Tulsiram Chudaman Nehete And ... vs Principal Secretary Public ...
2022 Latest Caselaw 298 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     CIVIL APPLICATION NO.4 OF 2022
                                    IN
                PUBLIC INTEREST LITIGATION NO.25 OF 2020
     (Tulsiram Chudaman Nehete and others Vs. Principal Secretary, Public
                       Health Department and others)

                                        .....
Mr. Vaibhav U. Pawar, Advocate for the applicants
Mr. P.S. Patil, Addl. G.P. for the respondent/State
                                        .....

                                     CORAM :    S.V. GANGAPURWALA AND
                                                S.G. DIGE, JJ.

DATE : 07.01.2022

PER COURT :

This civil application is filed for withdrawal of the amount of

Rs.5,00,000/- deposited by the State Government in this Court, pursuant

to the judgment and order dated 27.01.2021, passed in Public Interest

Litigation No.25/2020. Under the said judgment, this Court had directed

payment of compensation of Rs.5,00,000/- to the legal heirs of deceased

Malati Nehete. In compliance of the said order, the Government has

deposited the amount of Rs.5,00,000/- in this Court.

2. The legal heirs of deceased Malati Nehete would be entitled

for the withdrawal of the said amount.

3. The legal heirs of deceased Malati Nehete are allowed to

withdraw the amount of Rs.5,00,000/- (Rupees Five Lacs) deposited by the

2 CA4-2022.odt Government in this Court. The Registry of this Court shall verify the

relationship of the present applicants i.e. the legal heirs with deceased

Malati Nehete and thereafter, permit withdrawal of the said amount to

them.

4. The Civil Application is disposed of. No costs.

     [S.G. DIGE]                                      [S.V. GANGAPURWALA]
       JUDGE                                                  JUDGE


npj/CA4-2022.odt