Gurunandan Mahila Kalyankari ... vs The State Of Maha. Thr. Principal ...
2018 Latest Caselaw 1230 Bom

                                                                                                                                                     0509wp1591.17.odt
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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH AT NAGPUR

                             WRIT PETITION NO.1591/2017
   Gurunandan Mahila Kalyankari Bahuddeshiya Mandal, Chandrapur thr. its Secretary 
                                       ...Versus...
   The State of Maharashtra, through Principal Secretary, Department of Social Justice,
                       Mantralaya, Mumbai - 32 and others WITH

                              WRIT PETITION NO.960/2017
      Rajmata Jijamata Bahuuddeshiya Sanstha, Chandrapur through its President
                                       ...Versus...
   The State of Maharashtra, through Principal Secretary, Department of Social Justice,
                       Mantralaya, Mumbai- 32 and others WITH

                              WRIT PETITION NO.961/2017
      Buldhana Social and Sports Welfare Association, Buldhana thr. its Secretary 
                                       ...Versus...
   The State of Maharashtra, through Principal Secretary, Department of Social Justice,
                          Mantralaya, Mumbai- 32 and others
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Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                            Shri F.T. Mirza, Counsel for petitioners in all writ petitions
                                                            Shri Amit Madiwale, AGP for respondents - State in all writ petitions
                                                              
                                                                               CORAM  :   R.K. DESHPANDE AND
                                                                                                 ARUN D. UPADHYE, JJ.

DATE : 05/09/2018

It is agreed between the parties that the controversy involved in the present petitions is covered by the decision of this Court in Writ Petition No.1209/2016 and other connected matters decided on 4/9/2017. Hence, the said decision shall also apply to the cases of the present petitioners.

The writ petitions are disposed of. No costs.

(Arun D. Upadhye, J.) (R.K. Deshpande, J.) Wadkar P.S.