Bombay High Court
Gangubai Bhagwan Patil vs Deputy Collector (Acquisition) Raigad ... on 25 January, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
10 ia st 26485-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 26485 OF 2022
IN
WRIT PETITION NO. 9888 OF 2015
Gangubai Bhagwan Patil .. Applicant
SNEHA In the matter between:
NITIN Baliram Lahu Bhaud and Ors. ..Petitioners
CHAVAN
Digitally signed
V/s.
by SNEHA
NITIN CHAVAN Dy. Collector (Acquisition) Raigad,
Date: 2023.01.27
15:55:33 +0530 Alibaug and Ors. ..Respondents
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Mr. Shriram Kulkarni for the Applicant.
Mr. A.P. Vanarase, AGP for the Respondent Nos. 1to 4/State.
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 25th JANUARY 2023
P.C.
. This is an application filed by Petitioner No.10 seeking
deletion of her name from Writ Petition and permitting her to withdraw from the petition with regard to lands mentioned in prayer clause (a) of the application.
2. Learned AGP for the Respondent/State has no objection.
3. In that view of the matter, the Interim Application is allowed in terms of prayer clause (a).
Sneha Chavan page 1 of 2 10 ia st 26485-22.doc
4. Amendment (deletion) to be carried out within two weeks from today. Reverification is dispensed with.
5. Interim Application is disposed of accordingly.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 2 of 2