State Of Maharashtra vs Bapurao Vitthal Patil
2021 Latest Caselaw 6813 Bom

                                                                          fa976.02
                                          1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                        FIRST APPEAL NO.976 OF 2002

 The State of Maharashtra,
 Through Collector, Jalgaon.
                                                           ...APPELLANT
                                                      (Orig. Respondent)
        VERSUS

 Bapurao Vitthal Patil
 Age-41 years, Occu:Agri.,
 R/o-Wanegaon,
 Taluka-Pachora,
 District-Jalgaon
                                                            ...RESPONDENT
                                                           (Orig. Claimant)

                   ...
      Mr.B.V. Virdhe, A.G.P. for Appellant.
      Mr.Ram B. Deshpande Advocate for Respondent.
                   ...

                CORAM:          ANIL S. KILOR, J.

                 DATE :        28th APRIL, 2021


 ORAL ORDER :

1. Learned counsel appearing for respective parties

have pointed out that in the connected matters arising out of the

same land acquisition proceeding and from same village, this

Court vide Judgment and order dated 9th December 2015

fa976.02

dismissed all the appeals, namely, First Appeal Nos. 222 of

2000, 343 of 2000, 344 of 2000, 971 of 2002, 972 of 2002, 973

of 2002, 974 of 2002 and 975 of 2002, filed by the State of

Maharashtra.

2. Learned AGP fairly states that present appeal is

covered by the said Judgment dated 9th December 2015 passed

by this Court in above referred first appeals.

3. In that view of the matter, I do not want deviate

from the view taken in the Judgment dated 9th December 2015.

4. Accordingly, the appeal is dismissed. No order as to

costs.

5. If any amount is lying in this Court deposited by the

acquiring body, the same is permitted to be withdrawn by the

claimant along with the interest, if any, accrued thereon.

6. Pending civil applications are also disposed of.

[ANIL S. KILOR, J.]

asb/APR21