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Umesh Kumar S/O. Premnarayan ... vs Union Of India, Thr. Secy., ...
2022 Latest Caselaw 8061 Bom

Citation : 2022 Latest Caselaw 8061 Bom
Judgement Date : 19 August, 2022

Bombay High Court
Umesh Kumar S/O. Premnarayan ... vs Union Of India, Thr. Secy., ... on 19 August, 2022
Bench: Avinash G. Gharote
                                                                                             (1)                                                 911wp3366.21

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

                                            WRIT PETITION NO. 3366 OF 2021
                Umesh Kumar Premnarayan Agrawal Vs. Union of India and others
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. M.M.Agnihotri, Advocate for petitioner
           Mr. Naresh Deshpande, ASGI for Respondent No.1 and 3
           Mrs. M.M.Barabde, AGP for Respondent Nos. 2, 4 and 5


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 19/08/2022

The impugned order dated 30.10.2020 (page 125) passed in Case no. 1/SLC/2020 by the Regional Officer, Integrated Regional Office, Ministry of Environment, Forest and Climate Change, Nagpur, was also the subject matter of challenge in Writ Petition No. 3518/2020, and has been quashed and set aside by this Court by the judgment dated 6.5.2022, as a result of which, the challenge in the present petition does not survive. The petition is therefore dismissed as infructuous.

It is made clear that in case the petitioner wants to be heard before the aforesaid authority, it would be open for the petitioner to file an appropriate application to get himself impleaded in Case No. 1/SLC/ 2020. No costs.



                                                                                                                                        JUDGE
                                                                                                                                           Digitally sign byRAJESH
                                                                                                                                                  VASANTRAO JALIT
                          Rvjalit                                                                                                                 Location:

Signing Date:19.08.2022 19:16

 
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