The Gen. Board Of The Church Of ... vs The Tahsildar, Chikhli, Buldhana
2022 Latest Caselaw 6496 Bom

WP 5667-2006                                    1                       Judgment

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

                   WRIT PETITION NO. 3788 OF 2022

The General Board of The Church of Nazarene Mission in India,
PTR No. F.520 (Akola),
through its Member & Authorized Signatory Shri Rajiv S/o Arvind Yangad,
Having its office Chikhli, Tah. Chikhli, Distt. Buldhana.
                                                                 PETITIONER
                                  .....VERSUS.....
The Tahsildar, Chikhli,
having its office at Chikhli, Tah. Chikhli,
Distt. Buldhana.
                                                                     RESPONDENT

                Shri Tejas Deshpande, Advocate for the petitioner.
                    Ms. N.P. Mehta, A.G.P. for the respondent.



CORAM : A. S. CHANDURKAR AND URMILA JOSHI - PHALKE, JJ.

DATE : 11 JULY, 2022.

ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

The petitioner to replace Annexure - D with readable pages.

2. RULE. Rule made returnable forthwith and heard the learned

Counsel for the parties.

3. The learned Assistant Government Pleader waives notice for

the respondent.

4. The only direction sought by the petitioner is for expeditious WP 5667-2006 2 Judgment

consideration of the representation made by it on 11/11/2020 to the

Tahsildar to take necessary steps and comply with the decree passed in

Regular Civil Suit No. 43/2004. According to the petitioner, by the said

decree, it has been held entitled to the properties bearing field Survey

Nos. 155/1A, 155/2 and 162/2. Since it is the case of the petitioner that

this decree has attained finality, necessary mutation entries are required

to be taken.

5. Considering the limited prayer as made, the Writ Petition is

disposed of by directing the respondent to consider the aforesaid

representation in accordance with law and decide the same within a

period of four weeks from the production of this order.

6. Rule is made absolute in aforesaid terms with no order as to

costs.

(URMILA JOSHI - PHALKE, J.) (A.S. CHANDURKAR, J.)

Sumit

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:12.07.2022 14:23