Bombay High Court
Krushna S/O Vishwanath Sananse ... vs The State Of Maharashtra Thr. The ... on 5 August, 2021
Bench: Pushpa V. Ganediwala
02ca36.21n414.21.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 970 OF 2008 (D)
(The State of Mah., thr. Collector, Buldhana Vs. Krushna Vishwanath Sananse (dead)
thr. L.R's and ors.)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri A.M. Kadukar, A.G.P. for the appellant/State.
Shri N.B. Kalwaghe, Advocate for respondents/cross-objector
CORAM:- PUSHPA V. GANEDIWALA, J.
DATED :- AUGUST 05, 2021
Civil Application No. 36/2021 in Cross-objection No.
38/2013
Shri Kadukar, learned Assistant Government
Pleader appearing on behalf of the State is directed to
deposit the balance decretal amount as per Judgment
dated 13/12/2019 passed by this Court, within a period of
two weeks.
The application stands disposed of
accordingly.
Civil Application No. 414/2021 in Cross-objection No.
38/2013
By way of this application, the legal
representatives of cross-objector-Krushna s/o Vishwanath
Sananse, since deceased through legal representatives
along with legal representatives of cross-objector
Shri Raju s/o Krushna Sananse seek permission to
withdraw the balance decretal amount with interest.
It is stated that this Court vide Judgment
dated 13/12/2019 partly allowed the cross-objection of
the claimants and directed the State to deposit the
enhanced amount of compensation.
It is submitted that this Court has directed the
State vide order dated 12/02/2021 passed in Civil
Application No. 36/2021 to deposit the cheque of the
amount of enhanced compensation within a period of four
weeks.
It is stated that cross-objector (1)(i) Raju s/o
Krushna Sananse died on 12/03/2021. The legal
representatives of Late Raju Sananse along with other
legal representatives of Late Krushna Sananse are
permitted to withdraw the balance amount of
compensation along with accrued interest thereon.
Civil Application No. 451/2021 in Cross-objection No.
38/2013
Perused the application.
The application is allowed.
The Registry is directed to release the balance
compensation amount in favour of cross-objector/
applicant No. 8-Gajanan s/o Krushna Sananse on his
behalf and on behalf of other claimants. The said amount
be released within a period of two weeks after the amount
is deposited by the State, in the account of Gajanan s/o
Krushna Sananse. The details of account is given in this
application.
The application stands disposed of
accordingly.
JUDGE
*DB
