Supreme Court - Daily Orders
Vijay Anandrao Moghe vs The Additional Collector/Sub ... on 1 February, 2023
Bench: Surya Kant, J.K. Maheshwari
ITEM NO.13 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) …………...Diary No(s).1237/2023
(Arising out of impugned final judgment and order dated 11-04-2022
in WP No.1556/2022 passed by the High Court of Judicature at Bombay
at Nagpur)
VIJAY ANANDRAO MOGHE & ORS. Petitioner(s)
VERSUS
THE ADDITIONAL COLLECTOR/SUB DIVISIONAL OFFICER & ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.15457/2023-CONDONATION OF DELAY
IN FILING and IA No.15454/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.15455/2023-EXEMPTION FROM FILING O.T.)
Date : 01-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Dilip Annasaheb Taur, AOR
Mr. Amol Vishwasrao Deshmukh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the petitioners.
2. Delay condoned.
3. The petitioners are directed to take necessary steps to implead the State of Maharashtra through its Principal Secretary(Revenue) as a party respondent.
4. Amended memo of parties be filed within two weeks.
5. Issue notice, returnable within six weeks.
6. Meanwhile, status quo regarding possession and further alienation shall be maintained by the parties.
Signature Not Verified Digitally signed by satish kumar yadav Date: 2023.02.01 19:18:04 IST Reason:(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)