LAWS(SC)-2025-4-208

VARSHATAI SANJAY BAGDE Vs. STATE OF MAHARASHTRA

Decided On April 15, 2025
Varshatai Sanjay Bagde Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant before this Court is apparently not pleased with the use of Urdu on the signboard of the new building of the Municipal Council, Patur (hereinafter referred to as 'Municipal Council') in district Akola, Maharashtra. The board of the Council displays "Municipal Council, Patur", in Marathi at the top, with its translation below in Urdu language.

(3.) According to the appellant, who is a former member of the Municipal Council, the work of the Municipal Council can only be conducted in Marathi, and the use of Urdu in any manner is impermissible, even though it may just be a writing on the signboard of the Municipal Council.