Bombay High Court
National Federation Of Farmers ... vs The State Of Maharashtra And Others on 12 June, 2020
Bench: Prasanna B. Varale, R.G. Avachat
Writ Petition St. No.10683/2020
(( 1 ))
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION STAMP NO.10683 OF 2020
National Federation of Farmers'
Procurement, Processing & Retailing
Co-operatives of India (NACOF) ... PETITIONER
VERSUS
The State of Maharashtra and others ... RESPONDENTS
.....
Shri Akshay A. Naik, Advocate with
Shri R.R. Pimpalkhute, Advocate for petitioner
Shri D.R. Kale, Government Pleader for State
.....
CORAM: PRASANNA B. VARALE AND
R.G. AVACHAT, JJ.
DATED : 12th June, 2020
ORAL ORDER :
Heard Mr. Naik, learned counsel with Mr. Pimpalkhute, learned counsel for the petitioner.
2. Our attention is invited to the order dated 9/6/2020, passed by this Court. It is submitted by Mr. Naik, the learned counsel that, as per the directions of this Court, an amount of Rs.25,000/- is already deposited in the registry of this Court. Insofar as the issue raised in the petition, Mr. Naik invited our attention to the order passed at the Nagpur Bench of this Court, ::: Uploaded on - 12/06/2020 ::: Downloaded on - 13/06/2020 08:35:19 ::: Writ Petition St. No.10683/2020 (( 2 )) dated 2/6/2020 as well as the order passed at the principal Seat, dated 9/6/2020. As an identical issue is involved in this petition, the learned counsel Mr. Naik prays for an interim order and submits that, if the petitioner is not protected by an interim order, the work order would be issued and that would frustrate the object of fling the petition.
3. Perused the order of the Division Bench at Nagpur Bench, dated 2/6/2020, passed in as well as the order dated 9/6/2020 passed at the Principal Seat in .
4. Issue notice to respondents. Learned Government Pleader waives service of notice for the respondent - State authorities.
5. Meanwhile, by way of interim relief, we direct that, no work order shall be issued to anybody till next date.
6. The petition be posted in regular course before the appropriate Bench. The respondents are at liberty to pray for vacation of interim relief if the case is made out, by way of praecipe for an urgent circulation.
(R.G. AVACHAT) (PRASANNA B. VARALE)
JUDGE JUDGE
fmp/-
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