Destitute Children Home Through ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 5511 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                   950 WRIT PETITION NO.6232 OF 2023

     DESTITUTE CHILDREN HOME THROUGH ITS PRESIDENT
              NARAYANRAO RAMKISHAN JADHAV
                         VERSUS
     THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
                 SECRETARY AND ANOTHER
                           ...

                   961 WRIT PETITION NO.6244 OF 2023

         RAMKRUSHNA BALSADAN BIJEWADI KANDHAR
      THROUGH ITS PRESIDENT NARAYANRAO RAMKISHAN
                         JADHAV
                        VERSUS
     THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
                 SECRETARY AND ANOTHER
                            ...

                   968 WRIT PETITION NO.6252 OF 2023

      ANATH BALGRUHA CIDCO THROUGH ITS PRESIDENT
              NARAYANRAO RAMKISHAN JADHAV
                          VERSUS
     THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
                 SECRETARY AND ANOTHER
                            ...
                           AND
              WRIT PETITION NO. 6282 OF 2023

     GANDHI BALGRUHA, CIDCO, THROUGH ITS PRESIDENT
              NARAYANRAO RAMKISHAN JADHAV
                        VERSUS
     THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL
                 SECRETARY AND ANOTHER
                           ...

            Advocate for Petitioners : Mr. Jadhav Vinod B.
            AGP for Respondents-State : Mr. A. S. Shinde




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                      CORAM : MANGESH S. PATIL &
                              S. G. CHAPALGAONKAR, JJ.

                      DATE           :    13 JUNE 2023


     PER COURT :-

1. Heard the learned Advocate for the petitioners in

all these petitions and the learned AGP.

2. The petitioners are the societies / trust running

Child Care Homes duly registered and issued with

licences as per the Juvenile Justice (Care and

Protection of Children) Act, 2000 and are now seeking

registration under the Juvenile Justice (Care and

Protection of Children) Act, 2015. Their requests are

pending with respondent No.1 -authority.

3. Suffice for the purpose to observe that some of

the relevant aspects as would be considered by the

respondent No.1 have been elaborately dealt with by

this Court in Writ Petition 7821/21 (Mother Teresa

Balakashram vs. The State of Maharashtra and

others) and connected matters by the judgment and

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order dated 08 September 2022 to which one of us

(Mangesh S. Patil, J.) was a member. Obviously, he has

to bear in mind, the observations of this Court while

considering the petitioners' requests for renewal of the

licences.

4. The petitions are disposed of by directing

respondent No.1 to consider and decide the

petitioner's applications for renewal of the registration

on its own merits by extending an opportunity to them

to comply with the defciencies, if any, to be noticed

by him and in the light of our observations in Writ

Petition No.7821/21 (supra). The decision shall be

taken as expeditiously as possible and in any case

within eight weeks from the date of appearance of the

petitioners.

     (S.G.CHAPALGAONKAR)                         (MANGESH S. PATIL)
            JUDGE                                     JUDGE


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