Ashish Pawan Khandelwal vs Priyanka Ashish Khandelwal And ...
2022 Latest Caselaw 5225 Bom

                                 1                          919wp756.22



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                     919 WRIT PETITION NO.756 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                            LATUR
                           VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS
                              ...
          Advocate for Petitioner : Mr.Survase B.R.
       AGP for Respondent Nos. 1 & 2 : Mr. S.B.Yawalkar

                                     AND

                     920 WRIT PETITION NO.757 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     921 WRIT PETITION NO.758 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     922 WRIT PETITION NO.761 OF 2022

THE EXECUTIVE ENGINEER LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                  AND

                     923 WRIT PETITION NO.762 OF 2022

THE EXECUTIVE ENGINEER LATUR MINOR IRRIGATION DIVISION




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                                  2                          919wp756.22



                               LATUR
                              VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     924 WRIT PETITION NO.763 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     925 WRIT PETITION NO.774 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     926 WRIT PETITION NO.775 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     927 WRIT PETITION NO.777 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                     AND

                     928 WRIT PETITION NO.778 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION




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                                    3                              919wp756.22



                               LATUR
                              VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS

                                       AND

                     943 WRIT PETITION NO.824 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                       AND

                     950 WRIT PETITION NO.841 OF 2022

THE EXECUTIVE ENGINEER, LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS

                                       AND

                     951 WRIT PETITION NO.842 OF 2022

THE EXECUTIVE ENGINEER,LATUR MINOR IRRIGATION DIVISION
                        LATUR
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS



                               CORAM : ANIL L. PANSARE, J.

                               DATE :        09.06.2022.


PER COURT :


1.              Heard.





                                   4                             919wp756.22

2. The learned AGP for respondent State submits that in

view of alternate remedy available to the petitioner under Section 28-

A (3) of the Land Acquisition Act, the petition is not maintainable.

3. The learned counsel for the petitioner appears and

submits that Writ Petition is maintainable in terms of judgment dated

18.12.2017 in Writ Petition No. 5754 of 2016 (Executive Engineer,

Jalna Minor Irrigation Division, Jalna Vs. State and Others)

4. The learned AGP seeks time to go through the said

judgment.

5. Stand over to 29.06.2022.

( ANIL L. PANSARE ) JUDGE

mahajansb/