Narayan S/O Shyamrao Mate And ... vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 1017 Bom

Judgment

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

                   WRIT PETITION NO.3621 OF 2020
1. Narayan s/o Shyamrao Mate,
Aged about 70 years,
Occupation retired employee.

2. Chandrashekhar s/o Shyamrao Mate,
Aged about 72 years,
Occupation retired employee.

Both r/o at post - Hingna, Tahsil-
Hingna, District Nagpur                        ..... Petitioners.

                                :: V E R S U S ::

1. State of Maharashtra, through its
Secretary, Revenue Department,
Mantralaya, Fort, Mumbai - 400 032.

2. Revenue Commissioner, Nagpur
Division, Commissioner Building, Civil
Lines, Nagpur 440 001.

3. Additional Collector, Nagpur,
Collectorate Office, Civil Lines, Nagpur-
440 001.

4. Sub Divisional Officer - Rural Nagpur,
SDO Rural Building, Civil Lines,
Nagpur - 440 001.

5. Patwari, Patwari Halka No.49, Mouza-
Hingna, Taluka - Hingna, District Nagpur.

6. Smt.Pushpa w/o Prabhakar Dhote,
R/o Post Kasba, Taluka - Hingna, District
Nagpur.                                   ..... Respondents.




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 Judgment

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===================================
Shri S.R.Deshpande, Counsel for Petitioners.
Shri R.S.Kalkar, Counsel for Respondent No.6.
Shri S.M.Uikey, Additional Government Pleader for Respondent Nos.1 to 5.
===================================

                CORAM           : V.M.DESHPANDE, J.
                DATE            : JANUARY 15, 2021


ORAL JUDGMENT


1.             Heard learned counsel Shri S.R.Deshpande for petitioners,

learned counsel Shri R.S.Kalkar for respondent No.6, and learned

Additional Government Pleader for respondent Nos.1 to 5. Rule. Rule is

made returnable forthwith. Heard finally by consent of parties.


2.             Petitioners have filed revision appeal No.30/2020 before

respondent No.2 challenging order passed by the Additional Collector,

Nagpur in revenue appeal No.69/RTS-64/2013-14 of mouza Hingna, tahsil

Hingna, district Nagpur.


3.             The substantive prayer in this writ petition is as under:


                "direct the respondent No.2 Commissioner to decide
                the Revision/Appeal within stipulated period."


4.             Learned Additional Government Pleader Shri S.M.Uikey for

respondent Nos.1 to 5, submits that the Court may pass appropriate orders

directing respondent No.2 to decide pending revision appeal.

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 Judgment

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5.              In view of the above, I pass following order:


                                    ORDER

(1) The writ petition is allowed.

(2) Respondent No.2 is hereby directed to dispose of revision appeal

No.30/2020 challenging order passed by the Additional Collector, Nagpur

in revenue appeal No.69/RTS-64/2013-14 of mouza Hingna, tahsil

Hingna, district Nagpur within a period of three months from the date of

appearance of parties before the said Authority.

(3) The petitioner and respondent No.6 are directed to appear before

respondent No.2 on 29.1.2021.

(4) The petitioner and respondent No.6 shall extend full cooperation to

respondent No.2 for getting expeditious disposal.

With these observations, the writ petition is disposed of.

Rule is made absolute in aforestated terms. No costs.

JUDGE

!! BRW !!

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