Bombay High Court
Mumbai Grahak Panchayat, Through ... vs State Of Maharashtra, Through ... on 24 January, 2022
Bench: Makarand Subhash Karnik
1-PIL156.2011 and connected
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO.156 OF 2011
WITH
CIVIL APPLICATION NO.155 OF 2015
Mumbai Grahak Panchayat and Another ... Petitioners
Vs.
State of Maharashtra and Others ... Respondents
WITH
PUBLIC INTEREST LITIGATION NO.14 OF 2012
Litigants Association, Maharashtra
(Pakshakar Sangh) ... Petitioner
Vs
Law and Judiciary Department
and Others ... Respondents
WITH
PUBLIC INTEREST LITIGATION NO.7 OF 2011
The High Court of Bombay
in its own Motion, Through
Registrar General ... Petitioner
Vs
The Chief Secretary and Others ... Respondents
WITH
WRIT PETITION NO.2544 OF 2015
WITH
CIVIL APPLICATION NO. 1133 OF 2016
WITH
CIVIL APPLICATION NO. 2703 OF 2016
Smt. Jaishri Deepak Yengal ... Petitioner
Vs
The State of Maharashtra ... Respondent
WITH
WRIT PETITION NO.2547 OF 2015
The Maharashtra State District Consumer
Redressal Forum Members Association ... Petitioner
Vs
The State of Maharashtra and Others ... Respondents
Page 1 of 5
J.V.Salunke,PS
1-PIL156.2011 and connected
WITH
PUBLIC INTEREST LITIGATION NO.52 OF 2015
Consumer Service & Research Association ... Petitioner
Vs
The Chief Secretary, Government of
Maharashtra and Others ... Respondents
WITH
PUBLIC INTEREST LITIGATION NO.133 OF 2012
Major Prabhakar Murlidhar Bhagat (Retd),
Consumer Protection Activist ... Petitioner
Vs
State of Maharashtra and Others ... Respondents
WITH
CONTEMPT PETITION NO.234 OF 2017
Maharashtra State District Consumer Forum
Members Association
Through Pradeep S/o Ramchandrao Patil ... Petitioners
Vs.
The State of Maharashtra
Through Principal Secretary
Shri Swadhin Kshatriya and Ors. ... Respondents
WITH
PUBLIC INTEREST LITIGATION NO.216 OF 2010
Shri Sandeep Pandurang Patil ... Petitioner
Vs
High Court Administration,
Through the Registrar General,
High Court, Mumbai and Others ... Respondents
WITH
WRIT PETITION NO.175 OF 2016
The Maharashtra Cooperative Court
Bar Association ... Petitioner
Vs.
The Chief Secretary, Government of
Maharashtra & Ors. ... Respondents
Page 2 of 5
J.V.Salunke,PS
1-PIL156.2011 and connected
WITH
WRIT PETITION NO.8352 OF 2016
Dr. Ashok Narayanrao Somwanshi ... Petitioner
Vs
The State of Maharashtra and Others ... Respondents
Dr. Uday P. Warunjikar with Mr. Siddhesh Pilankar for the
petitioners.
Mr. M. M. Pable, AGP for State.
Mr. S. R. Nargolkar with Mr. Arjun Kadam for respondent
no. 6 in PIL/156/2011, PIL/14/2012, for respondent no. 3
in WP/2544/2015 and for the petitioner in PIL/7/2011.
Mr. Ranjit Dighe i/b. Mr. A. S. Rao for respondent nos. 7
and 8 in PIL/216/2010.
Mr. Rahul Nerlekar for respondent nos. 1 and 2 in
PIL/216/2010.
Mr. S. S. Pakle with Mr. Om Suryawanshi i/b. Mr. Sunil
Sonawane for MCGM.
CORAM: DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE : JANUARY 24, 2022
P.C.:
1. These PIL petitions have been brought on Board at the
instance of the Court.
2. By an order dated 5th May 2017, a coordinate Bench,
passed several directions on these PIL petitions and sought
J.V.Salunke,PS
1-PIL156.2011 and connected
for compliance reports. Inter alia, the following direction was
issued: -
I) The directions regarding making available
uploaded versions of the State Enactments and
rules:
(a) The directions contained in the order
dated 25th February 2016 shall continue to
operate as final directions. The compliance
with all the said directions shall be made
within a period of six months from today.
Within the said period, updated versions of all
the State Enactments and Rules shall be
uploaded on the website of the State
Government which shall be updated on real-
time basis;
(b) Within a period of one year from today,
the State Government shall comply with the
directions contained in the Judgment
rendered in the Petition filed by Shri Sanjeev
M. Gorwadkar and Another.
3. We require the State Government to file a report on
compliance of the directions contained in sub-paragraphs (a)
and (b) of paragraph (I) quoted supra. In the event
compliances have not been effected till date, the State
Government shall indicate the manner of compliance and the
likely time period therefor. The compliance report must be
filed by a fortnight from date.
4. List these PIL petitions on 14th February 2022 once
again.
5. Since Dr. Warunjikar, learned advocate for one set of
petitioners has highlighted that scarcity of drinking water in
Court complexes is a continuing problem, we request him to
provide, on the adjourned date, a list of Court complexes
J.V.Salunke,PS
1-PIL156.2011 and connected
where drinking water is scarce and which immediately require
our intervention to provide drinking water facilities. Copy of
such list may be shared with Mr. Pable, learned AGP well in
advance so that he can obtain instructions and appropriate
directions can be issued on the next date.
SALUNKE
JV
Digitally signed
by SALUNKE J V
Date: 2022.01.24
19:58:58 +0530
(M. S. KARNIK, J.) (CHIEF JUSTICE)
J.V.Salunke,PS
