Lokahit Bhauuddesiya Sikshan Sanstha ... vs The State Of Maharashtra And Others
2025 Latest Caselaw 1116 Bom

Bombay High Court

Lokahit Bhauuddesiya Sikshan Sanstha ... vs The State Of Maharashtra And Others on 31 July, 2025

Author: Manish Pitale

Bench: Manish Pitale

2025:BHC-AUG:20238-DB
                                                                             933.WP.8014.2025.doc



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                                   WRIT PETITION NO. 8014 OF 2025

          Lokahit Bhauuddesiya Sikshan Sanstha
          Through Its Secretary                                          ...Petitioner

                    Versus

          The State of Maharashtra & Ors.                                ...Respondents
                                            ***
           Mr. Mukhedkar Amit Arunkumar, for Petitioner.
           Mr. A. B. Girase, GP for Respondents.
                                            ***
                                          CORAM : MANISH PITALE AND
                                                  Y. G. KHOBRAGADE, JJ.

                                                 DATE     : 31st JULY 2025.
          P. C. :

1. Heard learned counsel for the petitioner.

2. The petitioner had submitted a proposal as far back as on

02nd November 2019, for issuance of registration certificate to run a

Child Care Home under the provisions of the Juvenile Justice (Care

and Protection of Children) Act, 2015.

3. In similar situations, this Court has disposed of petitions by

issuing appropriate directions for decision on the proposal.

4. Accordingly, we dispose of this petition with a direction to

the respondents to consider the proposal of the petitioner on its own

merits if it has not already been considered, under communication to

933.WP.8014.2025.doc

the petitioner. If some deficiencies are noticed, opportunity may be

extended to the petitioner to comply with it in the light of the

observations in the judgment of this Court on 08 th September 2022 in

Writ Petition No.7821 of 2021 (Mother Teresa Balakashram Vs. State

of Maharashtra and others). The decision shall be taken as

expeditiously as possible and in any case within four months, under

communication to the petitioner.

         (Y. G. KHOBRAGADE, J.)             (MANISH PITALE, J.)