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Lala Ganpati Veer Ded Thr Lrs ... vs The State Minister Thr Collector
2021 Latest Caselaw 4973 Bom

Citation : 2021 Latest Caselaw 4973 Bom
Judgement Date : 18 March, 2021

Bombay High Court
Lala Ganpati Veer Ded Thr Lrs ... vs The State Minister Thr Collector on 18 March, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                       1                               wp 4888.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

               952 WRIT PETITION NO.4888 OF 2021

  LALA GANPATI VEER DEAD THROUGH LRS PRAYAGABAI LALA
                    VEER AND ANOTHER
                         VERSUS
     THE STATE MINISTER THROUGH COLLECTOR BEED AND
                         OTHERS
                           ...
   Advocate for Petitioners: Mr. Gaikwad Satish A.
       AGP for Respondents/State: Mr. P. N. Kutti
                           ...

                               CORAM: S. V. GANGAPURWALA &
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE:       18th MARCH, 2021

 PER COURT:

 1.       The       grievance          of    the    petitioner           is      that

though he has made numerous applications for the

correction of area in the revenue record pursuant

to the judgment of the Civil Court as well as the

order passed by the learned Single Judge of this

court in Writ Petition No. 2984 of 2014 dated

12.01.2018, entry of the same is not taken by the

authority.

2. In that event, the petitioner may approach

the committee constituted under Circular dated

13.02.2015. The petitioner may approach the said

2 wp 4888.2021

Committee. The Committee would certainly consider

the grievance in accordance with law.

3. Writ Petition is accordingly disposed of. No

costs.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]

marathe

 
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