Bombay High Court
Satish Dnyaneshwar Tayade vs The State Of Maharashtra, Through Its ... on 18 October, 2019
Author: Z.A. Haq
Bench: Ravi K. Deshpande, Z.A. Haq
1 wp7149.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.7149/2019
Gajanan Dadarao Korde
..V/s..
The State of Maharashtra and others
AND WRIT PETITION NO.7150/2019
Sunita Pandurang Sakhe
..V/s..
The State of Maharashtra and others
AND WRIT PETITION NO.7151/2019
Sandeep Ganeshrao Kavitkar
..V/s..
The State of Maharashtra and others
AND WRIT PETITION NO.7152/2019
Dinesh Rameshrao Hend
..V/s..
The State of Maharashtra and others
AND WRIT PETITION NO.7153/2019
Satish Dnyaneshwar Tayade
..V/s..
The State of Maharashtra and others
AND WRIT PETITION NO.7154/2019
Kailash Manikrao Punse
..V/s..
The State of Maharashtra and others
-------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
Shri S.S. Dhengale, Advocate for the petitioner. ..(in all petitions)
CORAM : R.K. DESHPANDE AND
Z.A. HAQ, JJ.
DATED : 18.10.2019.
1] Heard.
::: Uploaded on - 18/10/2019 ::: Downloaded on - 19/10/2019 06:01:51 :::
2 wp7149.19
2] All these petitions are covered by the decision
given by this Court on 14th October, 2019 in Writ Petition No.6436/2019 and connected matters. The petitioners have remedy of preferring representation or an appeal as is provided under the several government resolutions for claiming the benefits or complaining action contrary to the government resolutions and the Divisional Commissioner can look into all these grievances. The petitions are permitted to be withdrawn with liberty to approach the Divisional Commissioner by filing either appropriate representation or an appeal. If such representation or appeal is filed, the same shall be considered by the respondents according to law. The petitions stand disposed of. No costs.
JUDGE JUDGE
Tambaskar.
::: Uploaded on - 18/10/2019 ::: Downloaded on - 19/10/2019 06:01:51 :::