Ziauddin Zahooruddin Inamdar vs Saddoddin Hameeduddin Siddiqui ...
2021 Latest Caselaw 92 Bom

                                     1              43-wp 9162-2020.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 9162 OF 2020

 Ziauddin Zahooruddin Inamdar                                    .. Petitioner

          Versus

 Saddoddin Hameeduddin Siddiqui
 and others                                                      .. Respondents

 Mr. S. A. P. Quadri, Advocate for the Petitioner.
 Mr. P. K. Lakhotiya, AGP for Respondent Nos. 3 and 4.

                               CORAM :    S. V. GANGAPURWALA &
                                          SHRIKANT D. KULKARNI, JJ.

DATED : 04th JANUARY, 2021.

PER COURT:-

. The learned counsel for the petitioner submits that respondent

No. 1 had filed appeal against the order dated 18.03.2017 passed by

the Deputy Collector (Land Reforms) before the Additional Collector,

Beed. Under the impugned judgment the Additional Collector, Beed

partly allowed the said appeal. The learned counsel further submits

that the said order dated 18.03.2017 passed by the Deputy Collector

(Land Reforms) was challenged by respondent No. 2 by filing Writ

Petition No. 4900 of 2017 and this Court on 11.04.2017 had directed

status-quo be maintained in respect of disbursement of amount of

compensation of land Survey Nos. 22 and 95. The learned counsel

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further submits that once the matter is subjudice before this Court, the

Deputy Collector ought not to have entertained the appeal at the behest

of present respondent No. 2, who is petitioner in writ Petition No. 4900

of 2017.

2. In normal course, the matter would go before the learned Single

Judge, however, as the issue is pending before the Division Bench of

this Court in Writ Petition No. 4900 of 2017 we have entertained the

present Writ Petition.

3. Issue notice to the respondents, returnable on 01.02.2021. The

learned A.G.P. waives notice for respondent Nos. 3 and 4. Hamdast

allowed.

4. Till then, no further proceedings shall be initiated pursuant to

the impugned order dated 29.10.2020 passed by the Additional

Collector, Beed.

 ( SHRIKANT D. KULKARNI )                        ( S. V. GANGAPURWALA )
         JUDGE                                             JUDGE




 P.S.B.


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