Sambhaji Bhaskar Tarde vs The State Of Maharashtra Through Its ...
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Bombay High Court

Sambhaji Bhaskar Tarde vs The State Of Maharashtra Through Its ... on 14 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                             1wp4554-24

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                  WRIT PETITION NO. 4554 OF 2024

                   SAMBHAJI BHASKAR TARDE
                              VERSUS
  THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY
                           AND OTHERS
                                  ...
Mr. A. B. Kale, Advocate for the Petitioner
Ms. Neha Kamble, AGP for the Respondents State
Mr. S. R. Dheple, Advocate for Respondent No.5

                CORAM            :   RAVINDRA V. GHUGE &
                                     Y. G. KHOBRAGADE, JJ.
                DATE             :   14th August, 2024
ORDER:

1. This matter was not on Board. Taken on board on request.

2. The learned Advocate for the Petitioner submits that

considering the judgment delivered by this Court at the Principal Seat

dated 19th July, 2024 (Coram:Devendra Kumar Upadhyaya, CJ & Amit

Borkar, J), in PIL No. 61 of 2024 (Akhil Bharitya Samajwadi Adhyapak

Sabha & ors. Vs State of Maharashtra & ors) and connected matters,

this Petition can be disposed off.

3. The judgment of this Court, dated 19th July, 2024 (supra), is

not interfered with by the Hon'ble Supreme Court and the Special

Petition for Leave to Appeal (Civil) No. 17770 of 2024, has been

dismissed.

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4. The learned Advocate for the Respondents do not oppose.

5. In view of the above, this Writ Petition is disposed off.

( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. )

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