Bombay High Court
Kasturba Adivasi Mahila Bahu Uddeshiya ... vs The State Of Maharashtra And Ors on 21 November, 2018
Author: M.S.Karnik
Bench: Naresh H. Patil, M.S.Karnik
901. pil 133.07.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 133 OF 2007
WITH
CIVIL APPLICATION NO. 59 OF 2008
Dr.Rajendra Sadanand Burma and anr. .. Petitioners
Vs.
The State of Maharashtra and ors. .. Respondents
ALONG WITH
CIVIL APPLICATION NO. 87 OF 2009
IN
PUBLIC INTEREST LITIGATION NO. 133 OF 2007
Bandu Sampatrao Sane .. Applicant
Vs.
The State of Maharashtra and ors. .. Respondents
ALONG WITH
CIVIL APPLICATION NO. 175 OF 2014
IN
PUBLIC INTEREST LITIGATION NO. 133 OF 2007
Malgaonkar Bhushan Pandurang .. Applicant
Vs.
Dr.Rajendra Sadanand Burma and anr. .. Respondents
ALONG WITH
CIVIL APPLICATION NO. 56 OF 2018
IN
PUBLIC INTEREST LITIGATION NO. 133 OF 2007
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901. pil 133.07.doc
ALONG WITH
CIVIL APPLICATION NO. 57 OF 2018
IN
PUBLIC INTEREST LITIGATION NO. 133 OF 2007
Dr.Rajendra Sadanand Burma and anr. .. Applicants
Vs.
State of Maharashtra and ors. .. Respondents
ALONG WITH
WRIT PETITION NO. 1420 OF 2008
WITH
CIVIL APPLICATION NO. 559 OF 2009
WITH
CIVIL APPLICATION STAMP 23477 OF 2009
Suresh Bandya Shinda .. Petitioner
Vs.
The State of Maharashtra .. Respondent
ALONG WITH
CIVIL APPLICATION NO. 570 OF 2010
IN
WRIT PETITION NO. 1420 OF 2008
Dattu Sitaram Padavi and ors. .. Applicants
Vs.
The State of Maharashtra .. Respondent
ALONG WITH
CIVIL APPLICATION NO. 1120 OF 2015
IN
WRIT PETITION NO. 1420 OF 2008
Prakash Wani and ors. .. Applicants
Vs.
Suresh Bandya Shinda .. Respondent
2/6
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901. pil 133.07.doc
ALONG WITH
CIVIL APPLICATION NO. 1943 OF 2017
IN
WRIT PETITION NO. 1420 OF 2008
Malgaonkar Bhushan Pandurang .. Applicant
Vs.
Suresh Bandya Shinda .. Respondent
WITH
WRIT PETITION NO. 3278 OF 2010
Purnima Upadhyay .. Petitioner
Vs.
Addl. Chief Secretary Health
thru. Government of Maharashtra .. Respondent
WITH
CIVIL APPLICATION NO. 1183 OF 2012
IN
WRIT PETITION NO. 3278 OF 2010
Purnima Upadhyay .. Applicant
Vs.
Dr.Madhukar Gumble .. Respondent
WITH
CIVIL APPLICATION NO. 2815 OF 2013
IN
WRIT PETITION NO. 3278 OF 2010
Indavi Tulpule .. Applicant
Vs.
Purnima Upadhyay .. Respondent
3/6
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901. pil 133.07.doc
WITH
WRIT PETITION NO. 3561 OF 2013
WITH
CIVIL APPLICATION NO. 2566 OF 2014
Nawalsingh Ramlal Mawaskar .. Petitioner
Vs.
The Principal Secretary,
Tribal Development Dept and ors. .. Respondents
WITH
WRIT PETITION NO. 3589 OF 2011
Kasturba Adivasi Mahila Bahu Uddeshiya
Mandl Pohara and anr. .. Petitioners
Vs.
The State of Maharashtra and ors. .. Respondents
ALONG WITH
PUBLIC INTEREST LITIGATION NO. 68 OF 2010
Banday K.S. and anr. .. Petitioners
Vs.
State of Maharashtra .. Respondent
ALONG WITH
PUBLIC INTEREST LITIGATION NO. 105 OF 2011
Bombay High Courts on its own Motion
thru Registrar General .. Petitioners
Vs.
Addl.Chief Secretary,
Health. Govt of Maharashtra and ors. .. Respondents
4/6
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901. pil 133.07.doc
ALONG WITH
CIVIL APPLICATION NO. 115 OF 2013
IN
PUBLIC INTEREST LITIGATION NO. 105 OF 2011
Malgaonkar Bhushan Pandurang .. Applicant
Vs.
Bombay High Courts on its own Motion
thru Registrar General .. Respondents
ALONG WITH
PUBLIC INTEREST LITIGATION NO. 181 OF 2013
Shri Nitin Dashrath Borade .. Applicant
Vs.
The Chief Executive Officer,
Zilla Parishad, Pune and ors. .. Respondents
Ms.Kranti L.C. a/w Ms.Dipika Sahani for Petitioners in
WP/3561/2013 and for Applicant in CAW/1183/2012 &
CAW/2815/2013.
Ms.Neha Bhide, 'B' Panel, AGP for State.
Mr.U.R.Mishra a/w Mr.Dharmesh Joshi, for Union of India.
Mr.Y.R.Mishra a/w Mr.N.R.Prajapati, for Respondent No.4
Union of India in WP/1420/2008.
Ms.Vaishnavi M. Gujarathi I/b Mr.Uday P. Warunjikar for
Petitioner in WP/3589/2011.
CORAM : NARESH H. PATIL, CHIEF JUSTICE &
M.S.KARNIK, J.
DATE : 21st NOVEMBER, 2018 5/6 ::: Uploaded on - 24/11/2018 ::: Downloaded on - 25/11/2018 00:46:11 :::
901. pil 133.07.doc P.C. :
We have heard learned Counsel for Union of India and learned AGP. Amicus Curiae is not present. The Petitioner in-person is also not present. Learned ASG would assist the Court on the next date. Compliance made of the orders passed by this Court and steps taken would be looked into and further suggestions made would also be considered.
Stand over to 05/12/2018. Learned AGP to intimate next date to the other side.
(M.S.KARNIK, J.) (CHIEF JUSTICE) 6/6 ::: Uploaded on - 24/11/2018 ::: Downloaded on - 25/11/2018 00:46:11 :::