Ganesh Panditrao Khambayate vs Jagdish Ramesh Hadole And Others
2024 Latest Caselaw 2258 Bom

Bombay High Court

Ganesh Panditrao Khambayate vs Jagdish Ramesh Hadole And Others on 24 January, 2024

                            1                7-WP.15872-23 & ors.odt


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             7 WRIT PETITION NO. 15872 OF 2023
 M/S M. R. WINES PARTNERSHIP FIRM THR ITS PARTNER
               PREETI RAJESH JAISWAL
                      VERSUS
THE STATE OF MAHARASHTRA THROUGH ITS STATE EXCISE
              DEPARTMENT AND OTHERS
                                AND
             8 WRIT PETITION NO. 15903 OF 2023
                 SOMNATH SOPAN BUTTE
                        VERSUS
     THE STATE OF MAHARASHTRA THR ITS STATE EXCISE
                  DEPARTMENT AND ORS
                                AND
           110 WRIT PETITION NO. 13989 OF 2023
              JAGDISH RAMESH HADOLE
                      VERSUS
THE STATE OF MAHARASHTRA THROUGH THE SECRETARY
                    AND OTHERS

          WITH CA/14172/2023 IN WP/13989/2023
          WITH WRIT PETITION NO.14539 OF 2023
            WITH CA/443/2024 IN WP/14539/23

                               ...
Advocate for Petitioners : Mr. D. P. Palodkar h/f Mr. Khoche S.
S., Mr. Arvind Keshavlal Tiwari, Mr. C. K. Shinde, respectively.
  AGPs for Respondents-State : Mrs. R. R. Tandale, Mr. A. S.
            Shinde, Mrs. M. L. Sangit, respectively.
Advocate for Respondent/Caveator in WP.13989/23 : Mr. C. K.
                            Shinde.
                               ...

                          CORAM :     S. G. MEHARE, J.

                          DATE :      24.01.2024

PER COURT :-

1. Heard the respective learned counsels for the parties.

2 7-WP.15872-23 & ors.odt

2. The matter before the Collector was heard. However, the

Collector left for training. He handed over the charge of the

matters to the Additional Collector. The Additional Collector

has heard the matter and closed it for judgment. The vehement

arguments have been advanced that the Collector exceeded his

jurisdiction exercising the powers under Section 142(1) of the

Maharashtra Prohibition Act.

3. The issue in dispute is seized with the Collector. The

parties have been heard. Before this also, the matter was heard

before the Collector. However, suddenly he left for training. Be

that as it may, the matter is now seized with the additional

Collector for decision. Hence, the Additional Collector,

Sambhajinagar is directed to decide the matter any how within

a week from the date of receipt of this order.

4. List the matter on 12.02.2024.

(S. G. MEHARE, J.)

...

vmk/-