Bombay High Court
Maruti Govind Pawar (Katkari) Decd. ... vs Dy. Collector (Acquisition) Raigad And ... on 25 January, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
10 ia st 31804-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 31804 OF 2022
IN
WRIT PETITION NO. 11513 OF 2015
Maruti Govind Pawar (Katkari)
since deceased through his Lrs.
SNEHA Kashi Maruti Pawar .. Applicant
NITIN
CHAVAN
Digitally signed by
SNEHA NITIN
CHAVAN
In the matter between:
Date: 2023.01.27
18:32:25 +0530 Vitthal Rama Pawar (Katkari) and Ors. ..Petitioners
V/s.
Dy. Collector (Acquisition) Raigad,
Alibaug and Ors. ..Respondents
----
Mr. Shriram Kulkarni for the Applicant.
Mr. A.P. Vanarase, AGP for the Respondent Nos. 1to 4/State.
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 25th JANUARY 2023
P.C.
. This is an application filed by legal heir of Petitioner No.4
whose name is permitted to be brought on record today. She is seeking deletion of her name from Writ Petition and permitting her to withdraw from the petition with regard to lands mentioned in prayer clause (a) of the application.
2. Learned AGP for the Respondent/State has no objection.
Sneha Chavan page 1 of 2
10 ia st 31804-22.doc
3. In that view of the matter, the Interim Application is allowed in terms of prayer clause (a).
4. Amendment (deletion) to be carried out within two weeks from today. Reverification is dispensed with.
5. Interim Application is disposed of accordingly.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 2 of 2