Madhya Pradesh High Court
Shri Radha Krishna Mandir Sarvajanik ... vs Shri Radha Krishna Mandir Sarvahakar ... on 8 October, 2021
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-21084-2021
The High Court Of Madhya Pradesh
WP-21084-2021
(SHRI RADHA KRISHNA MANDIR SARVAJANIK NYAS Vs SHRI RADHA KRISHNA MANDIR
SARVAHAKAR TRUST DINDORI)
1
Jabalpur, Dated : 08-10-2021
Heard through Video Conferencing.
Shri Ashok Lalwani, learned counsel for the petitioner.
In the instant petition a challenge has been made to the orders passed
by the Sub Divisional Officer, Dindori and the report prepared under Section
5 of the Public Trust Act, 1951 whereby the respondent has been registered
as Public Trust on the basis of the report dated 21.01.2021 without passing any reasoned order and without holding any enquiry.
Considering the aforesaid submission, issue notice to the respondent on payment of P.F. within seven working days, by both modes, returnable within four weeks.
List this matter in the week commencing 08.11.2021. Till the next date of hearing, the respondent is restrained from alienating any immovable and movable property of the Trust.
(VIJAY KUMAR SHUKLA) JUDGE PK Signature Not Verified SAN Digitally signed by PARITOSH KUMAR Date: 2021.10.08 18:08:45 IST