Anant Shrimant Godse And Others vs The Sub Divisional Officer And ...
2021 Latest Caselaw 15690 Bom

                                                               917 WP 11412 21.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                         917 WRIT PETITION NO.11412 OF 2021

                    ANANT SHRIMANT GODSE AND OTHERS
                                       VERSUS
                  THE SUB DIVISIONAL OFFICER AND OTHERS
                                           ...
               Advocate for Petitioners : Mr. Dhanure Bramhanand M.
                   AGP for Respondents/State : Mr. P. N. Kutti.

                              CORAM         : MANGESH S. PATIL, J.

                              DATE          : 29.10.2021.


PER COURT :

Heard learned advocate for the petitioner. He points out that this Court by the judgment and order dated 12.12.2019 in Writ Petition No. 11794/2014 had quashed and set aside the order passed by the Sub Divisional Officer Latur in Revision No. 27/2014 dated 11.11.2014. The matter was remanded to him for decision afresh. By the impugned order (Exh. 'H') the learned Sub Divisional Officer Latur has once again restored the order dated 11.11.2014 which was already quashed and set aside by this Court.

2. Issue notice to the respondents, returnable on 10.12.2021. Learned A.G.P. waives service for the respondent No. 1 and 2. Till then there shall be stay to the operation of the order impugned in the Writ Petition.

(MANGESH S. PATIL, J.)

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