Veerbhadre Bahu-Uddeshiya ... vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 8565 Bom

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                                                                            29-8-2022-wp-275-2020.odt

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH, NAGPUR
                                         Writ Petition No.275 of 2020
                                      Veerbhadra Bahu-udeshiya Sanstha
                                                     Versus
                                             State of Maharashtra
           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri C.B. Dharmadhikari, Advocate for Petitioner.
                     Smt. K.R. Deshpande, Assistant Government Pleader for Respondent.

                                   CORAM : A.S. CHANDURKAR & URMILA JOSHI-PHALKE, JJ.

DATE : AUGUST 29, 2022

The learned counsel for the petitioner submits that this Court by its judgment in Asha Seva Bhavi Sanstha and others Vs. State of Maharashtra and others [2010(3) Bom.C.R. 429] has held that it would not be open for the State Government to reject all the proposals as received for permission to start new School by issuing a blanket order or a common executive fiat. It is submitted that in the present case, by issuing the Government Resolution dated 2-3-2017, such exercise has been undertaken.

The learned Assistant Government Pleader for the respondent seeks time to make a statement whether the ratio of the aforesaid decision would be applicable to the facts of the present case.

Stand over to 12-9-2022.

(URMILA JOSHI-PHALKE, J.) (A.S. CHANDURKAR, J.) Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:30.08.2022 10:11