Citation : 2022 Latest Caselaw 7016 Bom
Judgement Date : 21 July, 2022
24-WPST 9809-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 9809 OF 2021
Shri. Bhika Bhaguji Nikam
Decd Thru Lhr Shri. Anaji Bhika Nikam .. Petitioner
V/s
Ld. Tahesildar Of Devla Dist.Nashik & Ors. .. Respondents
*******
Mr. Manoj Patil i/b Mr. Gaurav Nankar for the Petitioner.
Smt. V. S. Nimbalkar, AGP for State-Respondent No.1.
*******
CORAM: ABHAY AHUJA, JJ.
DATE : 20th JULY, 2022 P.C. :-
1. Pursuant to judgment and order dated 6th August, 2003 by
the Civil Judge Junior Division, Chandwad, declaring
Petitioner's share to the extent of 10/45 in the subject
properties, Darkhast proceeding no. 108 of 1994 was
recommenced before the Tahasildar for Watap Takta. On 16 th
January, 2020, the Tahasildar Devla heard the matter and
passed a final order dated 25th September, 2020 closing the
Darkhast proceedings inter alia on the ground that civil suit no.
4 of 2005 filed by Respondent No. 3 was pending before the Civil
Judge, Junior Division, Chandwad.
Nikita Gadgil 1/2 24-WPST 9809-21.odt
2. Mr.Patil, learned counsel for Petitioner submits that
Petitioner is aggrieved by the said order dated 25 th September,
2020 in as much as on the basis that Watap Takta would be
prepared in accordance with the decree obtained by the
Petitioner, Petitioner had withdrawn the execution proceedings
filed pursuant to the judgment and order dated 6th August, 2003.
3. Having heard the learned counsel for Petitioner, issue
notice to the Respondents, returnable on 17th August, 2022.
Smt. Nimbalkar, learned AGP waives service of notice for
Respondent No.1. Hamdast is permitted.
4. List the matter on 17th August, 2022.
Digitally signed by
(ABHAY AHUJA, J.) NIKITA NIKITA YOGESH YOGESH GADGIL GADGIL Date:
2022.07.25 10:17:55 +0530
Nikita Gadgil 2/2
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