Vijaykumar Gurulingappa ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 2400 Bom

                                     1              904-wp 3126-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 3126 OF 2022

 Vijaykumar Gurulingappa Menkudale                               .. Petitioner

          Versus

 The State of Maharashtra and others                             .. Respondents

 Mr. B. M. Dhanure, Advocate for the Petitioner.
 Mr. S. B. Yawalkar, Addl. G. P. for Respondent Nos. 1 to 5.

                               CORAM :    S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 09th MARCH 2022.

PER COURT:-

. The petitioner seeks directions to take up acquisition proceedings

in respect of the writ land. He relies on the judgment of this Court

dated 07.07.2016 in Writ Petition No. 12120 of 2015.

2. Issue notice to the respondents. The learned Addl. G. P. waives

notice for all respondents and seeks time. Stand over to 20.04.2022.

 ( S. G. DIGE )                                ( S. V. GANGAPURWALA )
    JUDGE                                                JUDGE




 P.S.B.


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