Sangita Rajendra Hole And Others vs State Of Maharashtra, Thr. Principal ...
2026 Latest Caselaw 229 Bom

Bombay High Court

Sangita Rajendra Hole And Others vs State Of Maharashtra, Thr. Principal ... on 9 January, 2026

Author: Mukulika Shrikant Jawalkar

Bench: Mukulika Shrikant Jawalkar

                                                    (1)                            930. W.P.7287.24

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR
                             WRIT PETITION NO. 7287 OF 2024
                  SANGITA RAJENDRA HOLE AND OTHERS
                                 Vs.
   THE STATE OF MAHARASHTRA, THROUGH PRINCIPAL SECRETARY, DEPTT. OF
                RURAL DEVELOPMENT, MUMBAI AND OTHERS

                                         WITH
                             WRIT PETITION NO. 2289 OF 2025
              KU. JYOTI MAHADEVRAO BHATKAR AND OTHERS
                                 Vs.
  THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPTT. OF RURAL
                   DEVELOPMENT, MUMBAI AND OTHERS

                                         WITH
                             WRIT PETITION NO. 7486 OF 2024
              UTTAM RAMDAS CHAUNKIKAR AND ANOTHER
                               Vs.
THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, MINISTRY OF RURAL
                 DEVELOPMENT MUMBAI AND OTHERS
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------------------------
                        Mr. Firdos Mirza, Senior Advocate a/b Ms. Isha D. Thakare, Counsel
                        for the petitioners.
                        Mr. N. R. Patil, AGP for the non-applicant/State.
                        Mr. S. S. Shinde, Counsel for the respondent nos. 2 and 3.

                        CORAM :        SMT. M.S. JAWALKAR AND
                                       NANDESH S. DESHPANDE, JJ.

DATED : 09.01.2026

1. We have heard the matter at length and close the same for judgment.

(2) 930. W.P.7287.24

2. Learned Senior Counsel for the petitioner submits that the interim relief granted by this Court is in existence till today.

3. In that view of the matter, interim relief to continue till the pronouncement of judgment.

(NANDESH S. DESHPANDE, J.) (SMT. M.S. JAWALKAR AND, J.)

Shubham