Pravin S/O. Dwarkadas Maniyar, Thr. ... vs Executive Engineer, P.W.D., Akola And ...
2025 Latest Caselaw 2313 Bom

Bombay High Court

Pravin S/O. Dwarkadas Maniyar, Thr. ... vs Executive Engineer, P.W.D., Akola And ... on 14 August, 2025

Author: Anil S. Kilor

Bench: Anil S. Kilor

  2025:BHC-NAG:8035-DB


                                                             1                                   917.wp.4523.25

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH : NAGPUR
                                              WRIT PETITION NO. 4523/2025
                                          Pravin s/o. Dwarkadas Maniyar and Anr.
                                                             Vs.
                                         Executive Engineer, P.W.D., Akola and Ors.
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                   Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 --------------------------------------------------------------------------------------
                                          Mr. Vijaykumar Paliwal, Advocate for Petitioners.
                                          Ms K. P. Marpakwar, A.G.P. for Respondent Nos.1 to 3/State.
                                          CORAM : ANIL S. KILOR AND MRS. VRUSHALI V. JOSHI,JJ.

DATED : 14/08/2025.

1. Heard.

2. The petitioners are seeking directions to the respondents not to demolish their shops without following due process of law as observed by the Civil Court vide judgment and order dated 31.08.2015 in Regular Civil Suit No.181/2005.

3. We are not able to understand once there is a judicial order directing the respondents not to disturb or obstruct the possession of the petitioners without following due process of law, now the same relief can be asked by filing the present petition. Since the relief which is sought in the present petition has already been granted vide judgment and order dated 31.08.2015, we do not find any merits in the prayer for issuing the same directions.

4. Accordingly, the petition is disposed of with liberty to the petitioners to file appropriate proceedings if there is any violation of above referred judgment and order.

(MRS.VRUSHALI V. JOSHI, J.) (ANIL S. KILOR, J.) RGurnule.

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 15/08/2025 08:29:12