The Conservator Of Forests And Anr vs Ananda Soma Ughade
2022 Latest Caselaw 7204 Bom

                                                                                  14-wp-3476-2004




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                                 WRIT PETITION NO.3476 OF 2004

                             The Conservator of Forest of Nashik & Anr. ... Petitioners
                                        Vs.
                             Shri.Anand Soma Ughade                         ... Respondent
                                                           ----
                             Mr.S.H. Kankal, AGP for the Petitioners-State.
          Digitally signed
                             Mr.S.B. Deore, for the Respondent.
NILAM     by NILAM
          SANTOSH                                          ----
SANTOSH   KAMBLE
KAMBLE    Date: 2022.07.26
          19:01:36 +0530
                                                          CORAM : C.V. BHADANG, J.

DATE : 26 JULY 2022

P.C.

. On 23 February 2022 leave was granted to the Petitioners to place on record additional documents.

2. Today the learned counsel for the Petitioners seeks time to produce the documents.

3. The learned counsel for Respondent states that this Petition was heard with a batch of Writ Petition bearing No.2223 of 1997 and others which have been disposed of by this Court on 18 November 2010 and the said decision would govern the disposal of the present Petition also. He submits that for some reason this Petition could not be heard along with the said batch of Writ Petitions.

                                  N.S. Kamble                                                  page 1 of 2
                                                        14-wp-3476-2004

4. The learned counsel for the Petitioners states that he will go through the judgment and order date 18 November 2010 and shall make appropriate statement, whether the dispute is covered by the said decision. In such circumstances, stand over to 10 August 2022 'for direction'. No further time shall be granted.

C.V. BHADANG, J.

     N.S. Kamble                                                    page 2 of 2