Citation : 2021 Latest Caselaw 4803 Bom
Judgement Date : 16 March, 2021
1 / 2 61-WP-ST-1196-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 1196 OF 2020
Sneha Construction through Nanu Antram Rajput ... Petitioners
Versus
The State of Maharashtra and another ... Respondents
.........
Mr. Pavan Patil for the Petitioners.
Mr. V.M. Mali, AGP for the State.
.........
CORAM : S.J. KATHAWALLA AND
MILIND N. JADHAV, JJ.
DATED : MARCH 16, 2021. P.C. :-
1. By the above Writ Petition, the Petitioners inter-alia seek the following relief :
"(B) This Hon'ble Court be pleased to issue a writ of mandamus or any other appropriate writ, order or direction in the nature of mandamus and direct the Respondent No.2, the learned City Survey Ofcer, Pune to implement and carry out the necessary correction/changes as directed in the judgment and order dated 10th December, 2018 in Revision Application No.4583 of 2018 and Revision Application No.4584 of 2018 passed by the Learned Deputy Director of Land Records, Pune Division, Pune."
2. The Learned AGP states that the City Survey Ofcer, Pune will carry out the
directions contained in the Judgment and Order dated 10th December, 2018 against
him, if any, within a period of two weeks from today.
Kanchan P Dhuri
2 / 2 61-WP-ST-1196-2020.odt
3. The above Writ Petition is accordingly disposed of.
( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )
Digitally signed by Kanchan P.
Kanchan Dhuri
P. Dhuri Date:
2021.03.16
14:55:16
+0530
Kanchan P Dhuri
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