Bombay High Court
Haribhau Vitthal Khandekar vs Deputy Collector (Acquisition) Raigad ... on 25 January, 2023
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
10 ia st 26489-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 26489 OF 2022
IN
WRIT PETITION NO. 9888 OF 2015
Haribhau Vitthal Khandekar .. Applicant
SNEHA In the matter between:
NITIN
CHAVAN Baliram Lahu Bhaud and Ors. ..Petitioners
Digitally signed by
SNEHA NITIN
CHAVAN
V/s.
Date: 2023.01.27
18:32:23 +0530 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 Petitioner No.8 seeking
deletion of his name from Writ Petition and permitting him 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.
3. In that view of the matter, the Interim Application is allowed in terms of prayer clause (a).
Sneha Chavan page 1 of 2 10 ia st 26489-22.doc
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