- (1.) On 6/8/1990, this court made the following order: Having regard to the circumstances that the body that is brought into being is an ad hoc Managing Committee pending final decision by the Joint Charity Commissioner it appears to us that ends of justice would be met by directing the said ad hoc Managing Committee, which includes the saidwasudeo Motiram Kalmegh and Suresh Moolchand Agarwal to furnish accounts of the rents or licence fee collected from the licensees (who were non-applicants 4 to 7 respondents before the Charity Commissioner) for the period from April 1982 to 31/7/1990. If upon such furnisment of accounts and funds are found to be in the hands of the ad hoc Managing Committee or with Wasudeo Motiram Kalmegh and Suresh Moolchand Agarwal or any of them, as the case may be, such balance shall also be deposited with the Charity Commissioner within two months from today. The ad hoc Managing Committee shall, with effect from the 1/8/1990 collect the said licence fee and deposit the same with the Charity Commissioner every month regularly, This arrangement shall continue till the matter before the Joint Charity Commissioner is finally disposed of as envisaged by the order of the High court. Whatever we have said in this order or whatever may be implicit in it, it may not be taken into account in the final disposal of the proceedings now pending or to be taken in future in respect of this Samiti, as this order is intended to operate as an interim arrangement. "
(2.) Complaining that the respondents have failed to carry out the said order, the petitioner, Shri Krishna Veer Singh Bachan Singh Chauhan (K. S. Chauhan) moved the present application for contempt.
(3.) Vidarbha Rashtrabhasha Prachar Samiti, Nagpur (Samiti) is a body registered under the Bombay Trusts Act, 1950 having its office at Nagpur. In February 1982, the petitioner, Chauhan, was appointed as the secretary of the Samiti. He says that in April 1982, the respondents, Shri Kalmegh and Shri Suresh Agarwal, forcibly took away the keys of the office of the Samiti and took control of the affairs of the Samiti. The petitioner says that he applied to the Joint Charity Commissioner to direct the respondents (S/shri Kalmegh and Agarwal) to hand over the charge of the affairs of the Trust to him. Orders were made by the authorities against both the respondents as prayed for by the petitioner. The respondents were also restrained from dealing with or alienating or otherwise transferring the Samiti properties.;