Bombay High Court
Vedprakash Rohra And Anr. vs State Of Maharashtra And Ors. on 5 August, 2025
2025:BHC-AS:33449-DB
Neeta Sawant 204-PIL-106-2008(CIVIL).docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 106 OF 2008
WITH
INTERIM APPLICATION NO. 12629 OF 2023
Vedprakash Rohra and anr. .....Petitioners
: Versus :
State of Maharashtra and Ors. ....Respondents
None for the Petitioners.
Mr. Vijay D. Patil, Senior Advocate i/by. Mr. Yogesh Patil, for Respondent
Nos.2 to 4.
Ms. Neha S. Bhide, Government Pleader a/w. Mr. O.A. Chandurkar,
Additional Government Pleader a/w. Ms. G.R. Raghuwanshi, AGP for
Respondent Nos.1 and 5.
CORAM : ALOK ARADHE, CJ. &
SANDEEP V. MARNE, J.
DATED : 5 AUGUST 2025 P.C :
1) The Petitioners have filed the present petition in public interest for investigation of cases by Respondent No.4 during his tenure as Deputy Municipal Commissioner (Taxes) where he allegedly applied old rates of property taxes instead of new rates in the City of Ulhasnagar.
2) None appears on behalf of the Petitioners when the petition is called out for final hearing. We have heard Mr. Patil, learned Senior Advocate appearing for the Municipal Corporation-Respondent No.2 and __________________________________________________________________________________ Page No.1 Of 2 Tuesday, 5 August 2025 ::: Uploaded on - 06/08/2025 ::: Downloaded on - 06/08/2025 21:38:15 ::: Neeta Sawant 204-PIL-106-2008(CIVIL).docx Mr. Chandurkar, the learned AGP for Respondent-State. We have perused the records of the case.
3) It appears that during pendency of the present petition, criminal, as well as, departmental action was initiated against Respondent No.4 and other individuals. It appears that several FIRs were lodged and simultaneously departmental enquiry was also initiated. After conduct of investigations, the police filed C-Summary Report in the FIRs. So far as departmental enquiry initiated against Respondent No.3 is concerned, the State Government decided to withdraw the same by order dated 28 March 2018.
4) Petitioner has filed Interim Application No. 12629/2023 seeking to amend the petition so as to incorporate challenge to the closure of investigations, as well as withdrawal of departmental proceedings.
5) In our view, the prayer in the petition was for conduct of enquiry and investigations into the allegations. Such enquiry has been conducted both in criminal, as well as in departmental proceedings. The outcome of such proceedings cannot be made subject matter of the present PIL petition. We are therefore not inclined to permit the Petitioner to amend the petition as per the Schedule annexed to Interim Application No.12629/2023. If the Petitioner or any other person feels aggrieved by the investigations or outcome of the departmental enquiry, they would be at liberty to initiate appropriate proceedings in that regard. The PIL, as well as Interim Application are accordingly disposed of.
NEETA SHAILESH SAWANT [SANDEEP V. MARNE, J.] [CHIEF JUSTICE] Digitally signed by NEETA SHAILESH SAWANT Date: 2025.08.06 15:10:24 +0530 __________________________________________________________________________________ Page No.2 Of 2 Tuesday, 5 August 2025 ::: Uploaded on - 06/08/2025 ::: Downloaded on - 06/08/2025 21:38:15 :::