Bombay High Court
Ashok Vithalrao Khandatkar And Others vs State Of Maharashtra The Dy. Collector ... on 18 February, 2020
Bench: A.S. Chandurkar, V. G. Joshi
910-WP-751-18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.751 OF 2018
Ashok Vithalrao Khadatkar, Hingna, Dist. Nagpur and ors.
-vs-
State of Maharahstra, The Dy. Collector Land Acquisition (General), Nagpur and ors.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri A. A. Sambaray, Advocate for petitioners.
Ms Shamsi Haider, Assistant Government Pleader for respondent
Nos.1 and 3.
Shri A. A. Kathane, Advocate for respondent no.2.
Shri U. M. Aurangabadkar, Advocate for respondent No.4.
CORAM : A. S. CHANDURKAR AND VINAY JOSHI, JJ.
DATE : FEBRUARY 18, 2020 Shri A. A. Sambaray, learned counsel for the petitioners on instructions seeks permission to withdraw the writ petition with liberty to avail remedy in accordance with law.
The writ petition is permitted to be withdrawn. It is open for the petitioners to seek redressal of their grievance in accordance with law. All points raised in the writ petition are kept open.
The writ petition is disposed of as withdrawn. No costs.
JUDGE JUDGE
Asmita
::: Uploaded on - 18/02/2020 ::: Downloaded on - 10/06/2020 12:18:49 :::