Bombay High Court
Gajanan Laxmanrao Beedkar And Another vs The State Of Maharashtra And Others on 24 September, 2025
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
91-wp-568-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
91 CRIMINAL WRIT PETITION NO.568 OF 2025
GAJANAN LAXMANRAO BEEDKAR AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. S. P. Urgunde, Advocate for the Petitioner (Absent)
Mr. S. A. Gaikwad, APP for Respondents/State.
...
CORAM : SMT. VIBHA KANKANWADI &
HITEN S. VENEGAVKAR, JJ.
DATE : 24 SEPTEMBER 2025
ORDER :
. It appears that there is no compliance of order dated 19.08.2025 by the petitioners. In the order dated 19.08.2025 itself it was stated that the said cost amount would be recovered as arrears of land revenue. Therefore, learned Registrar (Judicial) to take up the proceedings for the recovery.
[ HITEN S. VENEGAVKAR ] [ SMT. VIBHA KANKANWADI ]
JUDGE JUDGE
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