Bombay High Court
Megharani Wadar Khan Kamgar Kalyankari ... vs State O Fmaharashtra And Ors on 6 September, 2022
Author: Gauri Godse
Bench: G.S. Patel, Gauri Godse
24-ASWP-6204-2021-ASWP-6209-2021++.DOC
Varsha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6204 OF 2021
Shriram Wadar Mahila Vikas Va Khan Kamgar ...Petitioner
Kalyankari Sanstha Mydt.
Versus
State of Maharashtra & Ors ...Respondents
WITH
WRIT PETITION NO. 6207 OF 2021
Megharani Wadar Khan Kamgar Kalyankari
Sanstha ...Petitioner
Versus
State of Maharashtra & Ors ...Respondents
WITH
WRIT PETITION NO. 6209 OF 2021
Sadguru Wadar Khan Kamgar Va Mahila Vikas
Kalyankari Sanstha Mydt. Ltd ...Petitioner
Versus
State of Maharashtra & Ors ...Respondents
WITH
WRIT PETITION NO. 6210 OF 2021
United Vadar Samaj Sanstha ...Petitioner
Versus
State of Maharashtra & Ors ...Respondents
Mr Manoj A Patil, for the Petitioners in all WPs.
Page 1 of 2
6th September
2022
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24-ASWP-6204-2021-ASWP-6209-2021++.DOC
Mr Parag Vyas, with Vinit Jain with Karuna Yadav for Respondent
No.8-Union of India.
Mr PG Sawant, AGP, for the Respondent-State in all WPs.
CORAM G.S. Patel &
Gauri Godse, JJ.
DATED: 6th September 2022 PC:-
1. The Union of India has been joined as Respondent No.8. It has been served. Mr Vyas, learned Advocate for Union of India through the Ministry of Environment, Forests and Climate Change, seeks time to take instructions. This is necessary because of the wording of prayer clauses (d),(e),(c-1) and (c-2). All these seek an order of the Court allowing an area of 4 Ha to be diverted for non- forest purposes. There are also certain GRs of the State Government in question. Some issues may also arise under the Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 ("the Forest Rights Act").
2. We will address all these issues on the next date. Affidavit in Reply of Union of India to be filed by 26th September 2022.
3. List the matter on 10th October 2022.
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