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Bombay High Court

Sandeep Vinodkumar Gujar And Ors vs The State Of Maharashtra And Ors on 15 February, 2022

Author: Milind N. Jadhav

Bench: S.J. Kathawalla, Milind N. Jadhav

                       SWAROOP   Digitally signed by
                                 SWAROOP
                       SHARAD    SHARAD PHADKE
                                 Date: 2022.02.15
                       PHADKE    20:03:45 +0530
Kanchan P Dhuri                                        1   / 2             14-WP-5543-2021.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                              WRIT PETITION NO. 5543 OF 2021
 Sandeep Vinodkumar Gujar and others                             ...    Petitioners
           Versus
 The State of Maharashtra and others                             ...    Respondents
                                        WITH
                           WRIT PETITION (ST) NO. 1482 OF 2022
 Vikas Shashikant Shah and others                                ...    Petitioners
           Versus
 The State of Maharashtra and others                             ...    Respondents
                                        WITH
                           WRIT PETITION (ST) NO. 1483 OF 2022
 Mutha Sikachi and Associates and others                         ...    Petitioners
           Versus
 The State of Maharashtra and others                             ...    Respondents
                                        .........
 Mr. Rohit Tandel instructed by Mr. Sushant Prabhune for the Petitioners in all the
 Writ Petitions.
 Ms. S.D. Vyas, 'B' Panel Counsel for the State.
 Mr. Arjun Kadam instructed by Mr. S.R. Nargolkar alongwith for Respondent No.7 in
 all the Petitions.
                                        .........
                                      CORAM :          S.J. KATHAWALLA AND
                                                       MILIND N. JADHAV, JJ.
                                      DATED :          FEBRUARY 15, 2022
 P.C. :-

1. Heard the Learned Advocates appearing for the parties and the following order is passed :

 Kanchan P Dhuri                               2   / 2                  14-WP-5543-2021.odt


 (i)              The Additional Collector / Appropriate Authority, Pune shall within a

period of eight weeks from today hear the concerned parties and decide the Applications dated 31st January, 2020 filed by the Petitioners strictly on merits.

(ii) Until the Applications are heard and disposed off, the parties shall maintain status-quo as of today in respect of the subject property.

(iii) If the order passed by the Additional Collector / appropriate authority, Pune is against the Petitioners, the order of status-quo shall continue for a period of two weeks from the date of service of the same on the Petitioners and/or their Advocates.

(iv) All contentions of the parties are kept open.

(v) The above Writ Petitions are accordingly disposed off. ( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )