Harshal Haribhau Chaudhary vs State Of Maharashtra, Through ...
2021 Latest Caselaw 11424 Bom

Citation : 2021 Latest Caselaw 11424 Bom
Judgement Date : 20 August, 2021

Bombay High Court

Harshal Haribhau Chaudhary vs State Of Maharashtra, Through ... on 20 August, 2021

Bench: Manish Pitale

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                     WRIT PETITION NO. 3037 OF 2021
                            Harshal Haribhau Chaudhary
                                         -Vs.-
         State of Mah., thr.its Secretary, Revenue & Forest Deptt.& others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. A.R.Ingole, counsel for the petitioner.



                                                CORAM : MANISH PITALE, J.

DATE : 20.08.2021

Heard the learned counsel for the petitioner.

2. It is submitted that in the present case, the seizure of the truck of the petitioner is wholly illegal and unsustainable in view of the settled law. Reliance is placed on judgment of the Division Bench of this Court in the case of M/s. Rumao Constructions & Ors. v. State of Maharashtra, reported in 2010 (4) ALL MR

3. It appears that a very short point is involved in the present writ petition and therefore, it can be disposed of at admission stage itself.

4. Hence, issue notice for final disposal on 31/08/2021.

5. Learned AGP Ms Tajwar Khan waives notice on behalf of all the respondents.

KHUNTE

26-A-wp3037.21.odt

6. It is made clear that if this Court is unable to take up the writ petition for final disposal on the returnable date, the prayer for interim relief shall be considered.

JUDGE

KHUNTE