Sukhdeo Laxman Thorat vs State Of Maharashtra And Ors
2022 Latest Caselaw 1285 Bom

                                                                                           20.as.wp.871.22.doc

R.M. AMBERKAR
 (Private Secretary)
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO. 871 OF 2022

                       Sukhdeo Laxman Thorat                                        .. Petitioner
                                 Versus
                       State of Maharashtra and Ors.                                .. Respondents

                                                      ....................
                        Mr. Kalpesh Patil for the Petitioner
                        Ms. P.N. Diwan, AGP for the State
                        Mr. Milind Deshmukh for Respondent No. 5
                                                            ...................

                                                 CORAM : S.J. KATHAWALLA &
                                                         MILIND N. JADHAV, JJ.

DATE : FEBRUARY 04, 2022 (Through Video Conferencing)

P.C.:

. By the above Writ Petition, the Petitioner is, inter alia, seeking the

following relief:-

"(a) Issue a writ or any order or direction directing Respondent No. 2, Deputy Director of Land Records, Pune to hear and decide the RTS Revision filed by the Petitioner challenging the judgment and order dated 30.04.2020, passed by the Respondent No. 3 District Superintendent of Land Records, Satara in expeditious manner."

2. We direct Respondent No. 2 to give a hearing to the concerned parties

including Respondent No. 5 and after considering their oral as well as written

submissions, if any, dispose of Appeal S.R. No. 5368/2021 filed on

01.04.2021 within a period of six weeks from today.

3. The Petitioner is also granted liberty to move Respondent No. 2 with

an Application seeking ad-interim / interim reliefs.

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20.as.wp.871.22.doc

4. All contentions of the parties are kept open.

5. In view of the above, the Writ Petition is disposed of.

[ MILIND N. JADHAV, J. ] [S.J. KATHAWALLA, J.]

Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2022.02.05 10:47:02 +0530

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