Shri. Arvin S/O Nathuji Talmale vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 7639 Bom

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

                               WRIT PETITION NO.4700 OF 2023

                 Arvin Nathuji Talmale,Aged about 55
                 years, Occup.Business, R/o Plot No.2,
                 Dindayal Nagar, Nagpur.                                        Petitioner
                                         -Vs.-
           1.    State of Maharashtra through District
                 Collector, Nagpur, Collectorate, Civil
                 Lines,Nagpur.
           2.    Tahsildar Nagpur Gramin, Civil Lines,
                 Nagpur.
           3.    Circle Officer, Revenue Department,
                 Wadi Circle,Tahsil and District Nagpur
                 Talathi Gram Adhikari, Circle No.5a
           4.    Gram Adhikari, Survey No.5A Mauja,                            Respondents
                 DurgDhamna, Wadi, Napgur.

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                             A.A.Mardikar,counsel for the petitioner.
                       Ms.S.S.Jachak, AGP for respondent Nos.1 to 3.
          -------------------------------------------------------------------------------

                                        CORAM:A.S.CHANDURKAR AND
                                              MRS. VRUSHALI V. JOSHI, JJ.

                                        DATE      : 1st August, 2023



          ORAL           J U D G M E N T (Per :A.S.Chandurkar, J.)



                         Heard.




Kavita





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Considering the limited relief sought Rule. Rule made

returnable forthwith. Learned Assistant Government Pleader

waives notice for respondents.

2. Heard finally by consent of the learned counsel appearing for the parties.

3. The petitioner claims to be the owner of agricultural

land bearing Khasra No.156/01 New PH.5A admeasuring 1.75HR

situated at Mauza Duruddhamna, Nagpur. In civil proceedings

bearing RCS No.399 of 2009, the Civil Court set aside the order

passed by the Urban Land Ceiling Authority cancelling the sale

deeds standing in favour of the petitioner. Pursuant to that, the

petitioner sought mutation of his name in the revenue records. On

15.03.2021 the Tahsildar-respondent No.2 issued a

communication to the Circle Officer-respondent No.3 as well as

the Gram Adhikari Mouja Duruddhamna-respondent No.4 to take

further steps in the matter pursuant to the adjudication by the

Civil Court. According to the petitioner, nothing further has

thereafter happened in the matter. Hence, the present writ petition

has been filed.

Kavita





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4. Considering the fact that on 15.03.2021, the Tahsildar

has sought for necessary consequential steps to be taken pursuant

to the petitioner's application dated 15.03.2021, the writ petition

is disposed of by directing the respondent Nos.3 and 4 to act in

accordance with the communication dated 15.03.2021 within a

period of four weeks' of receiving the copy of this judgment. The

steps be taken to be communicated to the petitioner.

5. Rule is disposed of in the aforesaid terms. No costs.

(MRS.VRUSHALI V. JOSHI, J) (A.S.CHANDURKAR,J)

Kavita