Sitaram Gopal Jadhav And Others vs The State Of Maharashtra And ...
2021 Latest Caselaw 17904 Bom

                                                                    1742.20wp
                                  (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                   906 WRIT PETITION NO.1742 OF 2020

           SITARAM GOPAL JADHAV AND OTHERS
                             VERSUS
       THE STATE OF MAHARASHTRA AND OTHERS
                                 ...
 Mr A. V. Indrale Patil, Advocate for petitioners;
 Mr S. R. Yadav, A.G.P. for respondents/State

                               CORAM : RAVINDRA V. GHUGE
                                             AND
                                       S. G. MEHARE, JJ.

DATE : 22nd December, 2021

PER COURT:

1. The learned Advocate for the petitioners submits that the issue in this matter is covered by a judgment delivered by this Court on 26/10/2021, in Writ Petition No.620/2021, filed by Aadiwasi Kala Shikshan Sanstha, Kinwat Vs. The State of Maharashtra & others.

2. The learned AGP points out that the office has erroneously indicated that the AGP waives service for respondent No.3. The said respondent is the Zilla Parishad.

3. In view of the above, issue notice to respondent No.3, returnable on 18/01/2022. Hamdast, on request, is granted.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.) sjk