Bombay High Court
Shrikant Shamrao Ramteke And Others vs The Divisional Commissioner, Nagpur ... on 7 September, 2022
Author: Manish Pitale
Bench: Manish Pitale
1 w.p. 5509.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
Writ Petition No. 5509 of 2022
[Shri Shrikant Shamrao Ramteke and ors. ..vs.. The Divisional Commissioner, Nagpur Division,
Nagpur and ors.]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Sunil S. Shinde, Advocate for the petitioners
Mrs. M. A. Barabde, AGP for the State
CORAM : MANISH PITALE, J.
DATED : 7-9-2022 Heard learned counsel for the petitioner.
2. One of the grounds raised in the present writ petition is that while the respondent - Divisional Commissioner called for the record while considering the appeal filed by the petitioners against an order of disqualification as Members of Gram Panchayat passed against them by respondent - District Collector, without waiting for the record, the Commissioner proceeded to finally decide the appeal, holding against the petitioners.
3. It is also submitted that at least insofar as petitioner no. 4 is concerned, he was allotted land under the government scheme and that, therefore, the allegation of encroaching on government land would not be sustainable against him.
2 w.p. 5509.2022.odt
4. Issue notice for final disposal, returnable on 4-10-2022.
5. Mrs. Barabde, learned Assistant Government Pleader waives notice for respondent nos. 1 and 2.
6. Hamdast granted for respondent nos. 3 and 4.
JUDGE wasnik Digitally signed byAVINASH YUVRAJ WASNIK Signing Date:08.09.2022 17:41