Kausar Tasnim W/O Dr. Mohd. Taher ... vs The State Of Maharashtra And Ors
2021 Latest Caselaw 16814 Bom

                                                         First Appeal No.2019/2021
                                          :: 1 ::



           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                        FIRST APPEAL NO.2019 OF 2021



 Kausar Tasnim w/o Dr. Mohd. Taher
 and others                                              ... APPELLANTS

          VERSUS

 The State of Maharashtra & ors.                         ... RESPONDENTS

                               .......
 Mr. Milind M. Patil (Beedkar), Advocate for appellants
 Mr. A.B. Chate, A.G.P. for R.No.1 and 2
                               .......

                                     CORAM :        R. G. AVACHAT, J.

                                     DATE :         3rd DECEMBER, 2021
 PER COURT :


                   It   is     informed       by    learned    counsel       for     the

  appellants        that,      the    Reference      Court    has     decided        the

reference relying on the judgment in some other Land

Acquisition Reference. The said judgment is challenged in

First Appeal No.812/2006, which is pending before this Court.

Learned counsel meant to say that, the outcome in that

appeal will have bearing on this appeal and therefore, he

seeks admission of this appeal.

2. Hence Admit.

First Appeal No.2019/2021 :: 2 ::

3. Learned A.G.P. waives service for respondents

No.1 and 2.

4. Liberty to move the matter early on decision of

First Appeal No.812/2006.

( R. G. AVACHAT ) JUDGE

fmp/-