Bombay High Court
Gopal Dagdu Lahange vs State Of Maharashtra And Ors on 15 February, 2023
Author: Sandeep V. Marne
Bench: S.V. Gangapurwala, Sandeep V. Marne
1/2 25-PIL-132-2022.doc
rrpillai IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 132 OF 2022
Gopal Dagdu Lahange ... Petitioner
vs.
State of Maharashtra and Ors. ... Respondents
WITH
INTERIM APPLICATION NO. 20456 OF 2022
IN
PUBLIC INTEREST LITIGATION NO. 132 OF 2022
Shri Valsing Rangalya Valvi ... Petitioner
vs.
Gopal Dagdu Lahange and Ors. ... Respondents
Mr. Rohan Cama a/w. Mr. Prabhat J. Dubey, Ms. Bhavana
Umredkar and Ms. Aarti Yadav for the Petitioner.
Mr. P. P. Kakade, GP a/w. Mr. B. V. Samant, AGP for the State.
CORAM : S.V. GANGAPURWALA, ACJ. &
SANDEEP V. MARNE, J.
DATED : 15 FEBRUARY, 2023 P.C. :-
1. Learned AGP submits that the circular dated 4 July 2022 Digitally signed stands revoked on 14 November 2022 so also the GR dated by RAJESHWARI RAJESHWARI RAMESH PILLAI RAMESH PILLAI Date:
2023.02.17 9 June 2022 stands restored on 20 October 2022.
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2. With regard to prayer clause (b), learned GP states that the amount of Rs.499.99 crores sanctioned for the project as per GR dated 31 March 2022 are being utilised for other projects. As such the said funds would not lapse. We do not find anything on record.
3. The learned AGP seeks time to place the same on affidavit. At the request of the learned AGP stand over to 20 March 2023.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)