Bombay High Court
Ramugade Sahanivas No. 2 Co-Op. Hsg. ... vs The Tahasildar, Taluka Maval, Dist. ... on 13 February, 2019
Author: Pushpa V. Ganediwala
Bench: R. M. Borde, Pushpa V. Ganediwala
DSS 1/1 8-cwp-1715-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1715 OF 2019
Ramugade Sahanivas No.2
CHS Ltd.. ... Petitioner.
V/s.
The Tahsildar and ors. ... Respondents.
Mr. S.V. Sadavarte for the Petitioner.
Mrs. P.N. Diwan, AGP for the Respondent - State.
CORAM : R. M. BORDE AND
PUSHPA V. GANEDIWALA, JJ.
DATE : 13th FEBRUARY 2019. P.C.:
1] An identical issue is under consideration of this Court in Writ Petition No. 8080 of 2016 wherein this Court had already granted protection, which is stated to have been continued from time to time.
2] In this view of the matter, there is no reasonable apprehension of adverse action against the petitioner at this stage. Since the issue involved in the instant petition is referable to the pending petition, it is desirable for the petitioner to request for an appropriate administrative order for clubbing of the writ petitions.
3] S.O. to 6th March 2019.
(PUSHPA V. GANEDIWALA, J.) (R. M. BORDE, J.)
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