Bombay High Court
Prashant Kanhayyalal Chaudhari vs The State Of Maharashtra And Others on 17 August, 2021
Bench: S. V. Gangapurwala, R. N. Laddha
1 wp 7985.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 7985 OF 2021
Prashant Kanhayyalal Chaudhari .. Petitioner
Versus
The State of Maharashtra and others .. Respondents
Shri Rahul S. Pawar, Advocate for the Petitioner.
Shri S. K. Tambe, A.G.P. for Respondent Nos. 1 and 2.
CORAM : S. V. GANGAPURWALA AND
R. N. LADDHA, JJ.
DATE : 17TH AUGUST, 2021.
ORDER :
. It is submitted that, the writ land is Devasthan Inam land. The transaction entered into is transgress violation of the provisions of law.
2. We had directed the petitioner to deposit an amount of Rs. 2,00,000/-. The said amount has been deposited. The amount was directed to be deposited so that in case the claim of the petitioner finds to be false, said amount can be forfeited.
3. To get the exact status, issue notice to respondents, returnable on 12.10.2021. The learned A. G. P. waives notice for respondent Nos. 1 and 2.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.] bsb/Aug.21 ::: Uploaded on - 20/08/2021 ::: Downloaded on - 07/10/2021 20:33:49 :::