Ashok Kumar Ramchandran And 4 ... vs District Collector And District ...
2022 Latest Caselaw 13019 Bom

Citation : 2022 Latest Caselaw 13019 Bom
Judgement Date : 14 December, 2022

Bombay High Court

Ashok Kumar Ramchandran And 4 ... vs District Collector And District ... on 14 December, 2022

Bench: A.S. Chandurkar, Anil Laxman Pansare

                                                                                         (1)                                           crwp862.22


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH : NAGPUR

                     CRIMINAL WRIT PETITION NO.862/2022
          Ashok Kumar Ramchandran and 4 ors. .vs. District Collector and Dist.
                             Magistrate and Others.
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Office Notes, Office Memoranda of Coram,                                           Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                  Mr. S. V. Sirpurkar, Advocate for petitioners.
                                  Mrs. S. S. Jachak, A.P.P. for respondent nos. 1 to 3.

                                  CORAM :                  A. S. CHANDURKAR & ANIL L. PANSARE, JJ.

DATE : DECEMBER 14, 2022.

Our attention is invited to order dated 21.10.2022 passed in Criminal Writ Petition No.762/2022 (Mr. Nageswar Rao s/o Rajshekhara Rao Neti & Ors. .Vs. Collector, Nagpur and Ors.). The petitioners contend that they are similarly situated as the said petitioners. The arguments therein have been heard and the judgment is awaited.

Issue notice to the respondents returnable in four weeks.

Learned Additional Public Prosecutor waives service of notice for respondent nos. 1 to 3.

Hamdast for service on the other respondents. In the meanwhile, no coercive steps be taken against the petitioners pursuant to the notice dated 08.08.2022.

(Anil L. Pansare, J.) (A. S. Chandurkar, J.)

Digitally signed byYOGESH ARVIND KAHALE kahale Signing Date:15.12.2022 11:12