Rashid Khan S/O Shujat Khan vs State Of Maharashtra Thr. ...
2023 Latest Caselaw 124 Bom

                                                                      1                             23-wp-5313-17.odt




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

                                WRIT PETITION NO. 5313/2017
                 Rashid Khan s/o Shujat Khan Vs. State of Maharashtra and others

           Office Notes, Office Memoranda                         Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr.M.R. Khan, Adv. for the Petitioner
                                             Ms. T.H. Khan, AGP for Respondent / State
                                             Mr. S.A. Mohta, Advocate for Respondent No.5

                                             CORAM:        AVINASH G. GHAROTE, J.

DATED : 4th JANUARY, 2023

The petition challenges the order dated 18/01/2017 (page 14), whereby the respondent No. 3, has reviewed his earlier order dated 30/06/2015 (page 20). Mr. Mohta, learned counsel appearing for respondent No.5 does not dispute that the respondent No.3 has no power of review. The position even otherwise is covered by the judgment of this Court in Domnic s/o Gabriel Philp Vs. State Information Commission, Nagpur reported in 2019 (6) Mh.L.J. 58, considering which, the petition is allowed and the order dated 18/01/2017 is hereby quashed and set aside, and the application for review stands dismissed.

Digitally signed by:MILIND P DESHPANDE Signing Date:05.01.2023 JUDGE 10:34 MP Deshpande