Dr. Jaysiddheshwar Shivacharya ... vs The State Of Maharashtra And Ors
2022 Latest Caselaw 730 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.3469 OF 2021


Dr.Jaysiddheshwar Shivacharya Mahaswamiji            .. Petitioner
      Versus
The State of Maharashtra & Ors.                      .. Respondents

           ---
Mr.Anoop U. Patil a/w Mr.Ajinkya Patil, Ms.Rashika Dhebe and
Mr.Shanshank Shubham for the petitioner.
Mr.R.P. Kakade, GP a/w Mr.R.S. Pawar, AGP for respondent nos.1 & 3.
Mr.Hemant Ghadigaonkar for the respondent no.4.
Ms.Radhika Samant for the respondent no.5.
           ---


                                 CORAM : R.D. DHANUKA AND
                                         S.M. MODAK, JJ.

                              DATE      : 19th January 2022
                                     (Through Video Conferencing)

P.C.:-


.               Learned counsel for the parties jointly state that pleadings
are complete.

2. Mr.Kakade, Government Pleader states that the records and proceedings forming part of the record of the District Caste Certificate Scrutiny Committee would be produced before this Court in advance. He also agrees to give inspection of the records and proceedings, if the petitioner desires, in the office of the Government Pleader.

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3. If the petitioner wants to take inspection of the records and proceedings, 48 hours' clear notice should be given to the office of the Government Pleader for seeking inspection.

4. Parties are at liberty to file brief propositions of law along with synopsis and copies of the judgments which they propose to rely upon in support of their rival contentions raised in this petition.

5. Place the matter on board for 'Directions' on 9 th February 2022.

           S.M. MODAK, J.                       R.D. DHANUKA, J.