Pradeep Laxmanrao Pillewar, ... vs The State Of Mah. Thr. ...
2022 Latest Caselaw 6379 Bom

                                                                                            906-CAO482.22.odt
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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                           CIVIL APPLN. (O) NO. 482 OF 2022
                                           IN
                              M.C.A. ST. NO. 5234 OF 2022
                                           IN
                        WRIT PETITION NO. 4750 OF 2008 (D)
                               Pradeep Laxmanrao Pillewar
                                          -Vs.-
                           The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.N.R.Saboo, counsel for the petitioner.
                                       Mrs.S.S.Jachak, AGP for respondents-State.



                                                CORAM : MANISH PITALE, J.

DATE : 06.07.2022

CIVIL APPLN. (O) NO. 482 OF 2022 & M.C.A. ST. NO. 5234 OF 2022

The applicant has approached this Court seeking review of judgment and order dated 17/12/2019, passed in Writ Petition No.4750 of 2008, whereby the writ petition filed by the applicant was allowed. An application for condonation of delay of 818 days is filed along with the review application.

2. This Court has considered the reasons stated for delay and the documents filed along with the application. Considering the reasons stated therein, this Court is satisfied that sufficient cause is made out and hence, the delay is condoned. The Civil Application (O) No. 482 of 2022 is allowed and disposed of. KHUNTE 906-CAO482.22.odt

3. Insofar as the review application is concerned, a perusal of the contents of the review application would show that the grievance sought to be raised by the applicant is more in the nature of alleged disobedience of the respondents as regards the directions given by this Court in paragraph-19 of the judgment and order dated 17/12/2019, passed in Writ Petition No.4750 of 2008. It is alleged that the respondents are deliberately misinterpreting the directions of this Court and that therefore, review of the judgment is warranted.

4. This Court is of the opinion that the nature of grievances sought to be raised in the review application are misplaced. There is no error demonstrated apparent on the face of the record in the said judgment and order passed by this Court.

5. If the applicant is aggrieved by the manner in which the respondents are implementing the judgment of this Court, the applicant is free to institute an appropriate proceeding in that regard.

6. Review application bearing M.C.A. St. No.5234 of 2022 is dismissed.

JUDGE

Signed By:GHANSHYAM S KHUNTE

Signing Date:07.07.2022 10:12

KHUNTE