BHAGATRAM S/O GOPALDAS THAKARANI AND ORS Vs. ASSISTANT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri P.C. Madkholkar, learned Counsel waives notice on behalf of the respondent Nos.2 and 4 to 14 and Shri A.S. Sonare, learned Assistant Government Pleader waives notice on behalf of the respondent No.16 in Writ Petition No. 4681/2007 and Shri A.S. Sonare, the learned Assistant Government Pleader waives notice on behalf of the respondent No.1, Shri M.V. Samarth, the learned Counsel waives notice on behalf of the respondent No.2 and Shri D. Gupta, the learned Counsel waives notice on behalf of the respondent Nos.3, 4 and 9 to 18 in Writ Petition No. 5987/2007.

(2.) By way of both the petitions, the petitioners challenge the order dated 20th September, 2007 passed by the learned Assistant Charity Commissioner, Bhandara, thereby issuing certain directions.

(3.) It appears that there is a dispute between two rival groups in the Trust, namely, Sindhi Education Society, Gondia. It is the contention of the petitioners in Writ Petition No.4681/2007 that in the elections held on 3rd September, 2006, the petitioner Nos.1 to 9 have been elected as the Trustees of the said Trust. However, this position has been disputed by the petitioner in Writ Petition No.5987/2007.