ANNA DHURAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this writ petition under Article 227 of the Constitution of India, the petitioner challenges the judgment and order dated 28-3-1990 passed by the Joint Charity Commissioner conditionally granting application for extension of time fixed under his previous order under section 36 of the Bombay Public Trusts Act, 1950 (for short the Act).

(3.) The respondent no.1 is the State of Maharashtra and respondent no.3 is the Joint Charity Commissioner who are formal parties. Respondent No.2 who is the contesting party is a Trust registered under the Act and is represented by its trustee.