The State Of Maharashtra & Anr vs Smt.Prelata W/O Purushottam ...
2016 Latest Caselaw 5451 Bom

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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      




                                                          
                               NAGPUR BENCH, NAGPUR.


     FIRST APPEAL NO.120 OF 1997




                                                         
     1) The State of Maharashtra,
         through Collector, Nagpur 




                                             
     2) Deputy Collector and Land Acquisition
         Officer (General), Nagpur.
                              ig                                   ....       APPELLANTS


                         VERSUS
                            
     1) Smt. Premlata w/o Purushottam Paldiwal,
         Aged about 45 years, 
         Landlady and housewife, 
      


         C/o Paldiwal Nursing Home, Giripeth,
         Nagpur.
   



     2) Union of India,
         through the Secretary, Ministry of 





         Defence, C/o Chief Construction Engineer,
         Defence of India, Research and Development
         Organisation Project, Rani Kothi, 
         Opp. Reserve Bank of India Quarters, 
         Civil Lines, Nagpur - 440 001.                            ....       RESPONDENTS





     ______________________________________________________________
                  Shri S.B. Bissa, Advocate for the appellants, 
             Shri V.V. Bhangde, Advocate for the respondent No.1,
              Smt. Anjali Joshi, Advocate for the respondent No.2.
      ______________________________________________________________


                                   CORAM : Z.A. HAQ, J.

DATED : 21 SEPTEMBER, 2016.

                                                  st





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               ORAL JUDGMENT :




                                                                     

First Appeal No.716 of 1996 was filed before this Court by

the Union of India (respondent No.2 in this appeal) challenging the

same award, which is challenged in the present appeal. First Appeal

No.716 of 1996 is allowed, the award passed by the reference Court is

set aside and the matter is remitted to the reference Court for deciding

the reference afresh.

In view of the judgment given in First Appeal

No.716/1996 on 21-09-2016, this appeal does not survive. The appeal

is disposed accordingly. The parties to bear their own costs.

                                                                              JUDGE

    adgokar






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                                               CERTIFICATE




                                                               

I certify that this Judgment uploaded is a true and correct copy of original signed Judgment.

Uploaded by : P.M. Adgokar. Uploaded on : 26-09-2016.

P.A. to Hon'ble Judge.