Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5209 Bom

Citation : 2026 Latest Caselaw 5209 Bom
Judgement Date : 18 May, 2026

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Bombay High Court

Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra on 18 May, 2026

                                                                  4.WPST.14697.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                    WRIT PETITION (STAMP) NO. 14697 OF 2026

Shanil Milind Waghmode                                         ...Petitioner

         Versus

The Conference of the Churches of
Christ in Western Indian and Others                            ...Respondents

                                 ***
Mr. M. S. Mhase, Advocate for the Petitioner.
Mr. B.A. Shinde, AGP for Respondent - State.
                                 ***

                                       CORAM : SIDDHESHWAR S. THOMBRE, J.

(VACATION COURT) DATE : MAY 18, 2026 PER COURT :

1. Heard learned counsel for the petitioner.

2. Issue notice to the respondents, returnable on 18th June

2026.

3. Mr. Shinde, learned AGP, waives service of notice on behalf

of Respondent No.11.

4. Learned counsel for the Petitioner invited my attention to

page No.18, whereby the Deputy Charity Commissioner, Ahilyanagar,

by order dated 05th May 2026, rejected Change Report No.1034 of

2003. She further invited my attention to page No.23, whereby Clause

4.WPST.14697.2026.odt

(4) appears to have been inserted to the effect that, in the meanwhile,

the names of the de-facto trustees who had worked be recorded.

Prima facie, once the final order was passed, it was not appropriate on

the part of the authority to subsequently insert a clause which did not

form part of the original order.

4. In view thereof, I am inclined to grant interim relief in

terms of prayer clause (c).

5. Accordingly, there shall be interim relief in terms of prayer

clause (c), which read as under :

"C) Pending hearing and final disposal of this Writ Petition, grant stay to the further effect, implementation, operation and execution of order dated 07/05/2026 below exhibit 81 and the consequential amendment made in order dated 05/05/2026 passed in Change report no 1034/2003 by respondent 11 and for that purpose issue necessary order."

( SIDDHESHWAR S. THOMBRE, J. )