Bombay High Court
Santosh Janu Shigvan vs Deputy Collector (Acquisition) And Ors on 25 January, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
10 ia st 26486-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 26486 OF 2022
IN
WRIT PETITION NO. 9885 OF 2015
Santosh Janu Shigvan .. Applicant
SNEHA In the matter between:
NITIN Vasant Gotiram Gudekar and Ors. ..Petitioners
CHAVAN
Digitally signed
V/s.
by SNEHA
NITIN CHAVAN Dy. Collector (Acquisition) Raigad,
Date: 2023.01.27
15:55:33 +0530 Alibaug and Ors. ..Respondents
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Mr. Shriram Kulkarni for the Applicant.
Mr. A.P. Vanarase, AGP for the Respondent Nos. 1to 4/State.
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CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 25th JANUARY 2023
P.C.
. This is an application filed by Petitioner No.15 seeking
deletion of his name from Writ Petition and permitting him to withdraw from the petition with regard to lands mentioned in prayer clause (a) of the application.
2. Learned AGP for the Respondent/State has no objection.
3. In that view of the matter, the Interim Application is allowed in terms of prayer clause (a).
Sneha Chavan page 1 of 2 10 ia st 26486-22.doc
4. Amendment (deletion) to be carried out within two weeks from today. Reverification is dispensed with.
5. Interim Application is disposed of accordingly.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 2 of 2