Harichandra S/O Mahadeo Meshram vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 9934 Bom

Judgment                                 1                945.wp.4477.2022judg.odt




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

                    WRIT PETITION NO.4477 OF 2022

     Harichandra S/o. Mahadeo Meshram,
     Aged 56 Yrs., Occu.: Agriculturist,
     R/o. Vedant Nagar, Manora Road,
     Karanja Lad, Dist. Washim.
     District Gondia                                     .... PETITIONER

                                 // VERSUS //

1.   State of Maharashtra,
     Through its secretary,
     Urban Development Department,
     Mantralaya, Mumbai-32

2.   Chief Officer,
     Municipal Council,
     Karanja Lad, Dist. Washim

3.   Sub-Divisional Officer,,
     Karanja Lad, Dist. Washim

4.  Gajanan S/o. Nana Gadhwale,
    Aged Adult, Occu.: Business,
    R/o. Tushar Colony, Near Government
    Rest House, Karanja Lad, Dist. Washim     .... RESPONDENTS
___________________________________________________________________
      Mr T. U. Tathod, Advocate for petitioner
      Mr P. P. Deshmukh, Advocate for respondent No. 2
      Ms Ketki Joshi, AGP for respondent Nos.1 & 3
__________________________________________________________________
                      CORAM : SUNIL B. SHUKRE AND
                               G. A. SANAP, JJ.

DATED : 28.09.2022

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

1] Heard.

Judgment 2 945.wp.4477.2022judg.odt

2] Learned counsel for the petitioner, on instructions, presses

only prayer clause (ii) and does not press other prayer clauses.

3] Heard. Rule. Rule made returnable forthwith. Heard finally

by consent of learned counsel appearing for the parties.

4] Respondent No. 2 is directed to decide the representation

of the petitioner dated 06.06.2022, in accordance with law and after

granting opportunity of hearing to the petitioner, as expeditiously as

possible, preferably within eight weeks from the date of appearance of

the petitioner before respondent No.2. The petitioner may appear

before respondent No. 2 on 10.10.2022.

                                5]          Rule accordingly.



                                              (G. A. SANAP, J.)         (SUNIL B. SHUKRE, J.)



                                Kavita




Signed By:KAVITA PRAVIN
TAYADE
P. A.

Signing Date:28.09.2022 20:02