Vimalbai Ramkishan Khodwe vs The State Of Maharashtra And ...
2021 Latest Caselaw 17024 Bom

                                      1                912-WP.7616-20.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     912 WRIT PETITION NO.7616 OF 2020

                     VIMALBAI RAMKISHAN KHODWE
                                VERSUS
                THE STATE OF MAHARASHTRA AND OTHERS

                                    ...
           Advocate for Petitioner : Mr. Mahajan Sudhakar T.
            AGP for Respondents-State : Mr. S. B. Yawalkar.
       Advocate for Respondent No.4 : Mr. S. R. Yadav h/f Mr. S. G.
                                Sangle.
                                   ...

                               CORAM : RAVINDRA V. GHUGE, AND
                                       S. G. MEHARE, JJ.

DATE : 07.12.2021

PER COURT :-

1. Respondent No.4 seeks further time to enter an affidavit-

in-reply to explain the policy of the Government or such

acquiring or requiring body as to what would be the fate of

land whose possession is taken for a project, the project is

commenced and after some development, is completely

aborted.

2. Let such reply, meeting the said issue and the

contentions of the petitioner, be filed on or before 07.01.2022.

2 912-WP.7616-20.odt

3. The learned advocate for the petitioner relies upon the

judgment delivered by the Hon'ble Apex Court (5 Judges

Bench) in Indore Development Authority Vs. Manoharlal and

others (2020) 8 Supreme Court Cases 129 and contends that

the answer lies in this judgment.

4. List this petition on 12.01.2022 in the "Urgent

Category".

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

...

vmk/-