Pralhad Genba Survase vs State Of Maharashtra And Ors
2022 Latest Caselaw 729 Bom

ppn                                  1                 5. wp-10182.18.doc


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO.10182 OF 2018

Pralhad Genba Survase                                 .. Petitioner
      Versus
The State of Maharashtra & Ors.                       .. Respondents

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Mr.Anirudha Valsangkar i/by Mr.Samir Kumbhakoni for the petitioner.
Mrs.R.M.Shinde, AGP for respondent nos.1 to 4.
Mr.R.S. Alange for the respondent nos.5 & 6.
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                         CORAM : R.D. DHANUKA AND
                                     S.M. MODAK, JJ.

                      DATE        : 19th January 2022
                              (Through Video Conferencing)
P.C.:-
.               As and by way of last indulgence, two weeks' time is granted

to the respondents to file affidavit-in-reply with a copy to be served upon the petitioner's advocate simultaneously. Rejoinder, if any, shall be filed within one week thereafter with a copy to be served upon the respondents' advocate.

2. Learned counsel for the petitioner seeks liberty to file compilation of various orders passed in the civil proceedings filed by the petitioner and seeks to consider the judgment of the Hon'ble Supreme Court in case of Indore Development Authority Vs. Manoharlal & Ors., AIR 2020 SC 1496.

3. Place the matter on board on 23rd February 2022.

           S.M. MODAK, J.                      R.D. DHANUKA, J.