Bombay High Court
Limba @ Limbaji Dhulappa Laman (Rathod) ... vs The State Of Maharashtra Through The ... on 25 July, 2024
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
3.WP11074_2017.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11074 OF 2017
Shankarling @ Basaveshwar Chanbasappa Bhogade & ... Petitioners
Anr.
vs.
The State of Maharashtra, through the Chief ...Respondents
Secretary, Government of Maharashtra & Ors
WITH
WRIT PETITION NO. 5106 OF 2022
Limba @ Limbaji Dhulappa Laman (Rathod) (Decd.) ... Petitioners
through LRs
vs.
The State of Maharashtra, through the Secretary, ...Respondents
Revenue and Forest Dept. & Ors
Dr. Ramdas P. Sabban a/w. Mr. Pravin Sabban, Mr. Shrikant Kampelli
and Ms Arundhati Sabban for the petitioners.
Mr. A.A. Alaspurkar, AGP for the State.
Mr. M.P. Rao, Senior Advocate a/w. Mr. I.M. Khairdi for respondent no.
7 in WP/11074/2017 and respondent no. 3 in WP/5106/2022.
_______________________
CORAM: G. S. KULKARNI &
SOMASEKHAR SUNDARESAN, JJ.
DATED: 25 July, 2024
_______________________
P.C.
1. We have heard learned counsel for the parties.
2. Considering the nature of the reliefs as sought as also the stand taken on behalf of the State Government in the affidavit of Mr. Sumit Subhashrao Shinde, Special Land Acquisition Officer No. 1, Solapur filed Page 1 of 2 25 July, 2024
3.WP11074_2017.DOC in pursuance of the directions of this Court in the order dated 18 July, 2024, the petition would be required to be admitted for final hearing.
3. Hence, Rule. Respondents waives service.
4. In the meantime, the para-wise reply affidavit be placed on record by the respondents.
5. After the pleadings on the petitions are complete, liberty to apply for final hearing of the petitions in the first week of October, 2024.
(SOMASEKHAR SUNDARESAN, J.) (G. S. KULKARNI , J.) Page 2 of 2 Signed by: Vidya S. Amin 25 July, 2024 Designation: PS To Honourable Judge Date: 26/07/2024 12:20:16