Sau. Shobhabai W/O Krushnaji Bade ... vs The District Collector, Nagpur ...
2021 Latest Caselaw 11430 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                    CIVIL APPLICATION (CAW) NO. 159 OF 2021
                                       IN
                         WRIT PETITION NO. 2436 OF 2017
                                     WITH
                         WRIT PETITION NO. 2435 OF 2017
                                     WITH
                         WRIT PETITION NO. 2453 OF 2017
 ( Sau. Shobhabai W/o Krushnaji Bade and another Vs. The District Collector, Nagpur and
                                       others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions                Court's or Judge's orders.
and Registrar's Orders.
                            Shri C.A. Kale, Advocate for petitioners.
                            Shri A.A.Madiwale, AGP for the respondent nos. 1 and 2.
                            Shri M.R.Joharapurkar, Advocate for the respondent no.4.

                                            CORAM : SUNIL B. SHUKRE AND
                                                    ANIL S. KILOR, JJ.

                                            DATE         : 20th AUGUST, 2021.
                                           Heard.

2. The submission is that the issue involved in this petition is squarely covered by the judgment of Hon'ble Supreme Court in the case of Indore Development Authority Vr. Manoharlal and others , reported in AIR 2020 SC 1496. The issue is about lapsing of the proceeding initiated under Land Acquisition Act, 1989 after coming into force the new Land Acquisition Act namely, Right to Fair

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Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

3. Having regard to the contention, the application is allowed.

4. Let the petitions be fixed for final disposal on 25th August, 2021.

5. Meanwhile, leave to file additional affidavit is granted to the State and Gram Panchayat.

6. The civil application is disposed of accordingly.

                                   JUDGE                                JUDGE
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