KALIDAS NIVRUTTI DHALE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2014-2-53
HIGH COURT OF BOMBAY (FROM: AURANGABAD)
Decided on
February 14,2014
Kalidas Nivrutti Dhale
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
MUKUND LAL BHANDARI VS. UNION OF INDIA [REFERRED TO]GURDIAL SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DEVKINANDAN MAHESHWARI [REFERRED TO]
UNION OF INDIA VS. AVTAR SINGH [REFERRED TO]
STATE OF ORISSA VS. CHOUDHURI NAYAK [REFERRED TO]
MAHENDER SINGH VS. UNION OF INDIA [REFERRED TO]
KAMALBAI SINKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
JUDGEMENT
-
(1.)Heard.
(2.)Rule. Rule made returnable forthwith. Heard finally, by consent of the parties.
(3.)By this petition filed under Articles 226 and 227 read with Article 14 of the Constitution of India, the petitioner seeks to challenge the rejection of his application for Freedom Fighter's Pension, dated 30.10.2010.
(2.)Rule. Rule made returnable forthwith. Heard finally, by consent of the parties.
(3.)By this petition filed under Articles 226 and 227 read with Article 14 of the Constitution of India, the petitioner seeks to challenge the rejection of his application for Freedom Fighter's Pension, dated 30.10.2010.
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