3-G Associates Thr. Its Partner ... vs The Collector, Nagpur And Another
2022 Latest Caselaw 4268 Bom

Judgment                          1               6-W.P.No.3102.2021.odt



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

                 WRIT PETITION NO. 3102 OF 2021


1)   3-G Associates through its Partner,
     Anil S/o Shivshankar Gonnade,
     Aged about 37 years, Occ. - Business,
     R/o. Gadekar Bhawan,
     New Shukrawari, Cement Road,
     Gandhi Gate, Mahal, Nagpur.

2)   Anil S/o Shivshankar Gonnade,
     Aged about 37 years, Occ. - Business,
     R/o. Quarter No.LIC-56,
     Vinkar Colony, Manewada,
     Ring Road, Nagpur.

3)   Pramod S/o Marotrao Gawande,
     Aged about 40 years, Occ. - Business,
     R/o. Plot No.51,
     Bhagwan Nagar, Nagpur.

4)   Archana W/o Anil Gadekar,
     Aged about 59 years, Occ. Business,
     R/o. Venkatesh Nagar,
     KDK College Road, Nandanvan,
     Nagpur.                                  .... PETITIONERS


                              // VERSUS //


1)   The Collector, Nagpur.

2)   Nagar Panchayat, Mouda,
     through its Chief Officer, Mouda,
     Tahsil Mouda, Dist. Nagpur.             .... RESPONDENTS
______________________________________________________________
     Mr. M.P. Khajanchi, Advocate for Petitioners.
     Mrs. N.P. Mehta, Assistant Government Pleader
     for Respondent No.1.
     Mr. S.W. Sambre, Advocate for Respondent No.2.
______________________________________________________________
                              Judgment                         2                    6-W.P.No.3102.2021.odt



                                              CORAM : SUNIL B. SHUKRE AND
                                                      SMT. M.S. JAWALKAR, JJ.

DATED : 22.04.2022

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

1. Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of the learned counsel appearing for the parties.

2. We direct Respondent No.1 to decide the application of the

Respondent No.2 dated 11.06.2019, in accordance with law, at the

earliest and in any case within a period of eight weeks from the date of

receipt of copy of the order.

3. Parties to act upon the authenticated copy of the order.

4. Rule is made absolute in the above terms. No costs.

(SMT. M.S. JAWALKAR, J.) (SUNIL B. SHUKRE, J.)

Kirtak

Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:22.04.2022 17:53