CHARITY COMMISSIONER BOMBAY Vs. ADMINISTRATOR OF THE SHRINGERI MATH AND ITS PROPERTIES

JUDGEMENT

(1.) This appeal by certificate granted by the High Court of Judicature at Bombay is directed against its judgment and decree dated December 30, l962, whereby it set aside the order made by the Assistant Charity Commissioner, dated August 19,1955, as confirmed by the Deputy Charity Commissioner and by the District Judge, Nasik. The High Court held that the Nasik Math is hot liable to be registered under the Bombay Public Trusts Act, 1950.

(2.) The High Court found the following facts relating to the Nasik Math:

(3.) The High Court further observed: