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Bombay High Court
Kiran Ramanlal Shah vs The State Of Maharashtra Through The ... on 19 May, 2026
941 943 WP 5326 26+.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
941 WRIT PETITION NO. 5326 OF 2026
ULHAS SHAMKANT DESHMUKH
VERSUS
THE STATE OF MAHARASHTRA THOUGH THE SECRETARY AND OTHERS
...
Advocate for the Petitioner : Mr. Pawar Ajay D.
AGP for Respondent nos. 1 to 5 & 7 : Mr. R. K. Ingole
...
943 WRIT PETITION NO. 5328 OF 2026
KIRAN RAMANLAL SHAH
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE SECRETARY AND OHTERS
...
Advocate for the Petitioner : Mr. Pawar Ajay D.
AGP for Respondents 1 to 5 & 7: Mr. R.K. Ingole
...
WRIT PETITION (STAMP) NO. 14792 OF 2026
DEVIDAS PITAMBAR CHAUDHARY AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Ajay D. Pawar
A.G.P. for Respondents/State 1 to 5 & 7 : Mr. R.S. Wani
...
WRIT PETITION (STAMP) NO. 14793 OF 2026
AJAY HIRAMAN PAWAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Ajay D. Pawar
A.G.P. for Respondents/State 1 to 5 & 7 : Mr. B. A. Shinde
...
WRIT PETITION (STAMP) NO. 14794 OF 2026
SANDIP PRAVIN BHAVSAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Ajay D. Pawar
A.G.P. for Respondents/State 1 to 5 & 7 : Mr. V. K. Kotecha
...
CORAM : SIDDHESHWAR S. THOMBRE, J.
VACATION COURT
DATE : 19.05.2026
941 943 WP 5326 26+.odt
PER COURT :
Writ Petition (stamp) nos. 14792/2026, 14793/2026 and
14794/2026, are not on board. Taken on board, on mentioning.
2. Heard learned counsel for the petitioners.
3. The learned counsel for the petitioners submits that the petitioners
are owners of the properties and without giving notices to them, the Sub
Division Engineer PWD issued the impugned notices dated 13.05.2026 to
the petitioners to remove the encroachment by 21.05.2026.
4. Counsel for the petitioners submits that the petitioners are not the
encroachers. They are owners of the property. The respondent-Sub Division
Engineer did not issue any show cause notices to the petitioners and without
giving prior notice, directly the respondent directed to remove the
encroachment by 21.05.2026.
5. In view thereof, I am inclined to issue notice to the respondents,
returnable on 25.06.2026. The learned A.G.P. waives service for respondent
nos. 1 to 5 and 7.
6. In the meantime, there shall be ad interim relief in terms of prayer
clause 'D', which reads thus:
"(D) To grant stay to operation, execution and
implementation of encroachment notices dated 13.05.2026
issued by respondent no. 5-Sub Divisional Engineer, PWD,
Sub-Division, Sindkheda, Tq. Sindkheda, Dist. Dhule, till
pending hearing and final disposal of the present writ
petitions".
( SIDDHESHWAR S. THOMBRE, J.)
mkd/-
