Executive Engineer, Nandur ... vs Kacharu Tukaram Shirsat And Ors
2021 Latest Caselaw 11290 Bom

                                                         5.IA 234-20 IN FAST 421-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                      INTERIM APPLICATION NO. 234 OF 2020
                                       IN
                        FIRST APPEAL (ST.) NO. 421 OF 2020


 Executive Engineer, Nandur
 Madhyameshwar Project, Nasik                 ... Applicant/Appellant

                  Vs.

 Kacharu Tukaram Shirsat and Ors.             ... Respondents


 Ms. Chaitrali A. Deshmukh, Advocate for the Applicant / Appellant
 Mr. Yogesh Dabke, AGP for State-Respondent No. 10.

                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    18th AUGUST 2021

 PC:

 1.        Heard.

2. By this application, Applicant is seeking stay of the impugned

judgment and award dated 7th August 2017 passed by the learned Civil

Judge, Senior Division, Nasik in application under Section 18 of the

Land Acquisition Act in LR No. 226 of 2010. Learned counsel for the

Applicant submits that in similar matters in respect of the same project

notices have been issued.

3. In this view of the matter, issue notice to the Respondents,

returnable on 17th September 2021.

Nikita Gadgil 1 of 2

5.IA 234-20 IN FAST 421-20.odt

4. Learned AGP, Mr. Dabke waives service for Respondent No.10.

5. The Applicant is permitted to serve by any legitimate mode of

private service and file affidavit of service with tangible proof by the

next date.

6. List the matter on 17th September 2021.

                                               ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                           2 of 2