SHREE NASIK PANCHAVATI PANJRAPOLE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The learned Counsel for the parties state that substantially the same issues of law and facts are involved in both these Petitions. Only the date of the notices and the notifications might be slightly different. Accordingly, they agree that a common Judgment and Order can dispose of both Petitions. The learned counsel for the parties agree that Writ Petition No11299 of 2024 may be treated as the lead Petition.

(3.) Rule in both petitions. The rule is made returnable immediately at the request of and with the consent of learned counsel for the parties.