Madhya Pradesh High Court
Santosh Singh Rathore vs The State Of Madhya Pradesh on 21 November, 2019
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
The High Court of Madhya Pradesh
WP 13649 of 2019
(Santosh Singh Rathore vs. State of MP and Ors.)
Gwalior, dtd. 21/11/2019
Shri SK Yadav, Counsel for the petitioner.
Shri Pawan Singh Raghuvanshi, Government Advocate for the
respondents No. 1 to 3 / State.
Shri Anil Kumar Mishra, Counsel for the intervenor.
This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s) :
''It is, therefore, most humbly prayed that this Hon'ble Court may kindly be pleased to allow the present petition and following directions may kindly be issued :
1. Respondent no.1 to 3 may kindly be directed to make an enquiry into the present status of Shri Achleshwar Mahadev Sarvjanik Nyas.
2. Respondent no.3 may kindly be directed to adjudicate application A/3 filed by the petitioner forthwith and to fer the matter to the District Court for directions.
3. Respondent no.3 may kindly be directed to supervise the management and accounts of the Trust.
4. Respondent no. 3 may kindly be directed to initiate proceedings both criminal and civil against the executive committee of the Trust regarding misappropriation and embezzlement of Trust money
5. Any other relief, which this Court may kindly deem fit in the facts and circumstances of the case may kindly be granted.'' (2) The facts, necessary for the disposal of the present petition in short are that the present petition has been filed making allegations against the Trust and its management and it was also pleaded that an application under Section 26 of M.P. Public Trust Act (In short ''Trust Act'') has been filed before the respondent no.3.
(3) On 17 -7-2019, a statement was made by the Counsel for the 2 petitioner that although the petitioner has filed an application under Section 26 of the Trust Act, but the respondent no.3 is not taking any action on the said application, therefore, this Court directed the petitioner to file the order-sheets of the Registrar Public Trust.
(3) On 9-8-2019, a statement was made by the Counsel for the petitioner, that although an application for supply of order-sheets has been made but the respondent no.3 is not supplying the same, therefore, this Court directed the respondent no.3 to immediately sent the record of Case No.3/14-15-3/8-113(4). Thereafter, the case was adjourned on 19-8-2019, 14-10-2019, 16-10-2019, 6-11-2019 but record was not produced and accordingly, it was directed that in case the record is not made available on 11-11-2019, then the respondent no. 3 shall remain present before this Court.
(4) Only thereafter, a statement was made on 11-11-2019 that the record has been received and accordingly, this Court directed the State Counsel to keep the record in his safe custody and the case was adjourned as it was already 4:30 P.M. (5) On 18-11-2019, it was found by this Court that the respondent no.3, in his order sheet dated 28-8-2019 had observed that the record be sent to the office of Additional Advocate General, therefore, the State Counsel was directed to verify from his office that whether the record was sent in compliance of order dated 28-8-2019 or not and the respondent no.3 was also directed to remain present for assisting the Court on this issue.
(6) Today, the respondent no.3 appeared personally, and submitted 3 that on 3-9-2019, 11-9-2019,14-10-2019, 16-10-2019 and 11-11-2019, the record was sent to the office of Additional Advocate General and tendered his apology for not sending the record on 6-11-2019. Shri P.S. Raghuvanshi, Govt. Advocate submitted that as per the record of the office of Additional Advocate General, the record of the Registrar, Public Trust was never received on the said dates, except on 11-11- 2019. Thereafter, the respondent no.3 was directed to submit the letter and dispatch number of his office, by which the record was sent on the dates mentioned by him and he was also directed to submit the acknowledgment of receipt of record by the office of Additional Advocate General, then he submitted that he has no documentary evidence in support of his above mentioned submissions. Further, he also could not point out any document on the basis of which he had made a statement that he had sent the record to the office of Additional Advocate General on 3-9-2019, 11-9-2019,14-10-2019, and 16-10-2019.
(7) Thus, it is clear that in spite of the clear instructions by this Court, and in spite of mentioning the fact of summoning of record by this Cout in his order dated 28-8-2019, the respondent no.3, deliberately did not sent the record. This Conduct of the respondent no. 3 cannot be appreciated. Therefore, the Chief Secretary, State of Madhya Pradesh, and Collector, Gwalior are directed to look into the matter and take necessary steps against the respondent no.3 (8) So far as the merits of the case are concerned, it is submitted by the respondent no.3 that by work distribution memo, he has been 4 assigned the powers of Registrar, Public Trust. The Work Distribution Memo dated 24-7-2019 has been provided by the respondent no.3, which is as under :-
''dk;kZy; dysDVj] ftyk Xokfy;j ¼e-iz-½ vkSgniqj] fljksy jksM] Xokfy;j fiu&474006 dza- 7335@2&[k@LFkk@6&17@2¼AA½@2013 Xokfy;j] fnukad 24 tqykbZ] 2019 AA vkns'k AA e/;izns'k 'kklu] lkekU; iz'kklu foHkkx ea=ky; cYyHk Hkou Hkksiky ls tkjh vkns'k dzekad 105 fnukad 26&06&2019] 105 fnukad 05&07&2019] 105 fnukad 06&07&2019] }kjk Hkk-iz-ls-@jk-iz-ls- ds vf/kdkfj;ksa ds vu;= LFkkukarj.k gksus ls dk;ZeqDr djus ,oa mifLFkr gksus ds QyLo:i Hkk-iz-ls-@jk-iz-ls ds vf/kdkfj;ksa ds e/; iwoZ esa tkjh dk;kZy;hu vkns'k dzekad 2741 fnukad 08&03&2019] lela[;d 5306 fnukad 01&06&2019 dks vf/kdzfer djrs gq;s] iz'kklfud dk;Z lqfo/kk dh n`f'V ls Hkk-iz-ls-@jk-iz-ls ds vf/kdkfj;ksa ds e/; fuEukuqlkj dk;Z foHkktu] ,rn~ }kjk fd;k tkrk gS%& dza- uke vf/kdkjh dk;Z lkSais x;s dk;Z dk fooj.k dk fooj.k 1 2 3 4 01 Jherh t;fr 1 vuqfoHkkxh; vf/kdkjh ,oa vuqfoHkkxh;
flag ¼2016½ n.Mkf/kdkjh Mcjk ds lkFk&lkFk ¼vkbZ-,-,l-½ fHkrjokj vuqHkkx dk vLFkkbZ vfrfjDr vuqfoHkkxh; izHkkj vf/kdkjh Mcjk 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk&fHkrjokj] vkarjh] djb;k] phuksj] csyx<+k 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh- rFkk "kklu ds vU; vf/kfu;eksa @fu;eksa @funsZ"kksa @ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr "kfDr;ksa dk iz;ksx 4 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVsªsV@ dk;Zikfyd eftLVsªsV dh "kfDr;ksa dk iz;ksx 5 utwy vf/kdkjh] vuqHkkx fHkrjokj 5 6 utwy& iV~Vksa dk uohuhdj.k freehold ,oa utwy "krksZ ds mYya? ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 7 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 8 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa "kfDr;ksa dk iz;ksx 9 vius& vius jktLo {ks= esa "kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.ksa ¼jktLo U;k;ky;] flfoy U;k;ky;] mPP U;k;ky;½ esa vukf/kd`r :i ls 'kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa "kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
11 vuqfoHkkxh; {ks=ksUrxZr e/;izns"k yksd ifjlj csn[kyh vf/kfu;e ds varxZr l{ke izkf/kdkjh 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds varxZr iath;d dh "kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr iath;d ds :i esa leLr drZO;ksa dk fu'iknu 13 vuqfoHkkx {ks=kUrxZr LFkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=.k vf/k- dh "kfDr;ksa dk iz;ksx 14 Hkj.k iks'k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx {ks=kUrxZr izksVksdkWy ,oa lRdkj laca/kh dk;ZA 16 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;ZA 02 Jh pUnz Hkw'k.k 1 vuqfoHkkxh; vf/kdkjh y"dj izlkn ¼P-2013½ ¼o`Rr&y"dj] fxjokbZ½ la;qDr dysDVj 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=& Xokfy;j dksrokyh] ek/koxat] tudxat] 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh rFkk "kklu ds vU;
6vf/kfu;eksa@ fu;eksa @funsZ"kksa @ ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh ½ dks iznRr leLr "kfDr;ksa dk iz;ksx 4 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV @dk;Zikfyd eftLVsªV dh "kfDr;ksa dk iz;ksx 5 utwy vf/kdkjh] y"dj] fxjokbZ 6 utwy& iV~Vksa dk uohuhdj.k freehold ,oa utwy "kkrksZ ds mYya? ku ds ekeyksa es izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 7 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 8 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa "kfDr;ksa dk iz;ksx 9 vius&vius jktLo {ks= esa "kkldh;
Hkwfe laca/kh izjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;k;ky;] mPp U;k;ky;½ esa vukf/kd`r :i ls "kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa "kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
11 VuqfoHkkx {ks=kUrxZr e/;izns"k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke izkf/kdkjh 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh "kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr iath;d ds :i esa leLr drZO;ksa dk fu'iknu 13 vuqfoHkkx {ks=kUrxZr Lfkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh "kfDr;ksa dk iz;ksx 14 Hkj.k iks'k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx y"dj ds O;iorZu ,oa 7 voS/k dkWyksukbZts'ku ij fu;a=.k laca/kh dk;Z fu'ikfnr djsaxsA 16 jk'Vªh; jktekxZ ds la[;k dzekad&75] 92 o 3 ok;ikl ds fy, Hkwfe dk vf/kxzg.k laca/kh dk;Z gsrq Hkw&vtZu vf/kdkjh 17 cqtqxZ Hkj.k iks'k.k vf/kfu;e ds rgr~ dk;Zokgh 18 izHkkjh vf/kdkjh] vUrO;olk;h lgdkjh lfefr Xokfy;j 19 izHkkjh vf/kdkjh vYicpr "kk[kk 20 v/kksgLrk{kjkdrkZ }kjk le;≤ ij lkSais x;s vU; dk;Z 03 Jh ds-ds- flag 1 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk& xkSj la;qDr fHkrjokj] vkarjh] djb;k] phuksj] dysDVj ¼ih- csyx<+k 2013½ 2 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
vuqfoHkkxh; ch-lh rFkk "kklu ds vU; vf/kfu;eksa
vf/kdkjh ¼jktLo½ @fu;eksa@funsZ"kksa @ ifji=ksa ds
,oa vuqfoHkkxh; vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi
n.Mkf/kdkjh [k.M vf/kdkjh½ dks iznRr leLr
fHkrjokj "kfDr;ksa dk iz;ksx
3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh- rFkk "kklu ds vU; vf/kfu;eksa @ fu;eksa @funsZ"kks @ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr "kfDr;ksa dk iz;ksx 4 lcaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV @dk;Zikfyd eftLVªsV dh "kfDr;ksa dk iz;ksx 5 utwy& iV~Vks dk uohuhdj.k freehold ,oa utwy "krksZ ds mYya? ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa "kfDr;ksa dk iz;ksx 8 vius&vius jktLo {ks= esa "kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy 8 U;k;ky;] mPp U;k;ky;½ esa vukf/kd`r :i ls "kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 9 vuqJo.k lfefr ds v/;{k&vius jktLo {ks= esa "kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
10 vuqfoHkkx {ks=kUrxZr e/;izns"k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke izkf/kdkjh 11 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh "kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr~ iath;d ds :i esa leLr drZO;ksa dh fu'iknu 12 vuqfoHkkx {ks=kUrxZr Lfkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=.k vf/kdkjh dh "kfDr;ksa dk iz;ksx 13 Hkj.k iks'k.k vf/kfu;e vUrxZr leLr izdj.k 14 vuqfoHkkx {ks= fHkrjokj ds O;iorZu ,oa voS/k dkWyksukbZts'ku ,oa vU; leLr dk;Z ij fu;a=.k laca/kh dk;Z fu'ikfnr djsaxsA 15 vuqfoHkkx {ks=kUrxZr izksVksdkWy ,oa lRdkj laca/kh dk;Z 16 iqfyl ,DV 1861 dh /kkjk 25 iqfyl ,DV ds rgr tIr okguksa ds izdj.kksa dk fujkdj.k fd, tkus gsrq vf/kd`r 17 v/kksgLrk{KjdrkZ }kjk le;≤ ij lkSais x;s dk;Z 04 Jherh iq'Ik 1 vuqfoHkkxh; vf/kdkjh ,oa vuqfoHkkxh;
iq"kke fMIVh n.Mkf/kdkjh eqjkj ¼o`r eqjkj] cM+kxkWo]
dysDVj Xokfy;j lqikoyh½
¼P-2014½ 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=&
eqjkj] BkBhiqj] egkjktiqjk] xksyk dk eafnj ,oa gthjk ¼lqikoyh ls lacaf/kr Fkkuk {ks=½ 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh- rFkk "kklu ds vU;
vf/kfu;eksa@ fu;eksa @funsZ"kksa@ 9 ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr "kfDr;ksa dk iz;ksx 4 utwy vf/kdkjh] eqjkj] cM+kxkWo] ,oa fljlkSn] lqikoyh 5 utwy&iV~Vksa dk uohuhdj.k freehold ,oa utwy "krksZ ds mYya? ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV dh "kfDr;ksa dk iz;ksx 8 vius dk;Z {ks= esa utwy vf/kdkjh ds :i esa "kfDr;ksa dk iz;ksxs 9 vius&vius jktLo {ks= esa "kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;;ky;] mPP U;k;ky;½ esa vukf/kd`r :i ls "kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa "kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
11 vuqfoHkkx {ks=kUrxZr e/;izns"k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke izkf/kdkjh 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh "kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr iath;d ds :i esa leLr drZO;ksa dk fu'iknu 13 vuqfoHkkx {ks=kUrxZr Lfkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh "kfDr;ksa dk iz;ksx ¼y"dj {ks=½ 14 Hkj.k iks'k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx eqjkj ds O;iorZu ,oa voS/k 10 dkWyksukbZts"ku ij fu;a=.k laca/kh dk;Z fu'ikfnr djsaxsA 16 ftyk n.Mkf/kdkjh dh vksj ls vuqlwfpr tkfr dY;k.k Fkkuk] efgyk Fkkuk 17 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;ZA 05 Jh vfuy dqekj 1 vuqfoHkkxh; vf/kdkjh >kWlh jksM ¼o`r ouokfj;k fMIVh egyxkWo] esgjk] ,oa mVhyk½ dysDVj ¼P- 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=& 2014½ >kWlh jksM] fo"o fo|ky;] bUnjxat] dEiw ¼mVhyk ls lacaf/kr Fkkuk {ks=½ 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh- rFkk "kklu ds vU; vf/kfu;eksa @fu;eksa @funsZ"kksa @ ifji=kisa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr "kfDr;ksa dk iz;ksx 4 utwy vf/kdkjh] egyxkWo ,oa esgjk 5 utwy &iV~Vksa dk uohuhdj.k freehold ,oa utwy "krksZ ds mYya? ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV @dk;Zikfyd eftLVªsV dh "kfDr;ksa dk iz;ksx 8 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa "kfDr;ksa dk iz;ksx 9 vius&vius jktLo {ks= esa "kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;;ky;] mPPk U;k;ky;½ esa vukf/kd`r :i ls "kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa "kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
1111 vuqfoHkkx {ks=kUrxZr e/;izns"k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke izkf/kdkjh 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh "kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr iath;d ds :i esa leLr drZO;ksa dk fu'iknu 13 vuqfoHkkx {ks=kUrxZr LFkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh "kfDr;ksa dk iz;ksx 14 Hkj.k iks'k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx >kWlh jksM ds O;iorZu ,oa voS/k dkWyksukbZts"ku ij fu;a=.k laca/kh dk;Z fu'ikfnr djsaxsA 16 ve`r ;kstukUrxZr Xokfy;j flVh VªkaliksVZ lfoZlsl fyfeVsM ,oa LekVZ flVh ;kstuk laca/kh dk;Z 17 flVh VªkaliksVZ lfoZl fyfeVsM esa dysDVj dh vksj leUo;d 18 iqfyl ,DV 1861 dh /kkjk 25 iqfyl ,DV ds rgr tIr okguksa ds izdj.kksa dk fujkdj.k fd, tkus gsrq vf/kd`r 19 ftyk lRdkj vf/kdkjh ftyk Xokfy;j 20 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;Z 06 Jh iznhi flag 1 vuqfoHkkxh; vf/kdkjh Xokfy;j flVh rksej fMIVh o`Rr&dqySFk] iqjkuh Nkouh] cgksM+kiqj dysDVj Xokfy;j 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=& ¼P-2014½ iM+ko Xokfy;j] cgksMkiqj] fr?kjk] efgyk Fkkuk] th-vkj-ih- ¼czksMxst ,oa usjksxst½ 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch-lh rFkk "kklu ds vU; vf/kfu;eksa @fu;eksa@funsZ"kks@ ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh ½ dks iznRr lelr "kfDr;ksa dk iz;ksx 4 utwy vf/kdkjh] dqySFk] iqjkuh Nkouh ,oa cgksM+kiqj 5 utwy& iV~Vksa dk uohuhdj.k 12 freehold ,oa utwy "krksZ ds mYy? kau ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djukA 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVsªV dh "kfDr;ksa dk iz;ksx 8 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa 'kfDr;ksa dk iz;ksx 9 vius&vius jktLo {ks= esa 'kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;k;ky;] mPP U;k;ky;½ esa vukf/kd`r :i ls 'kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa 'kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
11 vuqfoHkkx {ks=kUrxZr e/;izns'k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke vf/kdkjh 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh 'kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr~ iath;d ds :i esa leLr drZO;ksa dk fu"iknu 13 vuqfoHkkx {ks=kUrxZr LFkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh 'kfDr;ksa dk iz;ksx 14 Hkj.k iks"k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx Xokfy;j 'kgj ds O;iorZu ,oa voS/k dkWykukbZts'ku ij fu;a=.k laca/kh dk;Z fu"ikfnr djsaxs 16 iqfyl ,DV 1861 dh /kkjk 25 iqfyl ,DV ds rgr~ tIr okguksa ds izdj.kksa dk fujkdj.k fd, tkus gsrq vf/kd`r 17 izHkkjh vf/kdkjh LVs'kujh 'kk[kk 13 18 izHkkjh vf/kdkjh jkgr 19 izHkkjh vf/kdkjh vkfFkZd lgk;rk laca/kh leLr dk;Z 20 izHkkjh vf/kdkjh] lksysf'k;e Q.M 22 izHkkjh vf/kdkjh vcZu lhfyax@d`f"k lhfyax 23 izHkkjh vf/kdkjh] VwfjTe lao/kZu& MPTC & GTPC ds lkFk leUo;
24 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;Z 07 Jh jk?kosUnz dqekj 1 vuqfoHkkxh; vf/kdkjh ,oa vuqfoHkkxh; ik.Ms; fMIVh n.Mkf/kdkjh Xokfy;j xzkeh.k ¼o`r dysDVj rkulsu] csgV ,oa gfLrkukiqj½ ¼ih&2014½ 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=& csgV] gfLrukiqj] fctkSyh 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj-
ch rFkk 'kklu ds vU;
vf/kfu;eksa@fu;eksa@funsZ'kksa@ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr 'kfDr;ksa dk iz;ksx 4 utwy vf/kdkjh] rkulsu] csgV] gfLrukiqj 5 utwy& iV~Vksa dk uohuhdj.k freehold ,oa utwy 'krksZa ds mYya?ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djuk A 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV dh 'kfDr;ksa dk iz;ksx 8 vius dk;Z {ks= esa utwy vf/kdkjh ds :i esa 'kfDr;ksa dk iz;ksx 9 vius&vius jktLo {ks= esa 'kkldh;
Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;k;ky;] mPp U;k;ky;½ esa vukf/kd`r :i ls 'kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 14 10 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa 'kklu dh leLr ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUU foHkkxksa ds vf/kdkfj;ksa ls leUO;
11 vuqfoHkkx {ks=kUrxZr e/;izns'k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke vf/kdkjh 12 vius vuqfoHkkx {ks= es e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh 'kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr~ iath;d ds :i esa leLr drZO;ksa dk fu"iknu 13 vuqfoHkkx {ks=kUrxZr LFkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh 'kfDr;ksa dk iz;ksx ¼xokfy;j xzkeh.k½ 14 Hkj.k iks"k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx Xokfy;j xzkeh.k ds O;iorZu ,oa voS/k dkWyksukbZts'ku ij fu;a=.k laca/kh dk;Z fu"iknu 16 ftyk n.Mkf/kdkjh dh vksj ls vuqlwfpr tkfr dY;k.k Fkkuk] efgyk Fkkuk 17 izHkkjh vf/kdkjh] Hkw&vfHkys[k 18 Hkw&vtZu vf/kdkjh dysDVªsV 'kk[kk 19 izHkkjh vf/kdkjh] jhMj&1 'kk[kk 20 izHkkjh vf/kdkjh] lek/kku ,d fnol 21 izHkkjh vf/kdkjh] iquokZl 'kk[kk 22 izHkkjh vf/kdkjh] vkod&tkod 'kk[k 23 izHkkjh vf/kdkjh] foRr&izFke LFkkiuk 24 izHkkjh vf/kdkjh ts-lh- 'kk[kk 25 inkfofgr vf/kdkjh [kk| ,oa vkS"kf/k iz'kklu Xokfy;j 26 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;ZA 08 Jh vkj-,-iztkifr 1 yksd lwpuk vf/kdkjh lwpuk dk ¼ih&2016½ fMIVh vf/kdkj vf/kfu;e 2005 ¼ftyk dysDVj Xokfy;j dysDVªsV½ 2 izHkkjh vf/kdkjh vkj-,e- 'kk[kk 3 izHkkjh vf/kdkjh vkj-,- 'kk[kk 15 4 izHkkjh vf/kdkjh bZ&xousZal 'kk[k@yksd lsok izca/ku 5 lh-,e- gsYiykbZu] tulquokbZ] Vh-,y- ,oa f'kdk;r 'kk[kk ds izHkkjh vf/kdkjh ¼ekuuh; vk;ksxksa dh f'kdk;rksa dks NksM+dj½ 6 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;Z 09 lqJh nhif'k[kk 1 ifjoh{kk/khu vof/k esa izf'k{k.k dk;Z Hkxr fMIVh dysDVj vkj-vkj-
20171 vuqfoHkkxh; vf/kdkjh ?kkVhxkWo ¼o`r ?kkVhxkWo] jsagV] eksguk cjbZ½ 2 vuqfoHkkxh; n.Mkf/kdkjh Fkkuk {ks=& vkjksu] ?kkVhxkWo] eksguk] ifugkj ,oa Hkaojiqjk 3 e-iz- Hkw&jktLo lafgrk 1959 ,oa vkj- ch-lh- rFkk 'kklu ds vU;
vf/kfu;eksa@fu;eksa@funsZ'kksa@ifji=ksa ds vUrxZr vuqfoHkkxh; vf/kdkjh ¼mi [k.M vf/kdkjh½ dks iznRr leLr 'kfDr;ksa dk iz;ksx 4 lacaf/kr Fkkuk {ks=ksa esa n.M izfdz;k lafgrk 1861 ,oa vU; vf/kfu;eksa esa mfYyf[kr mi[k.M eftLVªsV@dk;Zikfyd eftLVªsV dh 'kfDr;ksa dk iz;ksx 5 utwy& iV~Vksa dk uohuhdj.k freehold ,oa utwy 'krksZa ds mYya?ku ds ekeyksa esa izfrosnu vij dysDVj ¼utwy½ dks izLrqr djuk A 6 utwy izhfe;e] Hkw&HkkVd ,oa vFkZn.M olwyh djkukA 7 vius dk;Z {ks= esa Mk;olZu vf/kdkjh ds :i esa 'kfDr;ksa dk iz;ksx 8 vius&vius jktLo {ks= esa 'kkldh; Hkwfe laca/kh iqjkus izdj.kksa ,oa izpfyr izdj.kksa ¼jktLo U;k;ky;] flfoy U;k;ky;] mPP U;k;ky;½ esa vukf/kd`r :i ls 'kkldh; futh Hkwfe dks futh djus ds laca/k esa fu;ekuqlkj dk;Zokgh djus gsrq uksMy vf/kdkjh 9 vuqJo.k lfefr ds v/;{k& vius jktLo {ks= esa 'kklu dh leLr 16 ;kstukvksa ds fdz;kUo;u ,oa vuqJo.k gsrq fofHkUu foHkkxksa ds vf/kdkfj;ksa ls leUo;
10 vuqfoHkkx {ks=kUrxZr e/;izns'k yksd ifjlj csn[kyh vf/kfu;e ds vUrxZr l{ke vf/kdkjh 11 iqfyl ,DV 1861 dh /kkjk 25 iqfyl ,DV ds rgr~ tIr okguksa ds izdj.kksa dk fujkdj.k fd, tkus gsrq vf/kd`r 12 vius vuqfoHkkx {ks= esa e-iz- yksd U;kl vf/kfu;e 1955 dh /kkjk 34 ¼d½ ds vUrxZr iath;d dh 'kfDr;kW iznRr dh tkrh gSA vr% mDr vf/kfu;e ds rgr~ iath;d ds :i esa leLr drZO;ksa dk fu"iknu 13 vuqfoHkkx {ks=kUrxZr LFkku fu;a=.k vf/kfu;e ds vUrxZr HkkM+k fu;a=d vf/kdkjh dh 'kfDr;ksa dk iz;ksx 14 Hkj.k iks"k.k vf/kfu;e vUrxZr leLr izdj.k 15 vuqfoHkkx {ks= ?kkVhxkWo ds O;iorZu ,oa voS/k dkWyksukbZts'ku ,oa vU; leLr dk;Z ,oa fu;a=.k laca/kh dk;Z fu"ikfnr djsaxs 16 v/kksgLrk{kjdrkZ }kjk le;≤ ij lkSais x;s vU; dk;Z i`-da-% 7336@2&[k@LFkk@6&17@2 ¼AA½@2013@ Xokfy;j] fnukad% 24&tqykbZ] 2019 izfrfyfi% 1- eq[; fuokZpu inkf/kdkjh] e/;izns'k Hkksiky 2- lfpo] e0iz0 'kklu] lkekU; iz'kklu foHkkx] ea=ky; cYyHk Hkou Hkksiky 3- lfpo] e0iz0 'kklu] jktLo foHkkx] ea=ky; cYyHk Hkou Hkksiky 4- izeq[k jkTkLo vk;qDr] jktLo Hkou vjsjk fgYl e/;izns'k Hkksiky 5- vk;qDr] Xokfy;j laHkkx Xokfy;j 6- iqfyl v/kh{kd Xokfy;j 7- vk;qDr] uxj fuxe Xokfy;j 8- vij dysDVj@eq[; dk;Zikyu vf/kdkjh ftyk iapk;r@vij ftyk n.Mkf/kdkjh Xokfy;j 9- vuqfoHkkxh; vf/kdkjh] y'dj@Xokfy;j 'kgj@Xokfy;j xzkeh.k@eqjkj@>klh jksM@ ?kkVhxkWo@Mcjk@fHkrjokj@ 10- lacaf/kr vf/kdkjhx.k------------------------------------------ ---- 11- mi ftyk fuokZpu vf/kdkjh lkekU; fuokZpu ,oa LFkkuh; fuokZpu 12- izHkkjh vf/kdkjh] foRr& izFke ys[kk@utkjr 'kk[kk@Hkw&vfHkys[k 'kk[kk@vkj-,e-'kk[kk@fczLd 'kk[kk 17 13- leLr izHkkjh vf/kdkjh ,dhd`r 'kk[kk,--------------------------------------------------------- 14- rglhynkj] Xokfy;j@Mcjk@fHkrjokj@phuksj@ ?kkVhxkWo@rkulsu@flVhlsUVj@gfLrukiqj@rglhynkj utwy 15- ftyk izca/kd] yksd lwpuk izca/ku@bZ&xousZal 'kk[kk ftyk dk;kZy; Xokfy;j 16- v/kh{kd] ftyk dk;kZy;@Hkw&vfHkys[k@Mk;olZu@Hkw&izca/ku@LVsuks&Vw&dysDVj@ vij dysDVj@ ,Mh,e 17- jhMj&Vw&dysDVj@vij dysDVj@,-Mh-,e-@Xokfy;j 'kgj@y'dj@>klh jksM@eksjkj@Xokfy;j xzkeh.k@? kkVhxkWo@Mcjk @ fHkrjokj dysDVj ftyk&Xokfy;j ¼e0iz0½ (8) The pivotal question for determination in the present case is that whether Collector who is de jure Registrar under Section 3 of the Act, 1951 can delegate its powers by issuing a work distribution memo or not?
(9) Section 34-A of the Act, 1951 deals with the delegation of powers as Registrar which reads as under:-
"34A. Delegation of powers by Registrar. - Subject to the provisions of this Act and to such restrictions and conditions, as may be prescribed, the Registrar may, by order in writing, delegate all or any of his powers and duties under this Act to any Revenue Officer of his district not below the rank of a Sub-Divisional Officer.'' (10) The question that whether there has to be specific notification under Section 34-A of the Act, 1951 or the powers can be delegated by work distribution memo are no more res integra.
(11) The Co-ordinate Bench of this Court in the case of Praveen Malpani & Anr. vs. Mahendra Singh Gadwal & Anr. by judgment dated 15.2.2018 passed in M.A.No.4917/2009 (Principal Bench) has held as under:-18
"6. Before dealing with the rival contentions of the parties, it is apposite to refer the relevant provisions of the Trust Act, which read as under:
"Section 2(6). "Register" means the Registrar of Public Trust;"
"Section 3. Register of Public Trust.- (1) The [Collector] shall be the Registrar of Public Trusts in respect of every public trust the principal office or the principal place of business of which as declared in the application made under Sub- section(3) of Section 4 is situate in his district; (2) The Registrar shall maintain a register of public trusts, and such other books and registers and in such form as may be prescribed."
"Section 34-A. Delegation of powers by Registrar.- Subject to the provisions of this Act and to such restrictions and conditions, as may be prescribed, the Registrar may, by order in writing, delegate all or any of his powers and duties under this Act to any Revenue Officer of his district not below the rank of a Sub-Divisional Officer"
7. In the considered opinion of this Court, the point involved in this case is no more re integra. In Shri Deo Parasnathiji Mousuma Ghanshyam Budhu Singhai (Supra) this Court opined as under:
"8. While interpreting a provision like section 34-A it must be borne in mind that statutory powers cannot be assigned without statutory authority to do so. It must, therefore, bear a strict construction. Now, that section speaks of an "order in writing" by the Registrar of Public Trusts, delegating all, or any of his powers and duties under the Act. The words used obviously contemplate the making of a separate "order in writing" by the Registrar after due application of his mind, and not a mere administrative direction in the nature of a Distribution memo issued by a Deputy Commissioner (now the Collector) for allocation of revenue work within his district. There is a distinction between an order of delegation of certain statutory functions and the administrative power of allocating business of particular officers. Even assuming that a delegation of powers under section 34-A is an administrative function, nevertheless such delegation could not be achieved by the issue of a Distribution Memo for a variety of reasons. In the first place, the section speaks of the Registrar of Public Trusts and not the Deputy Commissioner of 19 a district. Secondly, the making of an order in writing" has to be after due application of his mind, and, therefore, it is not a mere ministerial act. Thirdly, issuance of a Distribution memo implies the existence of a power in several persons, and it merely allocates the work for administrative convenience, while a delegation under section 34- A results in conferral of jurisdiction on a particular officer in respect of functions of a judicial nature. In my view, when section 34-A speaks of an "order in writing", it implies the making of a general or special order by the Registrar of Public Trusts in his capacity as such, which must clearly define the nature of the functions that are assigned thereby."
[Emphasis Supplied]
8. The question of delegation of power through the work distribution order was again considered by the Division Bench of this Court in M.P. No.1209/1991 [Smt. Buddhibai vs. Registrar Public Trust-cum-SDO & others]. The relevant portion reads as under:
"As in the present case, the impugned order was passed by SubDivisional Officer the main ground of attack made in this petition is that there was no delegation of power in favour of the Sub- Divisional Officer and, therefore, the impugned order passed by him as Registrar of Public Trust is illegal and without jurisdiction. Considering this argument on behalf of the petitioner at the time of hearing of this petition on 19.04.19921, this Court was pleased to adjourn the hearing of the case so as to enable the learned Addl Adv. General appearing on behalf of the respondent No.1 to show whether the Registrar had delegated his power under section 34-A of the M.P. Public Trusts Act and on what ground. Today the learned Dy. Adv. General appearing on behalf of the respondent No.1 as also the learned counsel appearing for respondents No.2 & 3 admitted that except a distribution memo, there was no delegation of powers made in accordance with section 34-A of the Act. We are, therefore, of the view that on this short ground this petition deserves to be allowed and the impugned order dated 13.03.1991 (Annexure-P-3) of the respondent No.1 deserves to be quashed. Accordingly, this petition is hereby allowed. The impugned order dated 13.03.1991 (Annexure-P3) is quashed."20
[Emphasis Supplied]
9. The same principle was laid down in M.P. No.1714/1992 [Ramnarayan Tiwari vs. The Sub- Divisional Officer & others]. The relevant portion reads as under:
"In this connection, learned counsel for the petitioner has drawn my attention to Section.3 of the M.P. Public Trust Act, 1951 which inter alia provides that the Collector shall be Registrar of the Public Trust. My attention has been further drawn to Section 34(A) of the Act which provides for delegation of the power by Registrar to any Revenue Officer of the district not below the rank of Sub-Divisional Officer. In the present case, it has been averred by the petitioner that no such delegation has been made by the Registrar and on the basis of distribution memo respondent No.1 has exercised the power. This fact has not been controverted by respondents.
It is submitted by learned counsel for the petitioner that on the basis of distribution memo the Sub-Division Officer cannot exercise the power and in support of the aforesaid submission, learned counsel place reliance on judgment of this Court in Shri Deo Parasnathji Mousuna Ghanshyam vs. Firm Kanhaiyalal, 1972 MPLJ 206.
Mr. Kale could not point out anything to distinguish the aforesaid authority. In view of the authority of this Court, referred to above, the Sub- Divisional Officer cannot exercise the power on the basis of the distribution memo. Admittedly, respondent No.1 has passed the order on the basis of the distribution memo issued by the Collector, which will not confer jurisdiction on him and on this ground alone, the order impugned is fit to set aside and I do so accordingly."
[Emphasis Supplied]
10. These judgments were again considered by this Court in W.P. No.1230/2002 [Dr. M.K. Bhargava & others vs. Smt. Parmeshwari Devi Indra Kumar Trust] decided on 13.04.2010. The ratio decidendi of aforesaid judgments was again followed by this Court by holding that "in the case at hand admittedly the Sub-Divisional Officer was discharging as 'Registrar Public Trust' on the basis of distribution memo by the Collector and not by virtue of any written order by the Registrar as contemplated under Section 34-A of the Trust Act, 21 1951. Thus, the Sub-Divisional Officer acted without jurisdiction and the order passed in such capacity on an application under Section 14 of the Trust Act, 1951 is a nullity in the eyes of law. Accordingly, the impugned orders dated 15.01.2001 and 22.02.2002 are hereby set aside and it is held that the distribution memo dated 04.05.1993 did not confer any jurisdiction in favour of the SubDivisional Officer under the Public Trust Act, 1951".
11. The aforesaid judgments contains a common string which clearly lays down that the delegation of power under Section 34-A cannot be done in a routine manner. The specific order must be in writing and should be passed after proper application of mind. The power cannot be delegated through a work distribution order. I am bound by the aforesaid Single and Division Bench judgments in which aforesaid principle was laid down. So far the judgment of Umedi Bhai (Supra) on which reliance is placed by Mr. Rahul Mishra, learned G.A. is concerned, a plain reading of this judgment shows that this Court has merely held that under Section 34-A, the Registrar is further authorized to delegate all or any of his power and duty under this Act to any revenue officer of his district not below the rank of Sub-Divisional Officer. It is relevant to mention here that in this judgment the method and nature of delegation required was not subject matter of challenge. There is no quarrel between the parties that the Collector is competent to delegate the power to another officer in consonance with Section 34-A of the Act. The only question is regarding the manner and method of such delegation of power. Thus, the judgment of Umdi Bhai (Supra) is of no assistance to the other side."
(12) Thus, it is clear that unless and until a separate notification under Section 34-A of the Act, 1951 is issued, the powers of the Registrar cannot be delegated to the SDO by work distribution memo.
In the present case, no notification under Section 34-A of the Act, 1951 has been issued and the powers were conferred/delegated to the SDO by work distribution memo dated 24-7-2019, therefore it is held 22 that the SDO had no jurisdiction to perform his duties as Registrar Public Trust Act, 1951.
(13) Under these circumstances, this Court is left with no option, but to transfer the Case No. 3/14-15-3/8-113(4) pending before the respondent no.3, to the Collector Gwalior.
(14) It is surprising that on number of occasions, this Court has held that the powers of Registrar, Public Trust cannot be conferred/ delegated to the S.D.O., by mere issuance of work distribution memo, but still the things have not improved, and the Collectors are still conferring the powers by issuing work distribution memo. Therefore, the Chief Secretary, State of M.P., is directed to issue necessary instructions to the Collectors, to either exercise the powers of Registrar Public Trust by themselves, or they must delegate the powers only in accordance with law.
(15) The Collector, Gwalior is directed to decide the application under Section 26 of Trust Act, within a period of 3 months from today, after giving opportunity of hearing to all the necessary parties. If required, the Collector, Gwalior may proceed on day to day basis, and no adjournment shall be given to any of the parties. It is made clear that this Court has not considered the allegations made in the petition, and the same should be decided by the Collector, Gwalior strictly in accordance with the evidence which come on record. If required, the Collector, Gwalior may serve the Trust and its Trustees by hamdast notice.
(16) With aforesaid observation, the petition is finally disposed of.
23(17) The Chief Secretary, is directed to keep a copy of this order, in service book of the respondent no.3.
(G.S. Ahluwalia) Judge MKB Digitally signed by MAHENDRA KUMAR BARIK Date: 2019.11.23 13:23:37 +05'30'