Aditya S/O Vir Bahadur Shah vs State Of Maha., Thr. Secretary, ...
2023 Latest Caselaw 9678 Bom

Citation : 2023 Latest Caselaw 9678 Bom
Judgement Date : 14 September, 2023

Bombay High Court

Aditya S/O Vir Bahadur Shah vs State Of Maha., Thr. Secretary, ... on 14 September, 2023

Bench: Avinash G. Gharote, Urmila Sachin Phalke

                                                                          8wp8525.2022
                                           1

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH : NAGPUR

                         WRIT PETITION NO. 8525/2022

Aditya s/o Vir Bahadhur Shah V/s State of Maha. thr. its Secretary of Revenue
                      and Forest Mumbai and others.
Office Notes, Office Memoranda of              Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
                Mr. S.V. Manohar, Senior Counsel with Mr. S.S. Khedkar, counsel for
                the petitioner.
                Mr. S.M.Ukey, Addl. G.P. for respondents/State.

CORAM: AVINASH G. GHAROTE & URMILA JOSHI-PHALKE, JJ DATED : 14/09/2023.

1. Heard Mr. S.V. Manohar, learned Senior Counsel for the petitioner. The petition questions the order dated 03/03/2021, passed by the learned Sub Divisional Officer, Nagpur (Gramin), which was passed after remand in pursuance to the judgment of this Court in Writ Petition No. 1514/2019 dated 27/02/2019 and also seeks compensation for acquiring the land of the petitioner, which is as of now in the revenue record listed in the name of the State, without any acquisition proceedings taken in that regard.

2. It is contended that after the remand, the impugned order does not give any reasons as to in what manner, the said land came to be recorded in the name of the State in the revenue record. Perusal of the 8wp8525.2022

impugned order dated 03/03/2021, prima-facie indicates this to be the position, considering which, issue notice for final disposal, returnable on 27/09/2023.

3. Mr. S.M. Ukey, learned Additional G.P. waives service of notice for all the respondents.

                                                 JUDGE                            JUDGE




                        rkn




Signed by: Mr. R.K. NANDURKAR

Designation: PA To Honourable Judge Date: 15/09/2023 14:43:04