SATISH THOMBARE Vs. ADMINISTRATIVE COMMANDANT, STATION HEAQUARTERS

JUDGEMENT

(1.) Heard Sri.Shivaraj P Mudhol, learned counsel for the petitioners, Sri.Aravind Kamath, learned Additional Solicitor General and Sri.Sanjay S. Katageri, learned counsel for respondents No.1, 2, 4 and 6 and Sri.Praveen K Uppar, learned AGA for respondent No.5 and Sri.Aravind D Kulkarni, learned counsel for respondent No.7 and Sri.K.S.Patil, learned counsel appearing for respondents No.3.

(2.) Writ petition No.104128/2024 is filed praying this Court to issue writ in the nature of mandamus directing the respondent Authorities to open the military gate located at Sainik Nagar and allow the petitioners and their family to access the public road by allowing this writ petition and to issue writ in the nature of mandamus directing the respondents to permit the petitioners and their family members to use, access the road through Gate situated on the compound wall of the respondents from Morning 5 O clock to Evening 8 O clock by considering the representations dtd. 22/5/2024 vide Annexure-C and representations dtd. 18/1/2024, 21/6/2024, 14/2/2024 vide Annexures- G, G1, G2, G3 by allowing the petition.

(3.) Writ petition No.103397/2024 is filed praying this Court to issue writ in the nature of mandamus directing the respondent Authorities to open the military gate located at Sainik Nagar and allow the petitioners and their family to access the public road by allowing this writ petition and to issue writ in the nature of mandamus directing the respondents to permit the petitioners and their family members to use, access the road through Gate situated on the compound wall of the respondents from Morning 5 O clock to Evening 8 O clock by considering the representations dtd. 22/5/2024 vide Annexure-C and representations dtd. 18/1/2024, 21/6/2024, 14/2/2024, vide Annexures- G, G1, G2, G3 by allowing the petition and also sought additional prayer in view of the amendment for writ of mandamus.