Harish S/O Manikrao Kadav And ... vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 1469 Bom

                              24.WP5348.21 &5351.21.odt                                                          1



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                        NAGPUR BENCH : NAGPUR.

                                                                  WRIT PETITION NO.5348/2021
                                                    Vitthal s/o Bapuraoji Raut and others
                                                                        Vs.
                                 State of Mah.through its Secretary, Department of Co-operation, Marketing and
                                                               Textile and others.
                                                                       With
                                                                  WRIT PETITION NO.5351/2021
                                                        Harish Manikrao Kadav and anr.
                                                                        Vs.
                                 State of Mah.through its Secretary, Department of Co-operation, Marketing and
                                                               Textile and others.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                              Shri P.A.Ghare, Advocate for petitioners in both petitions.
                              Ms. K.R.Deshpande, Assistant Government Pleader for respondent nos. 1 3 and 4 in both
                              petitions.
                              Shri S.S.Ghate, Advocate for respondent no.2 in both the petitions.

                              CORAM :-              A.S.CHANDURKAR AND G.A.SANAP, JJ.

DATE :- FEBRUARY 11, 2022.

The learned counsel for the parties agree that the adjudication in Writ Petition No.4733/2021 ( Prakash Tikar and ors. Vs. State of Maharashtra and ors.) with connected writ petitions decided on 04.02.2022 would govern the adjudication of these writ petitions. Accordingly for reasons recorded in the aforesaid judgment, these writ petitions stand dismissed. No costs.

The statement on oath made by the respondent no.2 herein in those writ petitions by filing affidavit shall also operate as statements made in these writ petitions.

Order accordingly.

(G.A.SANAP, J.) (A.S.CHANDURKAR, J.) Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

11.02.2022 15:09 Andurkar..