Bombay High Court
Gopal Vithoba Shirsath And Anr vs Namdeo Dhondiram Datir And Ors on 10 August, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
31. wp 3982.21.doc
Ingale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
CIVIL APPELLATE JURISDICTION
URMILA
URMILA PRAMOD
WRIT PETITION NO. 3982 OF 2021
PRAMOD INGALE
INGALE Date:
2021.08.10
18:57:30
+0530
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr.S.T. Waghmode, t for ehe Peeieioners.
Mr.S.D. Rayrikar, t AGP for Seaee - Respondenes No.
2 eo 4.
CORAM : M.S.KARNIK, J.
DATE : 10th AUGUST, 2021
P.C.
Heard learned Counsel for ehe Peeieioners. Learned Counsel for ehe Peeieioners invieed my aeeeneion eo ehe panchanama which is ae page 57 which was drawn during ehe course of pendency of Seceion 5 applicaeion before Tahsildar under ehe provisions of Mamlaedar's Coures Ace. Learned Counsel for ehe Peeieioners submies ehae ehe panchanama records ehae Respondenes have an aleernaee way available eo approach eheir land. Fureher ie is recorded ehae road which as claimed by ehe Respondenes is noe a public road. The ploes are on MIDC land. All ploes have independene approach road.
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31. wp 3982.21.doc
2. Issue noeice eo ehe Respondenes, t reeurnable on 21/09/2021. In addieion eo ehe Coure noeice, t privaee noeice is permieeed. Learned AGP waives service of noeice for Respondenes No. 2 eo 4. In ehe meaneime, t ehe impugned orders passed by Sub-Divisional Officer & Tahsildar shall remained seayed.
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