Shesherao Kachru Tupe And Others vs The State Of Maharashtra And ...
2016 Latest Caselaw 1879 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD




                                                       
                              WRIT PETITION NO. 8742 OF 2015

                      SHESHERAO KACHRU TUPE AND OTHERS
                                        VERSUS
                     THE STATE OF MAHARASHTRA AND OTHERS




                                                      
                                           ...
                     Advocate for Petitioners : Kulkarni Pramod A.
                         AGP for Respondents: Mr.V.M.Kagne
                                           ...




                                         
                                      CORAM :       A.V.NIRGUDE &
                              ig                    V.L.ACHLIYA,JJ.

                                    DATED :         26TH APRIL,2016
                            
     PER COURT :-

The learned AGP placed before the Court communication

dated 25/4/2016, indicating that the land of the petitioners would be

acquired afresh by private negotiation. In view of this, Petition has served its purpose. Writ Petition is disposed of. However, we direct the respondents to complete the process of negotiation, payment of

compensation and transfer of the land as early as possible, in any case within four months from today.

(V.L.ACHLIYA,J.) (A.V.NIRGUDE,J.) umg/