Bombay High Court
Marathwada Sarva Shramik Sanghtana Thr ... vs The State Of Maharashtra And Others on 13 August, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 954-WP-8869-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
954 WRIT PETITION NO.8869 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
955 WRIT PETITION NO.8870 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
956 WRIT PETITION NO.8871 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
957 WRIT PETITION NO.8872 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
958 WRIT PETITION NO.8873 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
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2 954-WP-8869-2021.odt
959 WRIT PETITION NO.8874 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THROUGH ITS
JOINT SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
980 WRIT PETITION NO.8898 OF 2021
MARATHWADA SARVA SHRAMIK SANGHTANA THR ITS JOINT
SECRETARY UDDHAV NAMDEO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for the Petitioner: Mr. Barde Parag Vijay
AGP for Respondents/State: Mr. S. K. Tiwari
...
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE : 13th August, 2021 P.C. : . The Petitioners submit that revenue recovery certificate
has been issued in favour of the Petitioners on 15 th May, 2019. The revenue authorities are not taking any steps to execute the revenue recovery certificate.
2. Mr. S. K. Tiwari, the learned AGP submits that in fact the proposal was moved by Respondent Nos.5 to 9 to Respondent No.8 for getting the amount payable to the Petitioners and Respondent No.8 has forwarded it to Respondent No.5. The Respondent No.5 ::: Uploaded on - 18/08/2021 ::: Downloaded on - 26/09/2021 21:44:45 ::: 3 954-WP-8869-2021.odt would take decision upon it. Respondent No.5 may take decision on the said proposal as is forward to him preferably within two months. If the proposal as forwarded by the Respondent Nos. 5 to 9 to Respondent No.8 and Respondent No.8 in turn to Respondent No.5 is not fructified within a period of three months, then the concerned authority shall execute the revenue recovery certificate in favour of Petitioners. Ofcourse the Petitioners shall cooperate by showing the properties of the persons against whom the said revenue recovery certificates are to be executed.
3. As observed above, if within three months, the said proposal as contended by the learned AGP is not fructified, then steps shall be initiated expeditiously and the said proceeding shall be taken to its logical end by taking all steps required under the Maharashtra Land Revenue Code to execute the revenue recovery certificate expeditiously, if possible within six months.
4. Writ Petitions are accordingly disposed of. No costs.
(R. N. LADDHA, J.) (S. V. GANGAPURWALA, J.)
Sameer
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