Ganesh Popat Sodnar vs State Of Maharashtra And Others
2022 Latest Caselaw 1115 Bom

                                            1
                                                                        1170.22WP

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                    13 WRIT PETITION NO.1170 OF 2022
                          GANESH POPAT SODNAR
                                    VERSUS
                    STATE OF MAHARASHTRA & OTHERS
                                        ...
          Advocate for the petitioner : Ms.Kirti Ahuja h/f.Mr.A.V.Rakh
                   AGP for Respondent-State : Mr.A.R.Kale
                                        ...
                            CORAM : S.V.GANGAPURWALA &
                                      S.G.DIGE, JJ.

DATE : 31.01.2022 P.C. :

1] Prima facie, we are not inclined to entertain the present Writ Petition.

2] According to the learned counsel for the petitioner, the respondents took over the illegal possession of the petitioner's property for construction of the canal in the year 1916. The compensation amount is not paid.

3] The petitioner has moved this Court after slumber of 105 years.

4] Learned Advocate for the petitioner seeks time to rely upon some judgments. Stand over to 21.02.2022.

[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]

DDC