Dadarao Sukhdeo Chalak vs The State Of Maharashtra And ...
2021 Latest Caselaw 17106 Bom

                                                                     949&951.odt
                                           1


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                         949 WRIT PETITION NO.13588 OF 2021

                            DADARAO SUKHDEO CHALAK
                                         VERSUS
                  THE STATE OF MAHARASHTRA AND ANOTHER
                                            ...
               Advocate for Petitioner : P.C.Mayure h/f Shirsat Suhas R.
                       AGP for Respondent State: Y.G.Gujrati
                                            ...
                                          WITH
                      951 WRIT PETITION NO.13603 OF 2021

                          ASHRUBA BHIMRAO ANWANE
                                       VERSUS
                   THE STATE OF MAHARASHTRA AND ANOTHER
                                          ...
                      Advocate for Petitioner : Shirsat Suhas R.
                       AGP for Respondent State: Y.G.Gujrati
                                          ...
                              CORAM: MANGESH S PATIL,J.

DATE : 08.12.2021

P.C.:

Heard.

2] By the judgment and order under challenge, a Reference under Section 18 of the Land Acquisition Act has been dismissed instead of deciding the Reference on merits. 3] Issue notice to the respondents returnable within 5 weeks. Learned A.G.P. waives service for respondent no.1.

[MANGESH S. PATIL,J.]

umg/