Sushama Jaywant Sul And Anr vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 9603 Bom

                                                         8-WP-1013-19+.doc

Sharayu Khot.
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 1013 OF 2019

     Amruta W/o Santosh Nikam @ Amruta              ...Petitioner
     D/o Jayprakash Gole

             Versus

     State of Maharashtra & Ors.                    ...Respondents

                                       WITH
                           WRIT PETITION NO. 3759 OF 2016

     Ram S/o Shankarrao Chalkapure & Ors.           ...Petitioners

             Versus

     State of Maharashtra & Ors.                    ...Respondents

                                       WITH
                           WRIT PETITION NO. 3783 OF 2016

     Satappa S/o Shrihari Patil & Ors.              ...Petitioners

             Versus

     State of Maharashtra & Ors.                    ...Respondents

                                       WITH
                      WRIT PETITION (ST) NO. 27155 OF 2018

     Nivrutti S/o Vitthal Bendre & Ors.             ...Petitioners

             Versus

     State of Maharashtra & Ors.                    ...Respondents

                                       WITH


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                                                              8-WP-1013-19+.doc

                       WRIT PETITION NO. 1014 OF 2019

 Sushama Jaywant Sul & Anr.                             ...Petitioners

         Versus

 State of Maharashtra & Ors.                            ...Respondents

                                   ----------
 Mr. Govind B. Solanke for the Petitioners in all WPs.
 Ms. Kavita N. Solunke, AGP for the Respondent Nos. 1 to 3-
 State in all WPs.
 Mr. Ramesh D. Rane for the Respondent No.4-Z.P. Kolhapur in
 WP/3783/2016.
 Mr. S.P. Thorat for Respondent No. 7 in WP/3783/16.
 Mr. Ashutosh Gavnekar i/by Mr. C.G. Gavnekar for Respondent
 Nos. 2 and 3 in WP/1014/2019.
 Mr. Sumit Kate h/for Mr. Uday Warunjikar for the Respondent
 No.4 in WPST/27155/2018, WP/1013/2019 & WP/3759/2016.
                                   ----------

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

                                  DATE          :    22 July 2021

 ORDER :

1. Learned AGP for the Respondents states that the

decision of the Division Bench (Aurangabad Bench) in Writ

Petition No. 3689 of 2014 dated 27th August 2018 does not

apply to the facts of this case.

2. Learned Counsel for the Petitioners counters this

8-WP-1013-19+.doc

statement.

3. Place the matters on board at 2.30 p.m. on 4th

August 2021.

4. Parties are at liberty to circulate the judgments

proposed to be relied upon in advance with the copy to be

served to the other side.

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