Bombay High Court
Sachin Dnyaneshwarrao Bopale vs The Sub Divisional Officer, Karanja ... on 19 November, 2025
Author: Anil S. Kilor
Bench: Anil S. Kilor
2025:BHC-NAG:12410-DB
1 106.wp.7076.2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.7076 OF 2025
Sachin Dnyaneshwarrao Bhopale .Vs. The Sub Divisional Officer, Karanja Lad, Dis-
trict Washim and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr A. R. Ingole, Advocate for the petitioner(s)
Ms M. S. Naik, AGP for respondent Nos. 1 to 3/State
CORAM : ANIL S. KILOR AND RAJNISH R. VYAS, JJ.
DATED : NOVEMBER 19, 2025.
Heard learned counsel for the petitioner.
2. According to him, his vehicle was seized by the police authorities, who have no power to do so. He has brought our attention to the law laid down by this Court in Writ Petition No. 2623 of 2022.
3. Since, the petitioner has made a detailed representation dated 12.11.2025 to the Tahsildar, Karanja Lad, District Washim, requesting release of this vehicle, we direct Tahsildar, Karnaja Lad, District Washim to decide representation dated 12.11.2025 in the light of the judgment dated 03.06.2024 passed in Writ Petiton No. 2623 of 2022 within two weeks from today.
4. The writ petition stands disposed of, accordingly. No order as to costs.
[RAJNISH R. VYAS, J] [ANIL S. KILOR, J.] Namrata Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 19/11/2025 18:52:11