Rajasbai Gorakh Sonwane vs State Of Maha. Thr. Rural ...
2023 Latest Caselaw 5095 Bom

                                                                            4-WP-6273-2023.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                        WRIT PETITION NO. 6273 OF 2023
 Rajasbai Gorakh Sonawane                              ...       Petitioner
           Versus
 State of Maharashtra and others                       ...       Respondents
                                           .........
 Mr. Rupesh Bobade for the Petitioner.
 Mr. P.G. Sawant, AGP for the State.
                                   .........
                                                CORAM : N.R. BORKAR, J.

DATED : 6 JUNE 2023 P.C. :-

1. Issue notice to the Respondents, returnable on 30 June 2023.

2. The learned AGP waives notice for Respondent Nos.1and 2.

3. In the meantime, there shall be ad-interim relief in terms of prayer clause (b), which reads thus :

"(b) Pending hearing and final disposal of the present petition stay the operation, effect and implementation of the Judgment and Order dated 18th April 2023 passed by the Additional Commissioner, Nashik Division, Nashik in Village Panchayat Appeal No.60 of 2022."

( N.R. BORKAR, J. )

Kanchan P Dhuri 1 / 1