Arun S/O Damadaji Padole vs State Of Maha. In The Ministry Of ...
2021 Latest Caselaw 17501 Bom

Judgment                            1                   W.P.No. 5297.2021.odt



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

                  WRIT PETITION NO. 5297 OF 2021


      Shri Arun S/o. Damadaji Padole,
      Aged 43 years, Occu. - Business,
      R/o Near Water Tank, Wadarpura,
      Amravati.
                                                     .... PETITIONER

                             // VERSUS //

1)    State of Maharashtra,
      In the Ministry of Revenue & Forest,
      Mantralaya, Mumbai-32,
      Through its Secretary.

2)    District Collector,
      Amravati.

3)    Deputy Director of Land Records,
      Amravati.
                                             .... RESPONDENTS
______________________________________________________________
     Shri V. S. Kukday, Advocate for the petitioner.
     Shri A. S. Fulzele, Addl.G.P. for respondent Nos.1 to 3.
______________________________________________________________


                   CORAM : SUNIL B. SHUKRE AND
                           ANIL L. PANSARE, JJ.

DATED : 15.12.2021

ORAL JUDGMENT : (Per Sunil B. Shukre, J.)

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

Judgment 2 W.P.No. 5297.2021.odt

2. We direct respondent Nos.2 and 3 to decide the

representation of the petitioner dated 26.10.2021, in accordance with

law, at the earliest, preferably within two months from the date of the

order.

Rule accordingly. No costs.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE J.)

Kirtak

Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:15.12.2021 18:55