Vijay S/O Devidas Khalpe vs Sub Divisional Officer, Jalgaon ...
2021 Latest Caselaw 16032 Bom

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                                                                           wp4670.2021.odt

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


                               WRIT PETITION NO.4670/2021


 Vijay S/o Devidas Khalpe,
 aged about 35 Yrs., Occu.
 R/o Manegaon, Post Dadulgaon,
 Tah. Jalgaon Jamod, Dist. Buldana.                                             ..Petitioner.

          ..Vs..

 1.       Sub-Divisional Officer,
          Jalgaon Jamod, Dist. Buldana.

 2.       The Tahsildar, Jalgaon Jamod,
          Dist. Buldana.

 3.       Sub-Regional Office,
          Maharashtra Pollution Control Board,
          through Sub-Regional Officer having
          office at Alsi Plot, Opposite Hutatma
          Smarak, Nehru Park Chowk,
          Akola - 444 001.                                                    ..Respondents.
 ------------------------------------------------------------------------------------------------
          Mr. Ram D. Karode, Advocate for the petitioner.
          Ms N.P. Mehta, A.G.P. for respondent Nos.1 and 2.
 ------------------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL L. PANSARE, JJ.

DATED :- 18.11.2021.

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

Heard the learned counsel for the petitioner and learned A.G.P.

who appears by waiving notice for respondent Nos.1 and 2. There is

no need to issue any notice to respondent No.3, there being no relief

wp4670.2021.odt

claimed against them.

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

consent.

3. Respondent Nos.1 and 2 are directed to decide the

representations dated 28.5.2021 and 8.6.2021, in accordance with

law, within a period of four weeks from the date of the order. Rule is

made absolute in the above terms. No costs.

                   JUDGE                                            JUDGE




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