Rangoba Gyanoba Khawas vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 1160 Bom

                                                                          2-CRAST-6837-19.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

            CIVIL REVISION APPLICATION (ST) NO. 6837 OF 2019

Rangoba Gyanoba Khawas                                      ..APPLICANT
      VERSUS
State of Maharashtra and Others                             ..RESPONDENTS

                                      ....
Mr. S.R. Bagul, Advocate h/f Mr. B.N. Gadegaonkar, Advocate for applicant
Mr. S.P. Tiwari, A.G.P. for respondent - State
                                      ....

                                              CORAM : R.G. AVACHAT, J.

DATED : 18th JANUARY, 2021

PER COURT :

1. Learned counsel for the applicant submits that in view of recent

judgment dated 17th January, 2020 passed by this Court (Coram : V.K.

Jadhav, J.) in Writ Petition No. 12795 of 2019 and other connected matters,

revision application in not maintainable against the order passed in land

acquisition reference case. He takes this Court through paragraph no.7 of the

said judgment. He, therefore, sought for conversion of civil revision

application into writ petition

2. In view of above, present civil revision application be converted

into writ petition. Office to do the needful.

( R.G. AVACHAT, J. ) SSD

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