Satish Sukhdeo Kadam vs The Executive Engineer And Ors
2021 Latest Caselaw 11596 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                             WRIT PETITION NO.2960 OF 2021


     Sushma Rajendra Chaure                      .... Petitioner

            Vs.

     The Executive Engineer,                  ....      Respondents
     Minor Irrigation (Local Sector)
     Division, Solapur & Ors.

                                         WITH
                             WRIT PETITION NO.2962 OF 2021


     Shrihari Digambar Kadam & Ors.              .... Petitioners

            Vs.

     The Executive Engineer,                  ....      Respondents
     Minor Irrigation (Local Sector)
     Division, Solapur & Ors.

                                         WITH
                             WRIT PETITION NO.2963 OF 2021


     Nagnath s/o Bharat Pawar                 ....    Petitioner

            Vs.

     The Executive Engineer,                  ....      Respondents
     Minor Irrigation (Local Sector)
     Division, Solapur & Ors.


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                                          WITH
                              WRIT PETITION NO.2964 OF 2021


     Hanmant s/o Sukhdeo Kadam                       ....    Petitioner

             Vs.

     The Executive Engineer,                         ....      Respondents
     Minor Irrigation (Local Sector)
     Division, Solapur & Ors.

                                          WITH
                              WRIT PETITION NO.2966 OF 2021


     Satish s/o Sukhdeo Kadam                        ....    Petitioner

             Vs.

     The Executive Engineer,                         ....      Respondents
     Minor Irrigation (Local Sector)
     Division, Solapur & Ors.

     Mr. P.B. Rakhunde for Petitioner/s in all Petitions.
     Mr. A.P. Vanarase, AGP for Respondent Nos. 1 and 3 - State

                                         Coram : NITIN W. SAMBRE, J.

Date : 23rd AUGUST, 2021

P.C.:

1. Counsel for the Petitioners, on instructions submits that the

Petitioner/s shall not be claiming interest in case if the enhancement as

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granted from 23rd July 2019 till the decision of the Writ Petition. Since

the statement is made on instructions, the same is accepted as an

undertaking.

2. In the light of the Division Bench judgment of this Court in

the matter of Divakar Prabhakar Kopade Vs. Sub Divisional Officer

(L.A.O.), Aurangabad, reported in (2019) 6 M.L.J., page 591, issue

notice to the Respondents indicating that if time permits the matters

will be taken up for final disposal, returnable on 30th September, 2021.

3. Learned AGP waives service of notice on behalf of

Respondent Nos. 1 and 3.

( NITIN W. SAMBRE, J.)