Shri. Labhesh Shankarrao ... vs State Of Maharashtra Through Its ...
2017 Latest Caselaw 3175 Bom

 1406WP4855.13-Judgment                                                                         1/2


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

                      WRIT PETITION NO. 4855   OF    2013

 PETITIONER :-                        Shri.   Labhesh   Shankarrao   Likhitkar,   aged
                                      about   34   years,   Occ.   Service,   R/o.
                                      Sendurjana   Ghat,   Tal.   Warur,   Distt.
                                      Amravati. 

                                         ...VERSUS... 

 RESPONDENTS :-                  1. State of Maharashtra, through its Secretary,
                                    Mantralaya, Bombay-32. 

                                 2. Managing   Director,   Maharashtra   State
                                    Agricultural   Marketing   Board,   Plot   No.7,
                                    Market Yard, Rool Tekdi, Pune. 

                                 3. Director of Agricultural Marketing Office of
                                    the   Director   Agricultural   Marketing
                                    Maharashstra State, Pune. 

                                 4. Agriculture   Produce   Market   Committee,
                                    Morshi,   through   its   Chairman,   Morshi,
                                    Distt. Amravati.

                                 5. Shri   Pavan   Shriramji   Barange,   Aged   about
                                    Major,   R/o.   Plot   No.95,   Yogiraj   Nagar,
                                    Tapowan, Amravati.  


 ---------------------------------------------------------------------------------------------------
                       Mr.Anjan De, counsel for the petitioner.
   Mr.H.R.Dhumale, Asstt.Govt. Pleader for the respondent Nos.1 and 3.
             Mr.Ankush Kalmegh, counsel for the respondent No.2.
                  Mr. S. Paliwal, counsel for the respondent No.4.
                              None for the respondent No.5.
 ---------------------------------------------------------------------------------------------------


                                        CORAM : SMT. VASANTI    A    NAIK & 
                                                    ARUN  D. UPADHYE
                                                                     ,   JJ.

DATED : 14.06.2017

1406WP4855.13-Judgment 2/2

O R A L J U D G M E N T (Per Smt. Vasanti A Naik, J.)

By this writ petition, the petitioner challenges the orders

of the Director of Marketing, Maharashtra State, Pune dated

07/02/2013 and 16/02/2013.

The petitioner was working as the secretary of Agricultural

Produce Market Committee, Armori. During the pendency of the writ

petition, by an order dated 10/12/2013, this court had while issuing

certain directions to the respondents, also directed the Director of

Marketing to independently examine the proposal of the petitioner and

the other petitioners and take a necessary decision on the proposal

within a period of eight weeks. During the pendency of the writ

petition, the proposal of the petitioner was favourably decided by the

order of the Director of Marketing, dated 13/02/2014, inasmuch as

approval was granted to the appointment of the petitioner as secretary,

subject to certain conditions. It is stated by the learned counsel for the

petitioner that in view of the subsequent development that is based on

the order passed by this court on 10/12/2013, the grievance of the

petitioner would stand redressed.

Since the grievance of the petitioner stands redressed, the

writ petition is disposed of with no order as to costs. Rule stands

discharged.

                        JUDGE                                              JUDGE 
 KHUNTE