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Judgment
Sunil B.Shukre, J
Rule. Rule is made returnable forthwith. Heard finally with the consent of respective parties.
Mr. Bhandarkar, learned counsel for the petitioner submits that in so far as the issue of deciding lease renewal application of the petitioner is concerned, this Court in Writ Petition No. 3249/2020 with another petition, vide judgment and order dated 15th September, 2022, had disposed of the same by issuing directions and, as such, the instant petition can also be disposed of by issuing similar directions.
Ms.Ketaki Joshi, learned Additional Government Pleader does not dispute this position.
In view of the above, we direct the respondent to consider and decide the lease renewal application filed by the petitioner in accordance with law, keeping in view the observations made in W.P. No.3249/2020 as expeditiously as possible, preferably within three months from the date of receipt of the order of this Court.
Rule is made absolute in above terms. No costs.