Bombay High Court
Urali Kanchan Grampanchayat Thr. ... vs State Of Maha. Thr. Sec. Rural ... on 2 January, 2023
Author: M.M.Sathaye
Bench: R.D. Dhanuka, M. M. Sathaye
Yugandhara Patil
21-WP-15969-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 15969 OF 2022
Urali Kanchan Grampanchayat ... Petitioner
Versus
State of Maharashtra and Ors. ... Respondents
******
Ms. Neets Karnik for the Petitioner. Mr. V.S. Gokhale 'B' Panel Counsel for Respondent Nos. 1&2-State.
****** CORAM: R. D. DHANUKA AND YUGANDHARA M.M.SATHAYE JJ.
SHARAD PATIL Digitally signed by YUGANDHARA SHARAD PATIL DATE : 2nd JANUARY, 2023 Date: 2023.01.04 17:53:05 +0530 P.C. :-
1. Mr. Gokhale, learned counsel for respondent nos. 1 and 2 waives service.
2. Issue notice upon Respondent Nos. 3 and 4 returnable on 13 th February, 2023. Humdast allowed.
3. In addition to the court notice, the petitioner is also permitted to serve the Respondent Nos. 3 and 4 by private notice, by all permissible modes of services available in law.
4. Respondent no. 1 shall file an affidavit-in-reply within two weeks from today. In the affidavit-in-reply, State Government shall 1 /2 ::: Uploaded on - 04/01/2023 ::: Downloaded on - 05/01/2023 07:44:41 ::: Yugandhara Patil 21-WP-15969-2022.doc indicate as to why the land of Respondent no. 3 cannot be acquired.
5. Respondent nos. 3 and 4 are also permitted to file an affidavit-
in-reply within three weeks from the date of service of the papers and proceedings with a copy to be served upon the petitioner's advocate simultaneously.
[M.M.SATHAYE,J.] [R. D. DHANUKA, J.] 2 /2 ::: Uploaded on - 04/01/2023 ::: Downloaded on - 05/01/2023 07:44:41 :::