Tilak Maharashtra Vidyapeeth vs Directorate Of Census Operation ...
2026 Latest Caselaw 5444 Bom

Bombay High Court

Tilak Maharashtra Vidyapeeth vs Directorate Of Census Operation ... on 22 May, 2026

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION

                          WRIT PETITION NO. 6759 OF 2026

Tilak Maharashtra Vidyapeeth                                     .. Petitioner

                Vs.

Directorate of Census Operation,
The State of Maharashtra
And Others                                                       .. Respondents


Mr. Vaibhav Joglekar, Sr. Advocate a/w Mr. Devashish Godbole, Mr. Satyam
Nimbalkar & Mr. Prasad Nagargoje, Advocate for the Petitioner.

Mr. Abhijeet Kulkarni, Advocate for Respondent Nos. 2 & 3 through VC.


                                        CORAM : GAUTAM A. ANKHAD &
                                                SANDESH D. PATIL, JJ.

(VACATION COURT) DATE : 22nd MAY 2026.

P.C. :

1. Mr. Vaibhav Joglekar, learned senior Counsel appearing for the Petitioner

seeks leave to amend the petition by impleading the State of Maharashtra through

the General Administration Department as well as to carry out certain other

amendments in the cause-title of the petition.

2. Leave is granted to amend the petition. Amendment to be carried out

forthwith. Re-verification is dispensed with.

3. Considering the urgency in the matter, list the matter on 25th May 2026.

17-WP-6759-2026.doc Gitalaxmi

4. The Petitioner shall serve a fresh notice on the Respondents informing them

of this order as well as the next date of hearing.

[ SANDESH D. PATIL, J. ] [ GAUTAM A. ANKHAD, J. ]

GITALAXMI KRISHNA KRISHNA KOTAWADEKAR KOTAWADEKAR Date:

2026.05.22 20:03:04 +0530

17-WP-6759-2026.doc Gitalaxmi