Bombay High Court
Sadanand Tukaram Suroshe vs Ashok Gajanan Suroshe And Ors on 18 October, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
66-wp-12965-2023.doc
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12965 OF 2023
Sadanand Tukaram Suroshe ...Petitioner
Versus
Ashok Gajanan Suroshe & Ors. ...Respondents
Mr. Sumedh Modak i/b. Mr. Vijay Killedar, for the Petitioner.
Mr. S. D. Rayrikar, AGP, for the State/Respondent Nos.6 to 8.
CORAM : MADHAV J. JAMDAR, J.
DATED : 18th OCTOBER 2023 P.C. :
1. At the outset, Mr. Modak, learned counsel appearing for the Petitioner seeks leave to implead the State of Maharashtra, the Additional Collector, Thane and the Sub-Divisional Officer, Ulhasnagar as party Respondent Nos.6 to 8.
2. Leave as prayed is granted. Amendment be carried out forthwith. Re-verification is dispensed with.
3. Issue notice to the Respondents, returnable on 3rd January 2024.
4. In addition to the Court notice, the Petitioner to serve the 1/2 66-wp-12965-2023.doc Sonali Respondents by private notice and shall file affidavit of service before the returnable date.
5. Notice to indicate that, on the returnable date, subject to the convenience of the Court, the Writ Petition will be heard finally at the stage of admission.
6. Learned AGP appears for newly added Respondent Nos.6 to 8 and waives service on their behalf.
7. Till next date, the Sub-Divisional Officer, Ulhasnagar shall not proceed with the Appeal regarding Mutation Entry No.456 dated 18 th January 1981.
[MADHAV J. JAMDAR, J.] 2/2 Signed by: Sonali Patil Designation: PA To Honourable Judge Date: 19/10/2023 10:26:13