Bombay High Court
Sandu Dala Paradhi Died Through Lrs ... vs The Special Land Acqusition Officer I ... on 21 April, 2026
(1) 1076-1092-Unserved notice.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1076 WRIT PETITION NO. 4743 OF 2025
1077 WRIT PETITION NO. 7160 OF 2025
1078 WRIT PETITION NO. 11150 OF 2025
1079 WRIT PETITION NO. 11485 OF 2025
1080 WRIT PETITION NO. 11598 OF 2025
1081 WRIT PETITION NO. 12987 OF 2025
1082 WRIT PETITION NO. 13471 OF 2025
1083 WRIT PETITION NO. 13906 OF 2025
1084 WRIT PETITION NO. 14154 OF 2025
1085 WRIT PETITION NO. 15132 OF 2025
1086 WRIT PETITION NO. 25 OF 2026
1087 WRIT PETITION NO. 452 OF 2026
1088 WRIT PETITION NO. 586 OF 2026
1089 WRIT PETITION NO. 680 OF 2026
1090 WRIT PETITION NO. 682 OF 2026
1091 WRIT PETITION NO. 785 OF 2026
1092 WRIT PETITION NO. 811 OF 2026
CORAM : S. G. CHAPALGAONKAR, J.
DATED : 21st APRIL, 2026. P.C.:-
1. The petitioner/s to take steps within a period of four weeks from today, failing which the petition/s shall stand dismissed without further reference to this Court.
2. Issue notice to the concerned respondents whose service is incomplete for want of time or unserved as out of station.
3. Stand over to 30.06.2026.
4. Interim relief, if any, to continue, till then.
(S. G. CHAPALGAONKAR) JUDGE Devendra/April-2026