We Care Foundation Thru Chairman vs The State Of Maharashtra Thru Secretary ...
2026 Latest Caselaw 5451 Bom

Bombay High Court

We Care Foundation Thru Chairman vs The State Of Maharashtra Thru Secretary ... on 22 May, 2026

2026:BHC-AS:22691-DB




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 6760 OF 2026

          We Care Foundation
          A Charitable Trust through its Trustee/Chairman                   .. Petitioner

                          Vs.

          The State of Maharashtra
          Through Principal Secretary And Others                            .. Respondents


          Mr. Hemant Ghadigaonkar a/w Mr. Rupesh Lanjekar, Advocate for the Petitioner.

          Mr. Mahendra V. Shingade, Advocate for the Intervenor Swaraj Welfare.
          Ms. Kavita N. Solunke, Addl.GP for Respondent Nos. 1 & 5-State through VC.
          Mr. Kaushik Mhatre a/w Mr. Rahul Sinha i/b DSK Legal, Advocate for
          Respondent No. 2-CIDCO & Respondent No. 3.


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

(VACATION COURT) DATE : 22nd MAY 2026.

P.C. :

1. Mr. Hemant Ghadigaonkar, learned Counsel appearing for the Petitioner

seeks liberty to withdraw this petition to adopt appropriate civil proceedings as

permissible in law.

2. Liberty as prayed for is granted.

3. Writ Petition No. 6760 of 2026 is disposed of as withdrawn with the

aforesaid liberty.

18-WP-6760-2026.doc Gitalaxmi

4. All contentions of the parties are kept open.

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





      GITALAXMI   KRISHNA
      KRISHNA     KOTAWADEKAR
      KOTAWADEKAR Date:
                  2026.05.22
                  20:02:42 +0530





18-WP-6760-2026.doc                                                        Gitalaxmi