Maniram Dhavalu Chaudhari And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 13022 Bom

                              rsk                              1                        9-WP-2488-21.doc

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                               WRIT PETITION NO.2488 OF 2021

                              Maniram Dhavalu Chaudhari & Ors.                 ...Petitioners
                                    Vs.
                              The State of Maharashtra through Secretary Dept.
                              of Rural Development & Ors.                      ...Respondents

                                                                -------
                              Mr. S. S. Pakale with Padmaja Malgaonkar i/b Mr. Shankar M. Katkar for the
                              Petitioners.
                              Ms. Shehnaz Bharucha with Mohamadali Chunawala i/b A. A. Ansari for
                              Respondent Nos.2 and 3.
                              Mr. M. V. Thorat for Respondent Nos.6 & 7.
                              Mr. Rohit Sakhdeo with Mr. Pushkar Nagvekar for Respondent No.8.
                              Mr. Abhinav Bhatkar i/b Mr. Vijay Killedar for Respondent No.10.
                                                                -------

                                          CORAM       :      NITIN W. SAMBRE &
                                                             SHARMILA U. DESHMUKH, JJ.

                                          DATED       :      14 DECEMBER 2022.

                              P. C. :

The learned counsel for the Petitioners, the learned Assistant Government Pleader and the learned counsel for Respondent No.10 agrees that the issue raised in the petition is squarely covered by the judgment dated 15/5/2020 in Writ Petition No.2956/2019.

           Digitally signed
           by
           RAJESHWARI
RAJESHWARI SUBODH
SUBODH     KARVE
KARVE      Date:

2. Mr. Walimbe learned Assistant Government Pleader submits 2022.12.14 18:51:09 +0530

that at the behest of the State Government, the review petition is pending rsk 2 9-WP-2488-21.doc

before the Aurangabad Bench of this Court whereby the prayer for review of the aforesaid judgment is sought

3. As far as aforesaid claim is concerned, the fact remains that the judgment pronounced on 15/5/2020 is not stayed by the Court taking up review petitions.

4. In view of above, by way of last chance we grant time of ten weeks to the Respondent -State Government either to produce a copy of stay/interim order being granted by the Review Court taking up review proceeding or else the Court will be constrained to allow the petition with same directions as in aforesaid Writ Petition No.2956/2019.

5. Stand over to 6/3/2023.

(SHARMILA U. DESHMUKH, J.) ( NITIN W. SAMBRE, J.)