Bombay High Court
Anantrao Thopte Krishi Tantra Niketan ... vs The State Of Maharashtra Thr Government ... on 18 January, 2022
Author: Amit Borkar
Bench: Nitin Jamdar, Amit Borkar
rsk 1 26-aswp9521-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO. 9521 OF 2021
Anantrao Thopte Krishi Tantra Niketan
Bhor, through the authorized representative
& Others ... Petitioners.
V/s.
The State of Maharashtra, through
Government Pleader & Others ... Respondents.
Mr. Ameya V. Borwankar for the Petitioners.
Mrs. P. J. Gavhane, AGP for the Respondent-State.
Ms. Rupali Vasaikar for Respondent No.3.
CORAM : NITIN JAMDAR AND
AMIT BORKAR, JJ.
DATE : 18 JANUARY 2022.
(Through Video Conferencing)
P. C. :
Heard learned counsel for the Petitioners.
2. The Petitioners, five in number, are independent institutions with no connection with each other, with different set of facts. They are seeking a direction to Respondent Nos.3 and 4 to allow them to start a three years full English Agriculture Polytechnic Diploma Course in their respective establishments.
Digitally signed by RAJESHWARI3. For this purpose the Respondents will have to examine RAJESHWARI SUBODH SUBODH KARVE KARVE Date:
2022.01.19 17:00:10 +0530 rsk 2 26-aswp9521-2021.doc the situation in each of these five establishments regarding the infrastructure, human resource etc, which would be different. Therefore, such a combined petition on behalf of all five independent institutions ought not to have been filed. The learned counsel for the Petitioners, accepts this position and states that independent petitions on behalf of each of the Petitioners would be filed.
4. Petition is accordingly disposed of with liberty to the Petitioners to file separate petitions.
(AMIT BORKAR, J.) (NITIN JAMDAR, J.)