Deepam Jankiprasad Deshmukh And ... vs State Of Maharashtra, Thr. The ...
2023 Latest Caselaw 5598 Bom

                                                                                                     934-pil 25-23.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.

                        PUBLIC INTEREST LITIGATION NO.25 OF 2023
                  Deepam Jankiprasad Deshmukh -Vs- State of Maharashtra and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr.Anand Jaiswal Senior Advocate a/b Mr.A.A.Choube, counsel for the
                                       petitioner.
                                       Ms.N.P.Mehta, A.G.P for respondent Nos. 1 to 3.
                                                    CORAM : A.S.CHANDURKAR &
                                                            MRS.VRUSHALI V. JOSHI, JJ.

DATED : 14.06.2023.

1. The grievance of the petitioner in this Public Interest Litigation is that despite the Nistar entry indicating that lands are being used for grazing purposes, such lands are being regularised and are being allotted for mining purposes. This is contrary to the judgment of this Court in Criminal Application (APL) No.516 of 2015 (Bhaskar Bhagwant Dikkar and ors Vs. State of Maharashtra) dated 14.08.2015, wherein the State Government was directed not to regularise any encroachment on gairan lands.

2. Issue notice to the respondents, returnable in four weeks.

3. Learned AGP waives service of notice for respondent Nos. 1 to 3.

                                                 JUDGE                                                JUDGE




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