Ashok S/O Natthuji Deotale vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8388 Bom

                                                                                                                                      907. CAW 702 of 2023.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

   CIVIL APPLICATION (CAW) NO.702/2023 IN WRIT PETITION NO.864/2022

                             Shri Ashok S/o Natthuji Deotale
                                        ...Versus...
            The State of Maharashtra, Through its Secretary, Urban Development
                  Department, Mantralaya, Mumbai - 400032 and others
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Mrs. K.S. Joshi, Addl. G.P. for respondent nos.1 and 2

                                                                                        CORAM : AVINASH G. GHAROTE AND
                                                                                                M.W. CHANDWANI, JJ.

DATE : 18/08/2023

1. Learned counsel for the petitioner is absent. The civil application seeks amendment of the petition to add a ground and relief in view of the judgment of this Court in Writ Petition No.8009/2021. Though the same is opposed by the learned Additional Government Pleader, however, considering the nature of the amendment, the same is allowed.

2. The addition be carried out by the end of this week. List the matter for consideration thereafter.

3. The civil application is allowed and disposed of accordingly. No order as to costs.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.) Wadkar