Bombay High Court
Prashant Kanhayyalal Chaudhari vs The State Of Maharashtra And Others on 26 July, 2021
Author: R.N. Laddha
Bench: S.V. Gangapurwala, R.N. Laddha
35WP7985
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
35 WRIT PETITION NO. 7985 OF 2021
PRASHANT KANHAYYALAL CHAUDHARI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Advocate for Petitioner : Mr. R.S. Pawar.
AGP for Respondent Nos. 1 & 2 : Mr. S.G. Karlekar.
CORAM : S.V. GANGAPURWALA &
R.N. LADDHA, JJ.
DATED : 26.07.2021 PER COURT :
At present, the petitioner has not placed on record any document to substantiate that the writ land is a Devasthan Inam Land. Moreover, in the order passed by the Sub Divisional Officer, Nandurbar, in an appeal by one of the trustees, reference is made to the permission under the Public Trust Act.
2. Learned counsel for the petitioner seeks a week's accommodation.
3. The petitioner is challenging a commercial transaction. The petitioner is not concerned with the transaction. In that case the petitioner does not have a personal interest in the litigation. The ::: Uploaded on - 29/07/2021 ::: Downloaded on - 23/09/2021 11:15:45 ::: 35WP7985 2 petitioner is apprised of the fact that we may direct the petitioner to deposit amount for security.
4. At the request of the petitioner, stand over to 02.08.2021.
( R.N. LADDHA, J. ) ( S.V. GANGAPURWALA, J. ) S.P.C. ::: Uploaded on - 29/07/2021 ::: Downloaded on - 23/09/2021 11:15:45 :::