Dhananjay Aniruddha Tryambake vs The Collector, Yavatmal And ...
2016 Latest Caselaw 1245 Bom

            J-wp2086.16.odt                                                                                                1/3   


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                            
                                               NAGPUR BENCH, NAGPUR




                                                                             
                                       WRIT PETITION No.2086 OF 2016


            Dhananjay Aniruddha Tryambake,




                                                                            
            Aged about 32 years,
            Occupation : Gat Neta of Maharashtra 
            Naw-Nirman Sena,
            Municipal Council, Wani, 
            R/o. ZP Colony, Prabhag No.1,




                                                          
            Wani, Tq. Wani, District Yavatmal.                                         :      PETITIONER
                                 
                              ...VERSUS...

            1.    The Collector, Yavatmal,
                                
                   District Yavatmal.

            2.    Abhijit Arun Satokar,
                   Aged Major,
      


                   Occupation : Municipal Council, Wani,
                   R/o. Deshmukhwadi, Prabhag No.01,
   



                   Wani, Tq. Wani, District Yavatmal.

            3.    Ashok Baliram Buradkar,
                   Aged Major,





                   Occupation : Municipal Council, Wani,
                   R/o. Ravi Nagar, Prabhag No.01,
                   Wani, Tq. Wani, District Yavatmal.

            4.    Rajesh Wamanrao Daf,





                   Aged Major,
                   Occupation : Municipal Council, Wani,
                   R/o. Rangaripura, Prabhag No.05,
                   Wani, Tq. Wani, District Yavatmal.

            5.    Sau. Indira Sudhakar Parkhi,
                   Aged Major,
                   Occupation : Municipal Council, Wani,




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                   R/o. Near Virani Function Hall, 
                   Prabhag No.02,




                                                                                                            
                   Wani, Tq. Wani, District Yavatmal.




                                                                             
            6.    Sau. Meera Govind Mohitkar,
                   Aged Major,
                   Occupation : Municipal Council, Wani,
                   R/o. Vitthalwadi, Prabhag No.01,




                                                                            
                   Wani, Tq. Wani, District Yavatmal.

            7.    Chief Officer,
                   Municipal Council, Wani,
                   Tq. Wani, District Yavatmal.                                         :      RESPONDENTS




                                                          
                                 
            =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
            Mr. J.B. Kasat, Advocate for the Petitioner.
            Ms. T.H. Udeshi, Assistant Government Pleader for the Respondent No.1.
                                
            =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-


                                                          CORAM  :   S.B. SHUKRE, J.

th DATE : 5 APRIL, 2016.

ORAL JUDGMENT :

1. Heard.

2. Rule. Rule made returnable forthwith. Heard

finally by consent of learned Counsel appearing for the parties.

3. Learned Assistant Government Pleader for respondent

No.1 states that the respondent No.1 requires two months' time for

deciding the Disqualification Case No.1/Sec 3(1)/2015 of Wani.

4. In view of the statement so made, it is directed that said

J-wp2086.16.odt 3/3

disqualification case be decided within 2 months from the date of

order.

5. Writ petition is allowed in these terms.

6. Rule is made absolute accordingly.

7. No costs.

JUDGE

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