Shalikram Tulshiramji Jaiswal vs The State Of Mah. Dept. Of State ...
2021 Latest Caselaw 6046 Bom

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

                               WRIT PETITION NO. 1569/2021

          Shalikram Tulshiramji Jaiswal,
          Aged about 72 Years,
          Occupation - Business,
          R/o. Shyam Bhuwan, Jaistambh Square,
          New Town Badnera (Railway),
          Taluka and District - Amravati.                       ..... PETITIONER

                                      // VERSUS //

 1)     The State of Maharashtra,
        Department of State Excise,
        Mantralaya, Mumbai,
        through its Secretary.

 2)     The Commissionerate State Excise,
        Maharashtra State, Old Custom House,
        2nd Floor, fort, Mumbai.

 3)     The Collector, Amravati.

 4)     Usha Shyam Jaiswal,
        Aged about 70 Years,
        Occupation - Business.

 5)     Shailesh Shyam Jaiswal,
        Aged about 50 Years,
        Occupation - Business,

 6)     Shital Shyam Jaiswal,
        Aged about 70 Years,
        Occupation - Business.

        Respondents 4 to 6 are
        R/o Shyam Bhuwan, Jaistambh
        Square, New Town, Badnera (Railway),
        Tahsil and District Amravati.




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 7)     Nandini Manish Jaiswal,
        Aged about 40 Years,
        Occupation - Business,
        R/o. Shyam Shanti Sada,
        Deshpande Layout, 1435,
        Nagpur, Tahsil and District Nagpur.

 8)     Dr. Sarita Shikant Jaiswal,
        Aged about 38 Years,
        Occupation - Business,
        R/o. Raghuji Nagar, Nagpur,
        Tahsil and District - Nagpur.                .... RESPONDENTS

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          Shri Firdos Mirza, Advocate for petitioner.
          Ms K. S. Joshi, In-charge Government Pleader for respondent
          nos.1 to 3.
          Shri S. S. Shingane, Advocate for caveator/respondent nos.4 to 9.
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                               CORAM : SUNIL B. SHUKRE AND
                                       AVINASH G. GHAROTE, JJ.

DATE : 05/04/2021

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 Mirza, learned counsel for the petitioner, Ms K.

S. Joshi, learned In-charge Government Pleader for respondent nos.1 to

3 and Shri Shingane, learned counsel for the remaining respondents, all

of whom appear by waiving notice.

13.wp.1569.2021.odt

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

consent.

4] The petition is allowed in terms of prayer clause (a). The

respondent no.1 is directed to decide the revision application pending

before it in accordance with law within a period of eight weeks from the

date of receipt of the order by respondent no.1.

Rule accordingly. No costs.

(AVINASH G. GHAROTE, J) (SUNIL B. SHUKRE J.)

Sarkate.