ANAND PRABHAKAR JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, filed under Articles 226 and 227 of the Constitution of India, the petitioneroriginal plaintiff in Special Civil Suit No.40 of 2000 of the Court of Civil Judge(S.D.), Pune has prayed for

(2.) The petitioner in person urged that he is forced to approach this Court as his request for according sanction under Section 197 of Code of Criminal Procedure to prosecute respondent No.2 Presiding Officer of Special Civil Suit No.40 of 2000 has been rejected in one sentence by respondent No.3 and so also his review application dated 31st January, 2012 and subsequent reminder dated 5th February, 2014 for acting upon the said application, having remained unreplied by respondent No.3 and so also the submission dated 16th April, 2012 of Additional Secretary, Law Department of respondent No.1 to review the petitioner's application dated 31st January, 2012 also having remained unacted.

(3.) He urged that cause for approaching this Court for such reliefs has mainly arisen regarding the manner in which respondent No.2 has passed the order at Exh71A dated 8th February, 2006 and the order at Exh74 dated 13th February, 2006(in the above referred Civil Suit).