MANISH SONI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the order dated 25th June 2014, a Committee under the Chairmanship of Chief Secretary and top officers of all concerned departments as its officers was appointed. The issues referred to the Committee are as under:

(2.) During the course of hearing, we have noticed that though the order has been passed five years ago, so far this Court has not received report of the Committee on the issues. This is not to say that the Committee has not done anything towards its job. The Committee, as we find, has been working on the issues and also those connected with the bigger issues. But, in the absence of any report having been submitted, this Court is finding it difficult to reach to a concrete decision in this matter. We request the Committee to prepare a report in respect of these issues and submit it to the Court through one of the members of the Committee available at Nagpur. It would also be of advantage to this Court if some representatives of the Committee members personally remain present before this Court on the next date of hearing so that the problems and difficulties being faced by the Committee till 2019 could also be addressed appropriately. We direct that the Additional Commissioner (Revenue), Dy Commissioner (Traffic), and Deputy Municipal Commissioner shall remain present before this Court on the next date of hearing. Stand over to 25.6.2019.