Citation : 2023 Latest Caselaw 5019 Bom
Judgement Date : 5 June, 2023
skn 1 3-WP-16007.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE
WRIT PETITION NO. 16007 OF 2022
Shri Amsiddha Bamanna Hukkeri ... Petitioner.
V/s.
The Secretary,
Planning Department,
Mantralaya, Mumbai & Ors. ... Respondents.
Mr. Y.B. Lengare for the Petitioner.
Mrs. Nisha V. Mehra, AGP for the Respondent -State.
CORAM : NITIN JAMDAR, ACJ AND
SANDEEP V. MARNE, J.
DATE : 5 June 2023. P.C. :
None for the Respondent- Zilla Parishad. The learned counsel for the Petitioner relies on the order dated 30 March 2023 passed in Writ Petition No.7379/2019 referring to the judgment of the Apex Court in the case of Shaikh Miya S/o. Shaikh Chand etc. vs. State of Maharashtra1 and prays that identical relief be granted.
2. On the next date, the Respondent- Zilla Parishad will demonstrate as to why the argument of the Petitioner as above should not be accepted. Stand over to 19 June 2023.
SANDEEP V. MARNE, J. ACTING CHIEF JUSTICE
1 Civil Appeal Nos.6531-6533/2022 dated 7 September 2022.
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