Bombay High Court
Gangadhar Sitaramji Khobragade vs Honble Minister, Rural Developement ... on 25 November, 2019
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
WP7744.19 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.7744/2019
Gangadhar S.Khobragade Vs. Hon'ble Minister, Rural Development Department, and others
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Office notes Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Nilesh Gawande, Advocate for petitioner.
CORAM : A.S.CHANDURKAR, J.
DATED : NOVEMBER 25, 2019.
It is submitted by the learned counsel for the petitioner that the appellate Authority is not available for entertaining the appeal filed under Section 39 (3) of the Maharashtra Villa Panchayats Act, 1959.
Issue notice, returnable on 09.12.2019 Shri H.Dube, learned Assistant Government Pleader waives notice for respondent nos. 1 and 2.
Hamdast for service on other respondents. Ad-interim relief in terms of prayer clause (b).
JUDGE Andurkar.
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