Maroti Kisan Giri (Dead), Thr. His ... vs Smt. Kantabai W/O Hari Giri And ...
2022 Latest Caselaw 10412 Bom

                                                                                                              1                                                        85-WP4821-22

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH : NAGPUR

                                WRIT PETITION NO. 4821 OF 2022
                   Maroti Kisan Giri (Dead) through LRs. Vs. Kantabai Hari Giri & Ors.
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              Office Notes, Office Memoranda of Coram,                                                                              Court's or Judge's orders
              appearances, Court's orders of directions
              and Registrar's orders
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                                                                   Mr. M.M. Sawang, Advocate for Petitioner
                                                                   Mr. S.M. Ukey, AGP for Respondent No.4

                                                                                 CORAM : AVINASH G. GHAROTE, J.

DATE : 10th OCTOBER, 2022

Learned counsel for the petitioner does not dispute distribution of the land by the impugned judgment dt. 22/02/2022, (Annexure A). His only grievance is that on account of such distribution fragment is created resulting in violation of the provisions of the Prevention of Fragmentation and Holidings Act, 1947. Only on this ground, issue notice, returnable on 14/11/2022.

Mr. Ukey, learned Assistant Government Pleader waives service of notice for respondent No.4.

Till the returnable date, no action be taken in pursuance to the notice dt. 30/5/2022 (page 37), issued by respondent No.4 - Naib Tahsildar.

JUDGE Digitally signed by:MILIND P DESHPANDEMP Deshpande Signing Date:11.10.2022 14:11