Mandakini W/O Sahebrao Kharat And ... vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 18007 Bom

                                            1                            fa652.21.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

                    FIRST APPEAL NO.652/2021
Mandakini w/o Sahebrao Kharat and anr. .vs. State of Maharashtra through
                         Collector, Buldana
 _______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions       Court's or Judge's orders.
and Registrar's Orders.
                    Ms T. Udeshi, A.G.P. for respondent.

                    CORAM : V.M. DESHPANDE, J.

DATED : DECEMBER 23, 2021

Learned counsel for appellants is absent. This appeal is filed by original claimants, who are dissatisfied with the determination of compensation in their favour in respect of the land which is acquired by the State.

Though learned counsel for appellants is absent, I have gone through the impugned judgment and I am of the view that the appeal needs admission. Hence, ADMIT. Call for the record and proceedings.

JUDGE

kahale

Digitally signed byYOGESH ARVIND KAHALE Signing Date:23.12.2021 14:23