State Of Maharashtra vs Bapu Aba Satpute
2018 Latest Caselaw 731 Bom

Citation : 2018 Latest Caselaw 731 Bom
Judgement Date : 19 January, 2018

Bombay High Court

State Of Maharashtra vs Bapu Aba Satpute on 19 January, 2018

Bench: M.S. Sonak

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        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD
                 FIRST APPEAL NO.459 OF 2003
                                
 The State of Maharashtra                  Appellant

          Versus

 Bapu Aba Satpute
 r/o Sakegaon,
 District Ahmednagar                                         Respondent

 Mr. A.M. Phule, AGP for appellant. 
 None present for the Respondent. 


                                        CORAM : M.S. SONAK, J.

                                       DATE     : 19th JANUARY, 2018

 ORAL JUDGMENT :

 1                Heard   Mr.Phule,   learned   A.G.P.   For   the   appellant.

Respondent is neither present nor represented, though served.

2 In this case, the SLAO had, in entirety, awarded compensation of Rs.9600/-, which has been enhanced by the Reference Court to Rs.12,000/-. This means that the excess compensation awarded by the Reference Court comes to only Rs.2400/-.

3 For the reasons set out in the order dated 06.02.2017 in Civil Application No.5080/2001 and connected matters, (State of Maharashtra Vs. Jagannath Sahebrao Wable), 2017 (5) MhLJ 691, this appeal is liable to be dismissed. However, it is clarified that this dismissal may not be taken as approval of the rate determined by the Reference Court. Further, taking into

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consideration quantum of the compensation involved and also the fact that the impugned award, in this case was made on 30.09.1997, this appeal is dismissed. There shall be no order as to costs.

( M.S. SONAK, J. )

adb/fa45903