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Bombay High Court

Sarfoddin Moulasaheb Tamboli vs The Collector Of Solapur And Ors on 13 October, 2022

Author: R.D. Dhanuka

Bench: R.D. Dhanuka

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION


                                                WRIT PETITION NO.12131 OF 2022


                     Sarfoddin Moulasaheb Tamboli                         .. Petitioner
                              v/s.
                     The Collector of Solapur & Ors.                      .. Respondents



                     Mr. Nilesh Wable for the petitioner.

                     Mr. Ravi P. Kadam, AGP, for the State-respondent no.6.


                                                               CORAM : R.D. DHANUKA &
                                                                        KAMAL KHATA, JJ.

DATED : 13TH OCTOBER, 2022.

P.C. :

1. Mr. Kadam, the learned AGP waives service for respondent nos.1 & 6.

2. Issue notice upon respondent nos.2 to 5, returnable on 28 th November, 2022. Humdast is permitted. In addition to Court notice, petitioners are permitted to serve the unserved respondents by private service. Affidavit in reply shall be filed within two weeks from the date of service of the papers and proceedings by respondent nos.2 to 5.

Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.10.17 11:01:31 +0530

4.wp-12131-22(civil).doc wadhwa

3. Respondent no.1 is directed to file reply within two weeks from today. Rejoinder, if any, shall be filed within one week from the date of service of the copy of the affidavit in reply.

(KAMAL KHATA, J.) (R.D.DHANUKA, J.) 2/2

4.wp-12131-22(civil).doc wadhwa