Datta Shrirang Mane vs State Of Maharashtra And 3 Ors
2022 Latest Caselaw 916 Bom

                                                                       4-PILL-401-2022

                       Pdp


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     ORDINARY ORIGINAL CIVIL JURISDICTION

                               PUBLIC INTEREST LITIGATION (L) NO. 401 OF 2022

                             Datta Shrirang Mane                         .. Petitioner

                                        Vs.

                             State of Maharashtra & Ors.                 .. Respondents

                             Dr. Abhinav D. Chandrachud a/w Ms. Unnati Ghia, Sanjay
                             Kharat, Sanjali Bidwe and Mr. Akash Yadav i/by Pradeep
                             Havnur for petitioner.

                             Mr. A. A. Kumbhakoni, Advocate General a/w Mrs. P. H.
                             Kantharia, Govt. Pleader and Ms. Jyoti Chavan, AGP a/w Mr.
                             Manoj Badgujar for the respondents 1 to 3.

                             Mr. Anil Singh, Addl. Solicitor General a/w Mr. R. R. Shetty for
                             the respondent no.4.

                             Mr. Navroz Seervai, Senior Advocate for the Intervener, Mr.
                             Sanjay Pandey.

                                              C0RAM: DIPANKAR DATTA, CJ &
                                                     M. S. KARNIK, J.

DATE: JANUARY 25, 2022 PC:

1. We have heard the parties as well as the intervenor

finally.

2. Hearing stands concluded; judgment is reserved.

(M. S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT

PANDIT Date:

2022.01.25 17:15:51 +0530