Bombay High Court
Nandlal Santosh Patil And Ors vs The State Of Maharashtra And Others on 17 December, 2018
Author: S.S. Shinde
Bench: S.S. Shinde
13959.18WP
1
FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
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Office Notes, Office |
Memoranda of Coram, | Court's or Judge's orders
appearances, Court's |
orders or directions |
and Registrar's orders |
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WRIT PETITION NO.13959 OF 2018
NANDLAL SANTOSH PATIL AND ORS.
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for petitioners:Mr.V.A. Dhakne
AGP for Respondent/State:Mr.K.B. Jadhavar
...
CORAM: S.S.SHINDE & K.K. SONAWANE, JJ.
Dated: December 17, 2018 ...
Heard.
2. Learned counsel appearing for the petitioners submits that the petitioners herein are similarly situated like the petitioners in Writ Petition No.2265/2014. Therefore, in the aforesaid background, he placed reliance upon the order passed by this Court on 12.03.2014 in Writ Petition No.2265/2014 (Sharad Sitaram Ghongade and another Vs. The State of Maharashtra and others) and Writ ::: Uploaded on - 18/12/2018 ::: Downloaded on - 27/12/2018 09:25:18 ::: 13959.18WP 2 Petition No.2278/2014 (Keshav Kashinath Nagre and others Vs. The State of Maharashtra and others). In the light of reasons recorded in order dated 12.3.2014 in paragraph Nos.2 and 3, we dispose of this Writ Petition with direction to Respondent Nos.2 and 3 to consider and decide the Representation of the petitioners, if already not decided in the light of the order passed by this Court in Writ Petition No. 6400/2005 (Shivaji Jairam Kadam Vs. The State of Maharashtra), as expeditiously s possible, and preferably within eight weeks from the receipt of the order passed by this Court.
3. Writ Petition stands disposed of accordingly.
(K.K. SONAWANE, J) (S.S. SHINDE, J) sga/ ::: Uploaded on - 18/12/2018 ::: Downloaded on - 27/12/2018 09:25:18 :::