Bombay High Court
Hafiza Munaf Minorities Education And ... vs Additional Commissioner,Amaravati ... on 18 November, 2025
2025:BHC-NAG:12449
1 57-WP-271-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.271 OF 2020
Hafiza Munaf Minorities Education and Multipurpose Society, through its
President and Another
Vs.
Additional Commissioner, Amravati Division, Amravatiand Others
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. A.R. Fule, Advocate for the Petitioners.
Mr. H.R. Dhumale, AGP for the Respondent/State.
CORAM: SIDDHESHWAR S. THOMBRE, J.
DATED : 18th NOVEMBER, 2025
1. Heard Mr. A.R. Fule, learned counsel for the petitioner and Mr. H.R. Dhumale, learned AGP for the respondent/State.
2. The learned counsel for the petitioner submits that the application filed by the petitioner for conversion of land from residential to educational use land is pending before the Collector, Buldhana since 09.08.2019, therefore, he submits that if the Collector, Buldhana decides the said application, the purpose of filing the present petition would be served.
3. In view thereof, the present writ petition is disposed of. The Collector, Buldhana to decide the application bearing Reference No.Q/0908/19 dated 09.08.2019 filed by the petitioner within a period of four months from today in accordance with law.
(SIDDHESHWAR S. THOMBRE J.) π«ππΎπππ