Jagannath Chindha Chaudhary vs The State Of Maharashtra Though The ...
2026 Latest Caselaw 5320 Bom

Bombay High Court

Jagannath Chindha Chaudhary vs The State Of Maharashtra Though The ... on 20 May, 2026

                                           9, 12-WPST-14844, 14846-26.odt




      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

          WRIT PETITION STAMP NO.14844 OF 2026
       MANOHAR DHOLUMAL BHOJWANI AND OTHERS
                       VERSUS
        THE STATE OF MAHARASHTRA AND OTHERS
                          AND
          WRIT PETITION STAMP NO. 14846 OF 2026

       JAGANNATH CHINDHA CHAUDHARY AND OTHERS
                             VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                                ....
Mr.Manish V. Bhamre, Advocate for Petitioners in WPST/14844/2026
Mr. Ajay D. Pawar, Advocate for Petitioners in WPST/14846/2026
Mr. A. R. Kale, AGP for Respondent Nos. 1 to 5 and 7
                                ....

                  CORAM : SIDDHESHWAR S. THOMBRE, J.

[ VACATION COURT ]

DATE : May 20, 2026 PER COURT :-

1. Heard learned counsel for the petitioners.

2. The learned counsel for the petitioners submit that the

petitioners are othe wners of the properties and without giving

notices to them, the Sub Divisional Engineer PWD issued the

impugned notices dated 13.05.2025 to the petitioners to remove

the encroachment by 21.05.2026.

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3. Counsel for the petitioners submits that the petitioners

are not the encroachers. They are owners of the property. The

respondent - Sub Divisional 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.

4. In view thereof, I am inclined to issue notice to the

respondents, returnable on 25.06.2026. The learned AGP waives

service for respondent Nos. 1 to 5 and 7.

5. 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. ]

SMS

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