Mrs. Chaya Komalchand Barai vs State Of Maharashtra, Thr. Its ...
2021 Latest Caselaw 8549 Bom

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

                          WRIT PETITION NO.2207 OF 2021

  Mrs. Chaya Komalchand Barai,
  Aged 56 Years, Occ: Household,
  R/o: Shubham Apartment, 3rd Floor,
  Gorepeth, Nagpur : 440 010.                .... PETITIONER

                                 // VERSUS //

  1) State of Maharashtra,
  through its Secretary, State Excise
  Department, Mantralaya, Mumbai 32.

  2) The Collector, Nagpur,
  Collectorate Compound, Civil Lines, Nagpur:1.

  3) The Superintendent of State Excise,
  Collectorate Compound, Civil Lines,
  Nagpur:1.                                  .... RESPONDENTS

  Mr. S.M. Puranik, Advocate for Petitioner.
  Mr. A.A. Madiwale, Advocate for the respondent Nos.1 to 3/State
  ________________________________________________________________

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

DATE : 28th JUNE, 2021.

ORAL JUDGMENT: [PER:SUNIL B. SHUKRE, J.]

Hearing was conducted through Video Conferencing

and the learned counsel agreed that the audio and video quality was

proper.

6wp-2207-2021(J).odt

2. Heard Mr. Puranik, learned counsel for the petitioner

and Mr. A.A. Madiwale, learned AGP, who appears by waiving notice

for respondent Nos.1 to 3/State.

3. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned counsel for the parties.

4. Limited relief has been asked for in this petition and we

are inclined to grant it.

5. Accordingly, the petition is allowed and respondent

Nos.2 and 3 are directed to decide the applications of the petitioner,

pending since 24.11.2006 and further pending representations,

seeking inclusion of her name in various liquor licenses, issued to

her deceased father, in accordance with law, within a period of three

months from the date of this order.

6. Rule accordingly. No costs.

                           JUDGE                                  JUDGE
nd.thawre