Bombay High Court
Ramdas B. Athawale And Another vs Peoples Education Society Mumbai ... on 25 August, 2025
Author: Manish Pitale
Bench: Manish Pitale
19-WP-6450-25
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 6450 OF 2025
PEOPLES EDUCATION SOCIETY MUMBAI THROUGH ITS
CHAIRMAN AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND
OTHERS
...
Mr. S. V. Adwant, Advocate for Petitioners;
Mr. S. P. Sonpawale, A.G.P. for Respondents No.1, 2, 7 and 8;
Mr. V. D. Salunke, Senior Advocate for Respondent No.4;
Mr. V. B. Kulkarni, Advocate for Respondent No.5;
Dr. Sahebrao Nandedkar, Advocate for Respondent No.6;
Mr. S. S. Tope, Advocate for Respondent No.10
Mr. D. P. Palodkar, Advocate holding for Mr. Subham S. Khoche,
Advocate for Applicant in Civil Application No.9244 of 2025
...
WITH
CIVIL APPLICATION NO. 6738 OF 2025 IN WP/6450/2025
WITH
CIVIL APPLICATION NO. 9244 OF 2025 IN WP/6450/2025
...
CORAM : MANISH PITALE AND
Y. G. KHOBRAGADE, JJ.
DATE : 25.08.2025 PER COURT :
1. Heard the learned counsel for the parties for some time.
2. The concern of the petitioners, is that respondents No.3 and 4 are allegedly proceeding to make appointments in the institution rrd 1/2 19-WP-6450-25 concerning Peoples Education Society, a registered society and Trust with which the petitioners are concerned.
3. During the course of hearing, it came to the light that there are number of change reports pending before the authorities under the provisions of the Maharashtra Public Trusts Act. There are other proceedings also initiated under the provisions of the said Act, which are said to be pending.
4. The situation appears to be in a flux and unless the details of all the proceedings pending before the authorities under the aforesaid Act are brought to our notice, it will not be possible to issue appropriate directions in the matter.
5. The petitioners are directed to place on record details of all the pending proceedings under the provisions of the said Act concerning the Peoples Education Society so that appropriate directions can be issued on the next occasion.
6. List the Petitions for further consideration on 16 th September 2025, in urgent orders category.
(Y. G. KHOBRAGADE, J.) (MANISH PITALE, J.) rrd 2/2