MOHAN PRASADTRIPATHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the appellant and the learned counsel appearing on behalf of the respondent-State of Maharashtra. Since respondent Nos. 2 to 15 are not apparently interested in contesting these appeals, notice of lodgment of petition of these appeals were ordered to be issued only to respondent No.1 for hearing.

(2.) The present appeals are directed against the order passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur against the judgment and final order dt. 25-09-2003 in Civil Application No. 3778 of 2003 in Writ Petition No. 2564 of 2002 and the judgment and final order dt. 24-11-2003 passed in Civil Application No. 6770 of 2003 in Civil Application No. 3778 of 2003 in the same Writ Petition whereby the High Court finally dismissed both the aforesaid applications of the petitioner therein who is the appellant in these two appeals.

(3.) The Writ Petition No. 2564 of 2002 was filed by the petitioners as Public Interest Litigation. According to the appellant, he is associated with various social organisations and devoted to the cause of the poor and needy persons and fighting against the evils of corruption. He filed the above Writ Petition for an enquiry into the affairs in the episode of mustering support for the trust motion concluded on 13-06-2002 in the Maharashtra State Legislative Assembly in favour of respondent No. 5 (Mr. Vilasrao Deshmukh), the then Chief Minister of the State of Maharashtra.