STATE OF KARNATAKA Vs. JAMNALAL BAJAJ SEVA TRUST

JUDGEMENT

(1.) This intra court appeal emanates from an order dtd. 30/6/2021 passed by learned Single Judge, by which writ petitions preferred by respondent has been allowed. In order to appreciate the grievance of the appellants, few facts need mention, which are set out hereinafter.

(2.) A public charitable trust viz., Jamna Lal Bajaj Seva Trust (hereinafter referred to as 'the Trust' for short), was formed on 7/9/1942. It is a Trust registered under the Bombay Trust Act, 1951. The aforesaid public charitable has been constituted with an object to provide relief to the poor, education, medical relief and the advancement of any other object of general public utility.

(3.) The Trust by resolutions dtd. 23/6/1958 and 15/10/1959, with an intention to set up an Ashram and Sarvoday International Centre at Bangalore, resolved to purchase land measuring 311 acres and 26 guntas including houses, flour mills, store rooms, factory building, motor pump, cattle shed, labour quarters, equipments etc. The permission was granted to the Trust by the Registrar of Public Trust and Collector Wardha on 11/4/1960 to purchase the lands, buildings etc. for opening an Ashram near Bangalore in Mysore State. The Trust thereupon purchased lands measuring 311 acres and 26 guntas situate in Herohalli, Srigandhadakaval and Gidada Konenahalli, Bangalore vide registered sale deed dtd. 24/9/1960. The Trust thereafter, by a resolution dtd. 28/5/1960 appointed one Mr.Vallabhswamy to manage the property purchased by the Trust to establish International Sarvodaya Centre known as 'Vishwaneedam' and to carry out the activity in furtherance of the object of the Trust.