ANANDI DHONDU SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . 1. The only prayer pressed by the learned Counsel for the Petitioners is that the Petitioners' representations for allotment of alternate lands be decided expeditiously. Learned Counsel for the Petitioners has pointed out the order dated 30.6.2020 passed in Writ Petition-ASDB-LD-VC-120-2020 and companion Writ Petition. In as much as it is not disputed that the issues raised in those Writ Petitions and the present Writ Petitions are similar, following the said order, we dispose of the Writ Petitions by directing the Respondents to decide the representations/proposals submitted by the Petitioners for allotment of alternate land preferably within 12 weeks from the date of receipt of this order.

(2.) We make it clear that we have not gone into the merits of the matters. All contentions are kept open.

(3.) The Writ Petitions to stand disposed of accordingly.