Shri Laxman Abasaheb Bhosale vs State Of Maharashtra, Through ...
2022 Latest Caselaw 10065 Bom

              Pallavi                                                           92-wp-3718-2022.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally
           signed by
           PALLAVI


                                              CIVIL APPELLATE JURISDICTION
PALLAVI    MAHENDRA
MAHENDRA   WARGAONKAR
WARGAONKAR Date:
           2022.10.03
           12:20:58


                                              WRIT PETITION NO.3718 OF 2022
           +0530




                         Satish S. Kulkarni                                   ... Petitioners
                         Versus
                         The State of Maharashtra Thr. The Dept. of           ... Respondents
                         Revenue and Forest and Ors.
                                                          WITH
                                              WRIT PETITION NO.8764 OF 2022

                         Shri. Laxman Abasaheb Bhosale                        ... Petitioner
                         Versus
                         State of Maharashtra, Through Secretary, Revenue ... Respondents
                         and Forest Dept. Revenue and Rehabilitation
                                                       -------------------
                         Mr. Paritosh Jaiswal a/w Rubin Vakil a/w Kayer Mehta i/b Perfect Law
                         Solutions, Advocate for the Petitioners in WP/3718/2022.
                         Mr. Kapil P. Shah, for Petitioner in WP/8764/2022.
                         Mr. V.M. Mali, AGP for Respondent - State.
                                                      ---------------------
                                               CORAM : S.V. GANGAPURWALA &
                                                       MADHAV J. JAMDAR, JJ.

DATED : 30th SEPTEMBER 2022 P.C. :

1. The learned AGP seeks time on the ground that that review

has been filed of the judgment on which the petitioners rely.

2. Similar submission was made on 2nd August 2022. The

State has not taken any further steps.

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3. At the request of the learned AGP, we place the matter on

30th November 2022 as a last chance. No further time shall be granted

on the said date.

(MADHAV J. JAMDAR, J) (S.V. GANGAPURWALA, J)

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