Motilal Kaniram Rajput vs State Of Maharashtra Through Spl.Land ...
2024 Latest Caselaw 1836 Bom

Bombay High Court

Motilal Kaniram Rajput vs State Of Maharashtra Through Spl.Land ... on 22 January, 2024

                                               1                          27


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                  27 FIRST APPEAL NO. 1615 OF 2007

                     MOTILAL KANIRAM RAJPUT
                                VERSUS
      STATE OF MAHARASHTRA THROUGH SPL.LAND ACQ.A'BAD
                                   ...
     Advocate for Appellant : Mr. Akash E. Madne h/f. Mr. A. B. Kale
          AGP for Respondent/State: Mrs. P. R. Bharaswadkar
                                   ...

                                   CORAM : ARUN R. PEDNEKER, J.

                                   DATE            : 22nd JANUARY, 2024

PER COURT:

1. The learned counsel for the appellant has relied upon the

judgment of this court dated 21.07.2022, passed in Writ Petition No.715

of 2022 along with other connected matters.

2. State to take necessary instructions

3. List this matter along with First Appeal No.1616 of 2007, in

the final hearing board, after one (01) week

[ARUN R. PEDNEKER, J.]

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