Bombay High Court
Samadhan Suryakant Akoskar vs The State Of Maharashtra And Others on 31 July, 2019
Bench: S. V. Gangapurwala, Mangesh S. Patil
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 9434 OF 2019
Samadhan S/o Suryakant Akoskar .. Petitioner
Versus
The State of Maharashtra and Another .. Respondents
Mr. N. K. Choudhary h/f S. M. Gaikwad, Advocate for Petitioner. Mr. P. S. Patil, Addl. G. P. for Respondents-State.
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ
DATED : 31st JULY, 2019.
PER COURT:-
1. We have heard Mr. Choudhary, the learned Counsel for the petitioner and the learned AGP for the respondents.
2. The committee was directed to decide the validation proceedings of the petitioner within nine (09) months as per the order dated 01.04.2016 in Writ Petition No. 3699 of 2016. The learned Counsel submits that though three years have lapsed, the same are not yet decided.
3. The committee ought to have obeyed order passed by this Court. It is submitted that in case of the sister of the petitioner vigilance is already conducted and the said matter is kept before the committee on 01.08.2019. The petitioner shall appear before the committee on 01.08.2019. The committee shall thereafter decide the said proceedings positively within a 1 of 2 ::: Uploaded on - 31/07/2019 ::: Downloaded on - 01/08/2019 05:34:48 ::: 2 915-WP9434-19.doc period of two (02) months from the date of appearance of the petitioner.
4. Writ Petition accordingly is disposed of. No costs.
( MANGESH S. PATIL ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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