Manisha Ramesh Khatik And Others vs The State Of Maharashtra Through Its ...
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Bombay High Court

Manisha Ramesh Khatik And Others vs The State Of Maharashtra Through Its ... on 2 September, 2024

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

              7 WRIT PETITION NO. 9400 OF 2024
              MANISHA RAMESH KHATIK AND OTHERS
                           VERSUS
 THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY AND OTHERS

Mr.M.A. Dond, Advocate for the petitioners.
Mr.S.B. Jadhav, AGP for the respondent-State.

                           CORAM        : KISHORE C. SANT, J.

                           DATE         : 02.09.2024
PC :-

01. Heard learned Advocate for the petitioners. This petition

is against order passed by the District Superintendent of Land

Records, Ahmednagar dated 29.04.2022, by which he has

condoned the delay of around 52 years and has entertained the

appeal and further cancelled the mutation entry No.1255 dated

08.07.1969, which was sanctioned on 06.02.1970. Said entry was

taken after the consolidation scheme was implemented. He has

further directed to correct the scheme and put it for sanction.

02. Considering the above, issue notice to the respondents,

returnable on 11.11.2024. Learned AGP waives service of notice

for respondent Nos. 1,2 and 3.

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03. It is pointed out that on the basis of impugned judgment

and order now a date is fixed of 04.09.2024 for carrying out

measurement and further action. Considering this, till returnable

date, there shall be stay to the impugned judgment and order and

also to the notice dated 01.08.2024 (Exh. "B" to the petition).

04. Parties to act upon authenticated copy of this order.

[KISHORE C. SANT, J.]

snk/2024/sep24/wp9400.24