Bombay High Court
Manoj Bhimrao Raut And Others vs The Collector, Wardha And Another on 17 March, 2021
Bench: S.B. Shukre, Avinash G. Gharote
wp1375.21.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 1375 OF 2021
PETITIONERS: 1. Manoj Bhimrao Raut,
aged about 52 years, Occ. Nil,
R/o. Talegaon (Ta), Tah. & Dist. Wardha
2. Devidas Suryabhan Mendhe,
aged about 50 years, Occ. Nil,
R/o. Sewagram, Tah. & Dist. Wardha.
3. Rajendra Shambhaji Nagrale,
aged about 49 years, Occ. Nil,
R/o. Adarsha Nagar, Ward No.3,
Sewagram, Tah. & Dist. Wardha.
4. Dilip Shitram Kamble,
aged about 51 years, Occ. Nil,
R/o. Ajangaon, Post Dahegaon (Go.)
Tq. Selu, Dist. Wardha.
5. Arun Shankar Waghamare,
aged about 49 years, Occ. Nil,
R/o. Sewagram, Hawre Layout,
Near Naranje Peeth Girni,
Sewagram, Wardha.
6. Pratap Madhurao Gote,
aged about 53 years, Occ. Nil,
R/o. Yenora, Post. Chincholi (Singru),
Tah. Hinganghat, Dist. Wardha.
7. Vanita Marotrao Rangari (Vanita Nilesh
Ganar), aged about 50 years, Occ. Nil.
R/o. C/o. Vanita M. Rangari, Flat No.3,
Kamptee Road, Teka Naka, Shende Nagar,
N.M.C.Garden, Nagpur.
::: Uploaded on - 17/03/2021 ::: Downloaded on - 18/03/2021 00:31:41 :::
wp1375.21.odt
2
8. Sunanda Shankarrao Dhawle,
aged about 50 years, Occ. Nil,
R/o. Dayal Nagar, Sawarkar Layout,
Near Bajaj Kirana Store, Wardha.
9. Uttam Shahadeorao Kamble,
aged about 53 years, Occ. Nil.
R/o. Alipur, Near Jaibhim Ward,
Tah. Hinganghat, Dist. Wardha.
10.Arun Gopalrao Lokhande,
aged about 55 years, Occ. Nil,
R/o. Palasgaon, Post Nandora,
Tah. Deoli, Dist. Wardha.
...VERSUS...
RESPONDENTS: 1. The Collector, Wardha,
District Wardha.
2. District Supply Officer,
Wardha Division, Wardha.
----------------------------------------------------------------------------------------------
Shri M.D.Lakhey, Advocate for petitioners
Shri A.S.Fulzele, Addl. GP for respondent nos.1 and 2
----------------------------------------------------------------------------------------------
CORAM : SUNIL B. SHUKRE AND
AVINASH G. GHAROTE, JJ.
DATE : 17/03/2021.
ORAL JUDGMENT (PER : SUNIL B. SHUKRE, J.)
1] Heard learned counsel for the petitioners and learned
Additional Government Pleader, who appears by waiving notice for
the respondents.
wp1375.21.odt
2] Learned counsel for the petitioners does not press the
main prayer i.e. prayer no. (i) and alternately prays for issuance of a
direction to the respondents to decide the representations at
Annexure-9 and Annexure-12 within a time bound manner.
3] Rule. Rule made returnable forthwith. Heard finally by
consent of the learned counsel appearing for the parties.
4] This petition is disposed of as not pressed in so far as
prayer clause (i) is concerned. As regards prayer clause (ii), it is
directed that the representations at Annexure-9 and Annexure-12
be decided by the respondents in accordance with law within a
period of six weeks from the date of the order. However, all issues
are kept open.
5] Rule accordingly. No costs.
JUDGE JUDGE
Rvjalit
