Chandrakumar Madusudan Jajodia And ... vs State Of Maharashtra, Thr. Its ...
2024 Latest Caselaw 24593 Bom

Bombay High Court

Chandrakumar Madusudan Jajodia And ... vs State Of Maharashtra, Thr. Its ... on 21 August, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                     1             27-cp-395-23.odt




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

               CONTEMPT PETITION NO. 395/2023
                                 IN
               WRIT PETITION NO. 7377 /2019 (D)
   Pradip S/o Madhusudan nand Vs. Mr. Rajgopal Devra, Secretary,
                 Department of Revenue and others
                                WITH
                  WRIT PETITION NO. 4589/2023
Chandrakumar Madhusudan Jajodia and others Vs. State of Maharashtra,
      Through its Secretary, Department of Revenue and others
                                WITH
                  WRIT PETITION NO. 4798/2023
Audyogik Vasahat Sahakari Sanstha Maryadit, Amravati Vs. The State of
      Maharashtra, Through its Revenue Department and others

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders

                                   Mr. Anand Parchure, Advocate for Petitioner
                                   Mr. B.M. Lonare, AGP for Respondents / State


                                   CORAM:        AVINASH G. GHAROTE AND
                                                 SMT. M.S. JAWALKAR, JJ.

DATED : 21st AUGUST, 2024

CONTEMPT PETITION NO. 395/2023

1. Mr. Parchure, learned counsel for the petitioner, upon instructions, waives the claim for 4% interest upon the refund directed by the judgment dated 09.06.2023. The statement is accepted as a statement to the Court.

2 27-cp-395-23.odt

2. The learned Assistant Government Pleader appearing for the respondent / State has placed on record an order dated 14.8.2024, passed by the Collector, Amravati, by which, it has been directed, that the holding of the lands in question stands restored back to Class-I. The order is taken on record and marked as "X" for the purpose of identification, which according to Mr. Parchure, learned counsel for the petitioner redresses the grievance and effect compliance of the judgment dated 09.06.2023, accepting which, the notice is discharged.

The learned Assistant Government Pleader for the respondent / State seeks time to verify and state the position as to the status of the lands in question. List the matter after two weeks.

Writ Petition No.4798/2023 be detagged and list on 23.08.2024.

(SMT. M.S.JAWALKAR J.) (AVINASH G. GHAROTE, J.)

MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 21/08/2024 18:40:51