Anil S/O Parasram Bisen vs State Of Maharashtra, Thr. Its ...
2021 Latest Caselaw 5965 Bom

                                                                                     wp936.19.odt
                                                   1

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

                               WRIT PETITION NO. 936 OF 2019


     PETITIONER:                 Anuil Parasram Bisen,
                                 Aged about 47 years, Occ. Business,
                                 R/o. Nehru Ward, Behind Old R.T.O. Office,
                                 Civil Lines, Gondia, Tq. and Dist. Gondia.

                                              ...VERSUS...

     RESPONDENTS:               1. The State of Maharashtra,
                                   through its Secretary,
                                   Mining Department, Mantralaya
                                   Mumbai.

                                2. Collector, Gondia,
                                   Tq. and Dist. Gondia

                                3. District Mining Officer,
                                   Collectorate Compound, Gondia,
                                   Tq. and Dist. Gondia.

                                4. District Superintendent of Land Records,
                                   Room No. 213, Collectorate Compound,
                                   Gondia, Tq. and Dist. Gondia.

                                5. Yogeshkumar S/o Vithoba Thakre,
                                   Aged about 34 years, Occ. Business,
                                   R/o. Ring Road, In front of Taj Baba Mazar,
                                   Hanuman Nagar, Gondia, Tq. and Dist.
                                   Gondia.

     ----------------------------------------------------------------------------------------------
                       Shri M.R.Joharapurkar, Advocate for petitioner
                       Shri A.S.Fulzele, Addl.GP for respondent nos.1 to 4
     ----------------------------------------------------------------------------------------------



::: Uploaded on - 01/04/2021                                ::: Downloaded on - 02/04/2021 00:24:16 :::
                                                                          wp936.19.odt
                                           2

                                      CORAM : SUNIL B. SHUKRE AND
                                              AVINASH G. GHAROTE, JJ.

DATE : 01/04/2021.

ORAL JUDGMENT (PER : SUNIL B. SHUKRE, J.)

1] Hearing is conducted through Video Conferencing and

all the learned Advocates agreed that the audio and visual quality

was proper.

2] Heard Shri Joharapurkar, learned counsel for the

petitioner and Shri Fulzele, learned Additional Government Pleader

for Respondent Nos. 1 to 4.

3] Rule. Rule made returnable forthwith. Heard finally by

consent of the learned counsel appearing for the parties.

4] Learned counsel for the petitioner submits that if the

petitioner is permitted to make representation, this petition could

also be disposed of on the similar line as the petition bearing W.P. No.

6386/2018 (Dhirendrasingh Ganpatsingh Raghuvanshi vrs. State of

Mah and others), is disposed of on 24.02.2021.

wp936.19.odt

5] Accordingly, the petitioner is permitted to make

representation to the Collector within a period of four weeks from

today, and if such representation is made within the time stipulated

by this Court, the same shall be decided by the Collector taking into

consideration the legal position and the policy/regulation contained

in the Government Resolution dated 23.01.2019 and a reasoned

order be passed thereupon within a period of twelve weeks from the

date of receipt of the representation.

6] Rule is made absolute in these terms. No costs.

                       JUDGE                                        JUDGE

     Rvjalit