GOVARDHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kamat, learned counsel appearing for the Petitioners, Smt. Nimbalkar, learned AGP appearing for the Respondent Nos.1 and 2, Mr. Soni, learned counsel appearing for Respondent No.3, Mr. Kenjale, learned counsel appearing for the Applicant in Interim Application No.13851 of 2023 and Mr. Kapse, learned counsel appearing for the Applicant in Interim Application No.13850 of 2023.

(2.) Learned counsel appearing for the Petitioners points out the order dtd. 19/7/2021 passed by the Supreme Court in Civil Appeal No.2748 of 2021. The Supreme Court has issued following directions :

(3.) In terms of the directions of the Supreme Court dtd. 19/7/2021, the learned Joint Charity Commissioner, Pune Region, Pune submitted report dtd. 22/11/2021. The said report inter alia states receipt of offers from five bidders. The details of the same are given in tabular form in the said report, which is reproduced hereunder : <IMG>JUDGEMENT_278_LAWS(BOM)8_2023_1.jpg</IMG> Mr. Prashant Babasaheb Patil [Sr. No.4] and Mr. Vijay Vitthal Shinde [Sr. No.5] are not represented before this Court and other bidders mentioned in above table are either the Respondent in the Petition or they have filed the Intervention Application.