ASHOK JAGTAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides at length. Perused the papers, affidavit in reply dated 4 . 6. 1997 filed on behalf of respondents Nos. 1 and 2 sworn by P. G. Sangle, Joint Secretary, Women and Child Welfare Department, Government of Maharashtra and affidavit in reply dated 23.5 . 1997 by respondent No.3 sworn by Smt. Meena Satish Dhumale, Regional Development Officer of the respondent No.3 and rejoinder on behalf of petitioners dated 25.6 . 1997.

(2.) THE factual matrix needs to be stated in brief before dealing with the contentions of parties.

(3.) THE Government Resolution dated 5 . 6. 1993 giving distribution of foodgrains temporarily to the petitioner, came to be challenged on behalf of Marathwada Prathamik Sahakari Grahak Sanstha Maryadit. However, the Division Bench of this Court rejected the said writ petition No.1947/1993 by order dated 24.6.1993 observing that the said resolution contemplated temporary arrangement pending the policy decision by the State.