Bombay High Court
M/S Danish Construction Thr. Prop. ... vs State Of Maharashtra, In The Ministry Of ... on 24 November, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 wp147.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.147 OF 2018
(M/S. DANISH CONSTRUCTION ...VS.. STATE OF MAHARASHTRA & OTH.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri V.S.Kukday, Advocate for Petitioner.
Ms M.A.Barabde, A.G.P. for Respondent Nos. 1 to 3.
CORAM : Z.A.HAQ, J.
DATED : NOVEMBER 24, 2018.
Shri Kukday, learned advocate for the petitioner has pointed out the order passed by the learned Single Judge (Shri S.C.Gupte, J) in Writ Petition No. 4401 of 2017 on 23 rd August 2017 holding that the petition challenging the order imposing penalty under the provisions of the Maharashtra Land Revenue Code, 1966 can be considered by Single Judge of this Court and the third proviso below Rule 18 of Chapter XVII of the Bombay High Court Appellate Side Rules, 1960 will not be attracted.
Shri V.S.Kukday, advocate has further pointed out the order passed by another Single Judge (Shri S.B.Shukre,J) on 22nd October 2018, differing with the above view.
In these circumstances, in my view, it would be appropriate that the writ petition be placed before Division Bench for consideration.
Office to take steps accordingly.
JUDGE RRaut..
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