Sheetal Manufacturing ... vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 7476 Bom

sns                                      1                  15.wp.716.22.doc


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

                     WRIT PETITION NO.716 OF 2022


The Tulsidas Gopalji Charitable &
Dhakleshwar Temple Trust & Ors.                      ...        Petitioners.
     V/s.
The State of Maharashtra & Ors.                      ...        Respondents.



Mr.Chetan Kapadia a/w Ms.Priya Diwadkar i/by M/s. Manilal Kher
Ambalal & Co., for the Petitioners.
Ms.Vandana Mhadik i/by Mr.Sunil Sonawane, for Respondent
(MCGM)


                CORAM :          R.D. DHANUKA AND
                                 KAMAL KHATA, JJ.

                DATE :           1 AUGUST 2022.

P.C. :

Mr. Kapadia learned counsel for the Petitioner agrees to file brief synopsis/submissions and compilation of the judgments which his clients propose to rely upon in support of his contentions and shall serve a copy thereof upon other side in advance. Respondents are also at liberty to file such compilation of judgments, brief proposition of law and shall serve copies upon other side in advance.

2. Place the matter at 3:30pm on 29 th August 2022 for

sns 2 15.wp.716.22.doc

hearing and final disposal of the case. It is made clear that no adjournment will be granted. If any of the Respondent remain absent, matter would be proceeded in absence of such party.

3. In view of the matter already fixed for final hearing on 29th August 2022 respondent shall not take any further action pursuant to the notification issued for acquisition in respect of disputed land in question.

[KAMAL KHATA, J]                             [R.D. DHANUKA, J]