Jagdish Ramnaresh Yadav vs The State Of Maharashtra Thro. Govt. ...
2026 Latest Caselaw 5166 Bom

Bombay High Court

Jagdish Ramnaresh Yadav vs The State Of Maharashtra Thro. Govt. ... on 15 May, 2026

                                                                        19-WP-6624-2026 (C).doc




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO. 6624 OF 2026

        Jagdish Ramnaresh Yadav                                          ...Petitioner
              Versus
        The State Of Maharashtra Thro. Govt. Pleader                     ...Respondent

                                           __________

        Mr. Sandeep S. Patade, for the Petitioner.
        Ms. Ashwini A. Purav, AGP for the Respondent - State.
                                     __________

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

DATE : 15 MAY 2026 (VACATION COURT) P.C.:

1. Learned counsel for the Petitioner states that the subject structure as

set out in the Petition is situated on the property in respect of which the

Circle Officer has issued the demolition notice. He submits that the Circle

Officer has no jurisdiction to pass such an order. He further submits that

due process of law has not been followed.

2. Ms. Purav, learned counsel appearing for the Respondent-State,

seeks time to file an Affidavit-in-Reply. Time is granted.

3. Considering the above, by way of an ad-interim order, until the next

date, the subject structure (Supra) shall not be demolished.

19-WP-6624-2026 (C).doc

4. All concerned to act on an authenticated copy of this order.

5. Stand over to 17 June 2026.

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