Bombay High Court
Belewadi Village Panchayat Taluka ... vs State Of Maharashtra Thr. Chief ... on 28 November, 2022
Author: S. G. Dige
Bench: R. D. Dhanuka, S. G. Dige
Rameshwar Dilwale 20.-1-IA-19501-2022 IN wp.9744.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 19501 OF 2022
IN
WRIT PETITION NO. 9744 OF 2022
Belewadi Village Panchayat. ....Petitioner
Versus
State of Maharashtra and Ors. ....Respondents
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Mr. S.S. Patwardhan i/b Mrs. Mrinal A. Shelar for the
Petitioner/Applicant.
Mr. Kavita N. Solunke, AGP for Respondent - State
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CORAM : R. D. DHANUKA &
S. G. DIGE, JJ.
DATE : 28th NOVEMBER, 2022. P.C. :
1. By these interim applications, the petitioner seeks amendment in the writ petition. The said amendment is necessitated in view of the observations made by this Court in the order dated 11th October 2022 in Writ Petition No. 9744 of 2022. The Applicants have filed their interim applications as and by way of abundant precautions.
2. Since the writ petitions are not yet admitted, we 1/2 ::: Uploaded on - 02/12/2022 ::: Downloaded on - 02/12/2022 20:52:49 ::: Rameshwar Dilwale 20.-1-IA-19501-2022 IN wp.9744.22.odt allow their interim applications and permit the applicants to amend the petition and incorporate the pleadings and documents contained in the schedule annexed as prayed for. Amendment shall be carried out within one week from today. Re-verification is dispensed with. Amendment shall be also carried out in the copies supplied to the respondents.
3. Interim Applications are disposed off in the aforesaid terms.
(S. G. DIGE, J.) ( R. D. DHANUKA J.) 2/2 ::: Uploaded on - 02/12/2022 ::: Downloaded on - 02/12/2022 20:52:49 :::