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Judgment
ORDER
a. Writ Petition is partly allowed.
b. The impugned order dated 02.07.2025 passed by Joint Charity Commissioner, Kolhapur in Trust’s Application No.23/2024, is hereby quashed and set aside.
c. The matter is relegated back to Joint Charity Commissioner, Kolhapur for fresh consideration.
d. The respondents/prospective purchasers shall file an affidavit reviving their offer of Rs.5 crores for purchase of subject Trust properties within period of two weeks from today.
e. Once such affidavit is filed, Joint Charity Commissioner shall pass further orders within period of four weeks thereafter in light of observations made hereinabove.
f. Rule is made absolute in above terms.
(S. G. CHAPALGAONKAR)
JUDGE
Devendra/December-2025