Janhit Manch And Ors vs Union Of India And Anr
2024 Latest Caselaw 834 Bom

Bombay High Court

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

                                                                                 Board Sr.No.:-8

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

     PUBLIC INTEREST LITIGATION NO. 24 OF 2004

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

Mr. Bhagvanji Raiyani, Petitioner No. 2 in person - Present. Mr. Y. R. Mishra for 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 )