Citation : 2022 Latest Caselaw 11541 Bom
Judgement Date : 14 November, 2022
(1) 44wp6744.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 6744 OF 2022
Muslim Library, Nagpur.__ Vs. ___The City of Nagpur Corporation
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. A.C.Dharmadhikari, Advocate for petitioner
Mr. J.B.Kasat, Advocate for Respondent
CORAM : AVINASH G. GHAROTE, J.
DATE : 14/11/2022
Since the judgment of the learned Appellate Court in para 22 records that the Municipal Corporation requires the suit premises for construction of building for a modern and full-fledged library and construction of Samaj Bhawan to be used by the Muslim community for holding social and religious function, for which the concerned Member of Parliament has sanctioned ₹.50 lakh from his development fund and considering the fact that the petitioner has been running a library in the premises in question since 1928, it would be appropriate if the above position is verified and statement to that effect is made, after which the Court can consider the request of the learned counsel for the petitioner for representation.
List the matter on 16.11.2022. Status quo to continue till next date. Steno copy granted.
JUDGE
Digitally sign byRAJESH
Rvjalit VASANTRAO JALIT
Location:
Signing Date:14.11.2022 17:55
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