Dy. Chief Engineer Construction ... vs Sopan Bhaguram Jatal And Others
2021 Latest Caselaw 12146 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          40 Writ Petition No.9541 Of 2021

Dy Chief Engineer,
Construction Central Railway,
Division Pune, Pune                                       ..       Petitioner
          Versus
Sopan Bhaguram Jatal and Others               ..     Respondents
                                ...
           Mr D.V. Soman, Advocate for the Petitioner
          Mr S.P. Tiwari, AGP for Respondent Nos.8 & 9
                                ...

                                      CORAM : S. V. GANGAPURWALA
                                                       AND
                                              R.N. LADDHA, JJ.

DATE : 30-08-2021

PER COURT : -

1. The learned Counsel for the petitioner submits that the

application under Section 28-A of the Land Acquisition Act is allowed

by respondent No.9 even though the first appeal against the reference

is pending and stay has been granted by this Court to the Judgment

of the reference Court.

2. Issue notice to the respondents, returnable on 25-10-2021.

The learned AGP waives notice for Respondent Nos.8 and 9.

Gajanan

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3. Till then, there would be ad interim stay to the impugned order

on the condition that, the petitioner deposits the amount awarded

under the impugned order till 25-10-2021.

      [ R.N. LADDHA ]                         [ S. V. GANGAPURWALA ]
          JUDGE                                        JUDGE
                                     ...




Gajanan