Bombay High Court
Gurukul Bahuuddeshiya Sevabhavi ... vs The State Of Maharashtra Through ... on 26 June, 2019
Author: Mangesh S. Patil
Bench: S.V.Gangapurwala, Mangesh S. Patil
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wp7787.19.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.7787 OF 2019
Gurukul Bahuuddeshiya Sevabhavi
Pratishthan, Waghalgaon, Post: Pimpalgaon
(Gangdeo), Tq.Phulambri, Dist.Aurangabad Petitioner
Versus
The State of Maharashtra & another Respondents
Mr.Ajay S. Deshpande, advocate for the petitioner.
Mr.K.B.Jadhavar, AGP for Respondent No.1.
CORAM : S.V.GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE : 26th June, 2019 PER COURT:
Mr.Deshpande, learned Counsel for the petitioner, submits that the order rejecting the final permission to the petitioner is per se illegal. The registered documents were placed on record.
It is for the Government to consider whether the petitioner has placed on record registered documents or not. We have not precluded any party from taking steps as are permissible in law.
Issue notice before admission to the respondents returnable on 10th July, 2019. Learned AGP waives notice on behalf of Respondent No.1.
Hamdast allowed.
MANGESH S. PATIL S.V.GANGAPURWALA
JUDGE JUDGE
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