Bombay High Court
The State Of Maharashtra Through The ... vs Rambachan Kanhyalal Maurya on 31 January, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
12-WP-13022-2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.13022 OF 2017
THE STATE OF MAHARASHTRA )...PETITIONER
V/s.
RAMBACHAN KANHYALAL MAURYA )...RESPONDENT
Mr. C.D.Mali, AGP for the Petitioner-State.
None for the Respondent.
CORAM : ABHAY AHUJA, J.
DATE : 31st JANUARY 2023
P.C. :
1 This is a Petition filed by the State of Maharashtra
impugning the decision dated 20th June 2014 passed by the Maharashtra Revenue Tribunal allowing the appeal filed by the Respondent quashing the order dated 10th January 2013 passed by the Sub-Divisional Officer, Ulhasnagar. The challenge is also to the order declaring that the disputed lands are not forest lands nor are they private forest lands. Since none appears for the parties, list on 14th February 2023.
(ABHAY AHUJA, J.) avk 1/1 ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2023.01.31 17:50:27 +0530