Bombay High Court
Shri. Balu Sakharam Korade vs The State Of Maharastra Through The ... on 14 December, 2022
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
3-cp-756-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.756 OF 2022
IN
WRIT PETITION NO. 799 OF 2022
Shri. Somnath Moghaji Gurav-shirke ...Petitioner
Versus
The State Of Maharashtra Through Secretary, Revenue
And Forest Department, Mantralaya, Mumbai & Ors. ...Respondents
WITH
CONTEMPT PETITION NO. 757 OF 2022
IN
WRIT PETITION NO. 737 OF 2022
Shri. Vitthal Govind Thosar ...Petitioner
Versus
The State Of Maharashtra Through Secretary, Revenue
And Forest Department, Mantralaya, Mumbai & Ors. ...Respondents
WITH
CONTEMPT PETITION NO. 758 OF 2022
IN
WRIT PETITION NO. 3482 OF 2022
Shri. Balu Sakharam Korade ...Petitioner
Versus
The State Of Maharashtra Through Secretary, Revenue
And Forest Department, Mantralaya, Mumbai & Ors. ...Respondents
WITH
CONTEMPT PETITION NO. 759 OF 2022
IN
WRIT PETITION NO. 738 OF 2022
Shri. Dharma Maruti Thosar
(Since Deceased) Thr. Lrs. Raju Dharma Thosar ...Petitioner
Versus
The State Of Maharashtra Through Secretary, Revenue
And Forest Department, Mantralaya, Mumbai & Ors. ...Respondents
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3-cp-756-22.doc
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Mr.Y.B. Lengare, for Petitioner in all writ petitions.
Mr.R.S. Pawar, AGP for Respondents-State in CP/759/2022 and
CP/758/2022.
Mrs.R.S. Shinde, AGP for Respondents-State in CP/756/2022 and
CP/757/2022.
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CORAM : R.D.DHANUKA &
M.M.SATHAYE, JJ.
DATED : 14th DECEMBER, 2022 P.C. :
. We are informed that Special Leave Petitions have already been filed by the State Government against the orders passed by this Court directing the State Government to make an allotment to some of the Petitioners though no application is filed under Section 16(1) of the Maharashtra Project Affected Persons Rehabilitation Act, 1999. We are informed that Special Leave Petitions are pending before the Hon'ble Supreme Court. Hearing of these contempt petitions are thus adjourned sine die with liberty to the parties to apply for early date after disposal of the Special Leave Petitions filed by the State Government which are pending under consideration before the Hon'ble Supreme Court.
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