Bombay High Court
Ramdas B. Athawale And Another vs Peoples Education Society Mumbai ... on 20 September, 2025
Author: Manish Pitale
Bench: Manish Pitale
934.WP.6450.2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 6450 OF 2025
Peoples Education Society Mumbai
Through Its Chairman & Anr. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
CIVIL APPLICATION NO. 6738 OF 2025
IN
WRIT PETITION NO. 6450 OF 2025
WITH
CIVIL APPLICATION NO. 9244 OF 2025
IN
WRIT PETITION NO. 6450 OF 2025
***
Mr. Adwant S.V., for Petitioner.
Mr. S. P. Sonpawale, AGP for Respondent Nos.1 and 2, 7, 8 and 9.
Mr. V. D. Salunke, Senior Counsel, for Respondent Nos.3 and 4.
Mr. Vivek B. Kulkarni, for Respondent No.5.
Dr. Sahebrao Nandedkar, for Respondent No.6.
Mr. S. S. Tope and Mr. P. S. Salunke, for Respondent No.10.
***
CORAM : MANISH PITALE AND
Y. G. KHOBRAGADE, JJ.
DATE : 20th SEPTEMBER 2025. P. C. :
1. In pursuance of order dated 25th August 2025, passed by this Court whereby the petitioners were directed to place on record details of all pending proceedings under the provisions of the Maharashtra Public Trusts Act, 1950, concerning the Peoples Education Society, the learned counsel appearing for the petitioners has tendered Shrikant Malani Page 1 of 3
934.WP.6450.2025.doc a chart giving the details not only of pending proceedings but also proceedings that were disposed of. A copy of the same has been handed over to the learned counsel for the respondents. The said chart is taken on record and marked "X" for identification.
2. We find that as per the said chart a number of change reports from the year 2011 onwards are still pending. One of the serious grievances raised on behalf of the petitioners is that the authorities under the said Act, have not expeditiously disposed of such change reports, which is further complicating the matter and the same is inuring to the benefit of respondents.
3. In view of the above, we direct the office of the Assistant Charity Commissioner, Mumbai, to send certified copies of Rojnamas pertaining to all the pending change reports, the details of which are as follows :
1. Change Report No.923 of 2011.
2. Change Report No.2100 of 2011.
3. Change Report No.3759 of 2011.
4. Change Report No.5118 of 2011.
5. Change Report No.57 of 2012.
6. Change Report No.436 of 2012.
7. Change Report No.4430 of 2012.
8. Change Report No.4431 of 2012.Shrikant Malani Page 2 of 3
934.WP.6450.2025.doc
9. Change Report No.2860 of 2013.
10. Change Report No.2861 of 2013.
11. Change Report No.2862 of 2013.
12. Change Report No.5382 of 2013.
13. Change Report No.3849 of 2016.
14. Change Report No.5258 of 2023.
4. The office of the Assistant Charity Commissioner, Mumbai, shall ensure that the aforesaid certified copies of Rojnamas are sent to this Court within two weeks from today.
5. The office of the Assistant Charity Commissioner, Mumbai is also directed that if any other change report pertaining to Peoples Education Society, Mumbai, is pending in the said office, certified copies of Rojnama of the said proceedings shall also be sent to this Court within the aforesaid timeline.
6. List the petition for further consideration / directions on 06th October 2025, in "urgent orders category."
(Y. G. KHOBRAGADE, J.) (MANISH PITALE, J.) Shrikant Malani Page 3 of 3