Bombay High Court
Gautam Manohar Landge vs State Of Maharashtra, Thr. Secretary ... on 25 October, 2021
Author: A. L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 3625 OF 2021
(Apurva D/o Digambar Wagh Vs. The Vice-Chairman/Member Secretary, S.T. Caste
Certificate Scrutiny Committee, Amravati)
AND
WRIT PETITION NO. 3629 OF 2021
(Dr. Anita Hooda Vs. State of Maharashtra, thr. Secretary, Higher and Technical Education
Department, Mumbai)
AND
WRIT PETITION NO. 3631 OF 2021
(Pandurang S/o Domaji Wagh Vs. The Vice-Chairman/Member Secretary, S.T. Caste
Certificate Scrutiny Committee, Amravati)
AND
WRIT PETITION NO. 3632 OF 2021
(Ku. Jayashree Alias Pallavi Vandhare and another Vs. Western Coalfields Ltd., thr. its Chief
General Manager, Ballarpur, Chandrapur and another)
AND
WRIT PETITION NO. 3639 OF 2021
(M/s Bhagwati Builders, Gondia through its Proprietor, Vijay S/o Vishnuprasad Agrawal Vs.
Maharashtra State Warehousing Corporation, Pune and another)
AND
WRIT PETITION NO. 3642 OF 2021
(Gautam Manohar Landge Vs. State of Maharashtra, thr. Secretary Rural Development,
Mumbai and others)
AND
WRIT PETITION NO. 3646 OF 2021
(The Education Society Chanda, Chandrapur thr. Secretary and another Vs. Collector,
Chandrapur, Dist. Chandrapur and others)
AND
WRIT PETITION NO. 3647 OF 2021
(Organization For The Rights of Tribal, thr. Founder Secretary, Nandkishor Baburao Kodape
Vs. Punjab National Bank, thr. M.D. and CEO, Ch. S.S. Mallikarjuna Rao, New Delhi & ors)
AND
WRIT PETITION NO. 3648 OF 2021
(Haridas S/o Domaji Gajbhiye Vs. The State of Maharashtra, through Secretary, Department
of Rural Development, Mantralaya, Mumbai and others)
AND
WRIT PETITION NO. 3650 OF 2021
(Ku. Ratnamala D/o Natthuji Waindeshkar @ Sou. Ratnamala W/o Santosh Punjabi Vs.
State of Maharashtra, thr. Secretary, Tribal Development Department, Mumbai and others)
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AND
WRIT PETITION NO. 3651 OF 2021
(Murlidhar Shaligram Raut Vs. The State of Maharashtra, thr. its Secretary for Rural
Development Department, Mumbai and another)
AND
WRIT PETITION NO. 3654 OF 2021
(Avinash Babarao Kene Vs. The Dy. Director of Education, Nagpur Division, Nagpur & ors)
AND
WRIT PETITION NO. 3665 OF 2021
(Sanjiv Chintaman Hardas Vs. The State of Maharashtra, thr. its Principal Secretary,
Revenue Department, Mumbai)
AND
WRIT PETITION NO. 3668 OF 2021
(Orange City Hospital and Research Institute, Nagpur thr. Director, Dr. Usha Ravi Nair Vs.
The Municipal Commissioner, Nagpur Municipal Corporation, Nagpur and another)
AND
WRIT PETITION NO. 3670 OF 2021
(Sudarshan Walmik Nagar Gruhnirman Sahkari Sanstha Maryadit thr. President Ramu
Syamlal Suwador Vs. State of Maharashtra, thr. Secretary Urban Development Department,
Mumbai and others)
AND
WRIT PETITION NO. 3677 OF 2021
(Ravindra S/o Mahadeo Bawane, thr. P.O.A., Praful Keshaorao Deogade and others Vs. The
The Chief General Manager, Western Coalfields Ltd. Nagpur)
AND
WRIT PETITION NO. 3683 OF 2021
(Saraswati Vidya Mandir Ganoja (Devi), Amravati, thr. Secretary, Namdeo Bhimrao Kale
and another Vs. State of Maharashtra, thr. Additional Chief Secretary, School Education and
Sports Department, Mumbai and others)
AND
WRIT PETITION NO. 3796 OF 2021
(Navnath Bahuddeshiya Shikshan Sanstha, thr. its President, Nagpur & ors Vs. State of
Maharashtra, thr. Secretary, Department of School Education and Sports, Mumbai & ors)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's Orders.
CORAM : SUNIL B. SHUKRE AND
A. L. PANSARE, JJ.
DATE : 25th OCTOBER, 2021.
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1. This bunch of petitions is similarly situated as the other group matters in respect of which, we have passed orders regarding removal/withdrawal or waiver of the office objections on 21st October, 2021 and therefore, even in this bunch of petitions, similar directions can be given.
2. Accordingly, we direct that all those cases wherein the parties and their learned Advocates are of the opinion that all the office objections or any of them are insignificant and ought not to have been taken, be placed before Registrar (Judicial) for his appropriate consideration and passing of the suitable order, including withdrawal of the office objections, if he is convinced about the same. This shall be done within next four weeks.
3. As regards the remaining cases wherein the parties and learned Advocates are convinced that the office objections are validly taken, all the office objections shall be removed within six weeks from the date of the order.
JUDGE JUDGE
C.L.Dhakate
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