Bombay High Court
Nivrutti Ganu Parit Decd. Thr. Lhrs ... vs The Deputy Collector Kolhapur And Ors on 4 July, 2022
Author: M.G. Sewlikar
Bench: R. D. Dhanuka, M.G. Sewlikar
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44 - WP 4988 OF 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally signed
VINOD
by KANCHAN
VINOD MAYEKAR CIVIL APPELLATE JURISDICTION
MAYEKAR Date: 2022.07.07
11:22:01 +0530
WRIT PETITION NO. 4988 OF 2022
Nivrutti Ganu Patil,
Deceased Through LRs. & Ors. ..... Petitioners
VERSUS
The Deputy Collector, Kolhapur & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 5002 OF 2022
Surendra Amgonda Pangre,
Deceased Through LRs. & Ors. ..... Petitioners
VERSUS
The Deputy Collector, Kolhapur & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 7792 OF 2022
Annaso Baburao Tamgave & Anr. ..... Petitioners
VERSUS
The Deputy Collector, Kolhapur & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 4991 OF 2022
Shankar Ganpati Khapre & Anr. ..... Petitioners
VERSUS
The Deputy Collector, Kolhapur & Ors. ..... Respondents
ALONGWITH
WRIT PETITION NO. 4987 OF 2022
Sumitra Shridhar Khane ..... Petitioner
VERSUS
The Deputy Collector, Kolhapur & Ors. ..... Respondents
Mr. N.P.Deshpande for the Petitioners in all writ petitions.
Mr.Rajan S.Pawar, A.G.P. for the State in all writ petitions.
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44 - WP 4988 OF 2022.doc
CORAM: R. D. DHANUKA AND
M.G. SEWLIKAR, JJ.
DATE : 4th JULY, 2022 P.C:-
Leave to amend is granted to amend the additional averments and grounds. Amendment to be carried out within one week from today. Amendment shall be also carried out to the copies supplied to the respondents simultaneously.
2. Affidavit in reply, if any, shall be filed by the respondents within two weeks from the date of carrying out amendment in their respective copies and a copy thereto shall be supplied to the petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter with a copy to be served upon respondents' advocate simultaneously.
3. Place these matters on board for admission on 24th August, 2022.
[M.G. SEWLIKAR, J.] [R. D. DHANUKA, J.]