Vidarbha Irrigation Development ... vs Anant Dnyeshwarrao Patil And 6 ...
2017 Latest Caselaw 8485 Bom

06.11ca 3846 in fa 872.2015                                                                                            1/1

                          FARAD CONTINUATION SHEET
                 IN THE HIGH COURT OF  JUDICATURE  AT BOMBAY
                           NAGPUR BENCH  : NAGPUR.
             CIVIL APPLICATION NO.3846/2017 IN F.A. NO.872/2015
      VIDC. Nagpur through its Executive Engineer, Bembla Project Yavatmal
                                     ...vs...
                    Anant Dnyaneshwarrao Patil and another
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders    Court's or Judge's orders
or directions and Registrar's orders.
                                 Mr. P.B. Patil, Adv. for appellant. 
                                 Mr. M.J. Khan, AGP for Respondent.
                                              
                                            CORAM :     P.N. DESHMUKH, J.

DATE : 6th NOVEMBER, 2017.

This application is filed by respondent No.1, power of attorney holder for respondent Nos.2 to 5 seeking permission to withdraw decretal amount of Rs.39,86,145/- deposited with Registry of this Court, contending that after acquisition of land, above referred respondents had become landless and are facing financial difficulties.

Learned Counsel for the appellant opposed the application contending that there is vast differences in amount of compensation granted by Land Acquisition Officer and learned Reference Court.

In view of the submission as aforesaid, the application is partly allowed and the applicant is permitted to withdraw 50% of amount deposited as mentioned above on furnishing solvent surety and on furnishing usual undertaking before the Registrar (Judicial).

C.A. is disposed of.

JUDGE Parpalliwar