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Judgment
Sunil B. Shukre, J
Heard learned counsel for the petitioners and learned AGP for all the respondents in respective petitions.
(2) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.
(3) The learned counsel for the petitioners in all these petitions submits that the issues involved in these petitions are identical with the demand involved in Writ Petition No. 438 of 2021, decided on 28th September, 2021. Learned AGP appearing in respective petitions agree. Hence, we pass the following order :
i. The petitions are partly allowed.
ii. The impugned notices are hereby quashed and set aside.
iii. The matters are remanded back to the respondent Nos.2 and 3 for fresh consideration and decision in accordance with law after giving due opportunity of hearing to the petitioners, within two weeks from the date of appearance of the petitioners before respondent Nos.2.
iv. The petitioners to appear before respondent No.2 - District Collector, Amravati on 26th October, 2021.
Rule accordingly. No costs.