Munsi Motiram Kasdekar And Others vs State Of Maha., Thr. Secretary, ...
2023 Latest Caselaw 5000 Bom

                                                  1                                WP-3014-2023.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR
                                     Writ Petition No.3014 of 2023
                                          Munsi Motiram Kasdekar
                                                  Versus
                                      State of Maharashtra and others

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                        Court's or Judge's order
  and Registrar's orders.
  Ms Vidya Umale, Counsel for Petitioners.

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

DATE : 5th JUNE, 2023.

1. The petitioners seek compensation by relying upon the Government Resolution dated 12-10-2015. They also rely upon the judgment of this Court in Writ Petition No.1694 of 2017 (Datta S/o Vaijanath Andhale and others Vs. State of Maharashtra and others) decided on 25-9-2018.

2. Issue notice to the respondents returnable in four weeks.

3. Shri A.M. Deshpande, learned In-charge Government Pleader, waives service of notice for the respondents.

4. To be heard with Writ Petition No.3013 of 2023.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.) LANJEWAR