Mohd Ayaz Mohd Sami And Others vs Union Of India, Thr. Secretary, ...
2023 Latest Caselaw 10684 Bom

2023:BHC-NAG:15199-DB


                                                 1                        wp6314.23


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH AT NAGPUR

                        WRIT PETITION NO. 6314 OF 2023

        Mohd. Ayaz Mohd. Sami and others                 .. Petitioners

                           V/s.

        Union of India, New Delhi and others             .. Respondents

                                          ......
        Mr. Mir Nagman Ali, Counsel for the petitioners,
        Mr. N. Deshpande, D.S.G.I. for respondent No.1,
        Mr. A.A. Madiwale, AGP for respondent No.2.
                                         .....

                  CORAM : DEVENDRA KUMAR UPADHYAYA, CJ.
                          AND A.S. CHANDURKAR, J.

                  DATE       : 16th OCTOBER, 2023.

        P.C.

Mr. N. Deshpande, learned Deputy Solicitor General of India waives service of notice for the respondent No.1 whereas Mr. A.A. Madiwale, learned Assistant Government Pleader waives service of notice for the respondent No.2.

2. In view of the proposed order, requirement of issuing notice to the respondent Nos. 3 and 4 is hereby dispensed with.

3. Having regard to the submissions of the learned Counsel for the petitioners and to the nature of issues raised in this petition, we are of the opinion that the petitioners grievances can be redressed by directing them to make a representation/application to 2 wp6314.23

the respondent No.3, which shall consider and decide the same in accordance with law.

4. Accordingly, we permit the petitioners to make a representation/application seeking all their grievances to the respondent No.3 within fortnight today taking all pleas and enclosing all documents on which the petitioners intend to rely including the copy of the judgment rendered by the Division Bench of this Court, dated 23rd June, 2023 in the case of Syed Shoeb Syed Anwar Quadri and others vs. The State of Maharashtra, in Writ Petition No. 6522/2023 and other connected matters.

5. In case, such a representation is made, the competent authority of respondent No.3 shall take a decision thereon strictly in accordance with the law as expeditiously as possible and within a period of three months from the date the representation is made by the petitioners.

6. In the aforesaid observations, the petition stands disposed of.

(A.S. CHANDURKAR, J.) (CHIEF JUSTICE)

adgokar

Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 16/10/2023 18:13:18