Deore Sachin Babaji And Ors vs State Of Maha. Throu. The Commissioner ...
2024 Latest Caselaw 24491 Bom

Bombay High Court

Deore Sachin Babaji And Ors vs State Of Maha. Throu. The Commissioner ... on 20 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

  2024:BHC-AS:33312-DB



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION

                                      WRIT PETITION NO.2224 OF 2024
                   Deore Sachin Babaji and Ors.                     .. Petitioners
                               Vs.
                   The State of Maharashtra,
                   Through the State Election Board and/or
                   the Commissioner for Soil and Water
                   Conservation Department and Ors.                 .. Respondents

None for the Petitioners.

Mr. B.V. Samant, Additional Government Pleader, with Smt. R.A. Salunkhe, Assistant Government Pleader for the Respondent-State of Maharashtra.

Mr. Anoop Patil with Mr. Manish Navandar, Advocates for Respondent No.6.

CORAM : A.S. CHANDURKAR & RAJESH S. PATIL, JJ DATE : 20TH AUGUST, 2024.

P.C. :

1. Perused the note for speaking to the minutes.

(i) In paragraph 7(i), the date "20th February 2024"

shall be replaced by the dates "14th July 2024 to 16th July 2024".

(ii) Similarly, in the same paragraph, the words "(ii) Sub-Divisional Water Conservation Officer (Class-I) and; (iii) Water Conservation Officer (Class-II)"

shall be deleted.

2. The Oral Judgment dated 14th August 2024 be corrected and corrected copy be uploaded.

[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ] Digitally signed by SNEHA

SNEHA ABHAY 905-WP-2224-2024.doc ABHAY DIXIT DIXIT Date:

2024.08.20 Dixit 17:24:37 +0530