Shaikh Mahebub Bandagi (Died) ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 17411 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                CIVIL APPLICATION NO.12794 OF 2021 IN
                    FIRST APPEAL NO.2127 OF 2015


 Shaikh Mahebub Bandagi, Died L.Rs.
 Murtaja Mahebub Patel & ors.                     ... APPLICANTS
          VERSUS
 The State of Maharashtra & ors.                  ... RESPONDENTS
                                .......
 Ms L.R. Thakur, Advocate holding for
 Mr. L.C. Patil, Advocate for applicants
 Mr. Y.G. Gujarathi, A.G.P. for respondents No.1 and 2
                                .......

                                       AND
         CA NO.12795/2021 IN FIRST APPEAL NO.2122/2015
                            ......

                                  CORAM :    R. G. AVACHAT, J.

                                  DATE :     14th DECEMBER, 2021
 PER COURT :

Heard. Interest is said to have been granted from the date of possession and not from the date of award. The same is in breach of the observations made by Full Bench judgment of this Court in case of State of Maharashtra Vs. Kailash Shiva Rangari [2016 (3) Mh.L.J. 457]. In the fitness of things, the applicants are permitted to withdraw 75% of the amount in deposit on furnishing usual undertaking. Civil Applications are disposed of.

( R. G. AVACHAT ) JUDGE fmp/-