Kanthiram Motirma Wanjari vs The State Of Maharashtra, State ...
2021 Latest Caselaw 17855 Bom

                                                                                              WP.3814.21.J
                                                       1


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

WRIT PETITION NO.3814/2021

* Kanthiram Motiram Wanjari Aged about 64 years, occu: Business At Sangam Restaurant, Surabardi, Amravati Road,Tah.& Dist. Nagpur. ..PETITIONER

versus

1) The State of Maharashtra State Excise, Maharashtra State Mantralaya, Mumbai :

         Through its Secretary

2)       The Collector,
         State Excise
         Nagpur.

3)       The District Committee (State Excise )

Through its Ex-officio Chairman respondent No.2 Collector State Excise, Nagpur.

4)     The Superintendent,
       State Excise, Nagpur.                                                ..        RESPONDENTS

..................................................................................................................

Mr.S.G.Jagtap, Advocate for petitioner Mr.A.A. Madiwale, AGP for respondent nos.1 to 4 ................................................................................................................

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 22nd December, 2021.

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

1. Heard. Rule. Rule made returnable forthwith. Heard WP.3814.21.J

finally by consent.

2. The respondent no.2 is directed to place the petitioner's

proposal for grant of FL.III license before the respondent no.3-

Committee for its appropriate decision in accordance with law, to be

taken at the earliest and, in any case, within a period of six weeks from

the date of the order.

3. Rule accordingly. No costs.

            JUDGE                                JUDGE

sahare

Digitally Signed ByNARENDRA BHAGWANTRAO SAHARE Location:

Signing Date:23.12.2021 10:15