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Madhya Pradesh High Court

Gopal Narayan Kekre (G.N.K.) Memorial ... vs The State Of Madhya Pradesh on 10 October, 2023

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                               1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                              ON THE 10 th OF OCTOBER, 2023
                                              WRIT PETITION No. 21982 of 2023

                           BETWEEN:-
                           1.    GOPAL NARAYAN KEKRE (G.N.K.) MEMORIAL
                                 TRUST HARDA THROUGH ITS MANAGING
                                 TRUSTEE ABHAY KEKRE THROUGH ITS
                                 MANAGING TRUSTEE ABHAY KEKRE S/O SHRI
                                 GOPALRAO KEKRE AGED ABOUT 69 YEARS 612
                                 OM HEIGHTS RETI MANDI CHOURAHA RAJENDR
                                 NAGAR INDORE DISTRICT INDORE (MADHYA
                                 PRADESH)

                           2.    SANJAY KEKRE S/O SHRI GOPALRAO KEKRE,
                                 AGED ABOUT 66 YEARS, R/O 09 CHATRAPATI
                                 SHIVAJI WARD HARDA TEHSIL AND DISTRICT
                                 (MADHYA PRADESH)

                                                                                        .....PETITIONERS
                           (BY SHRI HEMANT KUMAR NAMDEO - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                 COLLECTOR HARDA DISTRICT HARDA (MADHYA
                                 PRADESH)

                           2.    SUB DIVISIONAL OFFICER / PRESIDING OFFICER
                                 (REVENUE) AUTHORISED BY THE COLLECTOR
                                 HARDA DISTRICT HARDA (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SHRI AMIT SHARMA - GOVERNMENT ADVOCATE)

                                 This petition coming on for admission this day, th e court passed the
                           following:
                                                               ORDER

Petitioners have already moved an application for dissolution of a private trust before the respondent No.2.

This petition can be disposed of with a direction to the respondent No.2 to take into consideration the provisions contained in the Registered Trust Deed and if that provisions permit for dissolution of the trust on happening of certain exigencies, then to decide the petitioners' application in a time bound manner.

Accordingly, this petition is disposed of with a direction that in case petitioners submit a fresh application along with certified copy of this order, raising their grievance raised herein, before the respondent No.2, within fifteen days, then the respondent No.2 will consider and decide the petitioners' application for dissolution within a further period of sixty days, in accordance with law, under communication to the petitioners.

This Court has not expressed any opinion on the merits of the case. In above terms, petition is disposed of.

(VIVEK AGARWAL) JUDGE A.Praj.