Bombay High Court
Ashok Ramesh Kirve vs Prin. Secretary, Urban Development ... on 17 October, 2022
Bench: Nitin Jamdar, Sharmila U. Deshmukh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 182 OF 2022
Umesh Vitthaldas Adiecha ....PETITIONER
V/S
Principal Secretary, Urban Development Dept.....RESPONDENT
And Ors WITH WRIT PETITION NO. 188 OF 2022 John Daniel Oommen ....PETITIONER V/S Prin. Secretary, Urban Development Dept. , ....RESPONDENT Govt. Of Maharashtra And Ors WITH WRIT PETITION NO. 190 OF 2022 Shriram Dattatraya Prabhune ....PETITIONER V/S Prin. Secretary, Urban Development Dept. , ....RESPONDENT Govt. Of Maharashtra And Ors WITH WRIT PETITION NO. 187 OF 2022 Mahadeo Shankar Shendkar ....PETITIONER V/S Prin. Secretary, Urban Development Dept. , ....RESPONDENT Govt. Of Maharashtra And Ors WITH Page 1/3 ::: Uploaded on - 17/10/2022 ::: Downloaded on - 18/10/2022 17:37:06 ::: WRIT PETITION NO. 189 OF 2022 Ashok Ramesh Kirve ....PETITIONER V/S Prin. Secretary, Urban Development Dept. , ....RESPONDENT Govt. Of Maharashtra And Ors WITH WRIT PETITION NO. 184 OF 2022 Arjun Shivram Fasge ....PETITIONER V/S Prin. Secretary, Urban Development Dept. Govt.
....RESPONDENT Of Maharashtra And Ors WITH WRIT PETITION NO. 183 OF 2022 Sukhdeo Jagdevrao Phadtare ....PETITIONER V/S Prin. Secretary, Urban Development Dept. , ....RESPONDENT Govt. Of Maharashtra And Ors WITH WRIT PETITION NO. 205 OF 2022 Udaykumar Anantrao Kulkarni ....PETITIONER V/S Principal Secretary, Urban Development Dept., ....RESPONDENT Govt. Of Maharashtra And Ors WITH WRIT PETITION NO. 185 OF 2022 Achuthankutty K. Achutha Menon ....PETITIONER Page 2/3 ::: Uploaded on - 17/10/2022 ::: Downloaded on - 18/10/2022 17:37:06 ::: V/S Principal Secretary, Urban Development Dept.....RESPONDENT Govt. Of Maharashtra And Ors CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE JUSTICE SHARMILA U. DESHMUKH, JJ DATE : 17th October, 2022 P.C. :
Due to paucity of time the matter is adjourned to 08/12/2022 In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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