Navnath Sudam Pansare And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 7873 Bom

                                         (1)                                80-wp-6733-2020



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                 WRIT PETITION NO.6733 OF 2020

 NAVNATH SUDAM PANSARE & ANOTHER                                     ..PETITIONERS

                  VERSUS

 THE STATE OF MAHARASHTRA & OTHERS   ..RESPONDENTS
                        ...
 Mr. Anil S. Bajaj, Advocate for the Petitioners.
 Mr. K. B. Jadhavar, AGP for Respondents-State.
 Mr. K. N. Shermale, Advocate for Respondent
 Nos.3(i) to 3(vi).
                                               ...
                                  CORAM : S. V. GANGAPURWALA &
                                          M. G. SEWLIKAR, JJ.

DATED : 14th JUNE, 2021.

PER COURT:-

1. Mr. Bajaj, learned counsel has placed judgments on record to contend that it is the duty of the authority to refer the matter to the Court.

2. Mr. Shermale, learned counsel for the respondent is insisting for hearing the matter and submits that petitioners have no right.

3. The learned A.G.P. shall also make submission on the legal and factual aspects.

4. Place the matter on 21.06.2021 in urgent category.

5. The learned A.G.P. shall instruct the authority that till the next date the amount would not be disbursed.

    (M. G. SEWLIKAR)                                        (S. V. GANGAPURWALA)
             JUDGE                                                 JUDGE
 Devendra/June-2021