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Zal Sam Cooper vs The State Of Maharashtra And Ors
2023 Latest Caselaw 2974 Bom

Citation : 2023 Latest Caselaw 2974 Bom
Judgement Date : 27 March, 2023

Bombay High Court
Zal Sam Cooper vs The State Of Maharashtra And Ors on 27 March, 2023
Bench: R.D. Dhanuka, Gauri Godse
                        Digitally
                        signed by
                        VARSHA
            VARSHA      VIJAY
            VIJAY       RAJGURU
            RAJGURU     Date:
                        2023.03.30
                        11:05:49
                                                  1/2
                        +0530                                               2-wp-7707-2018.doc


varsha              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO. 7707 of 2018

          Zal Sam Cooper                                          ... Petitioner
                        vs.
          The State of Maharashtra and Ors                        ... Respondents

          Mr. Vijay Thorat, Senior Advocate a/w Mr Dinesh Pednekar
          and Mr Swapnil Gupte and Mr Akash Manwani i/b Economic
          Law Practice for the Petitioner.
          Mr. B.B. Saraf, Advocate General, a/w Mr Asif I. Patel, Addl GP
          for Respondent Nos. 1 to 3.
          Ms Gauri Velankar, i/b Mr S.S. Aradhye, for Respondent No.4.

                                                 CORAM : R. D. DHANUKA AND
                                                         GAURI GODSE, JJ.

DATED : 27 MARCH, 2023

P.C. :-

1. Learned Counsel for the Respondent on instructions

states that, at this stage, it will not be possible for the State

Government to take any appropriate decision in respect of

acquisition of land of the Petitioner on the ground that

possession of land was taken long back.

2. We accordingly place the matter for hearing and final

disposal. Place the matter on board 'for direction' on 8 th June

2023. Parties have agreed to argue the Petition finally at the

2-wp-7707-2018.doc

admission stage.

3. The parties are at liberty to file brief proposition of law,

synopsis and compilation of judgments which they propose to

rely upon in support of their rival contentions with a copy to

be served upon other side in advance before the next date.

Parties are at liberty to apply for early date.

 (GAURI GODSE, J.)                          (R. D. DHANUKA, J.)





 

 
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