Sunita D/O Manindranath Bose vs The Collector, Nagpur City, ...
2023 Latest Caselaw 8495 Bom

2023:BHC-NAG:12478-DB
                                             1/2                     20.wp.5305.23-J.odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH : NAGPUR

                                     WRIT PETITION NO. 5305/2023


                    Sunita d/o. Manindranath Bose,
                    Aged about 55 yrs., Occ. Business,
                    R/o. 285, Dharampeth Extension,
                    Nagpur - 440010.                                ----PETITIONER

                            --VERSUS--
               1.   The Collector, Nagpur City,
                    Having its Office at Civil Lines,
                    Nagpur -440001.

               2.   Superintendent of State Excise,
                    Nagpur.                                         ----RESPONDENTS

              Mr. S. P. Bodalkar, Advocate for Petitioner.
              Mr. S. A. Ashirgade, Additional Government Pleader for Respondent Nos.1 and 2.


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

DATED : AUGUST 21, 2023

ORAL JUDGMENT (PER : A.S.CHANDURKAR, J.)

. Considering the limited prayer made, the notice is made

returnable in four weeks.

2. Learned Additional Government Pleader waives service of

notice for respondents.

3. Rule. Rule made returnable forthwith. Heard the learned

Counsel for the parties.

2/2 20.wp.5305.23-J.odt

4. The CL-III license bearing No.96 stands transferred in the

name of the petitioner pursuant to a Settlement Deed. In that regard, the

petitioner has made an application dated 02.05.2023 with the respondent

No.1 seeking inclusion of her name in the said license. A reminder to that

effect has also been given on 27.06.2023. The petitioner seeks expeditious

consideration for said application.

5. In view of aforesaid, the writ petition is disposed of by

directing the respondents to consider the petitioner's application dated

02.05.2023 in accordance with law and take a decision thereon within a

period of three months from today.

6. The decision taken be communicated to the petitioner.

7. Rule is disposed of in the aforesaid terms with no order as to

costs.

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

RGurnule .

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 22/08/2023 18:38:22