Bombay High Court
Shri. Anup Laxmichand Anand vs Taluka Inspector Land Record, Maval ... on 4 December, 2018
Author: Sandeep K. Shinde
Bench: A.S. Oka, Sandeep K. Shinde
1 wp10830.doc
ssp
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.10830 OF 2018
Office Notes, Office
Memorandam of Coram,
appearances, Court's orders Court's or Judge's orders
or directions and
Registrar's orders
Mr.Uday B. Nighot for the Petitioner
Mr.Y.S.Khochare, AGP for the Respondent Nos.1 to 4.
CORAM :A.S.OKA AND
SANDEEP K. SHINDE,JJ.
DATE :DECEMBER 4, 2018
P.C.:
. Not on board. Taken on board.
1 The learned AGP has placed on
record a communication dated 30th
November 2018 addressed to him. The
same is taken on record and marked `L- 1' for identification. In view of this communication, the learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file appropriate proceedings before the District Superintendent of Land Records, Pune. Accordingly, Writ Petition is disposed of as withdrawn with liberty as prayed.
::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:54:07 :::2 wp10830.doc 2 If appropriate proceedings are filed, the concerned Authority is bound to note that the present petition is filed in this Court on 3rd August 2018 and that the same remained pending till today. All contentions on merits are kept open.
(SANDEEP K.SHINDE,J.) (A.S.OKA,J.) ::: Uploaded on - 06/12/2018 ::: Downloaded on - 28/12/2018 23:54:07 :::