Bombay High Court
Prakash Sawairam Rathod And ... vs Prabhusing Bhilsing Chavan And ... on 22 February, 2021
Bench: V.M. Deshpande
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.3113 OF 2017
1) Prakash Sawairam Rathod,
R/o Chikhalgad, Tq. Mangrulpir,
Dist. Washim.
2) Ramesh Sawairam Rathod,
R/o Chikhalgad, Tq. Mangrulpir,
Dist. Washim.
3) Putlabai Sawairam Rathod,
R/o Chikhalgad, Tq. Mangrulpir,
Dist. Washim.
4) Lilabai Dhisaram Rathod,
R/o Shendurjana (Adhao)m
Tq. Manora, Dist. Washim.
5) Pramilabai Devidas Jadhao
R/o Shevati, Tq. Karanja,
Dist. Washim.
6) Kamlabai Kisan Chavan
R/o Chikhalgad, Tq. Mangrulpir,
Dist. Washim.
7) Shobabai Pandurang Chavan
R/o Sakhardo, Tq. Manora,
Dist. Washim.
...PETITIONERS
...V E R S U S...
1) Prabhusing Bhilsing Chavan,
Age 60 years, Occu: Agri.
R/o Kalamba Bo, Tq. Mangrulpir
District Washim.
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2) Additional Collector, Washim.
3) Divisional Commissioner, Amravati.
...RESPONDENTS
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Shri Anil Kumar, Advocate for petitioners.
Shri S.G. Shukla, Advocate for respondent No.1.
Shri K.L. Dharmadhikari, A.G.P. for respondent nos.2 and 3.
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CORAM:- V. M. DESHPANDE, J.
DATED :- 22nd FEBRUARY, 2021.
ORAL JUDGMENT
Rule. Rule is made returnable forth. Heard finally by
consent of the parties.
(2) Heard Shri Anil Kumar, learned counsel for the
petitioners, Shri S.G. Shukla, learned counsel for the respondent
no.1 and Shri K.L. Dharmadhikari, learned Assistant Government
Pleader for respondent nos.2 and 3.
(3) The petitioners' revision i.e. Revision No.06/RTS-64-
Murtizapur/2017-18 is pending before the Divisional
Commissioner, Amravati Division, Amravati. On 03.05.2017, the
Divisional Commissioner has denied the stay or status quo in
favour of the petitioners therefore they approached this Court.
This Court (Coram:A.S. Chandurkar, J.) on 23.05.2017 issued
notice for final disposal of the writ petition and until further
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orders the parties were directed to maintain status quo on
23.05.2017. Since the revision filed on behalf of the petitioners is
still pending before the Divisional Commissioner, Amravati
Division, Amravati, the writ petition can be disposed of by
following terms.
(4) The writ petition is disposed of with a direction to the
Divisional Commissioner, Amravati Division, Amravati to decide
the Revision No.06/RTS-64-Murtizapur/2017-18 on its own merits
by giving opportunity of hearing to the petitioner as well as the
respondent no.1, within a period of six months
from 15.03.2021.
(5) Till the revision is decided the interim order granted by
this Court on 23.05.2017 shall remain in operation.
Rule is made absolute in above terms. No order as to
costs.
JUDGE
Wagh
