- (1.)Appellant/petitioner has filed this appeal under section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005, aggrieved by the order dated 4-9-2009 passed by learned Single Judge of this Court in W.P. No. 2651/2009, whereby the petition filed by the petitioner against the order dated 4-5-2009 passed by the learned Registrar, Public Trust, has been dismissed.
(2.)Brief facts of the case are that the petitioner being trustee of a Public Trust filed an application before the Registrar for grant of permission to sell out the trust property a house situated at Saudagar Santar, Morar, Gwalior, having Municipal No. 358 and Halka No. 33, on the ground that the aforesaid house has become dilapidated and is not in any use. No income is also accruing by the use of said house, therefore, permission be given to the Trust to sell the aforesaid property so that sale proceed can be deposited in fixed deposit in a Nationalised Bank in the name of the trust and accrued interest can be used for the object of the Trust. Aforesaid application has been dismissed by the Registrar, Public Trust, by the order dated 20-2-2006. Aggrieved by the aforesaid order, the petitioner filed W. P. No. 2651/2009. The learned Single Judge of this Court by order dated 4-9-2009 has also dismissed the petition. Hence, this appeal before this Court.
(3.)Having heard learned counsel for the parties and perused the impugned order.