MEHRUNNISA BEGUM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused the orders dated 19/3/2019, 8/4/2019 and 5/12/2019, passed by this Court in the present matter.

(2.) The immediate issue, which requires consideration is the conduct of the impending 'Urs' festival to be commenced from 11/03/2020. By an order dated 28/2/2020, the Tahsildar, Ramtek was directed to start making necessary arrangements, in pursuance of which by communication dated 2/3/2020, which is taken on record and marked as 'X' for identification, it has been stated that the contract for conducting the Mela/Fair has been awarded to Mohd. Ashraf Munir Bhati for the amount of Rs.6,12,000/-, which amount is claimed to have been deposited by him in the account with Bank of India. It is submitted that the contract for the works as enumerated in the letter dated 2/3/2020 at serial no.1 to 12 is yet to be awarded.

(3.) The Tahsildar, Ramtek therefore, is, directed to ensure that the work listed at serial nos.1 to 12 is undertaken and completed. The Tahsildar, Ramtek is further empowered to make expenses of funds of Rs.6,12,000/- as received and deposited in bank account with Bank of India, Branch Deolapar, as stated in the order dated 28/2/2020. The Tahsildar, Ramtek shall maintain the account of the expenses made by him on this account.