Citation : 2021 Latest Caselaw 16280 Bom
Judgement Date : 24 November, 2021
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 4717 OF 2021
Vidarbha Youth Welfare Society, Amravati and anr.
Vs.
State of Maharashtra and anr.
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri R.D. Bhuibhar, Advocate for petitioners.
Shri K.L. Dharmadhikari, AGP for respondent/State.
Shri Pratik Puri, Advocate for respondent No.2.
CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATE : 24th NOVEMBER, 2021.
Heard.
2. The contention is that the impugned
communication issued by respondent No.2, refusing to grant no objection for closure of the polytechnic college, is a result of non-application of mind on the part of the respondent No.2, as respondent No.2 has not considered as to what bearing five pending Court cases, would have on the issue of closure of the polytechnic college, which in fact, is the requirement of law as elucidated by this Court in its judgment dated 30.09.2021 passed in Writ Petition No.1995/2021 between the same parties.
14.wp4717.2021.odt
3. Issue notice for final disposal at admission stage to the respondents, returnable on 7th December, 2021.
4. Shri K.L. Dharmadhikari, learned AGP waives service of notice for respondent No.1.
5. Shri Pratik Puri, learned counsel waives service of notice for respondent No.2.
JUDGE JUDGE Prity
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