Bhikaji Manaji Ghanghav And Anr vs The State Of Maharashtra Through ...
2024 Latest Caselaw 23092 Bom

Bombay High Court

Bhikaji Manaji Ghanghav And Anr vs The State Of Maharashtra Through ... on 7 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

  2024:BHC-AS:31369-DB



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CIVIL APPELLATE JURISDICTION

                                                  WRIT PETITION NO.9374 OF 2024
                     Bhikaji Manaji Ghanghav and Anr.                                      .. Petitioners
                                   Vs.
                     The State of Maharashtra,
                     Through Collector, Nashik and Ors.                                    .. Respondents

Mr. Abhang Suryawanshi, i/by Mr. Narayan Rokade, Advocates for the Petitioners.

Mrs. M.S. Srivastava, Assistant Government Pleader for the Respondent- State of Maharashtra. Mr. Shashank S. Patave, i/by Mr. Bhushan U. Deshmukh, Advocates for Respondent No.3.

CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ DATE : 7TH AUGUST, 2024.

P.C. :

In the Oral Judgment dated 11 th July 2024, the words "The writ petition is disposed of accordingly." shall be added at the end of paragraph

3. The correction be carried out and corrected copy of the Oral Judgment be uploaded.

[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]

Digitally

SNEHA SNEHA ABHAY 903-WP-9374-2024.doc ABHAY DIXIT Dixit DIXIT Date:

2024.08.07 14:35:00 +0530