Ambadas S/O Ramaji Dange vs The Municipal Commissioner, ...
2021 Latest Caselaw 12410 Bom

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


                          WRIT PETITION NO. 2633 OF 2020


 Ambadas S/o. Ramaji Dange,
 aged 59 years, Occ. Retired,
 R/o. Nandanwan Zopadpatti,
 Rajendra Nagar, Nagpur.

                                                               .... PETITIONER.

                                     // VERSUS //

 1. The Municipal Commissioner,
    Nagpur Municipal Corporation,
    Nagpur, Civil Lines, Nagpur.

 2. The Health Officer, Nagpur
    Municipal Corporation, Nagpur,
    Civil Lines, Nagpur.

                                                            .... RESPONDENTS.

  ______________________________________________________________
 Shri I.G.Meshram, Advocate for Petitioner.
 Shri S.N.Bhattad, Advocate for Respondent Nos.1 & 2.
 ______________________________________________________________

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

DATED : SEPTEMBER 01, 2021

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

1. Heard.

  Judgment                                 2                              wp2633.20.odt




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

consent of the learned counsel for the parties.

3. The petitioner makes a limited prayer of seeking a decision

on his representation dated 25/06/2020 at the earliest.

4. Considering the nature of the prayer, we are inclined to allow

the petition.

5. The petition is allowed. Respondent Nos.1 and 2 are directed

to decide the representation dated 25/06/2020 made by the petitioner,

at the earliest, in accordance with law, preferably within eight weeks

from the date of the order.

Rule accordingly. No costs.

( ANIL S. KILOR, J ) ( SUNIL B. SHUKRE, J.)

RRaut..