Kisan Hirappa Bansode vs The State Of Maharashtra Thr The ...
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Bombay High Court

Kisan Hirappa Bansode vs The State Of Maharashtra Thr The ... on 31 July, 2025

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

2025:BHC-AS:31109-DB
                        This Order is Speaking to Minutes order of order dated //   903.WP14968_2024.DOC


        Vidya Amin
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                       WRIT PETITION NO. 14968 OF 2024
                                                   WITH
                                  INTERIM APPLICATION (ST.) NO. 23816 OF 2025

                 Kisan Hirappa Bansode                                               ... Petitioner
                              Vs.
                 The State of Maharashtra & Ors.                              ... Respondents
                                                      _______
                 Mr. Rajaram V. Bansode i/b. Sheetal M. Ubale for the petitioner.
                 Mr. Y.D. Patil, AGP for the State.
                                                      _______
                                     CORAM:         G. S. KULKARNI &
                                                    ARIF S. DOCTOR, JJ.

                                     DATED:         31 JULY, 2025

                 P.C.

1. As the proceedings were mentioned before the Court yesterday for

speaking to the minutes of the judgment dated 24 July, 2025, we have directed

the registry to list the proceedings today on the Supplementary Board.

2. Despite the cause list indicating the name of learned counsel for

respondent no. 2, none represented respondent no. 2. Considering the nature of

the application and our judgment, we have accordingly heard learned counsel for

the petitioner and learned AGP on this application for speaking to the minutes of

the judgment dated 24 July 2025.

3. In the said judgment, after paragraph 14(B), add the following 14B(1)-

"Till respondent no. 4 decides the application afresh, the status quo in regard to

the tenement in question be maintained and depending on the final orders which

would be passed by respondent no. 4, further appropriate orders would be

31 July 2025 This Order is Speaking to Minutes order of order dated // 903.WP14968_2024.DOC

required to be issued for finally handing over the possession and allotment of the

tenement."

4. The judgment be corrected accordingly and made available to the parties.

                        (ARIF S. DOCTOR, J.)                                      (G. S. KULKARNI , J.)





Signed by: Vidya S. Amin                                        31 July 2025
Designation: PS To Honourable Judge
Date: 01/08/2025 17:26:01