Aigp Developers (Pune) Pvt. Ltd vs The State Of Maharashtra , Revenue And ...
2024 Latest Caselaw 1040 Bom

Bombay High Court

Aigp Developers (Pune) Pvt. Ltd vs The State Of Maharashtra , Revenue And ... on 16 January, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

                                                                                      10-ASWP-10449-2023.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                                 WRIT PETITION NO. 10449 OF 2023
                        AIGP Developers (Pune) Pvt Ltd                                      ...Petitioner
                                   Versus
                        The State of Maharashtra, Revenue & Forest
                        Department & Ors                                                    ...Respondents

                            Dr. Milind Sathe, Senior Advocate, a/w Saket Mone & Devansh
                            Shah, i/b Vidhi Partners, Advocates for the Petitioner.
                            Mr. A.I. Patel, Addl. GP, M.S. Bane, AGP, for Respondent-State.


                                            CORAM         : B. P. COLABAWALLA &
                                                              SOMASEKHAR SUNDARESAN, JJ.

DATE : JANUARY 16, 2024

PC :

1. We have heard the parties. The arguments are concluded.

The judgment is reserved.

2. It is needless to clarify that the interim order shall continue

till the judgment is pronounced.

3. This order will be digitally signed by the Private Secretary/ Digitally

ASHWINI signed by ASHWINI JANARDAN Personal Assistant of this Court. All concerned will act on production by JANARDAN VALLAKATI VALLAKATI Date:

2024.01.17 14:48:31 +0530 fax or email of a digitally signed copy of this order.

[ SOMASEKHAR SUNDARESAN, J.] [ B. P. COLABAWALLA, J.]

JANUARY 16, 2024 Ashwini Vallakati