Bombay High Court
Gauriben Anilbhai Mitna vs Deputy Collector (Hq) Daman And Anr on 6 April, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
P-5-ASWPST-6225-2023.DOC
Shivgan
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.6225 OF 2023
Daxesh Natwar Tandel ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO.6226 OF 2023
Mangliben B Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 6476 OF 2023
Sheela Narsih Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 6477 OF 2023
Uttambhai Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
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P-5-ASWPST-6225-2023.DOC
WITH
WRIT PETITION (ST) NO. 6478 OF 2023
Pravinaben Kapil Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 6483 OF 2023
Jaymala J Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 6484 OF 2023
Manoj Mangal Varali ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 6485 OF 2023
Gauriben Anilbhai Mitna ...Petitioner
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
WITH
WRIT PETITION (ST) NO. 8110 OF 2023
Ashokkumar Babubhai Halpati ...Petitioner
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P-5-ASWPST-6225-2023.DOC
Versus
Deputy Collector (HQ ) Daman & Ors ...Respondents
Mrs Prabha Badadare, for the Petitioners in all Writ Petitions.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 6th April 2023 PC:-
1. Mentioned. Not on Board. Taken on Board.
2. In all these Writ Petitions, there is a challenge to the notices issued by the Deputy Collector, Daman demanding vacant possession of the land on which Petitioners' structures stand.
3. The Petitioners' say that they are in occupation since Portuguese times. The case against them is that this is Government land and the Petitioners are in unauthorised occupation. We are told that some demolition took place yesterday. The Petitioners apprehend that their structures will be demolished at any time.
4. Until 13th April 2023, we grant ex-parte ad-interim relief. No coercive actions are to be taken pursuant to the impugned notices. No demolition is to be carried out until that date. The Petitioners will give notice to all the Respondents that the matter will be listed on 13th April 2023.
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5. All concerned will act on an authenticated copy of this order.
(Neela Gokhale, J) (G. S. Patel, J)
Digitally signed
by RAJU
RAJU DATTATRAYA
DATTATRAYA GAIKWAD
GAIKWAD Date:
2023.04.06
12:21:04 +0530
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