SATARA DISTRICT BAR ASSOCIATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard Mr Anturkar for the Petitioners and Dr Sathe for Respondents Nos. 2 and 3.

(2.) Filed by the Satara District Bar Association, this Writ Petition under Article 226 of the Constitution of India challenges what it calls 'approvals' dtd. 31/7/2015 and 6/3/2020 of this High Court on its administrative side. The impugned approvals relate to the establishment at Wai in the Satara District of a Court of an Additional District Judge and a Court of a Civil Judge, Senior Division.

(3.) A few facts are necessary. These are drawn from the Petition and also from the Affidavit in Reply filed on behalf of the High Court Administration by Mr Yogesh Rane, Registrar (Legal and Research).