Bombay High Court
Gangamata Shikshan Prasarak Mandal ... vs The State Of Maharashtra Through The ... on 11 January, 2024
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
{1}
925 sr.no..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8914 OF 2023
GANGAMATA SHIKSHAN PRASARAK MANDAL THROUGH ITS PRESIDENT
POSHATTI PIRAJI NAROD
....Petitioner
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OTHERS
.....Respondent
.....
Advocate for the Petitioner : Mr. BILOLIKAR UPENDRA BAPURAO
AGP for Respondents: Mr. P.S. Patil.
CORAM : SMT. VIBHA KANKANWADI
& S.G. GHAPALGAONKAR, JJ.
DATE : 11th JANUARY, 2024. P.C. :-
1. The learned AGP, by placing written instructions to him on record by the Deputy Commissioner, Adivasi Vikas Amravati submits that the para-wise affidavit in reply has been sent to Mantralaya. However, permission has not been given uptil now and, therefore, accommodation is sought.
2. Para-wise affidavit to be filed on or before 31st January, 2024 by giving copy of the same to the other side in advance.
3. Place the matter for further consideration on 5.2.2024.
4. Interim relief, if any, to continue till then.` [S.G. CHAPALGAONKAR, J] [ SMT. VIBHA KANKANWADI, J] grt/-
Signed by: G R TOKE Designation: PS To Honourable Judge Date: 12/01/2024 18:53:28