Bombay High Court
Shri. Ushakal Dalit Shikshan Prasarak ... vs The State Of Maharashtra And Ors on 28 December, 2022
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
504 wpst 33117.2022.doc
Dusane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO.33117 OF 2022
Shri. Ushakal Dalit Shikshan Prasarak ...Petitioner
Mandal, through Vice President,
Ismail Bandenawaj Shaikh
V/s.
State of Maharashtra & Ors. ...Respondents
Mr. Sumit V. Khaire for Petitioner.
Mr. A.A. Alaspurkar, AGP for State.
Mr. Abhay Patki for Respondent Nos. 2 to 4.
CORAM: MADHAV J. JAMDAR &
S.G. CHAPALGAONKAR, JJ.
DATE: 28th DECEMBER, 2022
(VACATION COURT)
P.C.:
1. Not on board. Taken on board.
2. Mr. Khaire, learned Counsel appearing for the Petitioner states that the Petitioner is conducting the School in the said building imparting education in Marathi language. He states that the financial position of the Petitioner is precarious and as the School building has been sealed, the Petitioner will not be able to conduct the School.
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504 wpst 33117.2022.doc
3. Mr. Khaire states that the Petitioner will be able to deposit an amount of Rs.50,000/- with the Respondent.
4. Let such deposit of Rs.50,000/- be made on or before 2nd January 2023 with the Respondent no.2-Solapur Municipal Corporation.
5. The said deposit will be without prejudice to the rights and contentions of the Petitioner as well as the Respondents.
6. On such deposit, Respondent nos. 2 to 4 are directed to remove the seal put up on the gate of the School and allow the School run by the Petitioner to function.
7. This order is subject to further orders to be passed in this petition.
8. Mr. Alaspurkar, learned AGP and Mr. Patki, learned Counsel appearing for Respondent nos. 2 to seeks time to file affidavit- in-reply. Let such replies be filed within a period of three weeks from today.
9. Stand over to 25th January, 2023.
(S.G. CHAPALGAONKAR,J) (MADHAV J. JAMDAR, J.) 2