Bombay High Court
Leeladevi Wd/O Gajanan Goenka Thr. ... vs Union Of India, Thr. Dy. Chief Engineer ... on 11 October, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
wp715.2023.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.715/2023
Leeladevi Wd/o Gajanan Goenka and others -Vs.- Union of India and another
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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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Mr. A.S. Manohar with Mr. Yashraj Kinkhede, counsel for the petitioners.
Mr. C.J. Dhumane, counsel for respondent No.1.
Mr. A.S. Fulzele, Addl.G.P. for respondent No.2.
CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.
DATE : 11.10.2023 Mr. C.J. Dhumane, learned counsel for the respondent No.1 on instructions submits that the respondent No.1 has no objection if joint measurement in terms of the application, if moved by the petitioner, is undertaken by the respondent No.2.
2. The learned counsel for the petitioners submits that within a period of ten days from today they would move an application seeking such joint measurement. They are permitted to do so. The petitioners shall pay the requisite costs for undertaking such joint measurement with respondent No.2. The learned Additional Government Pleader for respondent No.2 submits that such measurement, after deposit of costs, would be carried out by the Deputy Superintendent of Land Records having jurisdiction over the said Khasara No.123, Mouja Bothali, Tahsil Nagpur Rural.
3. In view of the above, by recording aforesaid, writ petition is disposed of. No costs.
(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.) Tambaskar.
Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 12/10/2023 11:12:41