Ajit Chimanlal Choksi vs The Honble Minister Of Revenu And Forest ...
2024 Latest Caselaw 3303 Bom

Bombay High Court

Ajit Chimanlal Choksi vs The Honble Minister Of Revenu And Forest ... on 2 February, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

                                                                                  Board Sr.No.:-5

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

       WRIT PETITION LODGING NO. 23186 OF 2023

 Ajit Chimanlal Choksi                       ....PETITIONER
            V/S
 The Honble Minister Of Revenu And Forest ....RESPONDENT

State Of Maharashtra

Mr. Atul Damle, Senior Advocate i/b Mr. Vishal Khanavkar, for Petitioner

Mr. Abhay L. Patki, Addl. GP for State, Respondent No. 1 to 3

Mr. Vineet Naik, Senior Advocate with Mr. Rohaan Cama, Mr. Kunal Bhanage & Mr. Anish Karande i/b Mahimtura & Co., for

Mr. Kunal Bhanage i/b Mahimtura & Co., for Respondent No. 6

CORAM : HON'BLE SHRI JUSTICE SANDEEP V. MARNE J DATE : 2nd February, 2024 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )