Bombay High Court
Tanaji Baban Parkhi vs Shri. Rajesh Deshmukh, The Collector, ... on 9 February, 2022
Author: S.M.Modak
Bench: R.D. Dhanuka, S.M.Modak
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 242 OF 2021
Balasaheb Soma Degade,
Thr. C.A. Satish Jaganath Gawari ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 57 OF 2022
Balasaheb Nathoba Dhamdhere ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 58 OF 2022
Mangala Rameshchandra Kulkarni ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 59 OF 2022
Ganesh Mahadeo Takate ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 60 OF 2022
Sayyad Mohammad Javed ..... Petitioner
VERSUS
Rajesh Deshmukh,
The Collector, Pune ..... Respondent
ALONGWITH
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CONTEMPT PETITION NO. 61 OF 2022
Parag Shripatirao Mate ..... Petitioner
VERSUS
Rajesh Deshmukh,
The Collector, Pune ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 62 OF 2022
Tanaji Baban Parkhi ..... Petitioner
VERSUS
Rajesh Deshmukh,
The Collector, Pune ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 272 OF 2021
Maruti Genaba Narsale,
Thr. C.A. Satish Jaganath Gawari ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 404 OF 2021
Deepak Rajkumar Panchmukh,
Thr. C.A. Dharmaraj Dashrath Bothre ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 245 OF 2021
Balasaheb Soma Dagade ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 316 OF 2021
Rekha Suresh Javale
@ Rekha Manohar Mhaske ..... Petitioner
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VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 308 OF 2021
ALONGWITH
CONTEMPT PETITION NO. 315 OF 2021
Laxman Kisan Kudale ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 309 OF 2021
Sakharam Sattu Tonde ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 310 OF 2021
Dashrath Thakaram Gargote ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 313 OF 2021
Harishchandra Dnyanoba Dhamdhere ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 314 OF 2021
Bira Babu Shendge ..... Petitioner
VERSUS
The State of Maharashtra & Ors. ..... Respondents
ALONGWITH
CONTEMPT PETITION NO. 317 OF 2021
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Parshuram Abu Pacharne,
Thr. POA, Sandip Dattatray Hinge ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 312 OF 2021
Vikas Maruti Dendage ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 311 OF 2021
Bira Babu Shendge ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
ALONGWITH
CONTEMPT PETITION NO. 396 OF 2021
ALONGWITH
CONTEMPT PETITION NO. 399 OF 2021
ALONGWITH
CONTEMPT PETITION NO. 403 OF 2021
Kashinath Gundiba Tambe,
Thr. POA Satish Jagannath Gavari ..... Petitioner
VERSUS
The State of Maharashtra ..... Respondent
Mr. Sachin H.Deokar for the Petitioners in all above 23 contempt
petitions.
Mr. S.B.Kalel, A.G.P. for the State in all above 23 contempt petitions.
ALONGWITH
CONTEMPT PETITION NO. 256 OF 2021
Ranjit Narayan Gat ..... Petitioner
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VERSUS
The State of Maharashtra ..... Respondent
Mr.Y.B.Lengare for the Petitioners.
Mr.A.I.Patel, Additional G.P. a/w. Mrs.A.A.Purav, A.G.P. for the State.
ALONGWITH
CONTEMPT PETITION NO. 171 OF 2021
Smt.Ratnamala Popat
@ Sadashiv Narke & Ors. ..... Petitioners
VERSUS
The State of Maharashtra ..... Respondent
Mr.Manoj A.Patel, i/b. Mr.Mandar G.Bagkar for the Petitioners.
Mr.Rajan S.Pawar, A.G.P. for the State.
ALONGWITH
CONTEMPT PETITION NO. 197 OF 2021
Shivaji Dnyaneshwar Nikam ..... Petitioner
VERSUS
The State of Maharashtra & Ors. ..... Respondents
Mr. Manoj A.Patil for the Petitioner.
Mr. S.B.Kalel, A.G.P. for the State.
CORAM : R.D. DHANUKA &
S.M.MODAK, JJ.
DATE : 9TH FEBRUARY, 2022.
(THROUGH VIDEO CONFERENCE) P.C:-
1. Mr.Kalel, learned AGP and others appearing for the State in these matters have tendered a copy of the letter dated 8th February, 2022 addressed by the Deputy Secretary, State of Maharashtra to the ::: Uploaded on - 10/02/2022 ::: Downloaded on - 11/02/2022 03:38:29 ::: vai 6/6 6 - cp 242- 2021 g.doc learned AGP instructing him to make a statement that all the contempt petitions where the State Government is directed to delete the mutation entry which are on board today would be complied with within two weeks from today. A copy of the letter is taken on record and marked "X" for identification. Statements made by the learned AGP are accepted as and by way of undertaking to this Court.
Undertaking would be complied with within two weeks from today.
2. In view of the undertaking rendered by the learned AGP, all these contempt petitions are disposed of.
3. Place all these contempt petitions on board for reporting compliance on 25th February, 2022. It is made clear that no further extension of time would be granted. If the order is not complied with of which contempt is alleged by the petitioners and in accordance with the undertaking rendered before this Court, this Court would initiate appropriate proceedings under the provisions of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India against the erring officers on the next date.
(S.M. MODAK, J.) (R.D. DHANUKA, J.)
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