Bombay High Court
Aayesha Fatema Siddhi Khaja Thr Gpa ... vs Gangaram Hanmantrao Royalawar Died ... on 12 December, 2025
2025:BHC-AUG:35010
1 986 WP 6876-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
986 WRIT PETITION NO. 6876 OF 2022
AAYESHA FATEMA SIDDHI KHAJA THR GPA HOLDER SIDDI MUZAMMIL
AHMED SIDDI WAHED HUSSAIN DESHMUKH
VERSUS
GANGARAM HANMANTRAO ROYALAWAR DIED THROUGH HIS L.RS.
BALAJI GANGARAM ROYALAWAR AND OTHERS
...
Mr. Umakant B. Deshmukh - Advocate for Petitioner
Mr. O.B. Boinwad - Advocate for Respondent Nos.1/1 & 1/4
Mr. R.B. Dhaware - AGP for Respondent Nos.2 to 4, State
...
CORAM : SIDDHESHWAR S. THOMBRE, J.
DATE : 12.12.2025
PER COURT :
1. Heard learned Counsel for the respective parties.
2. By way of this petition, the petitioner assails the order dated 30.01.2017 and 04.03.2021 passed by learned Additional Divisional Commissioner, Aurangabad in revision Case No. ROR /REV /216 /2015 and review Case No. ROR /REVIEW /196 /2019 respectively, whereby the revision filed respondent No.1 came to be allowed and review filed by the petitioner came to be dismissed.
3. Learned A.G.P. for respondents, State authorities, raises a preliminary objection regarding the maintainability of the petition on the ground that, against the order under challenge, the petitioners have an 2 986 WP 6876-2022.odt alternate and efficacious remedy of filing second revision before the State Government. In support of submission, reliance is placed on the judgment of Hon'ble Apex Court in Gurudassing Nawoosing Panjwani Vs. State of Maharashtra and Ors., reported in 2015 AIR SCW 6277 SUPREME COURT decided on 06.11.2015.
4. In view of the preliminary objection and judgment of Gurudassing (supra), the Writ Petition is disposed of as not maintainable. No order as to costs.
5. The petitioners are at liberty to file a revision before the State Government.
6. If the petitioners file such revision before the State Government within a period of six (6) weeks from today, the same shall be decided within a period of eight (8) weeks thereafter.
7. The delay caused in prosecuting the present petition shall be taken into consideration by the State Government while considering an application for condonation of delay.
8. All points are kept open.
[ SIDDHESHWAR S. THOMBRE ] JUDGE Pooja Kale/