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Bombay High Court
Sarjerao Ramchandra Manade vs The State Of Maharashtra Through The ... on 19 May, 2026
901-906-WP-2076-2026 (C).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2076 OF 2026
Sarjerao Ramchandra Manade
VERSUS
The State of Maharashtra Through The Secretary, Urban
Development Department And Ors.
AND
WRIT PETITION NO. 2077 OF 2026
Archana Nitin Patil
VERSUS
The State of Maharashtra Through The Secretary, Urban
Development Department And Ors.
AND
WRIT PETITION NO. 2078 OF 2026
Indar Henantdas Chugani
VERSUS
The State of Maharashtra Through The Secretary, Urban
Development Department And Ors.
AND
WRIT PETITION NO. 2079 OF 2026
Sanjay Hemandas Chungani Nad Ors.
VERSUS
The State of Maharahstra Through The Secretary Urban
Development Department And Ors.
AND
WRIT PETITION NO. 2080 OF 2026
Prakash Girdharilal Keswani
VERSUS
The State of Maharashtra Through The Secretary Urabn
Development Dept. And Ors.
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AND
WRIT PETITION NO. 2081 OF 2026
Balasaheb Ramchandra Manade
VERSUS
The State of Maharahstra Through The Secretary Urban
Development Department And Ors.
AND
WRIT PETITION (ST.) NO.4245 OF 2026
Ashok Tekchand Khubchandani And Ors.
Vs
The State Of Maharashtra Through The Secretary And Ors.
AND
WRIT PETITION (ST.) NO.4243 OF 2026
Shankar govindrao punjabi and ors.
Vs
The State Of Maharashtra Through The Secretary And Ors.
AND
WRIT PETITION (ST.) NO.4246 OF 2026
Ashok H. Chandwani
Vs
The State Of Maharashtra Through Urban Development Dept. And
Revenue Dept. And Ors.
AND
WRIT PETITION (ST.) NO.4249 OF 2026
Ram B. Hotlani And Ors.
Vs
The State Of Maharashtra And Ors.
AND
WRIT PETITION (ST.) NO.4247 OF 2026
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Sumeet U. Meghani And Ors.
Vs
The State Of Maharashtra And Ors.
Mr. Amit Sale a/w Mr Sudhir N. Patil and Mr. Sumit S. Vhanbatte
i/b Mr. Aditya S. Raktade, Advocate for Petitioners in WP
Nos.2076/2026, 2077/2026, 2078/2026, 2079/2026, 2080/2026,
2081/2026 and WP(ST) Nos.4245/2026, 4243/2026.
Mr. Suryajeet P. Chavan, Advocate for the Petitioners in WP(ST.)
Nos.4246/2026, 4249/2026, 4247/2026.
Mr. Avinash A. Naik, AGP for the Respondent Nos.1, 3 and 4-State.
Mr. Shailesh Naidu i/by Mr. Abhijit Adagule for Respondent No.2.
CORAM : SACHIN S. DESHMUKH, J.
DATE : 19th MAY, 2026
[VACATION COURT]
P. C. :
1. Writ Petition (ST) Nos.4245/2026, 4243/2026 4246/2026, 4249/2026 and 4247/2026 are not on board. Upon mentioning, taken on board.
2. Heard.
3. Issue notice to the Respondents, returnable on 9th June, 2026.
4. Learned AGP waives service of notice for Respondent Nos.1, 3 and 4.
5. Learned counsel for the Respondent No.2-Corporation makes a statement that the schedule as indicated in the notice under challenge (Page-57) will be adhered to.
6. In that view of the matter, list these Petitions for further consideration on 9th June, 2026.
[SACHIN S. DESHMUKH, J.]
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