AIR Law Lines - Point Extract
(A)
Civil & Constitution
Trusts
Public Trust
Members Of Ad Hoc Body - Deletion Of Names - Permissibility
— Deletion of names — In exercise of powers under S. 26 — Not permissible — S. 26 only enables authority to maintain register kept under S. 17 and amend entries as per decision of authorities — No power is conferred upon authorities under S. 26 to adjudicate any issue.
(B)
Civil & Constitution
Constitution
Writ Jurisdiction
Matter Relating To Trust
— Joint Charity Commissioner appointing ad hoc body only till June 2003 — Ad hoc body continued after June 2003 by taking advantage of various proceedings — Authorities turning blind eye to factual position — Failure by ad hoc body to perform its obligation of conducting election — Held, Joint Charity Commissioner will take over charge of public trust, make arrangements for its administration and ad hoc body would not interfere with management of trust.
J
J
Prev Next
