Bombay High Court
Maroti Kanha Uikey vs State Of Maharashtra, Through ... on 14 September, 2016
Bench: B.R. Gavai
1 WP5131-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition No.5131/2016
with
Writ Petition No.5132/2016
with
Writ Petition No.5133/2016
with
Writ Petition No.5134/2016
with
Writ Petition No.5135/2016
...
Writ Petition No.5131/2016
Maroti Kanha Uikey,
Aged 74 years,
Resident of Mohgaon,
District- Nagpur. .. PETITIONER
.. Versus ..
1. State of Maharashtra,
through its Secretary,
Department of Revenue & Forest,
Mantralaya, Mumbai -32.
2. Divisional Commissioner,
Nagpur Division, Civil Lines, Nagpur.
3. Additional Collector, Nagpur,
Civil Lines, Nagpur.
4. Hon'ble Minister for Revenue & Forest,
State of Maharashtra, Mantralaya,
Mumbai -32. .. RESPONDENTS
Mr. R.V. Shiralkar, Advocate for Petitioner.
Ms. T.H. Udeshi, AGP for Respondents.
....
::: Uploaded on - 15/09/2016 ::: Downloaded on - 16/09/2016 00:48:44 :::
2 WP5131-16.odt
Writ Petition No.5132/2016
1. Damdu Tulshiram Masram,
Aged 75 years,
Resident of Mohgaon,
District Nagpur.
2. Eshwar Damdu Masram,
Aged 45 years,
Resident of Mohgaon,
District Nagpur.
3. Raju Damdu Masram,
Aged 43 years,
Resident of Mohgaon,
District Nagpur.
4. Sharada Devidas Parteki,
Aged 49 years,
Resident of Mohgaon,
District Nagpur. .. PETITIONERS
.. Versus ..
1. State of Maharashtra,
through its Secretary,
Department of Revenue & Forest,
Mantralaya, Mumbai -32.
2. Divisional Commissioner,
Nagpur Division, Civil Lines, Nagpur.
3. Additional Collector, Nagpur,
Civil Lines, Nagpur.
4. Hon'ble Minister for Revenue & Forest,
State of Maharashtra, Mantralaya,
Mumbai -32. .. RESPONDENTS
Mr. R.V. Shiralkar, Advocate for Petitioners.
Mr. A.M. Balpande, AGP for Respondents.
...
::: Uploaded on - 15/09/2016 ::: Downloaded on - 16/09/2016 00:48:44 :::
3 WP5131-16.odt
Writ Petition No.5133/2016
Vinayak Ramaji Kanhake,
Aged 43 years, Resident of
Dhawalpeth, District Nagpur. .. PETITIONER
.. Versus ..
1. State of Maharashtra,
through its Secretary,
Department of Revenue & Forest,
Mantralaya, Mumbai -32.
2. Divisional Commissioner,
Nagpur Division, Civil Lines, Nagpur.
3. Additional Collector, Nagpur,
Civil Lines, Nagpur.
4. Hon'ble Minister for Revenue & Forest,
State of Maharashtra, Mantralaya,
Mumbai -32. .. RESPONDENTS
Mr. R.V. Shiralkar, Advocate for Petitioner.
Ms. T.H. Udeshi, AGP for Respondents.
...
Writ Petition No.5134/2016
Hari Mahadev Chikram,
Aged 65 years,
Resident of Chimanazari,
District- Nagpur. .. PETITIONER
.. Versus ..
1. State of Maharashtra,
through its Secretary,
Department of Revenue & Forest,
Mantralaya, Mumbai -32.
::: Uploaded on - 15/09/2016 ::: Downloaded on - 16/09/2016 00:48:44 :::
4 WP5131-16.odt
2. Divisional Commissioner,
Nagpur Division, Civil Lines, Nagpur.
3. Additional Collector, Nagpur,
Civil Lines, Nagpur.
4. Hon'ble Minister for Revenue & Forest,
State of Maharashtra, Mantralaya,
Mumbai -32. .. RESPONDENTS
Mr. R.V. Shiralkar, Advocate for Petitioner.
Mr. A.M.Balpande, AGP for Respondents.
...
Writ Petition No.5135/2016
Jaysingh Ramaji Kanhake,
Aged 46 years,
Resident of Tarsi,
District- Nagpur. .. PETITIONER
.. Versus ..
1. State of Maharashtra,
through its Secretary,
Department of Revenue & Forest,
Mantralaya, Mumbai -32.
2. Divisional Commissioner,
Nagpur Division, Civil Lines, Nagpur.
3. Additional Collector, Nagpur,
Civil Lines, Nagpur.
4. Hon'ble Minister for Revenue & Forest,
State of Maharashtra, Mantralaya,
Mumbai -32. .. RESPONDENTS
Mr. R.V. Shiralkar, Advocate for Petitioner.
Ms. T.H. Udeshi, AGP for Respondents.
...
::: Uploaded on - 15/09/2016 ::: Downloaded on - 16/09/2016 00:48:44 :::
5 WP5131-16.odt
CORAM : B.R. Gavai & V.M. Deshpande, JJ.
DATED : September 14, 2016.
ORAL JUDGMENT (per B.R. Gavai, J. )
1. Rule. Rule made returnable forthwith. Heard finally by
consent of learned counsel appearing for the parties.
2. The only relief claimed in these writ petitions is for a
direction to the respondent No.1-State to decide the proposals
submitted by respondent Nos. 2 and 3 for grant of permission to
the petitioners to sell their lands.
3. The petitions are, therefore, disposed of with a direction
to respondent no.1 to decide the proposals submitted to it by
respondent nos. 2 and 3, if not already decided, within a period of
two months from today.
4. Rule is made absolute in the aforesaid terms. There shall
be no order as to costs.
(V.M. Deshpande, J. ) (B.R. Gavai, J.)
...
6 WP5131-16.odt
Certificate
I certify that this judgment uploaded is a true and correct
copy of original signed Judgment.
Uploaded by : R.G. Halwai, Uploaded on :15.09.2016
