Ajitkumar S/O Amolakhand Jain vs The Collector, Gondia
2022 Latest Caselaw 11624 Bom

Citation : 2022 Latest Caselaw 11624 Bom
Judgement Date : 15 November, 2022

Bombay High Court

Ajitkumar S/O Amolakhand Jain vs The Collector, Gondia on 15 November, 2022

Bench: S.B. Shukre, Anil Laxman Pansare

                                                                                              WP.3242.20.J
                                                       1


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

WRIT PETITION NO. 3242/2020

* Ajitkumar s/o Amolakhand Jain Aged about 45 years, occu; business R/o Jaistambh Chowk,Gondia. ..PETITIONER

versus

The Collector Collectorate Administrative Building Amgaon Road Fulchur Tola,Gondia-441 001. .. RESPONDENT ..................................................................................................................

Mr. S.K. Bhandarkar, Advocate for petitioner Mrs. Ketaki Joshi, Additional Govt.Pleader for respondent ................................................................................................................

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 15th November, 2022.

ORAL JUDGMENT: (Per SUNIL B.SHUKRE, J.)

1. Rule. Rule is made returnable forthwith. Heard finally

with the consent of respective parties.

2. Mr. Bhandarkar, learned counsel for the petitioner submits

that in so far as the issue of deciding lease renewal application of the

petitioner is concerned, this Court in Writ Petition No. 3249/2020 with

another petition, vide judgment and order dated 15th September, 2022,

had disposed of the same by issuing directions and, as such, the instant WP.3242.20.J

petition can also be disposed of by issuing similar directions.

3. Ms.Ketaki Joshi, learned Additional Government Pleader

does not dispute this position.

4. In view of the above, we direct the respondent to consider

and decide the lease renewal application filed by the petitioner in

accordance with law, keeping in view the observations made in W.P.

No.3249/2020 as expeditiously as possible, preferably within three

months from the date of receipt of the order of this Court.

5. Rule is made absolute in above terms. No costs.

                  JUDGE                            JUDGE

sahare




                                                              Digitally Signed ByNARENDRA
                                                              BHAGWANTRAO SAHARE
                                                              Location:
                                                              Signing Date:15.11.2022 18:04