SAHIMUNNISA VALI MOHAMMED KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Court on 16/3/2023 passed the following order:

(2.) Considering the overall facts and circumstances, the respondent No. 2- Additional Collector shall endeavour to decide the appeal filed by the present petitioner within three months from the date of receipt of copy of this order.

(3.) Interim order passed by this Court dtd. 16/3/2023 shall remain in force till decision of the appeal.