Bombay High Court
Sayed Khairunnisa Murtuza Ali Sayed vs The State Of Maharashtra Through ... on 14 January, 2020
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 756 OF 2020
SAYED KHAIRUNNISA MURTUZA ALI SAYED
VERSUS
THE STATE OF MAHARASHTRA
THROUGH COLLECTOR, LATUR AND OTHERS
...
Advocate for Petitioner : Mr. Kazi S. S.
AGP for Respondents : Mr. V. M. Kagne
...
CORAM: S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE: 14th JANUARY, 2020 PER COURT:
1. We have heard Mr. Kazi, learned counsel for the petitioner.
2. The learned counsel for the petitioner submits that in spite of the directions given by the superior authority, the committee is not mutating the name of the petitioner.
3. The learned Assistant Government Pleader submits that for such matters committee is constituted under circular dated 13.02.2015. ::: Uploaded on - 16/01/2020 ::: Downloaded on - 16/01/2020 23:28:24 :::
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4. The petitioner may approach the committee in that regard. The committee shall on receipt of the application from the petitioner pass necessary orders within a period of three (03) months.
5. Writ Petition accordingly stands disposed of. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 16/01/2020 ::: Downloaded on - 16/01/2020 23:28:24 :::