Bombay High Court
Adivasi Paradhi Sangh And 3 Other vs State Of Maharashtra And Anr on 30 May, 2022
Bench: Milind N. Jadhav, Abhay Ahuja
M5.os.wpl.16766.22.doc
S.S.Kilaje
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION (L) NO. 16766 OF 2022
Adivasi Paradhi Sangh and Ors. .. Petitioners
Versus
State of Maharashtra and Anr. .. Respondents
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Mr. A.R.Mishra for the Petitioners
Mr. Milind More for Respondent - Addl. Government Pleader
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CORAM : MILIND N. JADHAV &
ABHAY AHUJA, JJ.
DATE : MAY 30, 2022.
(Vacation Court) P.C.:
1. Mentioned.
2. Not on Board. Upon mentioning taken on Board.
3. Heard learned counsel for the Petitioners. Petition is directed to be lodged forthwith.
4. The impugned demolition notice dated 25.05.2022 which has been received by the Petitioners shall stand stayed for a period of two weeks from today to enable the Petitioners to prosecute the present petition.
5. Liberty to apply.
[ ABHAY AHUJA, J. ] [ MILIND N. JADHAV, J. ] Digitally signed by SONALI SONALI SATISH KILAJE SATISH Date:
KILAJE 2022.05.30 1 of 1 19:34:29 +0530