LAXMAN MAHADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This contempt petition was already disposed of by the co- ordinate Bench of this Court by an order dated 6 th December 2022. Thereafter a detailed order was passed by the co-ordinate Bench of this Court on 14/2/2023 which reads as under :-

(2.) On 21/3/2023, this contempt petition was again listed though disposed of when the following order came to be passed :-

(3.) By further order dtd. 10/4/2023 in order to enable the State Government to take decision on the Petitioner's application, the proceedings were adjourned to 26/4/2023. Thereafter, on 26/4/2023, a co-ordinate Bench of this Court again considered this petition along with other petitions when a statement as made on behalf of the State Government was recorded in the order passed by this Court that by a letter dtd. 31/3/2023, the Respondents have called for certain documents from the Petitioners to consider their eligibility and to pass an order in compliance with the orders passed by this Court. However, the documents were not submitted by the Petitioners. On such context, a statement was made on behalf of the Petitioner that those documents were already submitted by the Petitioner and they were ready and willing to furnish those documents afresh within one week from the date of the said order. It was however stated by the learned counsel for the Petitioner that the documents were submitted. The Court in paragraph 3 of the said observed that the Respondents would pass an appropriate order after considering such documents and communicate its decision that may be taken within one week thereafter.