The Division Bench of the Maharashtra High Court, comprising Chief Justice Dipankar Datta and Justice N. B. Suryavanshi in the case of Ambhika Magasvargiya Mastyavaivasaik Sahakari Sanstha Maryadit, Jununwadi v. The State of Maharashtra and Ors. has directed the registry office, not to accept Writ Petition unless specifc grounds are set out therein.
Reasoning and Decision of the Court
The Court observed in the Writ Petition that “We have found, on perusal of the Writ Petition, that there is no separate paragraph containing the grounds based whereon relief has been claimed in the Writ Petition. This is in the teeth of Rule 1 of Chapter XVII of the Bombay High Court Appellate Side Rules, 1960”.
Therefore, the Bench instructed the Registry to ensure that, in future, no Writ Petition is registered unless specifc grounds are set out therein upon which the writ petition is moved for grant of relief, as claimed by the petitioner. Any lapse in this regard will be viewed strictly.
Case Details
Case: - 18 WRIT PETITION NO.8607 OF 2019
Petitioner: - Ambhika Magasvargiya Mastyavaivasaik Sahakari Sanstha Maryadit, Jununwadi
Respondent: - The State of Maharashtra and others
Judge: Chief Justice Dipankar Datta and Justice N. B. Suryavanshi
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