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Bombay High Court

Potaji Lahangu Jadhav 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.12145 OF 2022


               Potaji Lahangu Jadhav                                .. 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:

2022.10.14 16:42:46 +0530

4.wp-12145-22(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-12145-22(civil).doc wadhwa