Bombay High Court
Ramkrushna S/O Pandurangji Katre vs State Of Maharashtra, Ministry Of ... on 20 October, 2021
Bench: S.B. Shukre, Anil S. Kilor
Judgment in WP 839.2021, 301.2021 & 302.2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 839 OF 2021
Smt. Deepali Wd/o. Vilasrao Pande
Aged 65 years, Occ : Business,
R/o. Ambapeth, Amravati, .. Petitioner
Tehsil & District Amravati
Versus
1. State of Maharashtra
In the Ministry of Revenue & Forest,
Mantralaya, Mumbai - 32 Through
Secretary.
.. Respondents
2. District Collector, Amravati
3. Tehsildar, Amravati,
Tehsil & District Amravati
WITH
WRIT PETITION NO. 301 OF 2021
M/s. Vinayak Stones,
A Partnership Firm, Through its
Authorised Partner, Shri.Saket S/o. Ajay
Mehta Aged 30 years, Occ : Business, .. Petitioner
R/o.Vidyaniketan Colony, Court Road,
Paratwada, Tahsil Achalpur, District
Amravati
Versus
1. State of Maharashtra,
In the Ministry of Revenue and Forest,
Mantralaya, Mumbai - 32, Through its
Secretary
.. Respondents
2. District Collector, Amravati
3. Tehsildar, Achalpur, Tah. Achalpur,
District Amravati
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Judgment in WP 839.2021, 301.2021 & 302.2021.odt
WITH
WRIT PETITION NO. 302 OF 2021
Shri.Ramkrushna Pandurangji Katre,
Aged 61 years, Occ : Business,
R/o.Gaurkeda Kumbhi, Tahsil Achalpur, .. Petitioner
District Amravati
Versus
1. State of Maharashtra,
In the Ministry of Revenue and Forest,
Mantralaya, Mumbai - 32, Through its
Secretary
.. Respondents
2. District Collector, Amravati
3. Tehsildar, Achalpur, Tah. Achalpur,
District Amravati
Miss. Ramaa V. Kukday, Advocate for petitioners in all the petitions.
Mr. A. M. Kadukar, AGP for respondents in W.P. No.839 of 2021.
Mr. N. R. Patil, AGP for respondents in W.P. Nos.301 and 302 of 2021.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 20/10/2021
ORAL JUDGMENT (Per Sunil B. Shukre, J.)
Heard learned counsel for the petitioners and
learned AGP for all the respondents in respective petitions.
(2) Rule. Rule made returnable forthwith. Heard
finally by consent of the learned counsel appearing for the parties.
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Judgment in WP 839.2021, 301.2021 & 302.2021.odt
(3) The learned counsel for the petitioners in all these
petitions submits that the issues involved in these petitions are
identical with the demand involved in Writ Petition No. 438 of 2021,
decided on 28th September, 2021. Learned AGP appearing in
respective petitions agree. Hence, we pass the following order :
i. The petitions are partly allowed.
ii. The impugned notices are hereby quashed and set aside.
iii. The matters are remanded back to the respondent Nos.2 and 3
for fresh consideration and decision in accordance with law
after giving due opportunity of hearing to the petitioners,
within two weeks from the date of appearance of the
petitioners before respondent Nos.2.
iv. The petitioners to appear before respondent No.2 - District
Collector, Amravati on 26th October, 2021.
Rule accordingly. No costs.
[ ANIL S. KILOR J. ] [ SUNIL B. SHUKRE J.]
KOLHE
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