Rajesh Arrjun Pawaskar And Anr vs Competent Authority Sub- ...
2022 Latest Caselaw 11215 Bom

Shivgan                                          1/2                    33-WP-12475-22


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
            WRIT PETITION NO.12475 OF 2022


Rajesh Arrjun Pawaskar and Anr.                                    .....Petitioners
  V/s.
Competent Authority
Sub-Divisional Officer and Ors.                                    ....Respondents

                                         -----

Mr. S.M.Sabrad i/by Mr. Amey C. Sawant, Advocates for the
Petitioners.
Mrs. Madhubala Kajale, AGP 'B' Panel for the respondent no.1.
Mr. Umesh Kurund for R.No.2.
Mr. K.K.Khamare for R.Nos.3 and 4.

                                  CORAM : SANDEEP K. SHINDE, J.

DATED : 20TH OCTOBER, 2022.

P.C. :

1. Heard Mr. Sabrad, learned counsel for the Petitioners.

Mr. Umesh Kurund appearing on behalf of the Respondent No.2

seeks time to verify the Petition. Perused the impugned order.

2. Prima-facie, the Competent Authority could not have

overruled the objections of the petitioners in view of the

provisions of Section 3H(4) of the National Highways Act, 1956.

Mr. Sabrad, learned counsel for the Petitioners, relies on the

judgment of the Division Bench in the case of Arun

Shivgan 2/2 33-WP-12475-22

Trimbakrao Lokare v. State of Maharashtra & Ors. 2017

(6) Maharashtra Law Journal 612.

3. Place the Petition for consideration on 20 th

December, 2022.

4 In the meanwhile, execution of the order dated 25 th

August, 2022 (Exhibit 'E') passed by the Competent Authority-

Respondent No.1 is stayed.

5 The learned Assistant Government Pleader waives

service of notice on behalf of the Respondent No.1.

6 Mr. K.K.Khamare waives service of notice on behalf of

the Respondent Nos.3 and 4.

(SANDEEP K. SHINDE, J.)