Nawab Mohd Sikander Uddin Khan ... vs The State Of Maharashtra And ...
2023 Latest Caselaw 1657 Bom

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      966 WRIT PETITION NO.1296 OF 2022

     NAWAB MOHD. SIKANDER UDDIN KHAN MOHD. JALAL UDDIN KHAN
                            VERSUS
             THE STATE OF MAHARASHTRA AND OTHERS

                                        ...
         Advocate for Petitioner : Mr. A.B. Kale h/f. Mr. Maniyar Irfan D.
             AGP for the respondent - State : Mr. S.B. Yawalkar
                                        ...

                                CORAM     : MANGESH S. PATIL &
                                            S. G. CHAPALGAONKAR, JJ.

                                DATE      : 17 FEBRUARY 2023

PC :

               Heard.

2. The petitioner is seeking steps to be taken towards acquisition of the writ properties pursuant to the notification dated 25-08-1966 issued under section 4 of the Land Acquisition Act, 1894 and the subsequent judgment and order passed in RCS 350 of 2000 dated 10-09-2004 which has reached finality whereby the defendants therein who were the State of Maharashtra and its officers were restrained from changing the nature of the suit property and / or creating any third party interest in the selfsame properties unless those were lawfully acquired under the Land Acquisition Act, 1894.

3. Issue notice returnable on 24-03-2023. Learned AGP waives service for all the respondents.

     [ S. G. CHAPALGAONKAR ]                      [ MANGESH S. PATIL ]
              JUDGE                                     JUDGE
arp/