Puranlal Bhaiyyaji Shivankar vs The Additional Collector, Gondia ...
2016 Latest Caselaw 6349 Bom

                                                                                                             owp.4721.16
                                                                 1




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




                                                                                     
                               WRIT PETITION NO.  4721/2016
              Puranlal Bhaiyyaji  Shivankar 




                                                                                    
              Aged 52 years, occu: agriculturist 
              R/o Devatola Tah. Deori Dist. Gondia.                                                ...PETITIONER

                         v e r s u s




                                                                    
    1)        The Additional  Collector 
              Gondia.                    
    2)        The Tahsildar, 
              Devri, Dist. Gondia. 
                                        
    3)        The Gram Panchayat, 
              Devatola: Through its Secretary 
              Tahsil Dervi, Dist.Gondia. 
       

    4)        The Additional Commissioner 
              Nagpur Division, Nagpur.                                                   ..RESPONDENTS
    



    ...........................................................................................................................
                         Mr. B.M. Kharkate, Advocate  for  petitioner
                         Mr. J.Y.Ghurde, A.G.P .for respondent nos. 1,2 and 4 
    ............................................................................................................................





                                                         CORAM:   A.S.CHANDURKAR, J.

DATED : 25th October, 2016.

ORAL JUDGMENT :

1. Rule. Heard finally with consent of the parties.

2. The petitioner is aggrieved by the order dated 1.8.2016 passed

by the Additional Commissioner refusing to stay the order of disqualification

passed by the Collector dated 22.6.2016. This Court, by order dated

owp.4721.16

24.8.2016 directed the respondent no.4 to decide the Appeal within a period

of eight weeks from the said date.

3. Shri J.Y. Ghurde, learned Assistant Government Pleader for the

respondent no.1, 2 and 4, on instructions, submits that the Appeal is now

fixed for hearing on 16th November, 2016 and the same shall be decided by

the end of November, 2016.

4. Considering the earlier directions issued, the Writ Petition is

disposed of by directing the respondent no.4 to decide the Appeal by the end

of November, 2016. Needless to add, that the order of status quo granted on

24.8.2016 shall continue to operate till the Appeal is decided. However, the

respondent no.4 shall not be influenced by this interim arrangement.

Rule is disposed of in the aforesaid terms. No costs.

JUDGE

sahare