Sangita Sunil Jadhav vs The State Of Maharashtra And ...
2017 Latest Caselaw 2824 Bom

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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD
                    WRIT PETITION NO.7832 OF 2016

 Smt.Sangita Sunil Jadhav,
 aged:      years, Occ: Household,
 R/o Shelarwadi, Phasipool Bhag,
 Dhule, District Dhule.                                       Petitioner

                  Versus

 01 The State of Maharashtra,
      through Secretary,
      Law & Judiciary Department,
      Maharashtra State, Mantralaya,
      Mumbai-32.

 02 The Collector, Dhule,
      District Dhule.

 03 Sunil Popatlal Jain,
      aged: major, Occ: Legal Practitioner,
      acting as District Government 
      Pleader, Dhule, 
      C/o District Government Pleader
      Office, District Court Premises,
      Dhule, District Dhule.                                  Respondents


 Mr.V.D.Salunke,  advocate for the petitioner.
 Mr.V.J.Dixit,   Special   Counsel   with   Mr.A.B.Girase,   Government 
 Pleader for Respondents No.1 & 2. 
 Mr.P.R.Katneshwarkar, advocate for Respondent No.3.

  

                                          CORAM : R.M.BORDE AND
                                                        K.L.WADANE, JJ.

                                Reserved on   : 02nd   May, 2017
                                Pronounced on:06th  June, 2017.

 JUDGMENT (Per R.M.Borde, J.):

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1 Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

2 In view of the reasons recorded while delivering judgment in Writ Petition No.9000 of 2016 by this Court today, nothing survives for consideration in this petition and same stands disposed of. Rule discharged. No costs.

                  K.L.WADANE                        R.M.BORDE
                       JUDGE                             JUDGE
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