Dilip Banwarilal Agrawal vs The Divisional Commissioner, ...
2021 Latest Caselaw 2733 Bom

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

                          WRIT PETITION NO.4836/2017
                            Dilip Banwarilal Agrawal
                                      ..vs..
         The Divisional Commissioner, Amravati Division, Amravati and ors

                                                                            AND

                          WRIT PETITION NO.4837/2017
                            Dilip Banwarilal Agrawal
                                      ..vs..
         The Divisional Commissioner, Amravati Division, Amravati and ors

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

Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................

Shri Anand Deshpande, Counsel for the petitioner. Shri Karde, Adv. h/f Shri F.T.Mirza, Counsel for respondent Nos.6.

Shri K.L.Dharmadhikari, AGP for respondent Nos.1 to 5.

                                                           CORAM                    : V.M.DESHPANDE J.
                                                           DATED                    : FEBRUARY 10, 2021.

1. During course of hearing, Advocate Shri Karde h/f learned counsel Shri F.T.Mirza for respondent No.6 placed reliance on judgment of learned Single Judge of this Court in the case of Lala Dagadu Kale vs. Additional Commissioner, Nashik and ors reported at 2010(3) Mh.L.J.813 to submit that in absence of sanction from the Commissioner it was not within jurisdiction of the Collector to review his own order.

2. Learned counsel for the petitioner Shri Anand

.....2/-

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Deshpande for the petitioner, submits that two weeks time be granted to him to study the said judgment to make submission whether it has applicability in given set of facts or not.

3. Put up this matter after two weeks.

JUDGE !! BRW !!

...../-