Sou Kusum Hiraman Mahadule vs The State Of Maharashtra Thro ...
2023 Latest Caselaw 7301 Bom

                                     1                                 1-CAW-1795-2023.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                      CIVIL APPLICATION (W) NO. 1795 OF 2023
                        IN WRIT PETITION NO. 4810 OF 2019
           (Sou. Kusum Hiraman Mahadule & Ors. Vs. State of Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri S.M. Puranik, Advocate for the petitioners.
        Shri A.A. Madiwale, Assistant Government Pleader for the applicants/ respondents.

        CORAM : A. S. CHANDURKAR AND SMT. M.S. JAWALKAR, JJ.

DATE : JULY 21, 2023

Perused the application and heard the learned Counsel for the parties. The judgment dated 1/4/2022 insofar as respondent nos. 3 and 4 are described shall be corrected as under :

Respondent no.3 be shown as Tahsildar, Hingna, Tahsil - Hingna, District

- Nagpur and respondent no.4 be shown as Deputy Superintendent of Land Record, Hingna, Tahsil - Hingna, District - Nagpur.

The correction be carried out accordingly and the corrected order be uploaded.

2] The Civil Application is disposed of.

                (JUDGE)                                     (JUDGE)

SUMIT