Bombay High Court
Sachin Dnyaneshwarrao Bopale vs State Of Maharashtra, Thr. Its ... on 4 May, 2021
Author: V.M. Deshpande
Bench: V.M. Deshpande
wp1789.21 5
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.1789/2021
Sachin Dnyaneshwarrao Bopale
..vs..
State of Mah., thr. its Secretary, Revenue and Forest Department, Mantralaya,
Mumbai-32 and ors
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram, appearances, Court orders or directions Court's or Judge's Order and Registrar's orders ...................................................................................................................................................................
Shri A.R.Ingole, Counsel for the petitioner. Mrs.Mrunal Barabde, AGP for respondents.
CORAM : V.M.DESHPANDE J.
DATED : MAY 4, 2021.
1. Hearing was conducted through video
conferencing and learned counsel agreed that the audio and visual quality were proper.
2. Heard learned counsel Shri A.R.Ingole for the petitioner.
3. Issue notices for final disposal to the respondents.
4. Learned AGP Mrs.M.Barabde, waives service for respondents.
5. Tag this writ petition along with the identical writ petitions for final hearing.
6. In the meanwhile, if the petitioner deposits Rs.1.00 lac with respondent No.4 - Tahsildar, Dhamangaon Railway, taluka Dhamangaon Railway, district Amravati and executes a bond as contemplated under Section 48(8)(2) of .....2/-
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JUDGE !! BRW !! ...../-
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