Pratishta Vidyadhar Mahajan And ... vs Sub-Divisional Officer And ...
2022 Latest Caselaw 8767 Bom

                                       {1}                     26-CA-12476-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 12476 OF 2022
            IN FIRST APPEAL (ST) NO. 21705 OF 2022

        PRATISHTA VIDYADHAR MAHAJAN AND ANOTHER
                         VERSUS
         SUB-DIVISIONAL OFFICER AND SPECIAL LAND
       ACQUISITION OFFICER AURANGABAD AND OTHERS

                              ...
          Advocate for Applicants : Mr. R.F. Totala h/f.
                                    Ms. R.M. Jariwala
           AGP for Respondent No.1 : Mr. A.B. Chate
      Advocate for Respondent Nos.2 to 4 : Mr. V.S. Khairnar
                              ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 5th September, 2022

 ORDER :

. Heard learned Counsel for applicants, learned A.G.P.

for respondent No.1 and learned Counsel for respondent

Nos.2 and 4 on caveat.

2. Learned Counsel for applicants submits that,

applicants have purchased the land. Respondent Nos.2

to 4 were original land owners. They had sold the land to

one lady Sapna Amol Yadav. After nine (09) years of the

selling of that land, respondent Nos.2 to 4 had fled suit

Pooja K.

{2} 26-CA-12476-2022

for cancellation of sale-deed which was time barred. The

learned Reference Court has not considered all these

facts and passed the impugned judgment and award

which is challenged by the applicants. Hence, requested

to stay the impugned order.

3. The learned Counsel for respondent Nos.2 to 4

submits that, he has not received copy of appeal memo.

Hence requested for time to fle stay.

4. Considering the submissions of all learned Counsel,

impugned order is stayed till next date.

5. Ad-interim relief is granted for prayer clause 'B'.

6. Issue notice to the respondents, returnable on 19 th

October, 2022.

7. Learned A.G.P. waives service of notice for

respondent No.1.

8. Mr. Vinod Khairnar - learned Counsel waives service

of notice for respondent Nos. 2 to 4.

(S.G.DIGE, J.)

Pooja K.