Bherulal Jagganath Bharindwal Died ... vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 14335 Bom

Bombay High Court

Bherulal Jagganath Bharindwal Died ... vs The State Of Maharashtra Through Its ... on 6 May, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                    4 WRIT PETITION NO. 4763 of 2024

     Bherulal Jagganath Bharindwal
     Died Through Lr Nandlal Bherulal Bhrindwal       ....Petitioner

     versus

     The State of Maharashtra & others                .....Respondents
     .....

     Mr. M. U. Shelke, Advocate for the Petitioner.
     Mr. P. K. Lakhotiya, AGP for the State.

                                 CORAM : RAVINDRA V. GHUGE AND
                                         R. M. JOSHI, JJ.

                                 DATE    : 6th MAY, 2024.
PER COURT :

1. The Petitioner has instituted a proceeding before the

Wakf Tribunal bearing Wakf Misc. Application No. 19/2017 under

Section 83(2) of the Wakf Act, 1995. The judgment dated 24.06.2012

passed by the Chief Executive Officer, Wakf Board, hass under

challenged, therein. Application for condonation of delay is pending.

2. The learned AGP submits that the Petitioner has woken

up because this Court has passed an order on 27.04.2022, in Writ

Petition No. 7636/2019 and an earlier order dated 24.04.2019, in

Writ Petition No. 14186/2018.

wp4763.24.odt

3. Needless to state, the pendency of the delay condonation

application of the Petitioner would not be an impediment for the

parties to act in furtherance of our orders dated 24.04.2019 and

27.04.2022 (supra). Let the pending Misc. Application be decided

independently by following the due procedure laid down in law,

within a period of 120 days from today.

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

( R. M. JOSHI)                            ( RAVINDRA V. GHUGE)
    JUDGE                                         JUDGE

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