Bombay High Court
Shri Shivshankar (Mahadev) Hanuman ... vs State Of Maha., Thr. Secretary Urban ... on 13 April, 2023
Author: M.W.Chandwani
Bench: A.S. Chandurkar, M. W. Chandwani
13-wp2375.23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2375 OF 2023
Shri Shivshankar (Mahadev) Hanuman Mandir, Amravati
-Vs.-
The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Ms Pradnya Tinde, counsel for the petitioner.
Mr.A.M.Deshpande, I/c GP for respondent No.1.
Mr.Shriram Chopde, counsel h/f Mr.R.D.Dharmadhikari, counsel
for respondent Nos.2 and 3.
CORAM : A.S. CHANDURKAR &
M.W.CHANDWANI, JJ.
DATE : 13TH APRIL, 2023 The petitioner seeks declaration of lapsing of the reservation under section 127 of the Maharashtra Regional and Town Planning Act, 1966.
2. Issue notice to the respondents, returnable in four weeks.
3. Learned In-Charge Government Pleader waives service of notice for respondent No.1 and learned counsel Mr.Chopde holding for Mr.Dharmadhikari waives service of notice for respondent Nos.2 and 3.
(M.W.CHANDWANI, J) (A.S.CHANDURKAR, J) KHUNTE ::: Uploaded on - 15/04/2023 ::: Downloaded on - 15/04/2023 17:28:25 :::