Bombay High Court
Maharashtra Pradesh Anganwadi Mahila ... vs The Union Of India And Others on 20 December, 2018
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
(1) wp7487.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.7487 OF 2014
MAHARASHTRA PRADESH ANGANWADI MAHILA SANGH, MANDVE
(BK), SANGAMNER, AHMEDNAGAR
VERSUS
THE UNION OF INDIA AND OTHERS
Mr.A.R. Rathod, Advocate for the petitioner
Mr.S.S.Wagh, Advocate h/f Mr.S.T.Shelke, Advocate for respondent No.5
Mr.K.B.Jadhavar, AGP for the respondent/State.
CORAM : SUNIL P. DESHMUKH
S.M.GAVHANE,JJ.
DATED : 20.12.2018 P.C. :-
1. Learned counsel for the petitioner concedes to the situation as would be appearing under the order dated 20.01.2015 in Writ Petition No.7579 of 2014 and that similar order would be required to be passed in present writ petition.
2. In view of aforesaid, having regard to that the Government had issued subsequent Resolution dated 15.11.2014 the purpose underlying the writ petition would not survive and the petition can be disposed of with liberty to petitioner to challenge said Government Resolution. The writ petition accordingly is disposed of with liberty.
[S.M.GAVHANE,J.] [SUNIL P. DESHMUKH,J.] ssp/Dec.18/wp7487.14 ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 22:43:57 :::