Rutuja Babasaheb Jagtap vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 158 Bom

Bombay High Court

Rutuja Babasaheb Jagtap vs The State Of Maharashtra Through Its ... on 3 January, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                              1                     913wp8896.21



     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

             913 WRIT PETITION NO. 8896 OF 2021

                     RUTUJA BABASAHEB JAGTAP
                                                      ....Petitioner
                             VERSUS

 THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY
                       AND OTHERS
                                                .....Respondent
                            ...
      Advocate for the Petitioner : Mr. S.C. Yeramwar
        AGP for Respondents/State : Mr. P,S. Patil
                              ...

                         CORAM : SMT. VIBHA KANKANWADI &
                                 S.G. CHAPALGAONKAR, JJ.

                          DATE    : 03rd JANUARY, 2024.



PER COURT :

1. Learned Advocate for intervenor submits that his

clients whose validity certificates were relied on by the

petitioner, seeks to intervene, as his clients are not the relatives

of the petitioner.

2. Though it has been pointed out by the learned

Advocate for the petitioner that the petition of his father bearing 2 913wp8896.21

Writ Petition No. 8895 of 2021 has been partly allowed

regarding issuance of the validity certificate, what we can get

from the said judgment as is relied on, about the validity

certificate issued to the proposed intervenor. Therefore, if the

said was considered in the father's petition, is also required to

be considered for the petitioner and therefore, a chance is

required to be given to the present intervenor to intervene. On

that count the matter is adjourned. The intervention

application, if any, would be filed on or before 19.01.2024.

3. Place the present matter for further consideration on

25.01.2024. If such intervention application is not filed as per

the time limit, it will not be then considered.

( S.G. CHAPALGAONKAR )              (SMT. VIBHA KANKANWADI )
        JUDGE                                JUDGE




mahajansb/