Bombay High Court
Adivasi Samaj Kruti Samitee Thr Its ... vs State Of Maharashtra Thr Chief ... on 20 March, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
P-7-ASWP-4919-2017+
Shivgan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4919 OF 2017
Maharani Ahilyadevi Samaj Prabodhan Manch ...Petitioners
Maharashtra Rajya & Ors
Versus
The Union of India & Ors ...Respondents
WITH
CIVIL APPLICATION NO. 864 OF 2019
IN
WRIT PETITION NO. 4919 OF 2017
Adivasi Samaj Kruti Samiti through Secretary, ...Petitioners
Satish C Lembhe & Ors
Versus
Maharani Ahilyadevi Samaj Prabodhan Manch ...Respondents
through President Madhukar B Shinde & Ors
WITH
CIVIL APPLICATION NO. 865 OF 2019
IN
WRIT PETITION NO. 4919 OF 2017
Tribal Rights Protection Committee Maharashtra ...Petitioner
State through its Secretary
Versus
Maharani Ahilyadevi Samaj Prabodhan Manch ...Respondents
Maharashtra Rajya, Mumbai Through its
President & Ors
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WITH
CIVIL APPLICATION NO. 812 OF 2019
IN
WRIT PETITION NO. 4919 OF 2017
Vanvasi Kalyan Ashram through Sandip Sabale ...Petitioner
Versus
Maharani Ahilyadevi Samaj Prabodhan Manch ...Respondents
Maharashtra Rajya, through President MB Shinde
& Ors
WITH
REVIEW PETITION (ST) NO. 2211 OF 2023
IN
WRIT PETITION NO. 4919 OF 2017
Tribal Rights Protection Committee ...Petitioner
Versus
Maharani Ahilyadevi Samaj Prabodhan Manch & ...Respondents
Ors
WITH
WRIT PETITION NO. 1694 OF 2018
Ishwar Bapurao thombare-Dhangar ...Petitioner
Versus
The Union of India through its Secretary, ...Respondents
Ministry of Tribal Affairs & Ors
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WITH
CIVIL APPLICATION NO. 866 OF 2019
IN
WRIT PETITION NO. 1694 OF 2018
Tribal Rights Protection Committee Maharashtra ...Petitioners
State through its Secretary
Versus
Ishwar Bapurao Thombare-Dhangar ...Respondents
WITH
WRIT PETITION NO. 1699 OF 2018
Purushottam Madhukarrao Dakhole ...Petitioner
Versus
The Union of India through its Secretary, India ...Respondents
Ministry of Tribal Affairs & Ors
WITH
CIVIL APPLICATION NO. 867 OF 2019
IN
WRIT PETITION NO. 1699 OF 2018
Tribal Rights Protection Committee Maharashtra ...Petitioner
State through its Secretary
Versus
Purushottam Madhukarrao Dakhole ...Respondents
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WITH
PUBLIC INTEREST LITIGATION NO. 135 OF 2018
Tribal Rights Protection Committee Maharashtra ...Petitioner
State through its Secretary
Versus
Ishwar Bapurao Thombare-Dhangar ...Respondents
WITH
CIVIL APPLICATION NO. 31 OF 2019
IN
PUBLIC INTEREST LITIGATION NO. 135 OF 2018
Tribal Rights Protection Committee Maharashtra ...Petitioner
State through its Secretary
Versus
Hemant B Patil ...Respondents
WITH
WRIT PETITION NO.2239 OF 2023
Adivasi Samaj Kruti Samiti through Secretary,
Satish C Lembhe & Ors ...Petitioners
Versus
State of Maharashtra through Chief Secretary &
Ors ...Respondents
WITH
WRIT PETITION (ST) NO.3658 OF 2023
Tribal Rights Protection Committee ...Petitioners
Versus
State of Maharashtra & Ors ...Respondents
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Mr Sumit Kate, for the Petitioners in WP/2239/2023.
Ms Kavisha Shah i/b India Law Aviance, for the Petitioner in
WP/4919/2017.
Mr Nitin Gangal, i/b SN Biradar for the Petitioner in
WPST/3658/2023.
Ms Gargi Warunjikar, for the Applicant in CA/812/2019.
Mr BV Kamat, AGP, for the State.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 20th March 2023 PC:-
1. Mentioned. Not on Board. Taken on Board.
2. The application by the Government is for extension of two weeks time to file Affidavits in Reply. We refuse that application. By our order of 9th March 2023, we set a schedule for final hearing from 10th to 13th April in the afternoon sessions. This request by the Government will derail the hearing. We will not permit that. The Government will do whatever is necessary, but the Affidavits in Reply are to be filed by 27th March 2023. If they are not filed, we will proceed without the Affidavits in Reply. Rejoinders, if any, are to be filed by 3rd April 2023.
3. We will not adjourn the matters on 10th April 2023 except in the most exceptional circumstances.
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