Dayaram Laxman Mhatre vs Grampanchayat At Satpati And Ors
2025 Latest Caselaw 3614 Bom

Bombay High Court

Dayaram Laxman Mhatre vs Grampanchayat At Satpati And Ors on 18 August, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                                                          29.WP.4475.22.doc

         Ajay

                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                                 CIVIL APPELLATE JURISDICTION

                                                            WRIT PETITION NO. 4475 OF 2022

                                    Dayaram Laxman Mhatre                                        .. Petitioner
                                         Versus
                                    Grampanchayat at Satpati and Ors.                            .. Respondents

                                                               ....................
                                     Mr. Shailesh Arjun Chavan, Advocate for Petitioner.
                                     Mr. Pradip Patil, Advocate for Respondent Nos.1 to 3.
                                     Ms. P. J. Gavhane, AGP for Respondent No.4 - State.
                                                                        ....................

                                                                        CORAM : MILIND N. JADHAV, J.

DATE : AUGUST 18, 2025.

P.C.:

1. Heard Mr. Chavan, learned Advocate for Petitioner; Mr.

Patil, learned Advocate for Respondent Nos.1 to 3 and Ms. Gavhane,

learned AGP for Respondent No.4 - State.

2. Arguments have been concluded.

3. Reserved for Order / Judgment.

[ MILIND N. JADHAV, J. ]

Ajay

AJAY AJAY TRAMBAK TRAMBAK UGALMUGALE UGALMUGALE Date: 2025.08.18 16:37:03 +0530

1 of 1