Bombay High Court
Pandurang S/O Vilas Chavan And Another vs State Of Maharashtra, Thr. Its ... on 22 October, 2018
Author: S.B. Shukre
Bench: S.B. Shukre
wp5508.18.odt 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION No.5508 OF 2018
(Pandurang s/o. Vilas Chavan and another Vs. State of Maharashtra, through its Secetary,
Revenue Department, Mantralaya, Mumbai and others)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri S.S. Deshpande, Advocate for the Petitioners.
Ms. Geeta Tiwari, AGP for the Respondents.
CORAM : S.B. SHUKRE, J.
nd OCTOBER, 2018.
DATE : 22 The impugned order has been passed under Section 48(8) of the Maharashtra Land Revenue Code, 1966 (in short, "MLR Code"). In connected writ petition, a preliminary objection has been raised on behalf of the State regarding maintainability of a petition challenging the order passed either under Section 48(7) or Section 48(8) of the MLR Code before the appropriate Bench presides over by a single Judge. According to the State, the petition challenging both kinds of order are maintainable only before the Division Bench.
This issue has already been referred to a larger Bench by this Court for its proper resolution. Therefore, it would be appropriate that this petition is taken up for final hearing after the issue is answered by the larger Bench.
Put up, with Writ Petition No.7056/2018, after the decision of the larger Bench in the reference already made.
::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 00:40:15 ::: wp5508.18.odt 2/2One of the writ petitions referred to the larger Bench is Writ Petition No.7056/2018.
JUDGE DWW ::: Uploaded on - 24/10/2018 ::: Downloaded on - 27/10/2018 00:40:15 :::