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Eknath Harichandra Thvali And ... vs State Of Mah., Thr. Secretary ...
2021 Latest Caselaw 9672 Bom

Citation : 2021 Latest Caselaw 9672 Bom
Judgement Date : 23 July, 2021

Bombay High Court
Eknath Harichandra Thvali And ... vs State Of Mah., Thr. Secretary ... on 23 July, 2021
Bench: A.S. Chandurkar
                                                                                                                                         2307wp2652 of 2019.odt
                                                                                           1


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

                                                        WRIT PETITION NO.2652/2019

                   Eknath Harichandra Thvali and another
                                  ...Versus...
State of Maharashtra through its Secretary (Revenue Relief and Rehabilitation)
       Revenue and Forest Department, Mantralaya, Mumbai and others

 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -

                                                                                        Shri P.S. Patil, Advocate for petitioners
                                                                                        Mrs. S.S. Jachak, AGP for respondent nos.1 to 4
                                                                                        Shri S.A. Mohta, Advocate for respondent nos.5 and 6


                                                                                        CORAM : DIPANKAR DATTA, C.J. &
                                                                                                                  A.S. CHANDURKAR, J.

DATE : JULY 23, 2021

Hearing concluded. Judgment is reserved.

(A.S. CHANDURKAR, J.) (CHIEF JUSTICE)

Wadkar

 
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