Jude Romell And 2 Ors vs The State Of Maharashtra And Anr
2022 Latest Caselaw 6243 Bom

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                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

KANCHAN
          Digitally signed
          by KANCHAN
          VINOD
                                   ORDINARY ORIGINAL CIVIL JURISDICTION
VINOD     MAYEKAR
MAYEKAR   Date: 2022.07.06
          18:35:07 +0530
                                         WRIT PETITION NO. 807 OF 2020

                        Jude Romell & Ors.                                   ..... Petitioners

                                VERSUS

                        State of Maharashtra & Anr.                          ..... Respondents

                        Mr.G.S. Godbole with Mr.Sumit S. Kothari for the Petitioners.

                        Mr.Ashutosh Kumbhakoni, Advocate General, a/w. Mr.Abhay L.
                        Patkil, Addl.GP for the Respondent No.1 - State.

                                                  CORAM: R. D. DHANUKA AND
                                                         M.G. SEWLIKAR, JJ.

DATE : 4th JULY, 2022

P.C:-

Writ petition is already admitted. Learned Advocate General

raises the issue of maintainability of the writ petition on the ground that

the petitioner has not prayed for any personal relief in this writ petition

filed under Article 226 of the Constitution of India and also on the

ground that the petitioner purchased the property after award in respect

of the property in question was already rendered by the Special Land

Acquisition Officer. He seeks to rely upon the judgments of the

Supreme Court in support of this contention. These issues in addition KVM

5 - WP 807 OF 2020.doc

to the other issues raised by the parties would be considered at the time

of hearing and final disposal.

2. Place the matter on board for hearing and final disposal at 2.30

p.m. on 16th September, 2022.

3. The parties are at liberty to file brief proposition of law, synopsis

and compilation of judgments, if any, relied upon by them in support of

their rival contentions with copy to be served upon other side in

advance before the next date.

      [M.G. SEWLIKAR, J.]                   [R. D. DHANUKA, J.]