Grampanchayat Bavada And Anr vs State Of Maharashtra Through ...
2022 Latest Caselaw 13221 Bom

                                                                         12-wp9484-15.doc

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
         Digitally signed by
VASANT   VASANT
ANANDRAO ANANDRAO IDHOL             WRIT PETITION NO.9484 OF 2015
         Date: 2022.12.21
IDHOL    13:09:47 +0530



                Grampanchayat Bavada & Anr.                            ...Petitioners
                          V/s.
                State of Maharashtra & Ors.                            ...Respondents


                Dr.Uday P. Warunjikar for the Petitioners.

                Ms.Kavita N. Solunke, AGP for the State - Respondent Nos.1, 2 and
                4.

                Mr.A.V. Anturkar, Senior Counsel with Mr.Dilip Bodake for the
                Respondent Nos. 10 to 12.

                                         CORAM : R.D. DHANUKA &
                                                 M.M. SATHAYE , JJ.

DATE : 19TH DECEMBER, 2022.

P.C. :-

1. Learned AGP seeks time to produce original file and

proceedings forming part of the record before the learned Minister in

compliance with the order dated 24th November, 2022 passed by this

Court.

2. Place this matter on board on 13th January, 2023. The

Court will make an endeavour to dispose of the matter finally at the

admission stage subject to time constraint. The parties are at liberty

to file brief proposition of law, synopsis and compilation of judgments

12-wp9484-15.doc

which they propose to rely upon in support of their rival contentions

with a copy to be served upon other side in advance before the next

date. Learned AGP to produce original file and proceedings forming

part of the record before the next date, without fail.

(M.M. SATHAYE , J.)                               (R.D. DHANUKA, J.)