Akash Piraji Kamble vs The State Of Maharashtra And ...
2022 Latest Caselaw 9624 Bom

                                       1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

              997 WRIT PETITION NO.14127 OF 2021
        WITH WP/14442/2021 WITH WP/14405/2021 WITH
    WP/14408/2021 WITH WP/14441/2021 WITH CA/7573/2022 IN
               WP/6415/2021 WITH WP/6415/2021

                 BALAJI SHIVAJI KAMBLE AND OTHERS
                                   VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
    Advocate for Petitioners in all the matters : Mr. Pramod A. Kulkarni
           AGP for Respondent / State : Mrs. V.N. Patil - Jadhav
    Advocate for Respondent no.5 in W.P. Nos.14127 of 2021, 14405 of
    2021, 14442 of 2021, 14441 of 2021 and Respondent Nos.4 & 5 in
      W.P. Nos.6415 of 2021, 14408 of 2021 : Mr. Uttam B. Bondar
                                      ...

                                   CORAM :     MANGESH S. PATIL &
                                               SANDEEP V. MARNE, JJ.

                                   DATE    :   21-09-2022

PER COURT :

.                 Though the matters were collectively heard and reserved

for passing judgment, at the request of the learned advocate for the petitioners we have again heard him as also the learned advocate for the Zilla Parishad. The petitioner's additional rejoinder as well as compilation submitted by the learned advocate for the Z.P. are also taken on record.

2. Reserved for judgment.

( SANDEEP V. MARNE, J. ) ( MANGESH S. PATIL, J. )

GGP