Kiran Alias Karn Santram Dadge And ... vs State Of Maharashtra Through Secretary
2024 Latest Caselaw 848 Bom

Bombay High Court

Kiran Alias Karn Santram Dadge And ... vs State Of Maharashtra Through Secretary on 12 January, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:822-DB


                                                  *1*                      921wp481o24


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                               921 WRIT PETITION NO. 481 OF 2024
                KIRAN ALIAS KARN SANTRAM DADGE AND ANOTHER
                                           VERSUS
                   STATE OF MAHARASHTRA THROUGH SECRETARY
                                               ...
                Advocate for the Petitioner : Ms. Vidya Kothule i/by Mr.
                Urgunde Suhas P.
                GP for the Respondent/State : Mr. A.B. Girase
                                               ...

                                     CORAM : RAVINDRA V. GHUGE
                                                       &
                                             Y. G. KHOBRAGADE, JJ.

DATE :- 12th January, 2024

Per Court :-

1. It is prayed that Revision Application No.394/2022

filed under Section 257 of the Maharashtra Land Revenue Code,

1966 is pending with the Respondent. An interim application for

seeking stay to the impugned judgment dated 17.05.2022

delivered by the Deputy Director of Land Records, Chhatrapati

Sambhajinagar, in Appeal No.74-19/2022, is also pending.

2. In view of the above, this Writ Petition is disposed

off with the following directions:-

(a) If an application for interim relief is pending, the

same be considered by following the due procedure laid down in *2* 921wp481o24

law, within a period of 45 days from today.

(b) The main revision proceedings be decided within a

period of 120 days from today.

(c) All the stakeholders be issued with notices of

hearing and the due procedure laid down in law shall be

followed.

kps (Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)