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H.G. Infra Engineering Limited, ... vs The State Of Maharashtra, Through The ...
2026 Latest Caselaw 160 Bom

Citation : 2026 Latest Caselaw 160 Bom
Judgement Date : 8 January, 2026

[Cites 1, Cited by 0]

Bombay High Court

H.G. Infra Engineering Limited, ... vs The State Of Maharashtra, Through The ... on 8 January, 2026

Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
           38.wp.2068.18                                                                                        1/1


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

                                              Writ Petition No.2068 of 2018
                                          H.G. Infra Engineering Limited
                                                        vs.
                      The State of Maharashtra, through the Collector, Chandrapur and others
           =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
           Office notes, Office Memoranda of
           Coram, appearances, Court's orders                         Court's or Judge's Orders
           or directions and Registrar's orders.
           =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Mr. Anand Pachure, Advocate for the Petitioner.
                           Mr. S.S. Doifode, Addl. G.P. for the Respondents.

                                        CORAM         : ANIL L. PANSARE & NIVEDITA P. MEHTA, JJ.

DATE : 8th JANUARY, 2026.

The learned Counsel appearing for the petitioner submits that the issue involved in the present petition is covered by the judgment of the Division Bench of this Court in Paranjape Schemes (Construction) Ltd. vs. State of Maharashtra and others (Writ Petition No.8020 of 2010).

02. The learned Additional Government Pleader shall go through the judgment.

03. It appears that the impugned order has been passed under the Maharashtra Land Revenue Code. The Registry shall verify whether the petition will lie before the Single Bench of this Court and take appropriate steps accordingly.

04. If the petition will lie before the Division Bench, list the same for further consideration on 17th January, 2026.

(Nivedita P. Mehta, J.) (Anil L. Pansare, J.) *sandesh

Signed by: Mr. Sandesh Waghmare Designation: PS To Honourable Judge Date: 08/01/2026 19:16:17

 
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