PRASHANT BABUSAHEB GHIRAMKAR Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2013-9-48
HIGH COURT OF BOMBAY
Decided on
September 21,2013
Prashant Babusaheb Ghiramkar
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
MUNICIPAL CORPORATION BHOPAL M P STATE OF MADHYA PRADESH VS. MISBAHUL HASAN:MISBAHUL HASAN [REFERRED TO]UNION OF INDIA VS. CYNAMIDE INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. TEJAL SINGH [REFERRED TO]
PRABHA SHANKAR DUBEY VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM PHAL KUNDU VS. KAMAL SHARMA [REFERRED TO]
UNION OF INDIA VS. RAJPAL SINGH [REFERRED TO]
Cited Judgements :-
MASUDEO VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-2-7] [REFERRED TO]BALASAHEB SAHEBRAO BODKHE VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2016-8-56] [REFERRED TO]
AVINASH RAMKRISHNA KASHIWAR VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2014-12-31] [REFERRED TO]
JUDGEMENT
-
(1.)Rule. Returnable forthwith. By consent of Counsel, the Petition is
taken up for final hearing.
(2.)By this Petition which is filed under Article 226 of the Constitution of India, Petitioner is seeking an appropriate writ, order and direction, directing Respondent Nos.1 and 2 to shift the Headquarter and Sub-divisional Office at Daund as far as Daund and Purandar Taluka is concerned.
(3.)Petitioner is aggrieved by the Notification dated 26 June 2013 issued by Respondents in which the Headquarter and Sub-Divisional Office of Purandar and Daund Talukas is shown at Pune, though in the draft Notification, the Headquarter is shown at Purandar (Saswad).
(2.)By this Petition which is filed under Article 226 of the Constitution of India, Petitioner is seeking an appropriate writ, order and direction, directing Respondent Nos.1 and 2 to shift the Headquarter and Sub-divisional Office at Daund as far as Daund and Purandar Taluka is concerned.
(3.)Petitioner is aggrieved by the Notification dated 26 June 2013 issued by Respondents in which the Headquarter and Sub-Divisional Office of Purandar and Daund Talukas is shown at Pune, though in the draft Notification, the Headquarter is shown at Purandar (Saswad).
Copyright © Regent Computronics Pvt.Ltd.