Nisha Nareshrao Khadse And ... vs Manoj Dharmaji Mohod And Others
2021 Latest Caselaw 8784 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY


                                NAGPUR BENCH, NAGPUR


                          WRIT PETITION NO. 2255 OF 2021


        1. Nisha Nareshrao Khadse,
           Aged about 51 years, Occ. Household

        2. Karan Nareshrao Khadse,
           Aged about years, Occ. Service,
           Both R/o Chitnispura, near Mata
           Mandir, Tah. & Dist. Nagpur.                     :   PETITIONERS
                 ...VERSUS...
        1. Manoj Dharmaji Mohod,
           Aged about 58 years, Occ. Business,
           R/o Chitnispura, near Mata Mandir,
           Tah. & District Nagpur
        2. The Collector Nagpur, Nazul
           Division, Akashwani Square,
           Tah. & District Nagpur
        3. The Divisional Commissioner,
           Nagpur Division, Nagpur.
        4. The Nagpur Municipal Corporation,
           through its Commissioner, NMC,
           Civil Lines, Tah. & District Nagpur          :       RESPONDENTS
        =-=-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Mr. S.D.Chande, Advocate for the petitioner.
        Ms. Nevidita Mehta, Assistant Government Pleader for the respondent
        nos. 2 and 3.
        =-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
                                     CORAM : SUNIL B. SHUKRE AND
                                             ANIL S.KILOR, JJ.

DATED : 5th July, 2021.

ORAL JUDGMENT : (Per : Sunil B. Shukre, J.)

Heard learned counsel for the petitioners and Ms.

Nivedita Mehta, learned Assistant Government Pleader for the

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respondent nos. 2 and 3, as she is waiving notice on their

behalf. There is no need to issue any notice to the respondent

nos. 1 and 4. There shall be no relief claimed against them.

2. Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel for the parties.

3. The petitioners have already given up all the

prayers, except for prayer regarding issuance of directions to

the respondent no.3 - The Divisional Commissioner, Nagpur-

Division, Nagpur for deciding representation of the petitioner

no.2 dated 5th May, 2021.

4. The petition is, therefore, allowed to the extent of

limited relief sought by the petitioners and accordingly the

respondent no.3 - The Divisional Commissioner, Nagpur-

Division, Nagpur is directed to decide the representation

dated 5th May, 2021 filed by the petitioner no.2 within a

period of eight weeks from the date of the order in

accordance with law.

[

5. Rule is made absolute in the above terms. No

order as to costs.

                      JUDGE                                            JUDGE
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