Laxman Waghuji Zurale vs The State Of Maharashtra And ...
2016 Latest Caselaw 1355 Bom

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     drp
             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD




                                                                          
                         WRIT PETITION NO.7986 OF 2014




                                                 
     Laxman Waghuji Zurale                                          PETITIONER
     Age - 66 years, Occ - Agriculturist
     At presetn residng at Nimgaon Khairi
     Taluka - Shrirampur,




                                                
     District - Ahmednagar

              VERSUS




                                        
     1.       The State of Maharashtra                          RESPONDENTS
              Through Revenue & Forest Department,


     2.
                             
              Mantralaya, Mumbai

              The Deputy Collector,
              (Land Acquisition Officer No.9)
                            
              At Ahmednagar
              District - Ahmednagar

     3.       The Collector, Ahmednagar
      

              District - Ahmednagar
   



     4.    The Maharashtra State Farming Corporation
           270, Bhamburda,
           Senapati Bapat Marg,
           Pune - 411 016
                                     .......





     Mr. S. D. Kulkarni h/f Mr. S. S. Kulkarni, Advocate for petitioner
     Mr. S. N. Kendre, AGP for respondent-State
     Mr. R. R. Karpe, advocate for strangers
                                     .......





                                   [CORAM : SUNIL P. DESHMUKH, J.]

                                     DATE : 7th APRIL, 2016

     ORDER :

1. Rule. Rule made returnable forthwith and heard learned

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advocates for the appearing parties finally with consent.

2. Learned advocate for the petitioner submits that aggrieved

by the remark as appearing at page 71 in respect of person at

serial No.100, the petitioner has been in writ petition before this

court.

3. Learned advocate for the petitioner further points out order

dated 3rd February, 2013 in first appeal No.2382 of 2014 with

civil application No.13015 of 2014. According to him, under the

same, for the petitioner the dispute stands resolved and as such,

the authorities may be directed to take action pursuant to the

same.

4. It is for the petitioner to point out said order to the

authorities concerned and it is for the authorities concerned to

pass appropriate orders. Authorities may consider request for

expeditious disposal, preferably within a period of three months.

5. Mr. Karpe, purports to submit on behalf of the strangers

that the strangers should have an opportunity to agitate their

grievance before the authorities.

6. It is for the strangers, if so advised, to make submissions

before the authorities and it is for the authorities to consider

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submissions in accordance with facts and law.

7. With aforesaid, writ petition stands disposed of. Rule is

made absolute in aforesaid terms.

[SUNIL P. DESHMUKH, J.]

drp/wp7986-14