Bombay High Court
Village Panchayat Nigdi Tarf Satara And ... vs The State Of Maharashtra, Through ... on 26 November, 2018
Author: N.J. Jamadar
Bench: R.M.Savant, N.J. Jamadar
1 46) wp11069-13.doc
SAS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11069 OF 2013
Village Panchayat Nigdi tarf Satara & Ors. ..Petitioners.
V/s.
The State of Maharashtra & Ors. ..Respondents.
Mr.Ajit Kenjale with Mr.Sohil Gulabani, Mr.Rizwan Shaikh for the
Petitioners.
Mr.A.P.Vanarase, AGP for Respondent Nos.1 and 3 to 5-State.
Mr.Pranav Thakur I/b. Little & Co. for Respondent No.2.
CORAM: R.M.SAVANT AND
N.J. JAMADAR, JJ.
DATE : NOVEMBER 26, 2018 P.C.:-
The learned counsel for the Maharashtra Industrial Development Corporation (MIDC) to take instructions whether the MIDC has followed the provisions under the MIDC Act, 1961 prior to issuance of the notification under Section 32(1) of the said Act. If so advised, the MIDC can file an affidavit detailing the said procedure. Hence, adjourned to December 17, 2018.
(N.J. JAMADAR, J.) (R.M.SAVANT, J.)
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