Gulab Bhika Chavan vs State Of Maharashtra Through ...
2023 Latest Caselaw 2420 Bom

                                                                   53.8416.19-wp.docx


         Digitally               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by
         BASAVRAJ                       CIVIL APPELLATE JURISDICTION
BASAVRAJ GURAPPA
GURAPPA PATIL                           WRIT PETITION NO. 8416 OF 2019
PATIL    Date:
         2023.03.14
         14:21:22
         +0530        Gulab Bhika Chavan                            ..... Petitioner

                             Vs.

                      The State of Maharashtra & Ors.               ..... Respondents


                      Mr. R. K. Mendadkar for the Petitioner
                      Mr. B. V. Samant, AGP for the State


                                             CORAM:      S.V.GANGAPURWALA, ACJ &
                                                         SANDEEP V. MARNE, J.

                                             DATED :     MARCH 13, 2023

                      P.C.

1. The Petitioner is challenging the judgment delivered by the

Nandurbar Committee. There is no main relief sought against the

impugned order. As the judgment of the Nandurbar Committee is

challenged, the matter ought to have been filed before the

Aurangabad Bench of this Court.

2. In light of that, the Registry shall transfer the matter to the

Aurangabad Bench.

3. Interim order passed earlier to continue till the first date of

hearing before the Aurangabad Bench.

                      (SANDEEP V. MARNE, J)                    (ACTING CHIEF JUSTICE)

                      Basavraj                                                          1/1