Parmeshwar Sheshrao Idhole vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8282 Bom

                                           1                        wp5127.2023

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH : NAGPUR
                     WRIT PETITION NO.5127/2023
Parmeshwar Sheshrao Idhole,
aged about 45 Yrs., Occ. Business,
R/o Adoli, Tq. and Dist. Washim.                          ...     Petitioner
      - Versus -
1. State of Maharashtra,
    through its Secretary, Revenue
    and Forest Department, Mantralaya,
    Mumbai-32.
2.   The Collector, Washim,
     Tah. and Dist. Washim.
3.   Sub-Divisional Officer,
     Washim, Tah. and District Washim.
4.   Tahsildar,
     Washim, Tah and Dist. Washim.                        ...   Respondents
            -----------------
Mr. J.B. Gandhi, Advocate for the Petitioner.
Ms. S.S. Jachak, Assistant Government Pleader for Respondent Nos.1 to 4.
                ----------------
CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.

DATE : 11.8.2023

ORAL JUDGMENT (Per A.S. Chandurkar, J.)

Heard. Rule. Rule made returnable forthwith. Heard

finally by consent of learned counsel for the parties.

2. The learned Additional Government Pleader waives

notice for the respondents.

2 wp5127.2023

3. The only relief sought by the petitioner is for expeditious

consideration of the petitioner's application for renewal of the lease

that is pending with the respondent No.2. An application in that

regard has been made by the petitioner on 22.7.2020. It is urged that

on an earlier occasion the lease was renewed on 8.9.2015 for five years.

4. Considering these facts, the writ petition is disposed of by

directing the respondent No.2 to consider the petitioner's application

dated 22.7.2020 for renewal of the lease in accordance with law. A

decision in that regard be taken within a period of three months from

the date of receipt of this order. It would be open for the Collector to

consider the decision of this Court in Writ Petition No.3249/2020

(Ajitkumar Amolakchand Jain V/s. The Collector, Gondia) with

connected matter decided on 15.9.2022 while deciding such

application.

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

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

Tambaskar.