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Bhojraj Champatrao Dakhore And Others vs The Commissioner, Nagpur Municipal ...
2026 Latest Caselaw 5462 Bom

Citation : 2026 Latest Caselaw 5462 Bom
Judgement Date : 22 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Bhojraj Champatrao Dakhore And Others vs The Commissioner, Nagpur Municipal ... on 22 May, 2026

                                                  (1)                            915 wp 4287-2026

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

                           WRIT PETITION NO.4287 OF 2026
                         Bhojraj Champatrao Dakhore and others
                                      Vs.
  The Commissioner, Nagpur Municipal corporation, Civil Lines, Nagpur and others
--------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------------------------
                        Shri C.D. Thamke, Advocate for petitioners
                        Shri N.B. Jawade, APP for respondent/State

                        CORAM : NANDESH S. DESHPANDE, J.

DATED : 22.05.2026

Heard.

2. Issue notice to the respondents, returnable on 09.06.2026.

3. Learned Assistant Government Pleader waives notice for respondent No.4 - Collector, Nagpur.

4. The learned Counsel for the respondent Nos. 1 and 2 has filed a caveat, and learned Counsel for the petitioners makes a statement that the copy has been served, in spite of that, nobody tenders appearance for the respondent Nos. 1 and 2.

5. Learned Counsel for the petitioner points out that similarly situated persons like petitioners have already been granted interim protection while issuing notice. He (2) 915 wp 4287-2026

refers to the order in Writ Petition No. 4127/2026, passed on 12.05.2026.

6. In that view of the matter, parties are directed to maintain status quo as regards possession till next date.

7. To be heard along with Writ Petition Nos. 4127/2026 and 4185/2026.

(NANDESH S. DESHPANDE, J.) Jayashree..

 
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