Shri Noorus Salam Khan S/O Abdul ... vs The Collector Civil Lines Nagpur ...
2016 Latest Caselaw 4548 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     BENCH AT NAGPUR, NAGPUR.




                                                                                       
                                                                ...

WRIT PETITION NO. 3650/2016

Shri Noorus Salam Khan s/o Abdul Salam Khan Patel Aged 49 years, occu: Agriculturist R/o 27/B New Colony, Nagpur-4440001. ..PETITIONER

v e r s u s

1) The Collector Collector Office Civil Lines, Nagpur.

    2)        The Sub-Divisional Officer, 
              S.D.O. Office, Saoner,Dist. Nagpur.                                 ..               ...RESPONDENTS

...........................................................................................................................

Mr. Abdul Subhan, Advocate for the petitioner

Mr. Ambarish Joshi, Assistant Government Pleader for Respondents 1 & 2

...........................................................................................................................

                                                        CORAM:    SMT. VASANTI  A  NAIK   &
                                                                       MRS . SWAPNA  JOSHI, JJ
                                                                                              . 





                                                        DATED :       8  August,   2016
                                                                        th         

ORAL JUDGMENT: (PER SMT.VASANTI A. NAIK, J.)

Rule. Rule made returnable forthwith. The Writ Petition is heard

finally at the stage of admission, with the consent of the learned counsel for

the parties.

By this Writ Petition, the petitioner seeks a direction to the

respondent no.2-Sub-Divisional Officer, Saoner to decide the application made

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by the petitioner for permission to excavate 2000 brass of marble stone, from

0.80 hectare of land of the petitioner, in village Mahakund.

Shri Ambarish Joshi, the learned Assistant Government Pleader

on instructions received from the Sub-Divisional Officer, Saoner vide

communication dated 2.8.2016 states that the application made by the

petitioner is received in the Office of the Sub-Divisional Officer and the same

would be decided as early as possible.

By accepting the statement made by the learned Assistant

Government Pleader, we dispose of the Writ Petition, with a direction to the

Sub-Divisional Officer, Saoner to decide the application of the petitioner within

one month.

Rule is made absolute in the aforesaid terms, with no order as to

costs.

                            JUDGE                              JUDGE





    sahare






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