Naresh Chander Khatwani vs The State Of Maharahstra The ...
2022 Latest Caselaw 7735 Bom

                       (912)-WP-8570-22.doc.


BALAJI
          Digitally
          signed by
          BALAJI
          GOVINDRAO
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GOVINDRAO PANCHAL
PANCHAL   Date:
          2022.08.06
          11:36:14
                                    CIVIL APPELLATE JURISDICTION
          +0530




                                    WRIT PETITION NO.8570 OF 2022

                       Naresh Chander Khatwani                        ..Petitioner

                              Versus

                       The State of Maharashtra & Ors.                ..Respondents

                       Mr. A. V. Anturkar, Senior Advocate a/w Minal Chandnani
                       i/by Jaiwant Chandnani, for the Petitioner.
                       Mr. P. P. Pujari, AGP for Respondent Nos.1 to 5, 8 & 9.
                       Mr. R. S. Datar i/by Akshay Kandarkar, for the Respondent
                       No.11.

                                                   CORAM : NITIN W. SAMBRE, J.

DATE : 5th AUGUST, 2022

P.C.

1. Mr. R. S. Datar, counsel appearing for the respondent has raised a preliminary objection on the maintainability of the present petition, as it is claimed that the petitioner has an alternate remedy.

2. The said submissions are based on the instructions issued by the Central Government on 17 th November, 2016 based on the judgment of the Apex Court in the matter of Union of India Vs. International Sindhi Panchayats & Ors..

BGP. 1 of 2 (912)-WP-8570-22.doc.

3. Learned senior counsel, Mr. A. V. Anturkar seeks time to address on the said issue.

4. Accordingly, adjourned to 30th August, 2022.

5. Ad-interim relief to continue till then.

                                 [NITIN W. SAMBRE, J.]




BGP.                                                       2 of 2