Bombay High Court
Anjayya Manikappa Vishwakarma vs The Collector/Special Land ... on 21 November, 2018
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
wp387-14
drp
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.387 OF 2014
Meenakshi Mallikarjun Kodgi PETITIONER
VERSUS
The Collector / Special Land Acquisition, Latur RESPONDENT
WITH
WRIT PETITION NO.388 OF 2014
Sharanappa Sangramappa Bhatsange (Died) LRs PETITIONER
VERSUS
The Collector / Special Land Acquisition, Latur RESPONDENT
WITH
WRIT PETITION NO.750 OF 2014
Anjayya Manikappa Vishwakarma PETITIONER
VERSUS
The Collector / Special Land Acquisition, Latur RESPONDENT
.......
Mr. A. N. Irpatgire, Advocate for the petitioner
Mr. P. M. Kulkarni, AGP for respondent - State
.......
[CORAM : SUNIL P. DESHMUKH AND
S. M. GAVHANE, JJ.]
DATE : 21 st NOVEMBER, 2018
ORDER :
1. Issue notice to the respondent, returnable on 5 th December, 2018.
2. Learned AGP waives service for the respondent.
[S. M. GAVHANE] [SUNIL P. DESHMUKH]
JUDGE JUDGE
drp/wp387-14
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