SAMRUDDHI SAMBHAJI PADWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter was heard extensively yesterday in view of the observations of the Hon'ble Supreme Court set out in paragraph No.2, of the order dtd. 18/02/2022, which reads as under :

(2.) Since the learned Advocate for the Board, in her oral submissions contended that the Board had never given a concession to the petitioners before this Court (Coram : S. V. Gangapurwala and R. M. Laddha, JJ.) in Writ Petition No.8938/2021, when the order dtd. 02/09/2021 was passed, we therefore, dictated an order yesterday to make it very clear to the Board that if no concession was given by the Board when the earlier order was passed by this Court, it may say so provided an affidavit is filed.

(3.) For the sake of clarity, we are reproducing our order dtd. 28/02/2022 hereunder :