Bombay High Court
Kunbi Samaj Mandal vs State Of Maharasthra Through ... on 22 August, 2019
Author: A. M. Badar
Bench: Indrajit Mahanty, A. M. Badar
1-WP-65-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.65 OF 2015
KUNBI SAMAJ MANDAL
)...PETITIONER
V/s.
THE STATE OF MAHARASHTRA & ORS.
)...RESPONDENTS
Mrs.Neeta Karnik, Advocate for the Petitioner.
Mr.S.B.Kalel, AGP for the Respondent - State.
Mr.R.B.Soni i/b. Mr.S.R.Waghmare, Advocate for
Respondent No.10.
Mr.Atul Damale, Senior Advocate i/b. Mr.Hiten Vyas,
Advocate for Respondent No.21.
Ms.Mohini Thorat i/b. Mr.Anil D'Souza, Advocate for
Respondent Nos.34, 37, 40 and 41.
Mr.A.R.Shaikh, Advocate for Respondent Nos.43 to 45.
CORAM : INDRAJIT MAHANTY
&
A. M. BADAR, JJ.
DATE : 22nd AUGUST 2019 P.C. : 1 Heard in part. The learned counsel for the avk 1/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 03:37:11 ::: 1-WP-65-2015.doc
respective parties are requested to fle translated copies of any documents they seek to rely upon or refer to in the course of arguments. The learned counsel for the State is also directed to obtain instructions about nature of the land holding and the use of such land as well as, as to whether the land in the present proceeding is forest land. 2 Matter stands adjourned to 16th September 2019.
3 The learned counsel appearing for respondent no.10 submits that the has fled his reply afdavit and served copies thereof on all parties to the proceedings. He is permitted to fle it before the Registry and the same shall be tagged to the brief.
(A. M. BADAR, J.) (INDRAJIT MAHANTY, J.) avk 2/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 03:37:11 :::