Shaikh Sajid Shaikh Khalil And Ors vs The Joint District Registrar Class I
2026 Latest Caselaw 5003 Bom

Bombay High Court

Shaikh Sajid Shaikh Khalil And Ors vs The Joint District Registrar Class I on 13 May, 2026

                                                                Digitally signed
                                                                by PALLAVI
                                                                MAHENDRA
                                                     PALLAVI    WARGAONKAR
                                                     MAHENDRA
2026:BHC-AS:22506-DB                                 WARGAONKAR Date:
                                                                2026.05.13
                                                                20:54:50
                                                                +0530




                                                                                                          9-wp-6135-2026.doc




                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                         CIVIL WRIT PETITION NO.6135 of 2026


                    Shaikh Sajid Shaikh Kalil & Ors.                                                  ...Petitioners.
                             Versus
                    The Joint District Registrar Class-I
                    & Stamp Collector Nashik                                                          ...Respondents

                                                                           __________
                    Mr Darpan Bhatia i/by Ruju Gada for the Petitioners.
                    Mr AR Deolekar AGP for the State.
                                                                          __________

                                                        CORAM : ADVAIT M. SETHNA &
                                                                SANDESH D. PATIL, JJ.

                                                        DATE                       : 13 MAY 2026
                                                                                     (VACATION COURT)

                    P.C.:

1. The matter was heard initially for some time. At the request of

the learned Counsel for the Petitioners, it was kept back to take

instructions. He has taken the instructions. He now informs that the

concerned Appellate Authority i.e. the Chief Revenue Controlling

Authority, Pune, is now available. The Petitioners are, therefore, at

liberty to approach the said Authority which would decide the

Application of the Petitioners on its own merits as expeditiously as

possible and in accordance with the law. We have not opined on

9-wp-6135-2026.doc

merits leaving open all contentions to be decided by the said

Appellate Authority.

2. In view of the above, the learned Counsel for the Petitioners on

instructions, seeks to withdraw the Petition. Leave granted. The

Petition is disposed of, as withdrawn.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]