Janhit Manch And Ors vs Union Of India And Ors
2024 Latest Caselaw 832 Bom

Bombay High Court

Janhit Manch And Ors vs Union Of India And Ors on 12 January, 2024

                                                                                 Board Sr.No.:-7

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

     PUBLIC INTEREST LITIGATION NO. 16 OF 2004

 Janhit Manch And Ors.                                   ....PETITIONER
            V/S
 Union Of India And Ors.                               ....RESPONDENT

WITH CIVIL APPLICATION IN PIL STAMP NO. 7993 OF 2018 In Public Interest Litigation 16 OF 2004

Janhit Manch And Ors. ....APPLICANT V/S Union Of India , Through The Secretaries And....RESPONDENT Ors.

Mr. Bhagvanji Raiyani â€" Petitioner in person is present. Mr. Y. R. Mishra for the Respondent No. 1 - Union of India. Mr. P. P. Kakade, GP a/w Mr. O. A. Chandurkar, Addl. GP and Ms. R. A. Salunkhe, Addl. GP for Respondent No. 2 - State.

CORAM : HON'BLE THE CHIEF JUSTICE & HON'BLE JUSTICE SHRI ARIF S. DOCTOR, JJ DATE : 12th January, 2024

P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )