Bombay High Court
Shri Sagar Sudakar Bendre At Cl Iii And ... vs The State Of Maharashtra And Others on 21 June, 2021
Author: M. G. Sewlikar
Bench: S. V. Gangapurwala, M. G. Sewlikar
(1) wp6777.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
17 WRIT PETITION NO.6777 OF 2021
SHRI SAGAR SUDAKAR BENDRE AT CL III AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr. N. S. Shah, Advocate for the petitioners
Mr. A. R. Kale, AGP for the respondent/State.
CORAM : S. V. GANGAPURWALA &
M. G. SEWLIKAR, JJ.
DATED : 21-06-2021 PER COURT :-
1. The petitioners are challenging the notification wherein no exemption is granted for payment of license fee to CL-III license holders. The petitioners' claim discrimination as against FL-III license holders.
2. Issue notice to the respondents, returnable on 02/08/2021. Learned AGP waives service of notice for respondent/State and seeks time.
(M. G. SEWLIKAR) (S. V. GANGAPURWALA) JUDGE JUDGE ssp/wp6777.21.odt ::: Uploaded on - 22/06/2021 ::: Downloaded on - 23/06/2021 03:55:51 :::