Bandra Bar Association Through ... vs The Government Of Maharashtra ...
2023 Latest Caselaw 2534 Bom

                                                                     3.1087.23-pill.docx


BASAVRAJ                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GURAPPA                             ORDINARY ORIGINAL CIVIL JURISDICTION
PATIL
Digitally signed by
BASAVRAJ GURAPPA             PUBLIC INTEREST LITIGATION (L) NO. 1087 OF 2023
PATIL
Date: 2023.03.16
11:35:40 +0530
                      Bandra Bar Association                          ..... Petitioner

                             Vs.

                      The State of Maharashtra & Ors.                 ..... Respondents


                      Mr. Manoj Singh a/w. Rammani Upadhyay for the Petitioner
                      Smt. P. H. Kantharia, GP for the State


                                              CORAM:      S.V.GANGAPURWALA, ACJ &
                                                          SANDEEP V. MARNE, J.

                                              DATED :     MARCH 15, 2023

                      P.C.

                      1.     We have heard the learned Counsel for the Petitioner.               The

learned Counsel submits that the directions are already issued in

PIL No.156 of 2011 with other connected Writ Petitions decided

under the judgment and order dated 5 th May 2017. The directions

are given to the State Government for providing basic and necessary

amenities as detailed under the said judgment. Same are not being

provided.

2. We asked the learned Counsel for the Petitioner, whether any

representation is given regarding the lack of facilities. It is submitted

that the same is not given.

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                                              3.1087.23-pill.docx

3. The Petitioner is at liberty to give such representation to the

competent authority. If such representation is given, then the State

may consider the said representation on its own merits.

4. If no action is taken pursuant to the representation, then the

Petitioner may approach the Court.

5. The PIL stands disposed of.

(SANDEEP V. MARNE, J)                   (ACTING CHIEF JUSTICE)




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