Citation : 2024 Latest Caselaw 1838 Bom
Judgement Date : 22 January, 2024
*1* 38a39a40wp751t753o24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
38 WRIT PETITION NO. 751 OF 2024
BALIRAM SAKHARAMJI KADAM
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE
PRINCIPLE SECRETARY AND OTHERS
...
AND
39 WRIT PETITION NO. 752 OF 2024
NIVRATI RAMRAO GAVALI
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE
PRINCIPAL SECRETARY AND OTHERS
...
AND
40 WRIT PETITION NO. 753 OF 2024
WAMAN KHOBRAJI KHARATE
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE
PRINCIPAL SECRETARY AND OTHERS
...
Advocate for the Petitioners : Mr. Kurundkar Sunil V.
GP for Respondent 1/State : Mr. A.B. Girase
...
CORAM : RAVINDRA V. GHUGE
&
Y. G. KHOBRAGADE, JJ.
DATE :- 22nd January, 2024
Per Court :-
1. The Petitioners rely upon the judgment delivered by *2* 38a39a40wp751t753o24
this Court dated 08.01.2020 in Writ Petition No.4346/2017
(Divakar Kishanrao Kakde vs. The State of Maharashtra and
others).
2. Issue notice to the Respondents, returnable on
26.02.2024. The learned Government Pleader waives service of
notice on behalf of Respondent No.1. The parties shall note that
if possible, these matters would be decided finally at an
admission stage.
3. Let affidavits in reply be filed at least 10 (ten) days
prior to the returnable date in this matter.
kps (Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)
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