Shri. Vijay S/O Rambhau ... vs The State Of Maharashtra,Thr. ...
2022 Latest Caselaw 13468 Bom

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

                   WRIT PETITION NO. 6597 OF 2022

      Vijay s/o Rambhau Chinchmalatpure
      Aged 61 Years, Occupation - Business;
      R/o Plot No. 36, Ganguly Layout,
      Somalwada, Nagpur-35.                               ... PETITIONER

                 VERSUS

1.    The State of Maharashtra
      Through Hon'ble Minister,
      Urban      Development         Department,
      Mantralaya, Mumbai - 32.

2.    Nagpur Improvement Trust, Nagpur
      through its Chairman, Civil Lines,
      Near Liberty Cinema, Nagpur - 01.

3.    Raghvendra Gruh Nirman Sahakari
      Sanstha,     Nagpur,     through      its
      President/Secretary having its office at
      Shri-Krishna   Mandir,   Golden     Park,
      Nagpur-24.

4.    Nagpur Municipal Corporation
      through its Commissioner, Civil Lines,
      Nagpur - 01.
                                                       ... RESPONDENTS

Mr. A. A. Naik, Advocate a/w Mr. V. S. Giramkar, Advocate for Petitioner.
Mr. A. S. Fulzele, Additional Government Pleader for Respondent No.1.
Mr. G. A. Kunte, Advocate for Respondent Nos.2 and 4.
None for the Respondent No.3.
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            CORAM        : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.

DATE : DECEMBER 22, 2022.

ORAL JUDGMENT - [PER A. S. CHANDURKAR, J.]

. In view of notice for final disposal issued earlier, learned Counsel for the parties have been heard.

2. Rule. Rule made returnable forthwith.

3. The Petitioner had sought a direction to be issued to the Respondent No.2 to take a decision on the application for regularization of his plot under the provisions of the Maharashtra Gunthewari Developments (Regularization, Upgradation And Control) Act, 2001.

4. During pendency of the Writ Petition Respondent No.2 - Nagpur Improvement Trust had decided the said application on 13/12/2022 and has granted regularization. The order indicates that certain steps are required to be taken to complete the said process to facilitate issuance of release letter.

5. In view of aforesaid, the Writ Petition is disposed of by having served its purpose.

6. The Respondent No.2 shall within a period of eight weeks take all consequential steps in terms of order dated 13/12/2022. On completion of the entire process release letter shall be issued in favour of the Petitioner, if there is no other legal impediment.

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7. Rule is made absolute in aforesaid terms. No costs.

(ANIL L. PANSARE, J.) (A. S. CHANDURKAR, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:23.12.2022 10:37