Sheikh Lukman Sheikh Gaffar And ... vs State Of Maha., Thr. Sect., ...
2016 Latest Caselaw 6418 Bom

                                                      1                                                                   WP.1775.16


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,




                                                                                                              
                                          NAGPUR BENCH, NAGPUR.




                                                                                
                                    WRIT PETITION NO. 1775 OF 2016

          1) Sheikh Lukman Sheikh Gaffar,




                                                                               
             Aged : 49 years, Occ. Business,

          2) Sheikh Rafiq Sheikh Isaa,
             Aged : 44 years, Occ. Business,




                                                            
          3) Abdul Salam Abdul Lukman,
             Aged : 56 years, Occ. Business,
                                   
          4) Sheikh Mujib Sheikh Badshah,
             Aged : 42 years, Occ. Business,
                                  
          5) Mohd. Akil Mohd. Hanif,
             Aged 44 years, Occ. Business,
      


          6) Sheikh Nabi Sheikh Kadir,
             Aged 55 years, Occ. Business,
   



          7) Abdul Kayyum Sheikh Ayyub,
             Aged : 46 years, Occ. Business.





                All R/o Kasabpura, Subhash Road,
                Tajnapeth, Tah. & Distt. Akola.                     ...    PETITIONERS.
                                                                                              
                      VERSUS





     1]   State of Maharashtra, 
           through Secretary, Environmental
           Department, Mantralaya,
           Mumbai-400 032,

     2]   Akola Municipal Corporation,
           through its Commissioner,
           Tq. & Dist. Akola. 

     3]   The Collector, Tah. & Dist. Akola.                                              ...    RESPONDENTS.



    ::: Uploaded on - 27/10/2016                                                ::: Downloaded on - 28/10/2016 01:05:06 :::
                                                       2                                                                   WP.1775.16


     Mr. U.J. Deshpande, Advocate for the Petitioners.




                                                                                                              
     Ms. Ritu Kaliya, A.G.P. for Respondent nos. 1 & 3.
     Mr. C.A. Joshi,  Advocate for the Respondent No. 2.   




                                                                                
         
                               CORAM :  B.R. GAVAI & V.M. DESHPANDE, JJ.     

DATED : OCTOBER 27, 2016.

ORAL JUDGMENT (PER B.R.GAVAI, J).

1] Rule. Rule made returnable forthwith. Heard by consent.

2] The parties have arrived at an amicable settlement and filed

a joint Pursis duly signed by the parties.

3] Rule is made absolute in terms of the Joint Pursis. There will

be no order as to costs.

                              JUDGE                                                     JUDGE





     J.