Bombay High Court
Sandu Dala Paradhi Died Through Lrs ... vs The Special Land Acqusition Officer I ... on 29 September, 2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
85 . WRIT PETITION (ST) NO. 5405/2025
86 . WRIT PETITION (ST) NO. 15540/2025
87 . WRIT PETITION (ST) NO. 19521/2025
88 . WRIT PETITION (ST) NO. 20070/2025
89 . WRIT PETITION (ST) NO. 20083/2025
90 . WRIT PETITION (ST) NO. 20124/2025
93 . WRIT PETITION (ST) NO. 20379/2025
94 . WRIT PETITION (ST) NO. 20381/2025
95 . WRIT PETITION (ST) NO. 20383/2025
96 . WRIT PETITION (ST) NO. 20384/2025
97 . WRIT PETITION (ST) NO. 20394/2025
98 . WRIT PETITION (ST) NO. 20420/2025
99 . WRIT PETITION (ST) NO. 20445/2025
100 . WRIT PETITION (ST) NO. 20454/2025
101 . WRIT PETITION (ST) NO. 20460/2025
102 . WRIT PETITION (ST) NO. 20462/2025
103 . WRIT PETITION (ST) NO. 20469/2025
104 . WRIT PETITION (ST) NO. 20470/2025
105 . WRIT PETITION (ST) NO. 20471/2025
106 . WRIT PETITION (ST) NO. 20472/2025
107 . WRIT PETITION (ST) NO. 20473/2025
108 . WRIT PETITION (ST) NO. 20552/2025
109 . WRIT PETITION (ST) NO. 20599/2025
110 . WRIT PETITION (ST) NO. 20603/2025
wpst -5405.2025 (85-119)
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111 . WRIT PETITION (ST) NO. 20608/2025
112 . WRIT PETITION (ST) NO. 20611/2025
113 . WRIT PETITION (ST) NO. 20621/2025
114 . WRIT PETITION (ST) NO. 20698/2025
115 . WRIT PETITION (ST) NO. 20706/2025
116 . WRIT PETITION (ST) NO. 20709/2025
117 . WRIT PETITION (ST) NO. 20719/2025
118 . WRIT PETITION (ST) NO. 20887/2025
119 . WRIT PETITION (ST) NO. 20962/2025
......
CORAM: P. B. GHUGE
REGISTRAR (JUDL.)
DATE: 29/09/2025
1. The present Writ Petitions are listed for the third time
for removal of objections. These matters are filed in the year 2025.
Initially, one week time was granted for removing office objections.
However, on failure to remove the same, further time of one week
was extended.
2. Today also none present for removal of office
objections. It appears that petitioners are not interested to proceed
with these matters and thus, the registration is required to be
wpst -5405.2025 (85-119)
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refused. Instead of passing coercive order, one more opportunity on
principle of natural justice is allowed by imposing condition. Hence,
following order.
ORDER
Two weeks time is granted to remove the office objections. It is also made clear that on failure on the part of petitioners to remove the office objections within stipulated period of two weeks as stated herein, the registration of the said Writ Petitions shall stand automatically refused without any further reference to the Court of Registrar (Judicial).
REGISTRAR (JUDL.) wpst -5405.2025 (85-119)