Prabhakar Popatrao Shingote And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1365 Bom

                                         (1)                           923-927




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.1728 OF 2022

 KISAN DAGADU MAHALE                                        ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS                        ..RESPONDENTS
                        ...
 Mr.   Shirinivas   S.   Wagh,  Advocate   for                                    the
 Petitioner.
 Mr. S. B. Yawalkar, AGP for Respondents-State.
                                         ...

                                     AND
                        WRIT PETITION NO.1739 OF 2022

 PRABHAKAR POPATRAO SHINGOTE AND ANOTHER ..PETITIONERS

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS                        ..RESPONDENTS
                                         ...
 Mr.   Shirinivas   S.          Advocate Wagh,
                                           for                                    the
 Petitioners.
 Mr. P. S. Patil, AGP for Respondents-State.
                                         ...

                                 CORAM : S. V. GANGAPURWALA &
                                         S. G. DIGE, JJ.

DATED : 08th FEBRUARY, 2022. PER COURT:-

1. The lands of petitioners are taken in possession in the year 1979.

2. The learned counsel for petitioners submits that, the acquisition proceedings are not initiated.

(2) 923-927

3. The learned counsel for petitioners and learned A.G.P. seeks time to place on record the judgments on the point of delay and laches.

4. Stand over to 15.03.2022.

   (S. G. DIGE)                       (S. V. GANGAPURWALA)
          JUDGE                               JUDGE

Devendra/February-2022