Bombay High Court
Ramesh B. Gowari vs State Of Maharashtra Rural Development ... on 22 February, 2021
Author: Riyaz I. Chagla
Bench: K.K.Tated, Riyaz I. Chagla
17.26970.19-wpst.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by CIVIL APPELLATE SIDE JURISDICTION
Basavraj G.
Basavraj Patil
G. Patil Date:
2021.02.23
11:34:05 WRIT PETITION (ST) NO.26970/2019
+0530
Ramesh B. Gowari ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
Mr. Yashodeep Deshmukh I/b. Rahul D. Thakare for the
Petitioner
Mr. Karan S. Thorat, AGP for the State
CORAM: K.K.TATED &
RIYAZ I. CHAGLA, JJ.
DATED : FEBRUARY 22, 2021 P.C. 1 Heard. The learned counsel for the Petitioner submits that Respondent Nos.2 and 3 are duly served by private notice. He has filed Affidavit of Service dated 05.02.2021.
2 Office note shows that as per order date 19.01.2021, this Court has issued notice before admission to Respondent Nos.2 and 3, returnable on 22.02.2021.
3 As the advocate for the Petitioner has not supplied extra copies of the Writ Petition, notices are not issued to Respondent No.2 and 3.
4 The learned counsel for the Petitioner undertakes to remove all office objections within two weeks from today. The undertaking is accepted.
Basavraj G. Patil 1/217.26970.19-wpst.odt 5 If all office objections are removed within stipulated time as stated hereinabove, office to issue notice to Respondent Nos.2 and 3, returnable on 22.03.2021.
6 In addition to usual mode of service, the Petitioner is permitted to serve Respondent Nos.2 and 3 along with entire proceedings, either by registered post AD and/ or by hand delivery and file an affidavit of service to that effect on or before the next date.
7 S.O. to 22.03.2021.
(RIYAZ I. CHAGLA, J.) (K.K.TATED, J.) Basavraj G. Patil 2/2