Bombay High Court
Sidram Ramdas Darnulwar vs The State Of Maharashtra Through Its ... on 30 January, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
1 30-WP-1186-2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
30 WRIT PETITION NO.1186 OF 2023
SIDRAM RAMDAS DARNULWAR
VERSUS
THE STATE OF MAHARASHTRA THROUGH
ITS MINISTRY OF RURAL DEVELOPMENT
AND PANCHAYATRAJ AND OTHERS
...
Advocate for Petitioner : Mr Vishal S. Kakde h/f Mr Shaikh Mazhar A.
Jahagirdar
AGP for Respondent No.1 : Mr S.J. Salgare
CORAM : MANGESH S. PATIL AND
S.G. CHAPALGAONKAR, JJ.
DATE : 30-01-2023 PER COURT : 1. Heard.
2. The petitioner is aggrieved by the fact that in spite of there being decree passed by the Civil Court pursuant to the compromise arrived at Lok Adalat, his name is not being mutated to the house property.
3. Issue notice to the respondents, returnable on 27-02-2023.
4. The learned AGP waives notice for respondent No.1. [ S.G. CHAPALGAONKAR, J. ] [ MANGESH S. PATIL, J. ] mta ::: Uploaded on - 01/02/2023 ::: Downloaded on - 01/02/2023 18:00:57 :::