Bombay High Court
Vithoba Mango Rote, Died Thr. ... vs The State Of Mah And Ors on 29 January, 2018
Bench: M.S. Sonak
(1) 96-FA 688 of 2005 & ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
96 FIRST APPEAL NO. 688 OF 2005
1. The State of Maharashtra
and the Spl. Land Acquisition
Officer, M.I.W., Jalgaon.
2. The Executive Engineer,
M.I.W., Jalgaon. ..Appellants.
VERSUS
1. Baburao Madhav Patil, Age 65,
2. Gopal Madhav Patil, Age 48,
3. Sitaram Janardhan Patil, Age 40,
4. Chameli Janardhan Patil, Age 68,
5. Subhadra Vasant Wani, Age 54,
All Agriculturists,
R/o.Nashirabad, Taluka and
District Jalgaon. ..Respondents
...
AGP for Appellants : Mr.A.M.Phule
Advocate for Respondents : Mr.A.B.Kale
...
WITH
X-OBJST/23323/2011 IN FA/688/2005 WITH FA/689/2005 WITH
FA/690/2005 WITH X-OBJST/23320/2011 IN FA/690/2005 WITH
FA/691/2005 WITH X-OBJST/23327/2011 IN FA/691/2005 WITH
FA/692/2005 WITH FA/693/2005 WITH FA/694/2005
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(2) 96-FA 688 of 2005 & ors
CORAM : M.S.SONAK, J.
DATE : 29.1.2018
ORAL JUDGMENT:-
1) Heard Mr.A.M.Phule learned AGP for the appellants
and Mr.A.B.Kale for the respondents.
2) Mr.A.M.Phule learned AGP points out that all these
appeals pertain to the lands which came to be acquired
for the Murdapur Project. The lands acquired are from
village Nashirabad, Tq. and Dist. Jalgaon. He points out
that this Court by its Judgment and order dated 17.1.2018
in First Appeal No.645 of 2005 has dismissed identical
appeal instituted on behalf of the appellants. He points
out that by further Judgment and order dated 18.1.2018 in
First Appeal No.641 of 2005, identical First Appeal as
well as Cross-Objection came to be disposed of by this
Court in relation to acquisition for the very same
Murdapur Project. He points out that this Court relying
upon the aforesaid two Judgments and orders, also
disposed of a batch of First Appeals and Cross-Objections
(3) 96-FA 688 of 2005 & ors
in relation to acquisition of lands from Nashirabad,
which were also acquired for very same Murdapur Project.
These were First Appeal Nos.429 of 2005 and connected
matters.
3) Since this batch of matters stand covered by the
aforesaid Judgments and orders, this batch of First
Appeals and Cross-Objections are also disposed of for the
reasons recorded in the aforesaid Judgments and orders.
4) The First Appeals and Cross-Objections are
consequently dismissed.
5) There shall be no order as to costs.
6) Pending civil applications, do not survive and stand
disposed of.
[M.S.SONAK, J.]
SPT/96-FA 688 of 2005 & ors
