The Church Of Nazrene Of Bharat, ... vs The Tahsildar, Chikhli, Buldhana ...
2023 Latest Caselaw 2513 Bom

                                                                                                                                                     902. WP 291 of 2023.odt
                                                                                                       1
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                         WRIT PETITION NO.291/2023
                   The Church of Nazrene of Bharat, Buldhana, Through its Chairman/Moderator
                                             Rev. Suhas Udya Gurjar
                                                    ...Versus...
                         The Tahsildar, Chikhli, Tahsil Chikhli, Dist. Buldhana and others
             - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
            - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -
                                                                                          Shri N.A. Padhye, Advocate for petitioner

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 15/03/2023

1. It is contended that despite the judgment and decree dated 07/03/2014 passed in Regular Civil Suit No.43/2004 declaring the petitioner/Trust to be the joint owner of the property in question (para 14/pg.46), the name of the petitioner/Trust has been deleted from the revenue records by misinterpreting the decree passed in the above suit.

2. Issue notice for final disposal to the respondents, returnable in three weeks.

3. Assistant Government Pleader Mrs. M.A. Barabde waives service of notice for the respondent no.1, 4 and 5.

4. The petitioner is permitted to serve rest of the respondents by all modes of service permissible in law including Hamdast.

(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:15.03.2023 18:29 Wadkar