Gangabhishan Kashinath Thaware vs The State Of Maharashtra And ...
2022 Latest Caselaw 4177 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                         WRIT PETITION NO. 3899 OF 2022

Gangabhishan s/o. Kashinath Thaware,
Age 58 years, Occu. Agril. and Social Work,
R/o. Anandgaon, Taluka Majalgaon,
District Beed                                           ..      Petitioner

                 Versus

1.      The State of Maharashtra
        Through its Secretary,
        Department of Co-operation and
        Textile, Mantralaya, Mumbai - 32.

2.      The Commissioner of Sugar
        Maharashtra State, Pune - 411 005

3.      The Regional Joint Director (Sugar),
        Aurangabad Region, Aurangabad.

5.      The District Collector,
        Collector Office, Beed, District Beed

6.    The Managing Director,
      N.S.L. Sugar Ltd. Unit - III
      Jai Mahesh, Pawarwadi,
      Taluka Majalgaon, District Beed         ..                Respondents
                                  ...
Mr. Bhagwan R. Sable, Advocate for Petitioner
Mr. A. R. Kale, AGP for Respondents - State
                                  ...

                                    CORAM :     R. D. DHANUKA &
                                                S. G. MEHARE, JJ.

DATE : 20-04-2022

ORAL JUDGMENT (PER : R. D. DHANUKA, J.) :-

Rule. Learned A. G. P. waives service of notice for the

respondents - State. Rule made returnable forthwith.

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Heard finally with consent of parties.

2. Learned counsel for the petitioner seeks liberty to delete

respondent no. 5 from the cause title of the petition. Leave as

prayed for is granted. Amendment be carried out forthwith.

3. By this petition filed under Article 226 of the Constitution of

India, the petitioner has prayed for writ of mandamus for an order

and direction to decide the representations dated 22.11.2021 and

27.12.2021 submitted by the petitioner. Learned counsel for the

petitioner does not seek relief against respondent no. 5.

Statement is accepted.

4. Respondent no. 3 - The Regional Joint Director (Sugar),

Aurangabad Region, Aurangabad, is accordingly directed to

consider and dispose of the representations made by the

petitioner before the said authority and pass appropriate orders

within six (06) weeks from the communication of this order and

communicate the order that would be passed to the petitioner

within one (01) week from the date of passing such order.

5. If the representation/s of the petitioner is/are decided in

favour of the petitioner, the consequential benefits shall be

granted to the petitioner within four (4) weeks from the date of

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passing of such order in favour of the petitioner.

If the representation/s of the petitioner is/are rejected, the

petitioner would be at liberty to file appropriate proceedings as

permissible in law.

5. Writ petition is allowed. No order as to costs.

6. Rule is made absolute accordingly.

7. The parties shall act on the authenticated copy of this order.

        ( S. G. MEHARE )                      ( R. D. DHANUKA )
              JUDGE                                   JUDGE




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