Manish S/O. Dilip Mehar vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 3391 Bom

                                                                                             (1)                                                 969wp2021.23

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                            WRIT PETITION NO. 2021                                             OF 2023
                         Manish Dilip Mehar __ Vs. ___State of Maharashtra and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. A.R.Ingole, Advocate for petitioner
           Mr. N.R.Patil, AGP for respondent nos. 1 to 4


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 05/04/2023

It is not disputed by the learned AGP that the matter in question is covered by the judgment of this court in Writ Petition No. 4002/2022 and connected matters, decided on 22.3.2022 and the fact that the petitioner was transporting metal stone (gitti), considering which the impugned order is hereby quashed and set aside.

The petition is accordingly allowed in above terms. No costs.

JUDGE Rvjalit