Samir Yusuf Mujawar And Another vs The State Of Maharashtra And ...
2021 Latest Caselaw 11074 Bom

                                                           WP No.7480/21
                                      1


                    IN THE HIGH COURT AT BOMBAY
                 APPELLATE SIDE, BENCH AT AURANGABAD

                   1068 WRIT PETITION NO.7480 OF 2021
                   WITH CA/7999/2021 IN WP/7480/2021

                   ABDUL RAHEMAN ABDUL KADAR
                                 VERSUS
             THE STATE OF MAHARASHTRA AD OTHERS
                                     ...
          Advocate for Petitioner : Mr. Jain Vishwajit R. (kamboj
           AGP for Respondents 1 to 6 : Mrs. V.N. Patil-Jadhav
              Advocate for intervenor : Mr. Anant Devkate
                                     ...

                               CORAM : S.V. GANGAPURWALA &
                                       R.N. LADDHA, JJ.

DATED : 13/08/2021.

PER COURT :

. It is submitted by Mr. Devkate, learned counsel for the

intervenors that in view of the pendency of the writ petition notice

has been issued to the intervenors for delivering of possession. Mr.

Devkate, learned counsel submits that the intervenors are Biradars

and the rights have been recognized under the judgment and

order dated 18.12.1981 in the proceeding before Officer on

Special Duty (Appeals and Revisions) Revenue and Forest

Department, Mantralaya, Bombay. In the said proceeding the

present petitioner was respondent. The learned counsel submitted

WP No.7480/21

that the said judgment has become final.

2. Mr. Jain, learned advocate for original writ petitioners

seeks time to take instructions from the petitioner of the order

dated 8.12.1981 placed on the record by the intervenors.

3. Stand over to 8.10.2021. It is made clear that we had

not directed the possession to be taken.

4. Status-quo as on today be maintained.

[ R.N. LADDHA, J. ] [S.V. GANGAPURWALA, J.]

ssc/