Bombay High Court
Santosh D Khamkar vs The Union Of India And 3 Others on 20 February, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
wp.1061.17.group.39 & 41.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1061 OF 2017
Vilas Balkrishna Shinde ...Petitioner
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 1008 OF 2017
Suryakant Tukaram Nakashe ...Petitioner
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 960 OF 2017
Sunil Maruti Gangan ...Petitioner
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 1093 OF 2017
Subhash Harishchandra Hogle ...Petitioner
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 1188 OF 2017
Rahul S. Khamkar ...Petitioner
Versus
Union of India & Ors. ...Respondents
WITH
WRIT PETITION NO. 1100 OF 2017
Santosh D. Khamkar ...Petitioner
Versus
Union of India & Ors. ...Respondents
SQ Pathan 1/3
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wp.1061.17.group.39 & 41.doc
Mr. M. V. Thorat for the Petitioner in WP/1061/2017, WP/960/2017
Mr. P. V. Thorat for the Petitioner in WP/1008/2017, WP/1093/2017,
WP/1188/2017 & WP/1100/2017
Mr. Sagar Patil for the Respondent/MCGM
Mr. Rajesh G. Singh a/w Ms. Varsha Chavan for the Respondent No.1 in
WP Nos. 1061/2017, 1093/2017, 1188/2017, 960/2017, 1008/207 and 1100
of 2017
Mr. Manish Upadhye, A.G.P for the Respondent Nos. 2 & 4-State in
WP/1061/2017
Mr. S. B. Gore, A.G.P for the Respondent No. 4-State in WP/1008/2017
Mr. Amit Shastri, A.G.P for the Respondent-State in WP/960/2017,
WP/1188/2017 and WP/1100/2017
Mr. L. T. Sahilkar, A.G.P for the Respondent Nos. 2 & 4-State in
WP/1093/2017
CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
WEDNESDAY, 20th FEBRUARY 2019 P.C. :
1 Petitioner's license as Fire Cracker Shop Dealer appears to have been cancelled basically on the ground that Authorities functioning under Explosives Act, 1884 and 2008 Rules have not given necessary clearance. The effort of petitioner is to demonstrate that 2008 Rules are not attracted, as they are old dealers. SQ Pathan 2/3 ::: Uploaded on - 22/02/2019 ::: Downloaded on - 20/03/2019 08:51:34 :::
wp.1061.17.group.39 & 41.doc 2 In this situation, we direct respondents to file their reply, if any, without fail within four weeks as last chance.
3 List on 20th March 2019.
REVATI MOHITE DERE, J. B. P. DHARMADHIKARI, J.
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