Kuldeepsing Sardarsing Chhabda vs The State Of Maharashtra And ...
2021 Latest Caselaw 1368 Bom

                                   (1)                           981-wp-1119-2021 & ors.




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

               981 WRIT PETITION NO.1119 OF 2021
           WITH WP/1120/2021 WITH WP/1121/2021 WITH
                         WP/1122/2021

 KULDEEPSING SARDARSING CHHABDA                              ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. D. P. Palodkar, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents-State.
                                         ...

                                 CORAM : S. V. GANGAPURWALA &
                                         SHRIKANT D. KULKARNI, JJ.

                                 DATED : 20th JANUARY, 2021.
 PER COURT:-

 1.               We      have    heard      the   learned        counsel           for
 petitioners and learned A.G.P. for respondents.


 2.               It is submitted by Mr. Palodkar, learned
 counsel           for         petitioners     that       petitioners               are
 similarly situated as petitioners in Writ Petition
 No.2202/2021 decided under order dated 02.11.2020.


 3.               The learned counsel submits that in the
 present case also the enquiry was completed and the
 Government is required to consider the report of
 the Joint Director.


 4.               In light of the submissions made by the
 learned counsel for petitioners, we follow the same



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                                    (2)                          981-wp-1119-2021 & ors.



 judgment            as        delivered   on     02.11.2020            in       Writ
 Petition No.2202/2020 and pass the similar order:


                                         ORDER

a. We direct the Government to take decision pursuant to the enquiry report submitted by the Joint Director in respect of the TDR/DRC utilization of the petitioners expeditiously and preferably within a period of three (03) months from today.

b. The parties may take steps pursuant to the decision taken by the State Government. In that regard, all contentions are kept open.

5. Writ Petitions are disposed of. No costs.

 (SHRIKANT D. KULKARNI)                          (S. V. GANGAPURWALA)
             JUDGE                                       JUDGE


 Devendra/January-2021