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Bombay High Court

Chand Mustafa Shaikh Rozewale vs The State Of Maharashtra And Others on 20 April, 2021

Bench: S. V. Gangapurwala, Shrikant D. Kulkarni

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                      WRIT PETITION NO. 5440 OF 2021

          Hussain Sakhauddin Mulla                  ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

 Shri V. C. Patil, Advocate h/f Shri U. B. Bondar, Advocate for the
 Petitioner.
 Shri S. T. Tiwari, A.G.P. for Respondent Nos. 1 to 3.

                                  AND
                      WRIT PETITION NO. 5444 OF 2021

          Layak Mehtab Shaikh                       ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

 Shri V. C. Patil, Advocate h/f Shri U. B. Bondar, Advocate for the
 Petitioner.
 Shri A. R. Kale, A.G.P. for Respondent Nos. 1 to 3.

                                  AND
                      WRIT PETITION NO. 6202 OF 2021

          Isaq Noor Karbhari and another            ..   Petitioners
                Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6203 OF 2021

          Ismail Bashir Maniyar                     ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6204 OF 2021




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          Noor Pachasab Shaikh                      ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6205 OF 2021

          Bandeali Bashir Fakir                     ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6206 OF 2021

          Karim Akbar Dhekle                        ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6207 OF 2021

          Nisar Mohammad Shaikh                     ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6208 OF 2021

          Chand Mustafa Shaikh Rozewale             ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents

                                  AND
                      WRIT PETITION NO. 6209 OF 2021

          Subhash Madhavrao Birajdar                ..   Petitioner
               Versus
          The State of Maharashtra and others       ..   Respondents




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                                  AND
                      WRIT PETITION NO. 6210 OF 2021

          Zahir Ajiz Patel @ Shaikh                    ..   Petitioner
                Versus
          The State of Maharashtra and others          ..   Respondents

                                  AND
                      WRIT PETITION NO. 6211 OF 2021

          Basavraj Shivraj Patil                       ..   Petitioner
               Versus
          The State of Maharashtra and others          ..   Respondents

 Shri V. C. Patil, Advocate h/f Shri U. B. Bondar, Advocate for the
 Petitioner in all matters.
 Shri S. P. Tiwari and Shri A. R. Kale, A.G.P. for Respondent Nos.
 1 to 3 in respective matters.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.

DATE : 20TH APRIL, 2021.

FINAL ORDER :

. We have heard the learned counsel for the petitioners and the learned Assistant Government Pleaders for the respondents/ State in respective matters.

2. The learned counsel for the petitioners submits that, the respondents be directed to allow the petitioners to occupy their respective tin sheds till actual start of construction work of shopping complex by the Gram Panchayat or by the Government.

3. Naturally, the work of construction of shopping complex ::: Uploaded on - 21/04/2021 ::: Downloaded on - 07/09/2021 22:37:03 ::: 4 wp 5440.21 has to be commenced by the contractor to whom work is allotted after giving vacant land.

4. The petitioners may make representations to the authority concerned with regard to their prayer and the authority may consider the same on its own merits and in accordance with law and policy.

5. The writ petitions are disposed of. No costs.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/April 21 ::: Uploaded on - 21/04/2021 ::: Downloaded on - 07/09/2021 22:37:03 :::