Suresh Vasant Nehatrao And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 8350 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION


                            WRIT PETITION (ST) NO.3069 OF 2022


Santosh Vasant Nehatrao
& Ors.                                            .. Petitioners
         v/s.
The State of Maharashtra
through its Secretary, Tribal
Development Dept. & Anr.                          .. Respondents


                                          WITH
                             WRIT PETITION NO.1876 OF 2022


Mr. Y.S. Jahagirdar, Senior Advocate, i/b. S. S. Aradhye for the petitioners
in WPST/3069/2022.
Mr. Y.S. Jahagirdar, Senior Advocate, a/w Nikhil Dongre i/b. S.S.
Kanetkar for the petitioners in WP/1876/2022.
Mr. A.I. Patel, Addl.G.P. for the State- respondent nos.1 & 2.


                                             CORAM : R.D. DHANUKA &
                                                      KAMAL KHATA, JJ.

DATED : 24TH AUGUST, 2022.

P.C. :

1. Place this matter at 2.30 p.m. on 29th September, 2022.

2. Time to file affidavit in reply granted to the State Government is

extended till 8th September, 2022. Affidavit in rejoinder, if any,

1.wpst-3069-22(civil).doc wadhwa shall be filed within one week thereafter. Both parties are

permitted to file their written submissions and the copies of the

judgments which they propose to rely upon in support of their

rival contentions with a copy to be served on the other side well in

advance.

3. Respondents are directed to produce the record and proceedings

forming part of the record before the Scrutiny Committee on the

next date for perusal of this Court. The petitioners are at liberty to

take inspection of the original records and proceedings after

giving 48 hours notice to the learned AGP.

4. Ad-interim relief granted by this Court to continue till further

orders.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.)

1.wpst-3069-22(civil).doc wadhwa