M/S Rajendra Trading Company ... vs Agriculture Produce Marketing ...
2022 Latest Caselaw 5252 Bom

                                          1                   WP / 5147 / 2022



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      920 WRIT PETITION NO. 5147 OF 2022

         M/S RAJENDRA TRADING COMPANY THROUGH
          VIJAYANAND SUKHDEV DHAGE AND OTHERS
                        VERSUS
  AGRICULTURE PRODUCE MARKETING COMMITTEE AND OTHERS

                                       ...
             Advocate for the petitioner : Mr. Ajit B. Gaikwad (Patil)
                                       ...

                                CORAM     : MANGESH S. PATIL, J.

                                DATE      : 9 JUNE 2022

PC :

Heard the petitioner - original plaintiff who has been

seeking perpetual injunction against the respondents in changing the

approved lay-out so as to accommodate setting up of a petrol pump to

be operated by the respondent no. 1 - Agriculture Produce Market

Committee. He would submit that the width of the road abutting to his

plot is 12 meter but is now being sought to be reduced illegally.

He would submit that the trial court has granted temporary

injunction which has been vacated by the lower appellate court by the

judgment and order under challenge. He would submit that even after

the passing of the impugned order, its operation was stayed for a

period of 30 days which expired during the vacation. He, therefore,

prays for a direction to maintain the status-quo.

2 WP / 5147 / 2022

2. Issue notice returnable on 07-07-2022.

3. In addition to the regular mode of service the petitioner

shall serve the respondents privately by registered speed post A.D. and

shall file affidavit of service along with the acknowledgment.

4. Both the parties shall maintain status-quo, as is obtaining

today, till the next date.

[ MANGESH S. PATIL ] JUDGE arp/