VIDYA SHIVAJIRAO PATIL Vs. STATE

JUDGEMENT

(1.) ALL these three petitions raise a common question with respect to interpretation of the State Governments Notification dated 1-10-1994. Mr. Milind Vasudeo has appeared in support of Petition No. 280 of 1998. Mr. Bandivadekar has appeared in connection with Petition (Lodging) No. 222 of 1999 and Mr. M. S. DMello appeared in support of Petition (Lodging) No. 88 of 1999.

(2.) IN Petition No. 280 of 1998, the petitioner is the grand mother of a male child and the petitioner seeks Letters of Administration to the property assets and credits of late Smita Patil for the benefits of her son Pratik. The petitioner, being a lady, seeks an exemption from payment of Court fees under the concerned Government Notification. Second Petition (Lodging) No. 222 of 1999 is filed by two sons and two daughters seeking letters of administration to the property of their father who has died leaving behind only his heirs. The third Petition (Lodging) No. 88 of 1999 is filed by two brothers of one late Placid Colaso who has died leaving behind two minors, one son and one daughter.

(3.) THE Notification mentioned above dated 1-10-1994 reads as follows:-REVENUE AND FORESTS DEPARTMENT Mantralaya, Bombay 400 032, dated the 1st October, 1994. Bombay Court Fees Act, 1959. STP 1094 CR-859 M-1. Whereas the Government of Maharashtra has recently announced a policy with a view to promote the welfare of the women; and whereas, the said welfare policy for women inter alia, provides for exemption of Court Fees for women litigants in cases relating to maintenance, property right, violence and divorce. And whereas, section 46 of the Bombay Court Fees Act, 1959 (BOM XXXVI of 1959) empowers the State Government by notification in the Official Gazette to reduce or to remit any of the fees mentioned in the First and Second Schedules to that Act. Now, therefore, in exercise of the powers conferred by section 16 of the Bombay Court Fees Act, 1959 (Bom. XXXVI of 1959), the Government of Maharashtra hereby remits the fees payable by women litigants on any of the plaints, applications, petitions, Memorandum of appeals or any other documents specified in the First and Second Schedules to the said Act to be filed in any Civil, Family or Criminal Courts in respect of the cases relating to (a) maintenance, (b) property disputes, (c) violence and (d) divorce. By Order and in the name of the Governor of Maharashtra. HARSHAWARDHA GAJBHIYE, deputy Secretary to Government. "