Pravin Madhavrao Patil vs The State Of Maharashtra And ...
2021 Latest Caselaw 14680 Bom

                                  1                                 wp 15010.2019

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              998 WRIT PETITION NO.15010 OF 2019

                PRAVIN MADHAVRAO PATIL
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                           ...
    Advocate for Petitioner: Mr. Patil Sandesh R.
   AGP for Respondents/State: Mr. P. K. Lakhotiya
  Advocate for Respondent No. 3: Mr. Abasaheb Shinde
      h/f. Mr. V. A. Pawar and Mr. P. B. Salunke
                           ...

                                   CORAM: S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

                                   DATE:       07th OCTOBER, 2021

 PER COURT:

 1.       Heard        Mr.     Patil,   learned       Advocate           for      the

petitioner and Mr. Shinde, learned Advocate for

the respondent.

2. The respondent has placed reliance on the

Judgment of the Full Bench of this Court delivered

in Writ Petition No. 92 of 2021 at Goa dated

05.03.2021 to buttress that the present writ

petition would not be tenable.

3. The Full Bench of this Court has held that in

such a contingency the writ petition would not be

2 wp 15010.2019

tenable. The Full Bench upheld the view taken by

the Division Bench of this Court in case of Suresh

Bhanudas Shinde and another Vs. State of

Maharashtra and others passed in Writ Petition

No. 334 of 2018.

4. In the light of above, we dispose of the

present writ petition with liberty to the

petitioner to avail the alternate remedy that may

be available under law. In that event, all

contentions are kept open. No costs.

5. Needless to state, the Forum where the

proceedings would be filed may consider the time

spent in prosecuting the present writ petition.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe