Ejaz Khan S/O Mustujab Khan vs The State Of Maharashtra,The ...
2016 Latest Caselaw 6421 Bom

                                                                                            wp6528.05.odt

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




                                                                    
                                     WRIT PETITION NO.6528/2005

         PETITIONER:                Ejaz Khan s/o Mustujab Khan,




                                                                   
                                    Aged about 29 years, Occ : Business, 
                                    R/o Ansari Ward, Bhandara, 
                                    Tah. & Distt. Bhandara (M.S.).

                                                       ...VERSUS...




                                                   
         RESPONDENT :      1.  The State of Maharashtra, 
                             
                                The Collector, Bhandara, District : Bhandara. 

                                    2.  The Sub-Divisional Officer, 
                            
                                         Bhandara District, Bhandara. 

                                    3.  The Sub-Registrar, Bhandara.   

         -----------------------------------------------------------------------------------------------------
      

                           Shri A.M. Kadukar, AGP for respondents
         -----------------------------------------------------------------------------------------------------
   



                                                      CORAM  :  SMT. VASANTI   A   NAIK, AND
                                                                        KUM. INDIRA JAIN, JJ.

DATE : 27.10.2016

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

Heard.

It appears on hearing the learned Assistant Government

Pleader that the issue involved in this case stands answered by the

judgment of the Division Bench of this Court in the case of Jaikumari

Amarbahadursingh...Versus...State of Maharashtra, reported in 2009

(1) ALL MR 343. It further appears that this Court had, while disposing

wp6528.05.odt

of the bunch of the writ petitions by the judgment, reported in 2009 (1)

ALL MR 343, permitted the petitioners therein to approach the

appropriate authority within eight weeks from the date of the decision.

Certain other directions were also issued in paragraph 52 of the said

judgment. Since the petitioner is not represented by a Counsel in the

Court today, it would be necessary to permit the petitioner to approach

the appropriate authority within eight weeks from the date of receipt of

the copy of this judgment, so that the appropriate authority can take a

decision in accordance with the directions in the judgment in the case of

Jaikumari Amarbahadursingh.

Hence, for the reasons recorded in the judgment, reported

in 2009 (1) ALL MR 343 in the case of Jaikumari

Amarbahadursingh...Versus...State of Maharashtra, we permit the

petitioner to approach the appropriate authority within eight weeks from

the date of receipt of the copy of this judgment and seek the relief, that is

permissible in law. The appropriate authority would be required to

consider the matter on its own merits and in accordance with the

directions of this Court in the judgment in the case of Jaikumari

Amarbahadursingh...Versus...State of Maharashtra, reported in 2009

(1) ALL MR 343.

wp6528.05.odt

Rule is made absolute in the aforesaid terms with no order

as to costs.

The Registry is directed to ensure that a copy of this

judgment is served on the petitioner so that appropriate steps could be

taken by the petitioner, as directed in this judgment within the specified

time.

Order accordingly.

                       JUDGE                                                             JUDGE
      
   



         Wadkar