Ishwar Bapurao Thombare-Dhangar vs The Union Of India Through Its ...
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                                                   7-ASWP-4919-2017+.DOC




                                                                         Ashwini



    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO. 4919 OF 2017
                                WITH
                 CIVIL APPLICATION NO. 864 OF 2019
                                WITH
                 CIVIL APPLICATION NO. 865 OF 2019
                                WITH
                 CIVIL APPLICATION NO. 812 OF 2019
                                  IN
                    WRIT PETITION NO. 4919 OF 2017
                                WITH
              REVIEW PETITION (ST) NO. 2211 OF 2023
                                  IN
                    WRIT PETITION NO. 4919 OF 2017


 Maharani Ahilyadevi Samaj Prabodhan Manch                   ...Petitioners
 Maharashtra Rajya & Ors
      Versus
 The Union of India & Ors                                  ...Respondents

                                WITH
                    WRIT PETITION NO. 1694 OF 2018
                                WITH
                 CIVIL APPLICATION NO. 886 OF 2019
                                  IN



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                    WRIT PETITION NO. 1694 OF 2018

 Ishwar Bapurao Thombare-Dhangar                                ...Petitioner
       Versus
 The Union of India through its Secretary,                 ...Respondents
 Ministry of Tribal Affairs & Ors

                                WITH
                    WRIT PETITION NO. 1699 OF 2018
                                WITH
                 CIVIL APPLICATION NO. 867 OF 2019
                                  IN
                    WRIT PETITION NO. 1699 OF 2018

 Purushottam Madhukarrao Dakhole                                ...Petitioner
       Versus
 The Union of India through its Secretary, India           ...Respondents
 Ministry of Tribal Affairs & Ors

                                WITH
                    WRIT PETITION NO. 3945 OF 2023

 Tribal Rights Protection Committee, Maharashtra                ...Petitioner
 State through its Secretary Suhas Vehya Naik
        Versus
 State of Maharashtra through Chief Secretary &            ...Respondents
 Ors

                                WITH
                    WRIT PETITION NO. 2239 OF 2023
                                WITH




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                                                         7-ASWP-4919-2017+.DOC




        PUBLIC INTEREST LITIGATION NO. 135 OF 2018
                                     WITH
                  CIVIL APPLICATION NO. 31 OF 2019
                                        IN
        PUBLIC INTEREST LITIGATION NO. 135 OF 2018

 Adivasi Samaj Kruti Samitee through its                           ...Petitioners
 Secretary & Ors
       Versus
 State of Maharashtra through Chief Secretary &                 ...Respondents
 Ors


 Dr Abhinav Chandrachud, Senior Advocate, with Datta Mane,
      Kavisha Shah, Minal Pawar, Hamza Lakhani, Hrutvik Patil &
      Mehali Mehta, i/b India Law Alliance, for the Petitioner in
      WP/4919/2017, WP/1694/2018 & WP/1699/2018.
 Mr Nitin V Gangal, for the Petitioner in WP/39452023 &
      WP/2239/2023.
 Mr Anil Singh, Additional Solicitor General, with Aditya
      Thakkar, Savita Ganoo & DP Singh, for Respondent No. 1-
      Union of India in all matters.
 Mr Gargi Warunjikar, for Intervenor in WP/812/2019 &
      WP/4919/2017.
 Mrs AA Purav, AGP, for the Respondent-State.


                               CORAM    G.S. Patel &
                                        Neela Gokhale, JJ.

DATED: 7th June 2023 PC:-

7th June 2023

7-ASWP-4919-2017+.DOC

1. The entire group is to be listed on 13th, 14th and 20th July 2023 for final disposal. The matters will be taken up immediately after the supplementary board.

2. We permit all concerned to file by 30th June 2023 in hard and soft copy--

(a) Advance concise notes of arguments not exceeding 20 pages in a font size not less than 12 pt Times New Roman. There are to be no extracts from judgments or documents in the submissions. References may be included in footnotes.

(b) Chronology of dates and events.

(c) A properly indexed and paginated compilation of authorities proposed to be relied on. The soft copy must in particular not only be bookmarked but the index or table of contents page must be hyper-linked to the starting page of each of the compiled judgments. The relevant paragraphs must be shown in the index itself.

3. These are to be filed in the Registry by 30th June 2023. Soft copies may be made available to the Court Associate on a pen drive.

4. Separately, by 30th June 2023 we request the Registry to have the present records scanned and digitized. A copy of the final scanned and digitized PDF file will be made available to all advocates for convenience and free of charge.

7th June 2023

7-ASWP-4919-2017+.DOC

5. Al parties and Advocates are put to notice that there is no possibility of adjournment or accommodation and all sides should make arrangements accordingly.

WRIT PETITION NO. 5356 OF 2023 AND WRIT PETITION NO. 5357 OF 2023:

6. These Writ Petitions are not on board. We are told that both Petitions are to be withdrawn. Since the matters are not on board, it will not be possible to pass that order today. We will pass that order on the next date.

(Neela Gokhale, J) (G. S. Patel, J)

7th June 2023