Santosh Sudam Bhoir And Ors vs The State Of Maharashtra And Ors
2022 Latest Caselaw 5935 Bom

                                                                                   28.pil.111-21

                  PMB
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
         Digitally
         signed by
         PRADNYA
PRADNYA  MAKARAND
MAKARAND BHOGALE
BHOGALE  Date:
         2022.06.28
                             PUBLIC INTEREST LITIGATION NO. 111 OF 2021
         10:57:02
         +0530



                        Santosh Sudam Bhoir and ors.              .. Petitioners
                             vs.
                        The State of Maharashtra and ors.         .. Respondents
                                                 ------------
                        Ms. Neeta Karnik for petitioners.
                        Mr. N.R. Bubna for respondent nos. 2 to 5.
                        Mr. P.P. Kakade, Government Pleader a/w Mr. M.M. Pabale,
                        AGP for respondent no. 1-State.
                                                   ------------

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

                                           DATE    : JUNE 27, 2022.

                        P.C. :

1. In purported compliance with the order passed by this Court on December 13, 2021, the Assistant Municipal Commissioner, respondent no. 5, has filed a report. The report, surprisingly, is in the vernacular language. The Assistant Municipal Commissioner must have known that English is the language in which the High Court conducts proceedings. Be that as it may, without taking a serious view of the matter, we direct him to file the report in English by July 7, 2022.

2. A further report shall be filed by the Assistant Municipal Commissioner, within the same period, placing on

28.pil.111-21

record the steps taken by the relevant Corporation in compliance with the directions contained in paragraph 101 of the judgment and order dated February 26, 2022 passed by a co-ordinate Bench of this Court while disposing of Suo Motu Public Interest Litigation No. 1 of 2020.

3. The PIL petition be listed on July 11, 2022 (first on board).

(M. S. KARNIK, J.)                       (CHIEF JUSTICE)