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Bombay High Court
Ope Door Ministry Bari Bhavar vs The State Of Maharashtra And Others on 19 May, 2026
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
WRIT PETITION (ST.) NO.14768 OF 2026
Open Door Ministry, Bari Bhavare,
Tq. Nawapur, District Nandurbar Through its President
Gatlya Asaram Kokni
Versus
The State of Maharashtra and Others
AND
WRIT PETITION (STAMP) NO. 14770 OF 2026
WRIT PETITION (STAMP) NO. 14772 OF 2026
WRIT PETITION (STAMP) NO. 14775 OF 2026
WRIT PETITION (STAMP) NO. 14776 OF 2026
WRIT PETITION (STAMP) NO. 14777 OF 2026
WRIT PETITION (STAMP) NO. 14778 OF 2026
WRIT PETITION (STAMP) NO. 14780 OF 2026
WRIT PETITION (STAMP) NO. 14782 OF 2026
WRIT PETITION (STAMP) NO. 14784 OF 2026
WRIT PETITION (STAMP) NO. 14786 OF 2026
WRIT PETITION (STAMP) NO. 14788 OF 2026
WRIT PETITION (STAMP) NO. 14790 OF 2026
.....
Shri. Ashwin V. Hon, Advocate for the Petitioner
Shri. A. B. Girase, Government Pleader for the Respondents - State.
.....
CORAM : SIDDHESHWAR S. THOMBRE, J.
(Vacation Court) DATED : 19th MAY, 2026 PER COURT : -
1. After hearing the learned Advocate for the Petitioner for some time, Mr. A. B. Girase, the learned Government Pleader, on instructions, makes a statement that, the Respondents - State are ready to hear the Petitioners after filing reply to the notice issued by the Village Development Officer. He submits that, the Respondents - State will not take steps till the Village Development Officer decides the matter after hearing.2
2. Mr. Girase, the learned Government Pleader undertakes to inform to the learned Collector that during the pendency of the present petition(s), the Collector will issue directions or instructions to the concerned Gram Panchayat / Village Development Officer of Gram Panchayat regarding the statement made by the learned Government Pleader that the Village Development Officer shall not take steps till he decides the matter after hearing the Petitioner.
3. Issue notice to the Respondents, returnable on 16.06.2026. The learned Government Pleader waives service of notice on behalf of the Respondents - State.
4. The petitioners are at liberty to file reply to the notice issued by the Village Development Officer, if not already filed.
5. To be heard along with Writ Petition No.5081 of 2026.
[SIDDHESHWAR S. THOMBRE] JUDGE S P Rane