exercised for technical reasons or to correct procedural errors at

the behest of parties.

11. In present case, revisional jurisdiction of learned Joint Charity

Commissioner was invoked to assail order passed by Assistant Charity

Commissioner regarding acceptance of Change Report passed in

exercise of powers under Section 22 of MPT Act, 1950. When it comes

to enquiry under Section 22 of MPT Act, 1950, it would be a judicial

decision either to accept reported change or refuse to entertain

reported change. Rule 7 of Bombay Public Trust Act stipulates that

enquiry under Section 22 of MPT Act, 1950 shall be held as far as

possible in accordance with procedure prescribed for trial of suits

under Presidency Small Cause Courts Act, 1882. Apparently, minute (9) wp-3134-2019.odt

judicial scrutiny is required to be made by Deputy or Assistant Charity

Commissioner before passing order on application made under Section

22 of MPT Act, 1950. In cases where reported change is pertaining to

removal of Trustees or election of Managing Committee, it is expected

that outgoing Trustees or affected persons are given notices and

opportunity of hearing. The enquiry behind back of aggrieved parties

is best avoided lest it stands vitiated.

12. In light of aforesaid legal provisions, if order passed by learned

Assistant Charity Commissioner in Enquiry No.1884/2008 is seen, it

can be observed that order is passed on the basis of uncontested

enquiry. The notices were not given to outgoing Trustees. The change

report submitted on 18.11.2008 is allowed on 30.12.2008 by cryptic

order, which depicts that enquiry was not in consonance with Rule 7 of

Bombay Public Trust Act. The acceptance of Change Report without

notices to affected or outgoing Trustees would definitely cause serious

prejudice and injustice to them.

13. It is true that, challenge to order dated 30.12.2008 passed by

learned Assistant Charity Commissioner in Enquiry No.1884/2008 is

raised after period of 9 years in Revision filed under Section 70-A of

MPT Act, 1950 by respondent nos.3 and 4 contending that they were

never served with notices of meeting of General Body alleged to have

been held on 25.06.2008. Such notice is manipulated. Their

signatures are fabricated. The camouflage of election of Managing (10) wp-3134-2019.odt

Committee of Trust in meeting held on 25.06.2008 is created. The

Assistant Charity Commissioner has never served notices of enquiry in

Change Report to them, although they were shown as outgoing

Trustees. Considering nature of allegations, which has semblance of

fraud, so also gross violation of principles of natural justice at hands of

learned Assistant Charity Commissioner in conduct of enquiry under

Section 22 of MPT Act, 1950, exercise of revisional jurisdiction would

be apposite.

14. It is true that, powers under Section 70-A of MPT Act, 1950 are

required to be exercised within reasonable period. In case of

Santoshkumar Shivgonda Patil & Ors. Vs. Balasaheb Tukaram Shevale

and Ors.6, Division Bench of this Court observed that although period

of limitation is not prescribed for invoking powers under Section 70-A

of the Act, it does not mean that such powers can be exercised at any

time, rather it could be exercised within reasonable time. What should

be reasonable period for exercise of powers always depends upon facts

and circumstances of each case. Similar view is taken by this Court in

case of Subir Kumar Banerjee & Ors Vs. Neetu Singh & Ors (Writ

Petition No.11994 of 2019 decided on 20.12.2019). In para 13, he

following observations are made :

"13. Therefore, a Charity Commissioner may invoke jurisdiction under Section 70A in any of the cases mentioned in Section 70. While under Section 70 limitation period is prescribed, for invoking jurisdiction under Section 70A in any of the cases mentioned in Section 70, no limitation 6 2009 (6) Bom. C.R. 664.

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period is prescribed. It is trite that though there is no period of limitation prescribed for invoking jurisdiction under Section 70A, nonetheless such jurisdiction must be invoked or exercised within a reasonable period. There is no defination of reasonable period or what can be construed as reasonable period. What is reasonable period in one case may not be a reasonable period in another case. No fixed time frame can be prescribed to determine reasonability. Whether revisional jurisdiction under Section 70A has been invoked within reasonable time or not would have to be decided in the facts and circumstances of each case having regard to the 60 days limitation period prescribed for filing appeal under Section 70."

15. In present case, respondent nos.3 and 4 have specifically

contended that notice regarding meeting of General Body was not

served upon them, when election of Managing Committee alleged to

have took place. Similarly, they were not given notice by learned

Assistant Charity Commissioner in Enquiry No.1884/2008. According

to them, they could get knowledge of aforesaid order in the year 2017

i.e. just before they approached learned Joint Charity Commissioner in

Revision Petition No.94/2017.

16. In aforesaid circumstances, learned Joint Charity Commissioner

thought it fit to exercise jurisdiction under Section 70-A of MPT Act,

1950 and set aside order dated 30.12.2008 passed in Enquiry

No.1884/2008 and remit matter back for enquiry to Assistant Charity

Commissioner. Further, when there is prima facie material to infer

possibility of fraud or manipulation of records, learned Charity

Commissioner is required to step in by exercising powers under Section

70-A of the MPT Act, 1950. In that view of matter, although there is (12) wp-3134-2019.odt

delay of 9 years in filing Revision Application, in absence of material to

demonstrate knowledge to respondent nos.3 and 4 regarding such

change, cause put forth by them cannot be thrown away.

17. In result, this Court do not find any jurisdictional error on the

part of learned Joint Charity Commissioner in passing impugned order

in exercise of revisional jurisdiction. Hence, Writ Petition stands

dismissed.

18. Rule stands discharged.

(S. G. CHAPALGAONKAR) JUDGE

Devendra/September-2025