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[Cites 3, Cited by 11]

Bombay High Court

Shantaram Mahadu Dharve And Ors vs Deputy Collector (Acquisition) And Ors on 28 September, 2018

Bench: A.A. Sayed, K. K. Sonawane

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                 WRIT PETITION NO. 491 OF 2016

 Madhukar Janardan Patil And Ors.                  ....Petitioner
            V/S
 Deputy Collector (acquisition) Raigad And Ors. ....Respondent

WITH WRIT PETITION NO. 12406 OF 2015 Pramod Anant Gurav And Ors ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 12405 OF 2015 Khairaj Ramji Bhanushali ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 10587 OF 2015 Shantaram Mahadu Dharve And Ors ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 10591 OF 2015 Vijay Ramchandra Patil And Ors ....Petitioner V/S Page 1/3 ::: Uploaded on - 29/09/2018 ::: Downloaded on - 30/09/2018 01:53:40 ::: Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 10592 OF 2015 Santosh Ramdas Waghmare ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 10593 OF 2015 Santosh Anant Divekar And Ors ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 10793 OF 2015 Pandurang Kasha Pawar And Ors ....Petitioner V/S Deputy Collector (acquisition) And Ors ....Respondent WITH WRIT PETITION NO. 11521 OF 2015 Pen Education Societys Late P.n. Godse ....Petitioner Vidyamandir, Varsai Through Hon. Secretary Sadanand Deo V/S Deputy Collector (acquisition) And Ors ....Respondent Page 2/3 ::: Uploaded on - 29/09/2018 ::: Downloaded on - 30/09/2018 01:53:40 ::: CORAM : A.A. SAYED & K. K. SONAWANE, JJ DATE : 28th September, 2018 P.C. :

Due to paucity of time the matter is adjourned to 02/11/2018. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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