Smt. Mahadevi Dhanappa Kallurkar vs The State Of Maharashtra And Ors
2024 Latest Caselaw 1921 Bom

Bombay High Court

Smt. Mahadevi Dhanappa Kallurkar vs The State Of Maharashtra And Ors on 23 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

2024:BHC-AS:3452
                                                                                        52-wp-11614-2022.doc


                           SA Pathan
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                                 WRIT PETITION NO.11614 OF 2022


    SHABNOOR
    AYUB
                           Mahadevi Dhanappa Kallurkar                     ... Petitioner
    PATHAN
    Digitally signed by
    SHABNOOR AYUB
    PATHAN
    Date: 2024.01.23
                                      V/s.
    18:01:23 +0530

                           The State of Maharashtra & Ors                  ... Respondents



                           Mr. Machindra A. Patil, for Petitioner.
                           Mr. P. G. Sawant, AGP, for State/Respondents.




                                                          CORAM      : AMIT BORKAR, J.

                                                          DATED      : JANUARY 23, 2024
                           P.C.:

1. The petitioner is challenging order passed by the Tahasildar dated 22 July 2015 recalling order dated 23 June 2015.

2. Learned Advocate for the petitioner relied on the judgment of Division Bench of this Court in Writ Petition No.7452 of 2015 and connected matters (Dhanashetti Ramann Rajmane & Anr. Vs. The State of Maharashtra & Ors,) decided on 6 April 2018. Relying on observations made in paragraphs 6 and 7, the petitioner is permitted to agitate his rights before the Civil Court.

3. In case, the petitioner approaches the Civil Court, the grievance of the petitioner shall be considered on merits unaffected by the order passed by Tahasildar or contentions raised

52-wp-11614-2022.doc

in the present writ petition.

4. With this clarification, the writ petition stands disposed of in above terms. No costs.

(AMIT BORKAR, J.)