Shri. Sant Damaji Appa Charitable ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 11126 Bom

                                   1                                 cp 287.20

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                  CONTEMPT PETITION NO. 287 OF 2021
                                 IN
                    WRIT PETITION NO. 6580 OF 2020

          Shri Sant Damaji Appa Charitable
          Trust Arkhed                               ..   Petitioner
                Versus
          The State of Maharashtra and others        ..   Respondents

                                WITH
                  CONTEMPT PETITION NO. 288 OF 2021
                                 IN
                    WRIT PETITION NO. 6581 OF 2020

          Mohtadevi Seva Pratishthan's Sunrise
          Mahavidyalaya through its President        ..   Petitioner
               Versus
          The State of Maharashtra and others        ..   Respondents

                                WITH
                  CONTEMPT PETITION NO. 291 OF 2021
                                 IN
                    WRIT PETITION NO. 3680 OF 2021

          Manav Seva Vikas Pratishthan
          Through its Director                       ..   Petitioner
               Versus
          The State of Maharashtra and others        ..   Respondents

                                WITH
                  CONTEMPT PETITION NO. 380 OF 2021
                                 IN
                    WRIT PETITION NO. 3679 OF 2020

          Yashwantrao Chavn Rural Dev. Mission
          Through its Secretary Prashant S. Patil ..      Petitioner
               Versus




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                                        2                               cp 287.20

          The State of Maharashtra and others          ..   Respondents

 Shri Pramod C. Mayure, Advocate for the Petitioner in all
 matters.
 Shri P. K. Lakhotiya, A.G.P. for Respondents/State in all
 matters.

                           CORAM :    S. V. GANGAPURWALA AND
                                      R. N. LADDHA, JJ.

DATE : 17TH AUGUST, 2021.

FINAL ORDER :

. We had issued simple notice to respondent Nos. 3 and 4. The respondent No. 4 has filed the reply. As per the reply filed by the respondent No. 4, the respondent No. 4 has forwarded the proposal to the Social Justice and Special Assistance Department i. e. the respondent No. 3.

2. The learned Assistant Government Pleader on instructions of the respondent No. 3 submits that, further two months time would be required for deciding the proposal. The same would be placed before the Cabinet.

3. It is submitted by Mr. Mayure, the learned counsel for the petitioner that, the Division Bench of this Court at Nagpur had directed to grant permission for opening the M. S. W. college within two months. The said order was challenged before the Apex Court. The Apex Court has dismissed the S. L. P. confirming the judgment of the Division Bench of this Court at Nagpur.

3 cp 287.20

4. As the judicial orders are in force, the respondent No. 3 ought to have taken decision within the period stipulated in the order dated 02nd November, 2020 in the writ petitions filed by the petitioners. However, considering the request made on behalf of the respondent No. 3, we extend the time by one (01) month for taking decision upon the proposal of the petitioners from today. If the decision is not taken within a period of one month, the Court would view the same seriously.

5. The communication received by the learned A. G. P. is placed on record.

6. In the light of the above, the contempt petition stands disposed of. No costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

bsb/Aug.21