Jairaj S/O Surendra Suryawanshi vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 6266 Bom

                                                                                                   20-wp 4031-23.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                        CIVIL WRIT PETITION NO. 4031                              OF        2023
                    Jairaj Surendra Suryawanshi -Vs-State of Maharashtra and ors.
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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.D.Thombre, counsel for the petitioner.
                                       Ms.N.P.Mehta, A.G.P for respondent Nos.1 and 2.



                                                    CORAM : A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.

DATED : 03.07.2023.

1. It is submitted by the learned counsel for the petitioner that despite the validity certificate being issued to the petitioner's father pursuant to the judgment of this Court in Writ Petition No.2513 of 2019 (Dr. Surendra Digambar Suryawanshi Vs.State of Maharashtra and ors.) dated 17.09.2019, the Scrutiny Committee has refused to issue validity certificate to the petitioner.

2. Issue notice to the respondents, returnable on 10.07.2023.

3. Learned AGP waives service of notice for respondent Nos.1 and 2.

4. Service on the standing counsel for respondent No.3 in addition is permitted.

5. Hamdast is granted.

                                                JUDGE                                             JUDGE

Kavita