Citation : 2021 Latest Caselaw 5997 Bom
Judgement Date : 1 April, 2021
1 wp1540.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1540 OF 2021
Diamond Sporting Club,
kavtha, Tq.Deoli, District Wardha;
of Rajyoga Sporting Club and
Cultural Association, Wardha
(Maharashtra); (Authorized
Signatory Kamlakar N. Sayankar) ....... PETITIONER
// VERSUS //
1.The State of Maharashtra,
Department of Home,
Mantralaya, Mumbai, through
its Secretary.
2.The Collector/District Magistrate,
Wardha. .......... RESPONDENTS
____________________________________________________________
Mr.S.G.Jagtap, Advocate for the Petitioner.
Mrs.Ketki Joshi, I/c. G.P. for the Respondent Nos.1 and 2.
CORAM : SUNIL B. SHUKRE &
AVINASH G. GHAROTE, JJ.
DATE : 1.4.2021.
2 wp1540.21.odt
ORAL JUDGMENT (Per Sunil B. Shukre, J) :
1. Rule made returnable forthwith. Heard finally with the
consent of Mr.S.G.Jagtap, learned Counsel for the petitioner and
Mrs.Ketki Joshi, learned I/c. Government Pleader, who appears on
waiving service for respondent nos. 1 and 2. The hearing was
conducted through Video Conferencing and the learned Counsel for
the respective parties agreed that the audio and visual quality was
proper.
2. Considering the limited nature of prayer made in the
petition, the petition is allowed. Respondent no.1 is directed to
decide the appeal filed on 19.10.2020 by the petitioner within a
period of 12 weeks from the date of receipt of the order, in
accordance with law.
3. Rule accordingly.
JUDGE JUDGE
Digitally signed
ssjaiswal Suraj by Suraj Jaiswal
Date:
Jaiswal 2021.04.01
16:47:53 +0530
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