Atul Anant Sohoni vs State Of Maharashtra Ministry Of ...
2023 Latest Caselaw 12979 Bom

Bombay High Court

Atul Anant Sohoni vs State Of Maharashtra Ministry Of ... on 18 December, 2023

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

2023:BHC-AS:38186-DB



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION


                                          WRIT PETITION NO.15666 OF 2023

            Atul Anant Sohoni,                                                  ]
            Age : 50 years, Occ.: Business,                                     ]
            R/at : Bijlinagar, Pimpri Chinchwad 411033.                         ] .. Petitioner
                       Versus
            1. State of Maharashtra,                                            ]
               Through Revenue Minister,                                        ]
               Ministry of Revenue,                                             ]
               Mantralaya, Mumbai - 400 032.                                    ]
            2. Collector,                                                       ]
               Collector Office, Pune.                                          ]
            3. Tehsildar,                                                       ]
               Khed, Pune.                                                      ] .. Respondents


            Mr. Suraj Gurav, i/by Mr. Aditya D. Gurav, for the Petitioner.
            Mr. N.C. Walimbe, Addl. G.P., with Mr. S.L. Babar, AGP for the Respondent-
            State.


                                                       CORAM : A.S. CHANDURKAR &
                                                                  FIRDOSH P. POONIWALLA, JJ

                                                       DATE     : 18TH DECEMBER, 2023.


            ORAL JUDGMENT : { Per A.S. Chandurkar, J. }

1. RULE. Rule made returnable forthwith and by consent heard learned

counsel for the parties. Learned AGP waives notice for the respondent-State.

2. The only prayer made by the petitioner is for expeditious consideration

9-WP-15666-2023.doc Dixit

and adjudication of the Revision Application that has been preferred by the

petitioner before the State Government under Section 79 of the Maharashtra

Hereditary Offices Act, 1874. It is submitted by the learned counsel for the

petitioner that the Revision Application has been preferred in January, 2023

and in accordance with the Government Resolution dated 17 th December 2015,

the Revision Application is required to be decided within a period of one year of

it being assigned to the Revisional Authority. Despite aforesaid, no steps have

been taken to proceed with consideration of the Revision Application.

3. In the aforesaid facts and considering the stipulation under Government

Resolution dated 17th December 2015, the Writ Petition is disposed of by

directing the 1st respondent to consider and decide the pending Revision

Application within a period of four months on its own merits and in accordance

with law. The Revision Application shall be decided by 30 th April 2024, after

giving due opportunity of hearing to the petitioner as well as the parties likely

to be affected by its adjudication. All points on merits are kept open.

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

         [ FIRDOSH P. POONIWALLA, J. ]                [ A.S. CHANDURKAR, J. ]





9-WP-15666-2023.doc
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