Shri Sant Goroba Kaka Kumbhar ... vs The State Of Mah.Thr.Revenue & ...
2017 Latest Caselaw 2659 Bom

                                               1                                               jg.wp623.02.odt


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

                                   Writ Petition No. 623 of 2002

Shri Sant Goroba Kaka Kumbhar 
Samaj Sangharsha Samiti, Gondia 
Through it's Secretary Ramdas s/o 
Visram Prajapati, 
Aged about 28 years, Occ. Pot Maker, 
R/o. Amgaon, Taq. Amgaon, 
Distt. Bhandara.                                                                             ..... Petitioner

 // Versus //  

(1) The State of Maharashtra, 
      Through its Secretary, 
      Revenue and Forest Department, 
      Mantralaya, Mumbai - 400 032. 

(2) The Collector, Gondia,
      Distt. Gondia.                                                    ..... Respondents
-----------------------------------------------------------------------------------------------
None for the petitioner
Shri N. R. Patil, Asst. Govt Pleader for the respondents
----------------------------------------------------------------------------------------------------------------------
                                                  
                                                 CORAM :  B. P. DHARMADHIKARI and
                                                                Z. A. HAQ, JJ.

DATE : 29/05/2017.

Oral Judgment (Per : B.P. Dharmadhikari, J.)

Nobody for the petitioner.

2. Learned Assistant Government Pleader appears for the

respondents.

3. He points out that when rule was issued in the matter on

2 jg.wp623.02.odt

25-7-2003, interim order in terms of prayer (i) came to be allowed.

Prayer (i) is the final relief which is already granted at interim stage.

4. We accordingly heard learned Assistant Government

Pleader. Government Resolution dated 24-3-2000 providing for levy of

royalty on potters of other castes traditionally engaged in that

profession has been relied upon in this petition.

5. Interim order is operating since last about 14 years. From

the fact that petitioners have not made any grievance thereafter, it

appears that their grievance stands redressed.

6. In this situation, with liberty to parties to approach again

if the grievance still survives, we dispose of writ petition.

Rule discharged. No costs.

                          JUDGE                                       JUDGE




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