District Collector Kolhapur And ... vs Anil Tukaram Mane
2021 Latest Caselaw 16648 Bom

                                                            7-WP.8302.2021+1


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

                 WRIT PETITION NO. 8302 OF 2021

District Collector, Kolhapur           }
and Ors.                               }      Petitioners
           versus
Shri Anil Tukaram Mane                 }      Respondent

                             WITH
                 WRIT PETITION NO. 8303 OF 2021
                         (Not on Board)

District Collector, Kolhapur           }
and Ors.                               }      Petitioners
          versus
Shri Nitinkumar Baburao                }
Kamble                                 }      Respondent


Mr. B. V. Samant-AGP for petitioners (State).
Mr. Gaurav Bandiwadekar for the respondents.


                    CORAM :- DIPANKAR DATTA, CJ &
                             M. S. KARNIK, J.

                    DATE :-    DECEMBER 1, 2021



PC :-

1. The State of Maharashtra, by instituting Writ Petition No. 8302 of 2021, has challenged the judgment and order dated 1st March 2021 of the Maharashtra Administrative Tribunal allowing Original Application No 55 of 2018 and the judgment and order dated 5th August 2021 of such Tribunal rejecting Review Application No. 9 of 2021.

J.V.Salunke,PS 7-WP.8302.2021+1

2. Mr. Bandiwadekar, learned advocate appearing for the respondent submits that he has received copy of the writ petition today in the morning and he requires time to obtain instructions.

3. List Writ Petition No. 8302 of 2021 together with Writ Petition No. 8303 of 2021 on 19th January 2022, since they arise out of a common judgment.

4. The respondents may file reply affidavit by 7th January 2022; rejoinder thereto, if any, may be filed by 14 th January 2022.

5. Since Mr. Bandiwadekar undertakes not to press the contempt petitions filed before the Maharashtra Administrative Tribunal, Mumbai by the respondents, we pass no interim order at this stage.

(M. S. KARNIK, J.) (CHIEF JUSTICE)

Digitally signed by SALUNKE SALUNKE J V JV Date:

2021.12.01 17:41:22 +0530

J.V.Salunke,PS