Annarao Vishwanath Sontakke And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 15122 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                 WRIT PETITION NO.11405 OF 2021
 (Annarao Vishwanath Sontakke and others Vs. The State of Maharashtra
                            and others)

                                      ----
Mr. Pratap G. Rodge, Advocate for the petitioners
Mr. K.B. Jadhavar, A.G.P. for the respondent/State
                                      ----

                                    CORAM :    MANGESH S. PATIL, J.

DATE : 20.10.2021

PER COURT :

Heard.

2. Leave is granted to delete respondent No. 2.

3. By the impugned order, the learned Minister, in revision under

Section 35 of the Maharashtra Prevention of Fragmentation and

Consolidation of Holdings Act, has directed an appeal, preferred by the

contesting respondents, to be registered under Section 35 of that Act and

to decide it within six months.

4. It is pointed out that in paragraph No.6 of the revision

application, the contesting respondents have erroneously contended about

this Court having directed the State to correct arithmetical and clerical

error, when in fact, no such conclusion was drawn by this Court while

disposing of the Writ Petition No.6000/2007 by judgment and order dated

2 WP11405-2021.odt 20.03.2009.

5. Issue notice, returnable on 06.01.2022. Till then, operation

of the impugned order shall stand stayed. The learned A.G.P. waives

service of notice to respondent Nos.1, 3 and 4.

[MANGESH S. PATIL] JUDGE

npj/WP11405-2021.odt