Bhagwan Sharad Deore And Ors vs The State Of Maharashtra Thr Minister ... on 20 January, 2026

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Bombay High Court

Bhagwan Sharad Deore And Ors vs The State Of Maharashtra Thr Minister ... on 20 January, 2026

Bench: R. I. Chagla

2026:BHC-AS:2931-DB

                                                                1         2-WP-15231-2025 (C).doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 15231 OF 2025

               Bhagwan Sharad Deore And Ors                                   ...Petitioners
                     Versus
               The State Of Maharashtra Thr Minister
               For Co-op. And Marketing And Ors                               ...Respondents
                                             -----------------
               Adv. Sanjay P. Shinde, for the Petitioner.
               Adv. Prathmesh T. Bhanuwanshe, for Respondent No. 2.
               Adv. N.C. Walimbe, Addl. G.P. with Adv. A.K. Naik, AGP for State.
               Adv. Rohit D. Gorade, for Respondent No. 3.
                                                -----------------

                                                          CORAM :     R. I. CHAGLA J
                                                                      ADVAIT M. SETHNA, J.

                                                          DATED     : 20TH JANUARY, 2026

               P.C.:-

1. By this writ petition, the Petitioner is seeking a direction to Respondent No. 2 - the Mathadi Board to register the Petitioners as Mapari workers with Respondent No. 2- Board and, after their registration, to issue the necessary order on the documents submitted.

2. Learned counsel appearing for the Petitioners has referred to the order dated 18 October 2024, passed in Writ Petition No. 14361 of 2024, by which order Respondent No. 2 - the Mathadi Board was directed to register the Petitioners- Mapari workers including the present Petitioners within a period of four weeks from the date of the said order.

3. Thereafter, in Review Petition No. 27 of 2025 filed in the aforesaid Mayur 1/2 ::: Uploaded on - 21/01/2026 ::: Downloaded on - 21/01/2026 20:45:40 ::: 2 2-WP-15231-2025 (C).doc writ petition, this Court, by an order dated 12 February 2025, disposed of the review petition after considering the fact that the review petitioner had not appeared before the Court when the order dated 18 October 2024 was passed, and had kept all contentions of the parties in the pending appeal open in the event the order dated 28 March 2024 passed by the District Deputy Registrar is set aside in the pending appeal.

4. Thereafter, by an order dated 23 June 2025 passed by the Appellate Authority, directions were issued to make the necessary enquiry as to registration of those Mathadi workers who are unregistered, in accordance with law.

5. The learned counsel appearing for Respondent No. 2 - Mathadi Board, on instructions, states that Respondent No. 2 will register the Petitioners as Mapari workers within a period of two weeks from today. The statement is accepted.

6. In view of the above statement, the writ petition is disposed of. No order as to costs.

             [ADVAIT M. SETHNA, J.]                             [R.I. CHAGLA, J.]




Mayur                                                 2/2



                       ::: Uploaded on - 21/01/2026                     ::: Downloaded on - 21/01/2026 20:45:40 :::

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