Bombay High Court
Prabhawati Harishchandra Borlekar vs The State Of Maharashtra And Others on 11 March, 2020
Author: Z.A.Haq
Bench: Z.A.Haq
(1) wp8358.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.8358 OF 2017
PRABHAWATI HARISHCHANDRA BORLEKAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.S.G.Jadhavar, Advocate for the petitioner.
Mr.S.B.Yawalkar, AGP for the respondent/State.
Mr.D.P.Palodkar, Advocate for the respondent No.4.
CORAM : Z.A.HAQ &
S.M.GAVHANE,JJ.
DATED : 11.03.2020 P.C. :- 01. Though the grievance made in the petition
appears to be a civil dispute, we are entertaining the grievance to a limited extent to ensure that the Ashram School, catering to the tribal children runs smoothly.
02. The grievance of the petitioner is that the respondent No.4 is creating problems in the smooth running of the Ashram School in the premises, where it is being conducted. Undisputedly, respondent No.4 is owner of the property, where the Ashram School is being ::: Uploaded on - 12/03/2020 ::: Downloaded on - 14/03/2020 02:00:25 ::: (2) wp8358.17 conducted and he claims that he was the Secretary of the Sanstha, administering the Ashram School. Inter-se the disputes are going on among the office bearers/members of the Sanstha.
03. The respondent No.4 claims that the rent of the premises of the Ashram School is not paid since 2000. The respondent Nos.2 and 3 shall verify from their records, whether the non-salary grants for the payment of rent of the premises, where the Ashram School is conducted, have been released or not and file affidavit till 26.03.2020.
04. List the petition for further consideration/ hearing on 30.03.2020.
[S.M.GAVHANE,J.] [Z.A.HAQ,J.]
snk/2020/MAR20/wp8358.17
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