Bombay High Court
Anil Parshuram Thakur vs District Deputy Registrar Co Op ... on 18 April, 2026
42. WP 1156.2023
Anil Thakur vs. Dist. Dy. Regr. Coop Soc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1156 OF 2023
Anil Parshuram Thakur ... Petitioner
V/s.
District Deputy Registrar, Co-op. Societies
and Ors. ... Respondents
_______________________________________
Mr. Shanay Shah i/b. Y.E. Mooman for the Petitioner
Ms. Nazia Sheikh, AGO for Respondent no.1 - State
Mr. Sushil A. Inamdar for Respondent no.2 - Society
Mr. Vir Patel i/b. M/s. Chitniz Vaithy & Co. for Respondent no.3
_______________________________________
CORAM : FARHAN P. DUBASH, J.
DATE : 18th APRIL 2026 P.C. :
1. Short point that is raised in the present Writ Petition is that the Petitioner who is stated to be the owner of the property was not served before the order granting deemed conveyance was passed by the competent authority.
2. Considering this, parties are directed to file their brief written submissions together with a compilation of case laws, that they intend to rely upon, and exchange the same with each other, on or before 2 nd June 2026.
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42. WP 1156.2023 Anil Thakur vs. Dist. Dy. Regr. Coop Soc.
3. Place the matter on 8th June 2026 under the caption "For Directions".
4. Prior thereto, liberty is given to the Petitioner to mention the matter, if necessary instructions are obtained from his clients.
( FARHAN P. DUBASH, J. ) Jyoti Pawar Digitally signed by JYOTI JYOTI PRAKASH PRAKASH PAWAR PAWAR Date:
2026.04.21 10:46:07 +0530 Page 2 of 2
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