Ravindra Suresh Lad vs State Of Maharashtra And Anr
2024 Latest Caselaw 3616 Bom

Bombay High Court

Ravindra Suresh Lad vs State Of Maharashtra And Anr on 6 February, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

                                                                           31 WP-3570-23.doc

BDP-SPS-

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                              Writ Petition No. 3570 OF 2023


           Gendev Vinayak Thorat                              ...Petitioner(s)
                 Versus
           State Of Maharashtra And Anr                       ...Respondent(s)

                                                  WITH
                                     Writ Petition No. 3159 OF 2023


           Mahadev Gopinath Dhapate                           ...Petitioner(s)
                 Versus
           State Of Maharashtra And Anr                       ...Respondent(s)


                                                  WITH
                                     Writ Petition No. 3150 OF 2023


           Meera Babasaheb Shendge                            ...Petitioner(s)
                 Versus
           State Of Maharashtra And Anr                       ...Respondent(s)


                                                  WITH
                                     Writ Petition No. 3158 OF 2023


           Pradeep Dinkar Sakhare                             ..Petitioner(s)
                 Versus
           State Of Maharashtra And Anr                       ...Respondent(s)




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                                        WITH
                           Writ Petition No. 3152 OF 2023


Ganesh Vasantrao Shahane                            ..Petitioner(s)
      Versus
State Of Maharashtra And Anr                        ...Respondent(s)

                                        WITH
                           Writ Petition No. 3154 OF 2023


Dhanraj Vitthal Thorat                              ...Petitioner(s)
      Versus
State Of Maharashtra And Anr                        ...Respondent(s)

                                        WITH
                           Writ Petition No. 3133 OF 2023

Anurath Vishnu Kolekar                              ...Petitioner(s)
      Versus
State Of Maharashtra And Anr                         ...Respondent(s)

                                        WITH
                           Writ Petition No. 3155 OF 2023


Ravindra Suresh Lad                                 ...Petitioner(s)
      Versus
State Of Maharashtra And Anr .                      ..Respondent(s)

                                        WITH
                           Writ Petition No. 3153 OF 2023

Abhaysinha Shahaji Sathe                            ...Petitioner(s)
      Versus
State Of Maharashtra And Anr                        ...Respondent(s)



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                                         WITH
                            Writ Petition No. 3151 OF 2023


Shubhangi Chandrakant Bhalekar                                ..Petitioner(s)
      Versus
State Of Maharashtra Through
Government Pleader And Anr                                    ...Respondent(s)

                                         WITH
                            Writ Petition No. 3156 OF 2023


Sangita Mahadev Darade                          ...Petitioner(s)
       Versus
State Of Maharashtra
Through Government Pleader And Anr              ...Respondent(s)
----
Mr. A.V. Anturkar, Senior Advocate a/w Mr. Atharva A. Date for the
Petitioners in all the above Writ Petitions.
Mr. B.V. Samant Addl. G.P. with Mr. R.P. Kadam, AGP for the
Respondents/State.
----
                    CORAM: A.S. CHANDURKAR &
                                    JITENDRA JAIN, JJ.

                          DATE:     6th FEBRUARY, 2024
P.C.:-

1]       The learned Senior Advocate for the Petitioners has invited our

attention to the judgment of the Hon'ble Supreme Court in Sujitendra

Nath Singh Roy vs. State of West Bengal and Others (2015) 12 SCC 514

to urge that the Writ Petitions are maintainable and ought to be heard

on merits.

31 WP-3570-23.doc

2] The learned Additional Government Pleader seeks time to obtain

necessary instructions as regards the compliance of the order passed by

the Maharashtra Administrative Tribunal on 08/12/2020.

3] Stand over to 20/02/2024. The interim relief operating to

continue till the next date of hearing.

[ JITENDRA JAIN, J. ] [ A.S. CHANDURKAR, J.]