Bombay High Court
Adivasi Paradhi Sangh And 3 Other vs State Of Maharashtra And Anr on 15 June, 2022
Author: Madhav J. Jamdar
Bench: R. D. Dhanuka, Madhav J. Jamdar
Digitally signed
by HEMANT
HEMANT CHANDERSEN
CHANDERSEN SHIV
SHIV Date: 508.ow16766.22.doc
2022.06.17
14:01:28 +0530
Shiv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.16766 OF 2022
Adivasi Paradhi Sangh & Ors. ... Petitioners
Versus
State of Maharashtra & Anr. ... Respondents
Mr. Anil Mishra for the Petitioners.
Mr. Milind More, Addl. G.P. for the Respondent-State.
CORAM : R. D. DHANUKA &
MADHAV J. JAMDAR, JJ.
DATED : 15TH JUNE 2022
P.C. :
1. The Respondents are permitted to file the affidavit in reply within three weeks from today. Rejoinder, if any, to be filed within three weeks thereafter.
2. Place the matter for admission on 14th July 2022.
3. Ad-interim relief granted by this Court on 30th May 2022 to continue till the next date.
1/2508.ow16766.22.doc
4. None of the occupants whose name is disclosed in the list of occupants shall carry out any unauthorised construction or shall not create any third party rights in respect of structures in their respective occupation till further orders.
MADHAV J. JAMDAR, J. R. D. DHANUKA, J.
2/2