Bombay High Court
Ambajogai Sahakari Sakhar Kahrkhana ... vs The Union Of India And Others on 18 January, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 44-wp 790-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 790 OF 2021
Ambajogai Sahakari Sakhar
Karkhana Ltd., Ambajogai
Through its Managing Director
Suresh Bankatrao Sakhare .. Petitioner
Versus
The Union of India and others .. Respondents
Mr. T. G. Gaikwad, Advocate for the Petitioner.
Mr. A. G. Talhar, A.S.G. for Respondent Nos. 1 and 2.
Mr. D. R. Kale, In-charge G. P. for Respondent No. 3.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 18th JANUARY, 2021. PER COURT:- . The petitioner seeks directions against the respondents to release
sugar export subsidy payment as per its application / representation (page nos. 33 & 34).
2. Mr. Talhar, learned A.S.G. accepts notice for respondent Nos. 1 and 2. The learned in-charge Government Pleader accepts notice for respondent No. 3.
3. Mr. Talhar, learned A.S.G. submits that, in case, the application / representation is pending, the authority would take decision upon it on 1 of 2 ::: Uploaded on - 20/01/2021 ::: Downloaded on - 08/02/2021 03:51:12 ::: 2 44-wp 790-2021.odt its own merits, in accordance with law. It would also consider the eligibility of the petitioner for the relief sought under the application.
4. In the light of the above, the decision shall be taken by the respondent No. 2 on the application / representation of the petitioner (page nos. 33 & 36) on its own merits, in accordance with law, considering all relevant aspects of the matter, expeditiously and preferably within a period of four (04) months from today.
5. Writ petition is disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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