Bombay High Court
Mukne Dharan Prathamik Bhujalshayeen ... vs State Of Maharashtra And Ors on 29 January, 2026
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 30 WP.10864.2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10864 OF 2023
Mukne Dharan Prathamik
Bhujalshayeen Sahakari Sanstha Ltd .. Petitioner
Versus
State of Maharashtra & Ors. .. Respondents
...
Mr. Kamran h/f Mr. Sushant Prabhune, for the Petitioner.
Mr. M. M. Pable, AGP, for Respondent Nos. 1 and 2-State.
Mr. Rohit Sakhadeo, for Respondent No. 3.
Mr. Sachin Gite, for Respondent No.4.
...
CORAM: BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 29th JANUARY, 2026 P.C:-
1. In absence of the arguing counsel for the Petitioner, we have perused the pleadings, including the reply affidavit filed by the Corporation as well as the reply of the State Government, as regards the policy for allotting fishing rights to a society registered on the reservoir, including the rights of the Petitioner. We find that as per the policy of the State Government, the Corporation had invited e-tenders and also clearly intimated the Petitioner of its right to participate in the e-tender process, since, as per the policy of the Government, it is entitled to a preference. It was clearly indicated to the Petitioner that if it is desirous of participating in the e-tender Digitally signed by RUSHIKESH RUSHIKESH VISHNU VISHNU PATIL PATIL Date:
Rushikesh 2026.01.29 21:20:04 +0530 ::: Uploaded on - 29/01/2026 ::: Downloaded on - 30/01/2026 22:22:56 ::: 2/2 30 WP.10864.2023.odt process pursuant to the e-tender notice issued on 15.03.2023, it is at liberty to do so, but admittedly, there was no participation of the Petitioner. As a result, the fishing right was allotted in favour of Respondent No. 4.
In the affidavit filed by the State Government, it is categorically stated that there was no participation by the Petitioner and, therefore, the tender was allotted in favour of Respondent No. 4.
We direct the Petition to be listed on 30.01.2026 (High on Board) on the Supplementary Board, as we are informed that the arguing counsel is in some difficulty today and he would secure his presence tomorrow.
(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.) Rushikesh ::: Uploaded on - 29/01/2026 ::: Downloaded on - 30/01/2026 22:22:56 :::