Bombay High Court
Srihari Maruti Khamkar And Ors vs State Of Maharashtra And Ors on 16 July, 2021
Author: Surendra P. Tavade
Bench: Sadhana S. Jadhav, Surendra P. Tavade
1/2 5.WP.2874.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2874 OF 2021
Shri. Srihari Maruti Khamkar & Ors. .... Petitioners
Versus
The State of Maharashtra & Ors. ... Respondents
.........
Mr. Rushikesh C. Barge for the Petitioners.
Mrs. M.S. Shrivastav, AGP for State.
.........
CORAM : SMT. SADHANA S. JADHAV AND
SURENDRA P. TAVADE, JJ.
DATE : 16th JULY, 2021. P.C. :
1. Learned Counsel for the Petitioners submits that he has submitted a representation dated 28.01.2021 before Respondent No.2 for possession of alternate land already allotted.
2. Learned APP submits that due to the pandemic situation, the said representation may not be heard within a short period. Hence, Respondent No.2 may be given sufcient time to consider the said representation of the Petitioners.
3. In view of the above submissions, Respondent No.2 is directed to consider the representation of the Petitioner within a period of 12 weeks from today.
4. The Petitioners are directed to appear before Respondent No.2 Aarti Palkar ::: Uploaded on - 16/07/2021 ::: Downloaded on - 17/07/2021 05:31:49 ::: 2/2 5.WP.2874.2021.doc within four weeks from today.
5. With the above directions, the Writ Petition stands disposed of accordingly.
( SURENDRA P. TAVADE, J. ) ( SMT. SADHANA S. JADHAV, J. ) Aarti Palkar ::: Uploaded on - 16/07/2021 ::: Downloaded on - 17/07/2021 05:31:49 :::