Bombay High Court
Geecy Developers And Mahendra Kothari vs State Of Maharashtra And 3 Ors on 19 September, 2018
Bench: A. S. Oka, M. S. Sonak
Shridhar Sutar 1 19-wp-2378.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2378 OF 2018
M/s. Geecy Developers and another ... Petitioners
Versus
State of Maharashtra and others ... Respondents
.....
Mr. Deepak Shukla i/b M/s. Vinod Mistry and Co. for the
Petitioners.
.....
CORAM : A. S. OKA AND M. S. SONAK, JJ.
DATE : 19th SEPTEMBER, 2018. P. C.:
In substance the prayers made in this petition are for quashing the orders passed by the authorities under the Maharashtra Land Revenue Code, 1966 in quasi Judicial proceedings. Hence, the Registry to examine the matter and place it before the appropriate Single Judge.
( M. S. SONAK, J. ) ( A. S. OKA, J. )
Digitally signed by
Shridhar Shridhar Marutirao
Marutirao Sutar
Date: 2018.09.25
Sutar 15:26:37 +0530
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