Shrikrishna Ganesh Choudhari And ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 2136 Bom

903 caf 161-2021                                                                                                             1/1


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

                                  CIVIL APPLICATION (CAF) NO. 161 OF 2021
                                                     IN
                                       FIRST APPEAL NO. 1047 OF 2014

                                    Shrikrishna Ganesh Choudhary and others
                                                              -vs-
                  The State of Maharashtra through the Collector, Amravati and others.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
                                  Shri A. Shelat, Counsel for appellants/applicant.
                                  Shri N.R. Patil, A.G.P. for respondent/non-applicant No.1 and 2.
                                  Shri P.B. Patil, Counsel for respondent/non-applicant No.3.

                                  CORAM : A. S. CHANDURKAR AND N.B. SURYAWANSHI, JJ.

DATE : 02/02/2021.

Notice on the application is made returnable forthwith. Shri N.R. Patil, learned Assistant Government Pleader waives notice for non-applicant nos. 1 and 2 and Shri P.B. Patil, learned counsel waives notice for non-applicant no.3.

Perused the Civil Application and especially paragraph no.8 thereof. Accordingly, the words "Rs.200/- per square meter" mentioned in paragraph no.14 of the judgment are corrected to read as "Rs.203/- per square meter".

Similarly the last line of paragraph no.10 of the judgment is corrected to read as under:

"Thus, the market value of the acquired lands would come to Rs.203/- per square meter (Rs.152 + 45.60+5.06)".

The correction be carried out in the original judgment and corrected copy be uploaded on the website.

Civil Application is disposed of.

                                                         JUDGE                                        JUDGE
R.S. Sahare