Pundalik Sharanbasappa Patil vs The State Of Maharashtra Thr Urban ...
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                                                                        praecipe - WP 9003 OF 2021.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
          Digitally signed
KANCHAN   by KANCHAN
VINOD     VINOD MAYEKAR
          Date: 2022.07.18
MAYEKAR
                                      WRIT PETITION NO. 9003 OF 2021
          10:23:49 +0530




                     Pundalik Sharanbasappa Patil                       ..... Petitioner

                             VERSUS

                     The State of Maharashtra,
                     Through Urban Development Dept. & Anr.             ..... Respondents

                     Mr.Shrikant Kompelli, i/b. Dr.Ramdas Sabban for the Petitioner.

                     Ms.Geeta Shastri for the Respondent no.2.

                     Ms.Kavita N.Solunke, A.G.P. for the State.

                     No records and proceedings.

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

DATE : 15th JULY, 2022

P.C:-

Matter is mentioned, not on board for speaking to minutes of the

judgment dated 14th July, 2022 by Ms.Geeta Shastri, learned counsel

for the respondent no.2.

2. In paragraph (9), it is clarified that we have heard Dr.Ramdas

Sabban, learned counsel for the petitioner, Ms.Geeta Shastri, learned

counsel for the respondent no.2 and Mr.A.I.Patel, Additional KVM

praecipe - WP 9003 OF 2021.doc

Government Pleader for the respondent no.1.

3. In paragraph (16)(ii) 3rd line, the date of the Development Plan

mentioned as 6th July, 2019 shall be read as 28th October, 2004.

4. The judgment dated 14th July, 2022 stands corrected accordingly.

Praecipe is disposed off.

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