Bombay High Court
Shailesh Dalsing Rajput vs The State Of Maharashtra And Others on 2 December, 2021
Author: R. N. Laddha
Bench: S. V. Gangapurwala, R. N. Laddha
1 wp 13319.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1000 WRIT PETITION NO.13319 OF 2021
SHAILESH DALSING RAJPUT
VERSUS
THE STATE OF MAHARASHTRA AD OTHERS
...
Advocate for Petitioner: Mr. Patni Pramod Fulchand
GP for Respondents No. 1 to 4: Mr. D. R. Kale
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 02nd DECEMBER, 2021 PER COURT: 1. The learned Counsel for the Petitioner
submits that on the private land of the Petitioner unknown persons placed the statue of Shivaji Maharaj. The Petitioner filed an application with Respondent No. 1 for removal of the same, no action is taken.
2. Issue notice to the Respondents, returnable on 03.02.2022. The learned Government Pleader waives service of notice for Respondents No. 1 to 4.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 04/12/2021 ::: Downloaded on - 04/12/2021 23:37:46 :::