Manik S/O Satwaji Tekam vs The Collector, Yavatmal And ...
2021 Latest Caselaw 16141 Bom

                                                                                              WP.4651.21.J
                                                       1


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

WRIT PETITION NO. 4651/2021

* Manik Satwaji Tekam Aged 62 years, occu: member Gram Panchayat, Chikhli (Van) R/o Chikhli (Van), Tah.Umarkhed Dist. Yavatmal. ..PETITIONER

versus

1. The Collector Yavatmal, Dist. Yavatmal.

2. The Tahsildar, Umarkhed Tah. Umarkhed, Dist. Yavatmal. .. RESPONDENTS ..................................................................................................................

Mr R.D. Karode, Advocate for petitioner Mrs.Ketaki Joshi, Govt. Pleader for respondents ................................................................................................................

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 22nd November, 2021.

ORAL JUDGMENT: (PER SUNIL B.SHUKRE, J.)

1. Heard.

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

consent.

3. We direct the respondent no.1 to decide the representation

dated 30th October 2021, addressed to the Sub-Divisional Officer,

Umarkhed, Dist. Yavatmal, in accordance with law, within a period of

WP.4651.21.J

two weeks from the date of appearance of the petitioner before the

respondent no.1. The petitioner to appear before the respondent no.1

on 30th November, 2021.

Rule in above terms. No costs.

                        JUDGE                     JUDGE

sahare