- (1.) The aggrieved parties in this writ application are a trust and its trustees. The trust was created by a Deed of Trust dated 1st April, 1977. It runs an institution which the trustees claim to be an educational institution, by the name of " Swar Sangam".
(2.) To adjudicate the issues involved in this writ application a scrutiny of the objects of the trust is most important. Its objects are as follows:- (i) Advancement of education in music both vocal and instrumental, dance, painting and science, commerce as well as any other fine arts and languages and for such purpose to hold classes. (ii) To run regular courses in various subjects, conduct examinations at regular intervals and grant degrees and/or Diplomas. (iii) To co-operate with other institutions in India having objects for advancement of education, if desired, to affiliate, amalgamate or merge them with the institution or vice versa. (iv) To establish, maintain schools, colleges, libraries, reading rooms, lecture halls, museums and other establishments and institutions for the development of education and diffusion of knowledge.
(3.) Another clause of the Trust Deed stipulated that the trust property and its income would be applied only towards public charity.;