Bombay High Court
Dhammpal Govindrao Gaikwad vs State Of Maharashtra Thru Urban ... on 9 March, 2020
Author: N. R. Borkar
Bench: B. P. Dharmadhikari, N. R. Borkar
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18-civil-pil-21-19.doc
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 21 OF 2019
Dhammpal Govindrao Gaikwad .. Petitioner
Vs.
State of Maharashtra & Ors. .. Respondents
Mr. Sugandha Deshmukh i/by Irvin D'Souza for Petitioner.
Mr. P. P. Kakade, Govt. Pleader with Ms. N. M. Mehra, AGP for State.
Mr. Sandeep V. Marne for Respondent No.2.
CORAM: B. P. DHARMADHIKARI, ACTING CJ. &
N. R. BORKAR, J.
MARCH 09, 2020.
P.C.
1. Heard respective counsel.
2. We find that the food article being supplied to children in schools cannot be discontinued and, therefore, position prevailing today needs to be maintained. However, Navi Mumbai Municipal Corporation has to take fresh decision as its earlier decision/resolution has exhausted itself in January, 2020.
3. We find that fresh general elections are now due and will be over by April, 2020. In this situation, we direct the Navi Mumbai Municipal Corporation to take fresh decision on such food article to be supplied to children in schools by 31st May, 2020 and to abide by it.
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4. Present position and supply shall continue as it is till 31 st May, 2020.
5. With these directions, we dispose of the PIL.
N. R. BORKAR, J. ACTING CHIEF JUSTICE
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