Bombay High Court
The Registar Judl High Court Of Bombay ... vs The State Of Maharashtra And Others on 17 December, 2019
Author: Anil S. Kilor
Bench: Prasanna B. Varale, Anil S. Kilor
1 6.2019SM(PIL)..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
SUO MOTO PUBLIC INTEREST LITIGATION NO.6 OF 2019
The Registrar (Judicial),
High Court of Judicature at Bombay,
Bench at Aurangabad .. Petitioner
Versus
The State of Maharashtra & Ors .. Respondents
...
Shri Satyajit Bora , Advocate (amicus curiae) for the Petitioner
AGP for respondents No.1 to 3 : Shri S.S. Dande
...
CORAM : PRASANNA B. VARALE
AND
ANIL S. KILOR, JJ.
Dated : December 17, 2019 ...
PER COURT :-
1. Not on Board. Taken on Board at the request of the learned AGP.
2. The learned AGP - Mr Dande invited our attention to a communication forwarded to the Executive Engineer, Public Works Department, Aurangabad through Smt A. A. Waghwase, Architect attached to the office of the Deputy Chief Architect dated 13.12.2019.
The Architect Smt Waghwase is also personally present in this Court.
3. In response to our direction in order dated 02.12.2019, ggp ::: Uploaded on - 19/12/2019 ::: Downloaded on - 19/12/2019 23:21:52 ::: 2 6.2019SM(PIL)..doc the Architect visited the location of the hostel and conducted a preliminary visit along with the team consisting of Shri S.B. Birare, Deputy Engineer (PWD), Shri V.N. Kohale, the Section Engineer (PWD) and Shri G.N. Vasaikar, Assistant Architect attached to the office of Deputy Chief Architect.
4. In the communication the Architect affirms the fact situation reflected in the news item dtd.21.11.2019 of breaking open the compound wall, the free access to the stray animals in the building, the garbage being dumped on the spot and certain articles being removed. It is also stated in the communication that, it will require some time to conduct the structural audit of the building so as to submit the report in respect of the estimated cost of repairs etc. Our attention was also invited to the compilation of photographs on the visit of the Architect at the site i.e. the hostel. In view of the communication, the learned AGP prayed for extension of time for submitting report to this Court.
5. Accordingly, we extend the period by four weeks to submit the report to this Court in response to our order dated 02.12.2019.
ggp ::: Uploaded on - 19/12/2019 ::: Downloaded on - 19/12/2019 23:21:52 ::: 3 6.2019SM(PIL)..doc
6. Stand over to 14.01.2020.
( ANIL S. KILOR, J. ) ( PRASANNA B. VARALE, J. ) ggp ::: Uploaded on - 19/12/2019 ::: Downloaded on - 19/12/2019 23:21:52 :::