Sharad Manohar Uplapwar And 2 ... vs Divisional Commissioner, Nagpur ...
2022 Latest Caselaw 1691 Bom

                                              1                                 WP815-21.odt


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

                            WRIT PETITION NO. 815/2021
(SHARAD MANOHAR UPLAPWAR & OTHERS VERSUS DIVISIONAL COMMISSIONER, NAGPUR
                       DIVISION, NAGPUR & OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
       Shri A.R. Deshpande, counsel for the petitioners.
       Shri A.A. Madiwale, A.G.P. for the R-1.
       Ms Meghana Munshi, counsel for the R-2 & 3.

        CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : FEBRUARY 18, 2022.

The learned counsel for the petitioners submits that the issues raised in this writ petition are covered by the judgment of this Court in Writ Petition No.5421 of 2018 [Hariram Keshorao Yelane & Others Versus State of Maharashtra & Others] dated 14.02.2019 wherein Zilla Parishad Gondia was one of the respondents.

The learned counsel for the Zilla Parishad seeks time to verify the same. Stand over 24.02.2022.

(G. A. SANAP, J.) (A. S. CHANDURKAR, J.) APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:18.02.2022 18:16