Gangabai Laxman Bandagar vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 11153 Bom

                                                                    11-wp-7761-2015.doc

jsn
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                             WRIT PETITION NO.7761 OF 2015


       Gangabai Laxman Bandagar                                              ...Petitioner

               Versus

       State of Maharashtra & Ors.                                      ...Respondents

                                            ----------
       Mr. Jagdish G. Aradwad (Reddy) for the Petitioner.
       Mr. A.A. Alaspurkar, AGP for State - Respondent Nos.1 and 2.
       Mrs. Neeta Karnik, for Respondent No.3.
                                            ----------

                                            CORAM :             R.D. DHANUKA &
                                                                R.I. CHAGLA, JJ.

                                             DATE          : 17 AUGUST, 2021

       ORDER :

1. Mrs. Karnik, learned Counsel for Respondent No.3

invited our attention to the judgment in the case of

Bankimchandra Makanbhai Patel Vs. State of Maharashtra &

Anr.1 and would submit that in view of the Petitioner having

admitted that the Petitioner had shifted to State of

Maharashtra in the year 1972 in view of her marriage with

Laxman Bandgar who was resident of State of Maharashtra.

       1    2006(2) Mh.L.J. 664.







                                                   11-wp-7761-2015.doc

She submits that in view of the Government notifcation under

the provisions of Bombay State Reorganization Act, 1960, the

Scrutiny Committee has rightly rejected caste claim of the

Petitioner.

2. Learned Counsel for the Petitioner seeks some time

to consider the said judgment relied upon by the learned

Counsel for Respondent No.3 and seeks to rely upon other

judgments in support of his rival contention.

3. The learned Counsel for the Petitioner agrees to

furnish the photocopies of judgments which he proposes to rely

upon in support of his rival contentions before next date. Other

Respondents are also granted similar liberty. This Court will

make an endeavour to dispose of the matter at the admission

stage fnally, subject to time constraint.

4. Stand over to 25th August, 2021.

         [R.I. CHAGLA J.]                     [R.D. DHANUKA, J.]