Bombay High Court
All India Biodiesel Association And 11 ... vs The State Of Maharashtra And 11 Ors on 9 February, 2021
Author: Madhav Jamdar
Bench: A.A. Sayed, Madhav Jamdar
k
1/2
20 wpl 7456.20 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.7456 OF 2020
...
All India Bio-Diesel Association & Ors. ...Petitioners
v/s.
The State of Maharashtra & Ors. ...Respondents
....
Mr. Ranjit D. Shinde a/w Mr. Siddesh Samel, Mr. Parth Sanghrajka,
Mr. Akshay Pai, Mr. Ajinkya M. Udane for the Petitioners.
Mr. Carina Xavier for Respondent No.4/Union of India.
Ms Jyoti Chavan, AGP for the Respondent/State.
...
CORAM : A.A. SAYED &
MADHAV JAMDAR, JJ.
DATED : 09 FEBRUARY 2021 P.C.:
1 Learned AGP has tendered a copy of letter dated 8 February 2021 of the Secretary, Food, Civil Supplies and Consumer Protection Department, State of Maharashtra addressed to her. It interalia states that the Chief Secretary, State of Maharashtra had convened a meeting of all the concerned Departments in respect of opening of Biodiesel outlet and retail sale of Biodiesel and that in the said meeting it was resolved that about 11 No Objections Certificates (NOCs) would be required from various Departments of the State Government. It is further stated in the said letter dated 8 February 2021 that the State would require to frame a policy in respect of the opening of the Biodiesel outlet. The learned AGP has been requested in the said letter to seek time of eight weeks from the Court as opinion of the Law and Judiciary Department is required to be K 1/2 k 2/2 20 wpl 7456.20 os.doc sought, sanction of the Chief Minister is also necessary and the proposal is interalia to be placed before the Cabinet.
2 Let such policy be framed and placed before the Court.
3 List the Petition for directions on 15 April 2021.
(MADHAV JAMDAR, J.) (A.A. SAYED, J.) Digitally signed by Sudarshan R. Sudarshan Katkam R. Katkam Date: 2021.02.18 13:16:04 +0530 K 2/2