GANPATI SHRIPATI KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard the learned counsel for the Petitioner and the learned Addl. G.P. for the State.

(2.) This contempt petition was already disposed of by the co- ordinate Bench of this Court by an order dated 6 th December 2022. Thereafter a detailed order was passed by the co-ordinate Bench of this Court on 14/2/2023 which reads as under :-

(3.) Thereafter on 21/3/2023, this Court directed the District Resettlement Officer to inform the petitioner of the necessary documents required to be submitted by the Petitioner for the purpose of deciding the application filed by the Petitioner. It is informed that such documents were submitted which were considered by the Deputy Collector (Resettlement) Incharge, Pune.