Citation : 2023 Latest Caselaw 165 Bom
Judgement Date : 5 January, 2023
18-CWP-3-23.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CRIMINAL WRIT PETITION NO.03 OF 2023
Bhushan s/o Madhaorao Deosarkar
vs.
District Collector and District Magistrate, Collector, Nagpur and ors.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri Anjan De, Advocate for petitioner.
Shri S.M.Ghodeswar, Additional Public Prosecutor for respondent nos. 1 to 3.
CORAM :- A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.
DATE :- JANUARY 05, 2023.
Our attention is invited to order dated 21.10.2022 passed in Criminal Writ Petition No.762/2022 (Nageswar Rao s/o Rajshekhara Rao Neti & ors. vs. Collector, Nagpur and ors.) . the petitioner contends that he is similarly situated as the said petitioners. The arguments therein have been heard and the judgment is awaited.
Issue notice to the respondents, returnable in four weeks. Shri S.M.Ghodeswar, learned Additional Public Prosecutor waives service of notice for respondent nos. 1 to 3.
Hamdast for service on the other respondents. In the meanwhile no coercive steps be taken against the petitioner pursuant to the notice dated 16.11.2022.
To be heard alongwith Criminal Writ Petition No.862/2022
(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)
Andurkar..
Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:
06.01.2023 18:24
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