Virbhadra Basling Swami vs Chief Secretory, The State Of ...
2022 Latest Caselaw 4418 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

             915 PUBLIC INTEREST LITIGATION NO.35 OF 2015

                   VIRBHADRA BASLING SWAMI
                                VERSUS
     CHIEF SECRETORY, THE STATE OF MAHARASHTRA, MUMBAI
                            AND OTHERS
                                   ...
             Advocate for Petitioner : Mr. Anerao Pandit S.
            AGP for Respondents-State : Mr. S. G. Karlekar.
                                   ...

                               CORAM : R. D. DHANUKA, AND
                                       S. G. MEHARE, JJ.

DATE : 26.04.2022

PER COURT :-

1. We have perused the prayer clauses "B" and "C" of the

Public Interest Litigation and are of the view that in view of the

subsequent events and the subsequent judgments of the

Hon'ble Supreme Court, nothing survives in this Public Interest

Litigation.

2. Public Interest Litigation is accordingly dismissed.

(S. G. MEHARE, J.) (R. D. DHANUKA, J.)

...

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