Maharani Ahilyadevi Samaj ... vs The Union Of India And Ors
2022 Latest Caselaw 8325 Bom

                                                                  15 wp4919-17.docx


         Digitally
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by
         TRUSHA
                                       CIVIL APPELLATE JURISDICTION
TRUSHA   TUSHAR
TUSHAR   MOHITE
MOHITE   Date:
         2022.08.25
                                      WRIT PETITION NO.4919 OF 2017
         15:46:58
         +0530
                      Maharani Ahilyadevi Samaj
                      Prabodhan Manch Maharashtra
                      Rajya and Ors.                              ..... Petitioner

                               Vs.

                      The Union of India & Ors.                   ..... Respondents

                                                    WITH

                                     CIVIL APPLICATION NO.812 OF 2019
                                                  WITH
                                     CIVIL APPLICATION NO.864 OF 2019
                                                  WITH
                                     CIVIL APPLICATION NO.865 OF 2019

                                                    WITH

                                      WRIT PETITION NO.1694 OF 2018

                      Ishwar Bapurao Thombare-Dhangar                ...Petitioner

                               Vs.

                      The Union Of India Through Its Secretary,
                      Ministry Of Tribal Affairs And Ors.          ....Respondent

                                                    WITH

                                     CIVIL APPLICATION NO.866 OF 2019

                                                    WITH

                                      WRIT PETITION NO.1699 OF 2018

                      Purushottam Madhukarrao Dakhole                ....Petitioner

                           Vs.
                      The Union Of Through Its Secretary, India


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                                            15 wp4919-17.docx


Ministry Of Tribal Affairs And Ors.           ....Respondents

                                WITH

               CIVIL APPLICATION NO.867 OF 2019

                                WITH

           PUBLIC INTEREST LITIGATION NO.135 OF 2018

                                WITH

                CIVIL APPLICATION NO.31 OF 2019

Mr. Hemant B. Patil, National President,
Bharat Against Corruption                          ..... Petitioner

         Vs.

State Of Maharashtra And Ors.                      ..... Respondents


Mr. Darius Khambatta, Sr.Advocate a/w DrAbhinav Chandrachud
a/w Mr.Kavish Shah, Mr.Datta Mane i/b M/s.India Law Alliance for
the Petitioner

Mr.S.N.Biradar for the Applicant in Writ Petition Nos.8651/2019,
8661/2019, 8671/2019 and 311/2019

Mr.A.Y.Sakhare, Sr.Advocate a/w Mr.B.V.Samant, A.G.P. for the State
in Respondent nos.5, 6 and 8

Mr.Sandesh Patil a/w Mr.Aditya Thakkar a/w Ms.Savita Ganoo a/w
Mr.D.P.Singh for Respondent no.1 (UOI) in all Writ Petitions

Dr.Uday Warunjikar i/b Mr.Siddhesh Pilankar for the Applicant
No.864/2019

Ms.Gargi Warunjikar i/b Mr.Pravartak Pathak for the Civil
Application No.812/2019
                     CORAM: S.V.GANGAPURWALA &
                            MADHAV J. JAMDAR, JJ.

                       DATED :    AUGUST 24, 2022


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P.C.

1        Mr.Sakhare the learned Senior Advocate appears for the State

and seeks some accommodation. Mr.Khambata the learned Senior

Advocate points out the earlier order and submits that on the last

date, last chance was granted.

2 Considering the request made on behalf of Respondents, place

the matters on 08.09.2022. Parties are at liberty to exchange the

judgments on which they are relying.

(MADHAV J. JAMDAR,J.)               (S.V. GANGAPURWALA, J.)




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