Bombay High Court
Nitin Vitthalrao Datir And Others vs State Of Maharashtra, Thr. Its ... on 21 January, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
1 901. WP 39-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.39/2019
Nitin Vitthalrao Datir and others
Vs.
State of Maharashtra and others.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
..............................................................................................................................................
Shri S.M. Vaishnav, Advocate for the petitioners.
Ms. N.P. Mehta AGP for respondent Nos.1 ,2, 3 and 5
Shri U.M. Aurangabadkar, ASGI for respondent No. 7.
Shri. S.S. Ghate for respondent no. 6.
Shri R.D. Dharmadhikari, Advocate for respondent No. 4.
CORAM : R.K. DESHPANDE &
AMIT B. BORKAR, JJ.
DATED : 21st January, 2020.
In view of the subsequent event, the learned counsel for the petitioners seek permission to withdraw this Writ Petition with liberty to challenge the notification dated 28th August, 2019, issued after amendment to the provisions of Section 10-A of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
We, therefore, permit the petitioners to withdraw the petition. All the challenges are kept open.
JUDGE JUDGE
JPP
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