The State Of Maharashtra And Ors vs Shivprakash Ramchandra Ghatge
2021 Latest Caselaw 15120 Bom

                                            9-WP-6882-2021 + 4
Pdp




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISIDICTION

                 WRIT PETITION NO. 6882 OF 2021

      The State of Maharashtra & Ors.           .. Petitioners

                Versus

      Shivprakash Ramchandra Ghatge             .. Respondent

                             WITH
                 WRIT PETITION NO. 5083 OF 2021

      The State of Maharashtra & Ors.           .. Petitioners

                Versus

      Vishwanath Babu Pawar                     .. Respondent

                             WITH
                 WRIT PETITION NO. 6883 OF 2021

      The State of Maharashtra & Ors.           .. Petitioners

                Versus

      Mukhadas Shaikh Ahmed Shaikh              .. Respondent


                             WITH
                 WRIT PETITION NO. 6884 OF 2021

      The State of Maharashtra & Ors.           .. Petitioners

                Versus

      Uday S/o Gurunath Salgaonkar (died)
      On behalf of him legal heir
      Shubhada Uday Salgonkar                   .. Respondent


                            1
                                         9-WP-6882-2021 + 4




                        WITH
            WRIT PETITION NO. 6885 OF 2021

The State of Maharashtra & Ors.              .. Petitioners

           Versus

Shri Shirish V. Deshpande                    .. Respondent

Mr. N. K. Rajpurohit for petitioners.
Mr. Vaibhav A. Sugdare for respondents.

                 C0RAM: DIPANKAR DATTA, CJ &
                        M. S. KARNIK, J.

DATE: OCTOBER 20, 2021

PC:

1. This bunch of five writ petitions arises out of a common

judgment and order dated 10th October, 2019 passed by the

Maharashtra Administrative Tribunal, Mumbai on original

applications presented before it by the respondents herein as

well as the judgment and order dated 8th February, 2021 of the

said Tribunal refusing to review the judgment and order dated

10th October, 2019.

2. It is not disputed at the bar that similar points as raised

in this bunch of writ petitions by the State of Maharashtra &

Ors. were raised in Writ Petition No. 3118 of 2021 as

9-WP-6882-2021 + 4

petitioners, and that the said writ petition has since been

dismissed by an order dated 9th September, 2021 passed by us.

3. As the facts and circumstances giving rise to this bunch

of writ petitions are identical to the facts and circumstances on

which Writ Petition No. 3118 of 2021 was grounded, the order

dated 9th September, 2021 shall also govern the former; hence

the writ petitions under consideration stand dismissed. No

costs.

(M. S. KARNIK, J.) (CHIEF JUSTICE) PRAVIN DASHARATH PANDIT Digitally signed by PRAVIN DASHARATH PANDIT Date: 2021.10.21 13:56:12 +0530