Bombay High Court
Rajendra Bhausaheb Gondkar And Another vs The State Of Maharashtra And Others on 25 November, 2016
Author: S.V. Gangapurwala
Bench: S.V. Gangapurwala
PIL 129/16
- 1 -
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
PUBLIC INTEREST LITIGATION NO.129/2016
Rajendra S/o Bhausaheb Gondkar & another.
..Petitioners..
Versus
The State of Maharashtra & others.
..Respondents..
.....
Shri U.R.Awate, Advocate for petitioners.
Smt.V.N.Patil, AGP for Respondent Nos.1, 3 & 5.
Shri N.R.Bhavar,Advocate of Respondent No.6.
CORAM: S.V. GANGAPURWALA &
K.L. WADANE, JJ.
DATE: 25.11.2016
ORDER :
1] Present PIL is filed seeking writ of quo-warranto against the respondent no.7. Mr.Awate, learned counsel submits that now the respondent no.7 has resigned from the said post and is no longer working on the said post. 2] In view of above statement, the relief claimed in the PIL does not survive and as such the PIL is disposed of.
3] As the relief claimed has become infructuous, the amount deposited by the petitioners be refunded back to the petitioners.
(K.L. WADANE, J.) (S.V. GANGAPURWALA, J.) ndk/c25111630.doc ::: Uploaded on - 28/11/2016 ::: Downloaded on - 15/09/2021 18:19:05 :::