Bombay High Court
Vanita Wd/O Ratnakar Tayade vs The Deputy Commissioner (Supply), ... on 19 June, 2019
Author: Z.A.Haq
Bench: Z.A.Haq
Judgment 1 wp708.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 708 OF 2019
Vanita Wd/o. Ratnakar Tayade,
aged about 40 years, Occu.: Labour,
R/o Panchsheel Nagar, Jalgaon Jamod,
Tq. Jalgaon Jamod, Distt. Buldhana.
.... PETITIONER.
// VERSUS //
1. The Deputy Commissioner (Supply),
Amravati Division, Amravati.
2. The District Supply Officer,
Buldhana, Tq. & Distt. Buldnana.
3. Shraddha Mahila Swayam Sahayyata
Bachat Gat, Jalgaon Jamod, through
its President Rekha W/o. Arvind Dhage,
Aged about 43 years, Tq. Jalgaon
Jamod, Distt. Buldhana.
.... RESPONDENTS.
___________________________________________________________________
Shri T.S.Deshpande, Adv. a/w Shri Alpesh Deshmukh, Adv. for Petitioner.
Ms Geeta Tiwari, A.G.P. for Respondent Nos. 1 & 2.
Shri A.S.Dhore, Advocate for Respondent No.3.
___________________________________________________________________
CORAM : Z.A.HAQ, J.
DATED : JUNE 19, 2019.
ORAL JUDGMENT :
1. Heard.
2. RULE. Rule made returnable forthwith. ::: Uploaded on - 01/07/2019 ::: Downloaded on - 14/07/2019 08:44:59 :::
Judgment 2 wp708.19.odt
3. The petitioner has challenged the order passed by Deputy Commissioner (Supplies) on 13th December 2018 by which the interim order granted earlier came to be vacated. On 4 th February 2019, while directing issuance of notice to the respondents, this Court directed that the interim order granted by the Deputy Commissioner (Supplies) on 27 th November 2018 shall continue until further orders. This Court further directed that the revision shall be decided on merits in the meantime. The parties inform that the revision application is not yet decided and is pending.
4. Considering the facts of the case and the nature of controversy, in my view, interests of justice would be sub-served by passing the following order:
i) The Deputy Commissioner (Supplies) shall decide the revision application, pending before him, till 30th September 2019.
ii) The interim order, granted by the Deputy Commissioner (Supplies) on 27th November 2018, shall continue till disposal of the revision application.
Rule is made absolute accordingly. In the circumstances, the parties to bear their own costs.
JUDGE RRaut..
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