Bombay High Court
The Executive Engineer, Minor ... vs Nivrutti Saheb Khalangre And ... on 30 August, 2021
Bench: R. G. Avachat
First Appeal No.894/2011 with
connected Appeals
:: 1 ::
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO.894 OF 2011
Vaijanath s/o Sopan Khalangre & anr. ... APPELLANTS
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. Amit S. Deshpande, Advocate for appellants
Mr. P.M. Kulkarni, Advocate for respondents No.1 and 2
Mr. P.S. Patil, Advocate for respondent No.3.
.......
WITH
FIRST APPEAL NO.895 OF 2011
Nivratti s/o Saheb Khalangre & anr. ... APPELLANTS
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. Amit S. Deshpande, Advocate for appellants
Mr. P.M. Kulkarni, Advocate for respondents No.1 and 2
Mr. P.S. Patil, Advocate for respondent No.3.
.......
WITH
FIRST APPEAL NO.896 OF 2011
Pralhad s/o Eknath Khalangre,
Died through L.Rs.
Balaji s/o Pralhad Khalangre & anr. ... APPELLANTS
VERSUS
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First Appeal No.894/2011 with
connected Appeals
:: 2 ::
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. Amit S. Deshpande, Advocate for appellants
Mr. P.M. Kulkarni, Advocate for respondents No.1 and 2
Mr. P.S. Patil, Advocate for respondent No.3.
.......
WITH
FIRST APPEAL NO.1641 OF 2011
Umakant s/o Nivratti Khalangre & ors. ... APPELLANTS
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. Amit S. Deshpande, Advocate for appellants
Mr. P.M. Kulkarni, Advocate for respondents No.1 and 2
Mr. P.S. Patil, Advocate for respondent No.3.
.......
WITH
FIRST APPEAL NO.3412 OF 2019
The Executive Engineer,
Minor Irrigation Division,
Latur ... APPELLANTS
VERSUS
Nivrutti s/o Saheb Khalangre & ors. ... RESPONDENTS
.....
Mr. P.S. Patil, Advocate for appellant
Mr. Amit S. Deshpande, Advocate for respondents No.1 and 2
Mr. P.M. Kulkarni, A.G.P. for respondents No.3 and 4
.....
WITH
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First Appeal No.894/2011 with
connected Appeals
:: 3 ::
FIRST APPEAL NO.3413 OF 2019
The Executive Engineer,
Minor Irrigation Division,
Latur ... APPELLANTS
VERSUS
Vijaynath s/o Sopan Khalangre & ors. ... RESPONDENTS
.....
Mr. P.S. Patil, Advocate for appellant
Mr. Amit S. Deshpande, Advocate for respondents No.1 and 2
Mr. P.M. Kulkarni, A.G.P. for respondents No.3 and 4
.....
CORAM : R. G. AVACHAT, J.
DATE : 30th AUGUST, 2021
PER COURT :
This motion for speaking to minutes has been
moved by learned Advocate Mr. Amit Deshpande for
appellants in First Appeal Nos.894/2011, 895/2011, 896/2011
and 1641/2011. Mr. Deshpande submits that, due to
inadvertence, in the memo of First Appeal No.1641/2011, the
name of appellant No.7 Gangadhar has been wrongly typed as
Gangadhar s/o Pralhad Shalge. He seeks leave to correct the
name of appellant No.7 as Gangadhar s/o Pralhad Shelke.
Similarly, he submits that, the total area of acquired land in
First Appeal No.1641/2011 is 4.76 Hectors. However, the
same has been wrongly typed as 1 Hector. Learned Advocate
First Appeal No.894/2011 with
connected Appeals
:: 4 ::
Mr. Deshpande seeks leave of this Court to correct the same.
2. Mr. Amit Deshpande, learned Advocate is
permitted to correct the name of appellant No.7 in memo of
First Appeal No.1641/2011 as Gangadhar s/o Pralhad Shelke
and the area of acquired land as 4.76 Hectors in place of 1
Hector. After the corrections are made, the said corrections
be made in the cause title of First appeal No.1641/2011 and
paragraph No.1 of the judgment dated 4th August 2021
respectively. Motion for speaking to minutes disposed of.
( R. G. AVACHAT )
JUDGE
fmp/-
