State Of Maha., Thr. Secretary, ... vs Ishwar S/O Dewaji Mandape
2021 Latest Caselaw 5138 Bom

223cao1372.18                                                                                 1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

              M.C.A.ST.NO.9583 OF 2018 IN WRIT PETITION NO.289 OF 2008 (D)
    (State, through Secretary, Village Department, Jalsandharan and Social Forestry Department,
                             Mumbai and Others .vs. Ishwar D. Mande)
                                                AND
                M.C.A.ST.NO.9586 OF 2018 IN WRIT PETITION NO.3360 OF 2010 (D)
    (State, through Secretary, Village Department, Jalsandharan and Social Forestry Department,
                             Mumbai and Others .vs. Ishwar D. Mande)

=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
Office notes, Office Memoranda of
Coram, appearances, Court's orders                       Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-

                                        Mr.N.R.Patil, A.G.P. for the applicants.
                                        Respondent-in-person.


                                        CORAM        : SUNIL B. SHUKRE, J.

                                        DATE         : 22.3.2021.


                             1.         Heard       Mr.N.R.Patil,         learned      Assistant

Government Pleader for the applicants and Dr.Y.L.P. Rao, Principal Chief Conservator of Forests, Social Forestry, Maharashtra State,Government of Maharashtra, Pune, who is personally present before the Court.

2. Mr.Rao submits that till very recently he was working on deputation at New Delhi and that he has joined as a Director, Social Forestry, Pune two weeks ago. He assures that he will look into the matter and take appropriate steps, in accordance with law.

3. This Court appreciates the stand taken by the present Director, Social Forestry. This Court is hopeful that the Judgments delivered by this Court on 23.5.2016 in Writ 223cao1372.18 2/2

Petition Nos.289 of 2008 and 3360 of 2010 would be implemented in the same spirit in which the directions in these petitions have been issued.

4. This Court makes it clear that if the applicants, who are Original petitioners, experience any difficulty in implementing the Judgments delivered in the afore-stated two petitions, the same may be placed on record so that appropriate directions could be issued by this Court. We also hereby make it clear that neither any Government Resolution and nor any Office circular issued by the concerned department of the Government would come in the way of these applicants in implementing the Judgments dt.23.5.2016 delivered in Writ Petition Nos.289 of 2008 and 3360 of 2010 by this Court.

5. Accordingly, we grant liberty to these applicants to implement the aforestated Judgments, which may be done on or before the next date.

6. Stand over to 19th April, 2021.

                                                     JUDGE



                *jaiswal
                                              Digitally
                                              signed by
                               Suraj          Suraj Jaiswal
                                              Date:
                               Jaiswal        2021.03.22
                                              16:20:56
                                              +0530