Ashok S/O Tukaramji Chawade vs State Of Maha. Thr. Secretary, ...
2023 Latest Caselaw 10925 Bom

                                                                      15-WP-7076-2023.odt
2023:BHC-NAG:15431-DB


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH AT NAGPUR
                             WRIT PETITION NO. 7076 of 2023

              Ashok s/o Tukaramji Chawade             ..     Petitioner
              ..Versus..
              The State of Maharashtra and others.          . Respondents

              Mr. G.M.Shitut, Advocate for petitioner.


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

                     DATE :       20th OCTOBER, 2023.
              P.C.

Mr. D. P. Thakre, learned Additional Government Pleader has put in appearance and waives service of notice for respondent no.1.

2. In view of proposed order, the requirement of issuing notice to the respondent nos. 2 to 4 is dispensed with.

3. Submission of the learned Counsel for the petitioner is that he is entitled to the benefit accruing on the basis of the judgment dated 15.02.2019 passed by this Court in bunch of writ petitions, being Writ Petition No. 2222 of 2002 (Kisan Mahadeo Gabhule and others vs. State of Maharashtra and others). It has also been stated by the learned Counsel for the petitioner that for implementation of the judgment of this Court dated 15.02.2019 the State of Maharashtra, Agriculture, Animal Husbandry, Dairy and Fisheries Department, has issued Government Resolution

1 of 2 15-WP-7076-2023.odt

dated 23.10.2020. For redressal of his grievances the petitioner has already made a representation to the authorities concerned on 12.09.2022 which has been annexed as Annexure F to this writ petition.

4. In view of aforesaid, we dispose of the writ petition with a direction to respondent nos. 2 and 3 to take a decision on the said representation dated 12.09.2022 preferred by the petitioner, in accordance with law and also to determine the fact as to whether the petitioner is entitled to the benefits on the basis of the judgment of this Court dated 15.02.2019 in Writ Petition No. 2222 0f 2002 with connected writ petitions and the Government Resolution dated 23.10.2020.

5. Decision under this order shall be taken within a period of two months from the date certified copy of this order is produced before the authorities concerned.

6. With aforesaid directions, the writ petition is finally disposed of.

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

Andurkar..

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge 2 of 2 Date: 20/10/2023 16:38:22