Ravindra Fulchand Daftari vs The State Of Maharashtra And ...
2021 Latest Caselaw 15179 Bom

                                          *1*                          919wp6886o21


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          WRIT PETITION NO.6886 OF 2021

                    RAVINDRA FULCHAND DAFTARI
                                   VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
             Advocate for the Petitioner : Shri Bhandari Anand P.
              AGP for Respondents 1 to 3 : Shri S.B. Yawalkar
                  Advocate for Respondent 4 : Shri A.S. Bajaj
                                      ...
                                CORAM : RAVINDRA V. GHUGE
                                                   &
                                            S.G. MEHARE, JJ.

DATE :- 21st October, 2021 Per Court :-

1. The learned advocate for the petitioner submits that

the affidavit in reply filed by the CIDCO contradicts the maps

which are on record. He, therefore, desires to file a rejoinder to

rely on the reported judgments, which would support his

contentions and clarify on certain contentious statements made in

the affidavit in reply. Let such rejoinder be filed on or before

18.11.2021. Copy to be supplied to the learned counsel for the

respective sides.

2. List this petition on 24.11.2021 in the urgent

admissions category.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)