Sayyed Parvej Sadiquali vs Ahmednagar Contonment Board And ...
2021 Latest Caselaw 5605 Bom

                                       1                              908-SA-169-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         SECOND APPEAL NO. 169 OF 2021

                       SAYYED PARVEJ SADIQUALI
                                  VERSUS
             AHMEDNAGAR CONTONMENT BOARD AND OTHERS
                                    ...
               Advocate for Appellant : Mr. Imran G. Durrani


                                           CORAM :        ANIL S. KILOR, J.

                                           DATE     :     24th MARCH, 2021

PER COURT :-

Issue notice to respondents, returnable on 21-04-2021.

2. Admit. Substantial question of law involved in the present appeal is as follows:

Whether the findings recorded by lower appellate Court while reversing the Judgment and decree of the trial Court dated 23-03-2018, that the suit land is included under management of Cantonment Authorities as per order of Government of Bombay dated 20-06-1916, is perverse and without any evidence?

( ANIL S. KILOR ) JUDGE

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