Wasudeo S/O Ramchandra Mandavkar vs State Of Maharashtra, Thr. Its ...
2021 Latest Caselaw 2829 Bom

                                         1                                  110221cao113.19.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           : NAGPUR BENCH : NAGPUR.

                 CIVIL APPLICATION [CAO] NO. 113 OF 2019
                                  IN / AND
               MISC. CIVIL APPLICATION ST. NO. 21616 OF 2018
                                      IN
           WRIT PETITION ST. NO. 8949 OF 2018 (Rej. W.P. No. 679/18)
                        WASUDEO S/o RAMCHANDRA MANDAVKAR
                                       VERSUS
                      STATE OF MAH., THRU ITS SECY., AND OTHERS
------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                           Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                        Mr. C. B. Dharmadhikari, Advocate for the applicant.
                        Mr. S. M. Ukey, Addl.G.P. for respondent nos.1 to 4

                                 CORAM : V. M. DESHPANDE, J.

DATE : FEBRUARY 11, 2021.

1. These are the applications for condonation of delay and for restoration of the writ petition.

2. The writ petition filed by the petitioner challenging the judgment and order passed by respondent no.3 - Chairman, Divisional Caste Certificate Scrutiny Committee No.3, Nagpur Division was dismissed in view of the order passed by the Registrar (Judicial) on 16.07.2018 for non-removal of the office objections.

3. The applicant, therefore, filed an application for restoration. Since, it was barred by limitation, an application for condonation of delay is filed.

4. After hearing learned counsel for the applicant and the learned Assistant Government Pleader for respondent nos.1 to 4 and for the reasons stated in the applications, the civil application for condonation of delay as well as application for restoration are allowed by revoking the order dated 16.07.2018 passed by the Registrar (Judicial).

2 110221cao113.19.odt

5. The Writ Petition St. No. 8949/2018 is restored to file. The petitioner to remove the office objections in the writ petition within a period of four weeks from today.

6. Both the civil applications are disposed of.

                                               JUDGE
Diwale




                                                          Digitally
                                                          signed by
                                                Parag     Parag Diwale
                                                          Date:
                                                Diwale    2021.02.12
                                                          11:30:38
                                                          +0530