Bombay High Court
Kasegaon Education Society Through Its ... vs The Tahsildar (Revenue) Pune Dist. Pune ... on 20 February, 2020
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
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7-wp-9638-19.doc
pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9638 OF 2019
Kasegaon Education Society .. Petitioner
Vs.
The Tahsildar (Revenue), Pune,
District-Pune & Ors. .. Respondents
Mr. Nitin P. Deshpande for Petitioner.
Mr. Vikas Mali, AGP for Respondent Nos.1 to 6.
CORAM: PRADEEP NANDRAJOG, CJ. &
SMT. BHARATI DANGRE, J.
FEBRUARY 20, 2020 P.C.
1. In view of the pleadings of the 3rd Respondent in paragraphs 8 and 9 of the reply filed, nothing survives for consideration in the writ petition on account of the lis having dissolved during the pendency thereof.
2. Challenge by the Petitioner is to an order dated 06.06.2018 imposing condition of payment of ₹ 5.16 Crores as a ::: Uploaded on - 20/02/2020 ::: Downloaded on - 23/02/2020 04:07:10 ::: 2/2 7-wp-9638-19.doc condition precedent to extend time to complete construction on the land allotted by the Government to the Petitioner which order was premised on a Government Resolution dated 11.01.2017.
3. As per the reply filed, the said Government Resolution has been superseded by a Government Resolution dated 01.03.2019 and in terms thereof, accepting the legality of the said Government Resolution, on 18.06.2019 the Petitioner-Society has requested the Collector to do the needful evincing in the said representation Petitioner's desire to pay the necessary premium upon it being calculated and intimated to the Petitioner in conformity with the Government Resolution dated 01.03.2019.
4. The Writ Petition is accordingly disposed of as having been rendered infructuous.
SMT. BHARATI DANGRE, J. CHIEF JUSTICE
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