BALAJI GOODS TRANSPORT COMPANY Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2014-1-11
HIGH COURT OF BOMBAY
Decided on
January 07,2014
Balaji Goods Transport Company
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
G J FERNANDEZ VS. STATE OF KARNATAKA [REFERRED TO]MONARCH INFRASTRUCTURE PVT LIMITED VS. COMMISSIONER ULHASNAGAR MUNICIPAL CORPORATION [REFERRED TO]
DIRECTORATE OF EDUCATION VS. EDUCOMP DATAMATICS LTD [REFERRED TO]
ASSOCIATION OF REGISTRATION PLATES VS. UNION OF INDIA [REFERRED TO]
INDIAN COUNCIL FOR ENVIRO LEGAL ACTION VS. UNION OF INDIA [REFERRED TO]
TEJAS CONSTRUCTIONS AND INFRASTRUCTURE PVT LTD VS. MUNICIPAL COUNCIL SENDHWA [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
PEOPLE'S UNION FOR CIVIL LIBERTIES (PDS MATTERS) V/S UNION OF INDIA AND OTHERS [REFERRED TO]
JUDGEMENT
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(1.)All these petitions involve common questions of fact and law. Common arguments were canvassed by both sides. Hence, they are disposed of by this common judgment.
(2.)We have taken the facts from only one of the petitions, namely, Writ Petition No.1043/2013.
(3.)These Petitions have been brought from the Nagpur and Aurangabad Benches of this Court for being heard along with the petitions pending at the Principal Seat in terms of the order dated 23.01.2013. After they were so brought and consolidated that they have been placed before our Bench.
(2.)We have taken the facts from only one of the petitions, namely, Writ Petition No.1043/2013.
(3.)These Petitions have been brought from the Nagpur and Aurangabad Benches of this Court for being heard along with the petitions pending at the Principal Seat in terms of the order dated 23.01.2013. After they were so brought and consolidated that they have been placed before our Bench.
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