Bombay High Court
Anil Balajirao Surywad vs The State Of Maharashtra Thr The ... on 8 February, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
1 21-WP-2372-2021 and Ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 2372 OF 2021
Mahadev s/o Baliram Ghodke ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.K. Tambe, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2406 OF 2021
Amol s/o Santoshrao Sambhare ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mrs P.V. Diggikar, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2408 OF 2021
Sachin s/o Ashok Choudhari ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.K. Tambe, A.G.P. for Respondents-State
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2 21-WP-2372-2021 and Ors.
AND
WRIT PETITION NO. 2409 OF 2021
Radhesham s/o Vasantrao Ghodke ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.G. Karlekar, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2410 OF 2021
Anil Balajirao Surywad ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.R. Yadav (Lonikar), A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2417 OF 2021
Amol s/o Baban Sambare ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mrs V.S. Choudhari, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2420 OF 2021
Amol s/o Hiralal Ghasing ...Petitioner
Versus
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3 21-WP-2372-2021 and Ors.
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.K. Tambe, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2448 OF 2021
Mayur s/o Pratapsing Chavaqn ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.K. Tambe, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2453 OF 2021
Gajanan s/o Digambar Dasarwad ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mrs P.V. Diggikar, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2653 OF 2021
Vishwanath s/o Kisan Wankhede ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr A.R.Kale, A.G.P. for Respondents-State
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4 21-WP-2372-2021 and Ors.
AND
WRIT PETITION NO. 2654 OF 2021
Dipak s/o Pradeep Dungahu ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr S.G. Karlekar, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2655 OF 2021
Dipak s/o Shivdas Ghodke ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mrs P.V. Diggikar, A.G.P. for Respondents-State
AND
WRIT PETITION NO. 2656 OF 2021
Sachin s/o Sampat Wayse ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mrs V.S. Choudhari, A.G.P. for Respondents-State
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5 21-WP-2372-2021 and Ors.
AND
WRIT PETITION NO. 2657 OF 2021
Ravi s/o Rupchand Jadhav ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr V.D. Sapkal, Senior Counsel i/by
Mr K.B. Jadhav, Advocate for Petitioner
Mr K.N. Lokhande, A.G.P. for Respondents-State
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 8th FEBRUARY, 2021
PER COURT :
1. The learned senior counsel for the petitioners submits that the
petitioners had filed writ petition before this court. This court under order
dated 19th January, 2021 directed the petitioners to avail remedy in view of
the statement made by the State that the petitioners have remedy before
the Joint Director and continued the interim protection granted by this
court for further period of fifteen (15) days.
2. The learned senior counsel submits that the petitioners have
approached the appellate authority by filing appeals. However, the
appellate authority is not passing the interim orders nor final orders are
passed as yet. Hearing is scheduled in some matters on 9 th February,
2021 and in some matters, hearing has taken place on 3 rd February, 2021.
3. In fact, the appellate authority ought to have passed the orders.
6 21-WP-2372-2021 and Ors.
4. Now, as the final hearing has taken place in some matters and
in some matters, the dates are fixed for hearing on 9 th February, 2021, we
extend the interim orders passed in favour of the petitioners in the earlier
writ petitions decided under order dated 19 th January, 2021 till the decision
by the Joint Director in the appeal filed by the petitioners.
5. Needless to state, upon the judgment delivered by the Joint
Director, the interim orders passed by this Court shall automatically stand
vacated. No further orders are required to be passed.
6. The Writ Petitions are disposed of. No costs.
[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]
mta
