CHANDRAKANT KHANDU PARDHI Vs. COLLECTOR OF PUNE

JUDGEMENT

(1.) Heard Mr. Sawant, learned counsel for the Petitioner and Ms. Bane, learned AGP for the State.

(2.) By an order dtd. 30/11/2022, a Coordinate Bench of this Court directed the Respondents to decide the entitlement of the Petitioner for alternate land and if the Petitioner is found eligible to allot the said land to the Petitioner within four weeks from the date of passing of the said order. This Court also directed the Respondents to consider the plots identified by the Petitioner in prayer clause (a) of the petition while passing an order of allotment of alternate land in favour of the Petitioner subject to availability and eligibility.

(3.) The proceedings were directed to be listed for compliance of the said orders. The matter was listed on 20 th February, 2023, 13/3/2023 and lastly on 30/3/2023 [Coram: R.D. Dhanuka and Gauri Godse, JJ.]