Onkar Taga Bhil vs The State Of Maharashtra Through ...
2021 Latest Caselaw 17074 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO.13658 OF 2021

                         ONKAR TAGA BHIL
                               VERSUS
      THE STATE OF MAHARASHTRA THROUGH ITS DESK OFFICER
                                   ...
                Advocate for Petitioner : Mr. D.S. Bagul
                  GP for Respondents: Mr. D.R. Kale
                                   ...
                             CORAM : S. V. GANGAPURWALA AND
                                          S. G. DIGE, JJ.

                                    DATE    : 8th DECEMBER, 2021

PER COURT :-

It is unfortunate that the litigant has to approach this Court seeking directions against the office of respondent for issuance of certified copy of the orders passed by the Honourable Minister in quasi judicial proceedings and also to upload the judgments.

2. In the present case, the State Minister had passed an order with regard to quantum of the amount to be deposited as " Nazrana". Thereafter, it appears that review was filed by the Collector, Dhule of the said order before the Honourable Minister. The Honourable Minister on 8th January, 2021 dismissed the review and confirmed the order passed on 9th October, 2018.

3. It is submitted that because of non receipt of the certified copy of the said order, further process is not effectuated by Revenue Officer.

4. We have heard Government Pleader.

5. Respondent shall issue certified copy of the order to the petitioner dated 8th January, 2021 within a period of 15 days on payment of

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appropriate charges by the petitioner and if as per the practice the orders are to be uploaded on the website, the same shall be uploaded within 15 days. Respondent shall confirm the issuance of certified copy of the order to the petitioner. Respondent shall take care and caution that litigants are not required to approach the Court for such petty matters.

6. Writ petition is disposed of. No costs. The orders passed by this Court earlier in Writ Petition shall also be complied with.

 ( S.G. DIGE )                                ( S.V. GANGAPURWALA )
     JUDGE                                            JUDGE


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