Bombay High Court
Saurabh Rajendra Patil And Others vs The State Of Maharashtra Through The ... on 21 May, 2026
{1} 6-WPST-14944-2026
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
6 WRIT PETITION STAMP NO. 14944 OF 2026
Saurabh Rajendra Patil & Others ...Petitioners
Versus
The State of Maharashtra & Others ...Respondents
Mr. A.D. Pawar, Advocate for the petitioners
Mr. R.K. Ingole, AGP for the State
10 WRIT PETITION STAMP NO. 14939 OF 2026
Dr. Narayan Paptalal Patil & Others ...Petitioners
Versus
The State of Maharashtra & Others ...Respondents
Mr. M.V. Bhamre, Advocate for the petitioners
Mr. R.K. Ingole, AGP for the State
.......
CORAM : SIDDHESHWAR S. THOMBRE, J.
(VACATION COURT)
DATE : 21st MAY, 2026
ORDER :
1. Heard learned counsels for the petitioners.
2. The learned counsels for the petitioners submit that the petitioners are owners of the properties and without giving notices to them, the Sub Division Engineer (PWD), Sindkheda issued the impugned notices dated Bhagyawant Punde {2} 6-WPST-14944-2026 13.05.2026 to the petitioners to remove the encroachment by 21.05.2026.
3. Counsels for the petitioners submit that the petitioners are not the encroachers. They are owners of the property. The respondent No. 5- Sub Divisional Engineer did not issue any show cause notices to the petitioners and without giving prior notice, directed to remove the encroachment by 21.05.2026.
4. In view of the above, I am inclined to issue notice to respondents, returnable on 25.06.2026. The learned AGP waives service for respondents No. 1 to 5 and 7.
5. In the meantime, there shall be ad-interim relief in terms of prayer clause 'D', which reads thus:
"(D) To grant say to operation, execution and implementation of encroachment notices dated 13.05.2026 issued by Respondent No. 5-Sub Divisional Engineer, PWD-
Sub-Division, Sindkheda, Tal. Sindkheda, Dist. Dhule till pending hearing and final disposal of the present writ petition;"
(SIDDHESHWAR S. THOMBRE) JUDGE Bhagyawant Punde