Bombay High Court
Yogesh Bhika Chaudhari vs The State Of Maharashtra And Others on 22 July, 2019
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 8848.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8848 OF 2019
Yogesh Bhika Chaudhari .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
WITH
WRIT PETITION NO. 8881 OF 2019
Yogesh Bhika Chaudhari .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
WITH
WRIT PETITION NO. 8936 OF 2019
Pratik Santosh Chaudhari .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri D. S. Bagul, Advocate for the Petitioner in all matters.
Shri P. G. Borade, A.G.P. for Respondent Nos. 1 to 4 in all
matters.
CORAM : S. V. GANGAPURWALA AND
MANGESH S. PATIL, JJ.
DATE : 22ND JULY, 2019.
FINAL ORDER :
. Mr. Bagul, the learned counsel for petitioners submits that, the proposals for transfer of restricted land U/Sec. 36-A of the Maharashtra Land Revenue Code are pending with the State ::: Uploaded on - 23/07/2019 ::: Downloaded on - 24/07/2019 02:45:12 :::
2 wp 8848.19 Government for more than two years. The same are not yet decided.
2. In case proposals filed by petitioners are pending with the State Government for transfer of the land, then the State Government shall decide the same after hearing all parties concerned, on its own merits, expeditiously and preferably within a period of six (06) months from today.
3. The writ petitions are disposed of. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] bsb/July 19 ::: Uploaded on - 23/07/2019 ::: Downloaded on - 24/07/2019 02:45:12 :::