Anil S/O. Ramsingh Rathod And Another vs State Of Maharashtra, Thr. Its ...
2025 Latest Caselaw 2309 Bom

Bombay High Court

Anil S/O. Ramsingh Rathod And Another vs State Of Maharashtra, Thr. Its ... on 14 August, 2025

                                            1                               35 wp 4504-2025.odt



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH : NAGPUR



                             WRIT PETITION NO. 4504 OF 2025

                        Anil S/o Ramsingh Rathod and another
                                          Vs.
            State of Maharashtra, through its Collector, Yavatmal and others
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                            Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
-------------------------------------------------------------------------------------- --------
                           Ms I.D. Thakre, Advocate for petitioners
                           Ms P.C.Bawandule, AGP for the respondent/State


                                            CORAM : PRAFULLA S. KHUBALKAR, J.

DATED : 14.08.2025

Heard Ms Thakre, learned Counsel for the

petitioners. Petitioners challenge is to the order

passed by the Trial Court rejecting the application for

interim injunction as well as the order passed by the

District Judge, rejecting the application for stay. As

regards the maintainability of the civil suit, learned

Counsel for the petitioners relies on judgment in the

matter of Vasudev Pandharinath Raikar and others Vs.

Manoj Mohan Dalvi and others, 2018 SCC OnLine

Bom 472 and Digambar S/o Vitthal Kale and others

Vs. Vasant S/o Kacharu Kaleand others, in Second

Appeal No. 111/2017, dated 11/01/2022. 2 35 wp 4504-2025.odt

2. Keeping open the issue of maintainability of

this petition, issue notice on petition and also on

interim relief to the respondents, returnable within

two weeks.

3. Learned Assistant Government Pleader waives

service on behalf of respondent Nos. 1 to 3.

(PRAFULLA S. KHUBALKAR, J.)

Jayashree...