KESHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These four public interest litigations are filed raising a common cause. As such, these four petitions are taken up together for hearing and disposal with consent of Mr. Salunke, learned Counsel appearing for the petitioners and the learned A.G.P. appearing for respondent Nos.1,2 and 3.

(2.) Mr Salunke, learned Counsel by inviting our attention to the documents placed on record, submitted that respondent No.4-Society namely, Suryabhan Baba Samajik Sanstha, Karhewadi was selected as a beneficiary Society under the State Government Scheme floated under Government Resolution dated 25th January, 2019 with an aim for establishing the cattle camps.

(3.) This decision was taken by the State Government on the backdrop of a serious drought situation in many districts of State of Maharashtra. It is stated that as per the earlier decision of the State Government 26 districts of State of Maharashtra, 151 talukas, 268 Revenue Circles and 931 villages are declared as the areas facing either drought situation or drought like situation.