Gajanan S/O Kisanrao Bhadke vs State Of Maharashtra Through ...
2021 Latest Caselaw 15177 Bom

                                                            Judgment WP 3576.2020.odt




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

                      WRIT PETITION NO. 3576 OF 2020

Gajanan s/o Kisanrao Bhadke,
Aged 52 yrs., Occ. Cultivation and Editor
'Ek Ghav Amacha', R/o 10, 'Shri Sai
Shraddha', Gajanan Nagar, Pimpalgaon
                                                   .. Petitioner
Road, Yavatmal, Tah. & Dist. Yavatmal


                   Versus


1. State of Maharashtra through
Secretary,    Rural       Development
Department, Mantralaya, Mumbai - 32

2. The Collector Yavatmal,
Collectorate Yavatmal, Tah.          &   Dist.
Yavatmal

3. The Chief Officer, Municipal Council,
Yavatmal, Tah. & Dist. Yavatmal.
                                                 .. Respondents
4. Sau.Sushama w/o Ajay Raut,
Aged 40 yrs., Occ. Councilor,
Municipal Council, Yavatmal,

5. Ajay s/o Sahebrao Raut,
Aged 45 years., Occ. Teacher,

Both the Respondents No.4 & 5 are
R/o Anushree Park, Plot No.27, Prabhag
No.4, Pimpalgaon, Tah. & Dist. Yavatmal.



Mr. Sudhir Malode, Advocate for petitioner.
Mr. D. P. Thakre, Addl.G.P. for respondent Nos.1 & 2.
Mr. Bhushan Dafle, Advocate for respondent Nos.4 & 5.


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                                                                     Judgment WP 3576.2020.odt




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

DATED : 21/10/2021

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

Heard learned counsel for the petitioner, learned

Additional Government Pleader for respondent Nos.1 and 2, and

learned counsel for the respondent Nos.4 and 5.

(2) Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel appearing for the parties.

(3) Respondent No.2 - Collector, Yavatmal, is directed

to decide the Municipal Council Case No.10/2019-20, Mouza-Yavatmal

in accordance with law, within a period of two months from the date

of the order.

(4)                        Rule Accordingly. No costs.




        [ ANIL S. KILOR J. ]                        [ SUNIL B. SHUKRE J.]

KOLHE



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