Laxman Chirkutrao Patil And ... vs The Chairman, Nagpur Improvement ...
2021 Latest Caselaw 8548 Bom

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

                            WRIT PETITION NO. 2248 OF 2021
  (Laxman Chirkutrao Patil and others Vs. The Chairman, NIT, Sadar, Nagpur and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                            Mrs. Swati Paunikar, Advocate for petitioners.

                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL S. KILOR, JJ.

                            DATE         : 28th JUNE, 2021.


                                           Hearing    was     conducted        through        Video

conferencing and the learned counsel agreed that the audio and video quality was proper.

2. Heard the learned counsel for the petitioners.

3. The contention is that the petitioners are the aggrieved persons by the refusal of the respondents to issue release letter in respect of their respective plots thereby indicating that their individual plots were not subjected to 36 meter DP Road, which was to pass initially through their respective plots. It is submitted that now the restriction in respect of 36 meters DP Road had been removed. It is also submitted that in compliance with the directions issued by this Court in Writ Petition No.5212/2019 together with

23.wp2248.2021.odt

other connected matters, as per the judgment dated 19.01.2021, the petitioners have complied with all the requirements of Municipal Corporation and yet, the Municipal Corporation has refused to issue the release letter.

4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

                                    JUDGE                           JUDGE
Prity