Kanthiram Motirma Wanjari vs The State Of Maharashtra, State ...
2021 Latest Caselaw 14180 Bom

                                                                               7.wp3814.2021.odt
                                              1/2



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

                            WRIT PETITION NO. 3814 OF 2021
                                   Kanthiram Motiram Wanjari
                                               Vs.
                                 State of Maharashtra and others
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                            Shri S.G. Jagtap, Advocate for petitioner.
                            Shri D.P. Thakare, AGP for respondents/State.

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

                            DATE         : 30th SEPTEMBER, 2021.

                                          Heard.

2. The learned counsel for the petitioner submits that the petitioner is being denied what he is entitled to, which is grant of FL-III License, at his restaurant situated in village Suraburdi in view of the fact that the Suraburdi village now falls under the Nagpur Metro Region Development Plan and the village has a population of 1866, which is more than 1500 as per the 2011 Census. Reliance has been placed on the Circular dated 31.03.2018 and judgment of this court dated 09.10.2019 delivered in Writ Petition No.5799/2018.

7.wp3814.2021.odt

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Shri D.P. Thakare, learned AGP waives service of notice for all respondents.

                                       JUDGE                          JUDGE
Prity