Bombay High Court
Rajendra Namdeo Rohakale And Others vs The State Of Maharashtra And Others on 20 December, 2021
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
1 72-WP-14368-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 14368 OF 2021
RAJENDRA NAMDEO ROHAKALE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. Shubham Jayabhar h/f.
Mr. Dattatraya R. Jayabhar
AGP for Respondents-State : Mr. P. K. Lakhotiya
...
CORAM : S. V. GANGAPURWALA AND
S. G. DIGE, JJ.
DATE : 20th DECEMBER, 2021 PER COURT :-
1. The prayer made in the writ petition cannot be entertained. This Court cannot give such directions. The petitioners are seeking ownership on the basis of encroachment. The petitioners claim to be the encraochers. The encroachment is not regularized.
2. In light of that, no relief can be granted to the petitioners. The petitioners, if so advised, may file appropriate application to the authorities with regard to their encroachment.
3. Writ petition is disposed of. No costs.
( S.G. DIGE ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
mtk
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