Sou. Vijaya W/O Sharad Nawalkar vs The Additional Collector/ Sub ...
2023 Latest Caselaw 296 Bom

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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                                WRIT PETITION NO. 44 OF 2023
                   Vijaya Sharad Nawalkar_ Vs. __Additional Collector/SDO and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. R.J.Shinde, Advocate for petitioner.
           Mrs. M.A.Barabde, AGP for respondent Nos. 1 & 2


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     09/01/2023

                                               1]                           Heard Mr. Shinde, learned counsel for the
                                               petitioner.


                                               2]                           The petition challenges the order dated

11.10.2022, whereby the stay granted by the learned Revisional Court in a revision under Section 23(2) of the Mamlatdar Court Act has been vacated.

3] In Sandip Bhagvatrao Bhakare vrs. Santosh Mohanlal Dave. 2022 (2) Mh.L.J. 516, this Court has held that the Mamlatdar under the Mamlatdar Court Act has no power to grant any temporary injunction. The provisions of Section 23(2) of the Mamlatdar Courts Act while conferring powers of revision upon the Collector or his delegates also do not confer any power to pass an interim order. Mr. Shinde, learned counsel for the petitioner has not been able to point out any other provision, or judgment which holds otherwise, considering which, since the impugned order has the

(2) 14wp44.23

effect of correcting the earlier order, I do not see any reason to interfere. The petition is dismissed. No costs.

JUDGE Rvjalit