M.K.V.D.C., Ltd., Thr Ex. ... vs Satish Pandurang Patil And Ors
2021 Latest Caselaw 2999 Bom

                                      1                              27ca1379.21




         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                       27 CIVIL APPLICATION NO.1379 OF 2021
                                 IN FAST/23386/2020
                      WITH CA/1382/2021 IN FAST/23998/2020
                      WITH CA/1390/2021 IN FAST/24011/2020
                      WITH CA/1386/2021 IN FAST/23990/2020
                      WITH CA/1388/2021 IN FAST/24004/2020


       MKVDCL, THR EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT
                  STRENGTHENING DIV. OSMANABAD
                                VERSUS
            SAHEBRAO S/O PANDURANG PATIL AND OTHERS
                                   ...
            Advocate for Applicant : Shri Shelke Avishkar S.
            AGP for Respondent No. 2 & 3 : Shri A.A.Jagatkar
                                   ...

                                    CORAM : M. G. SEWLIKAR, J.

DATE : 15th FEBRUARY, 2021.

PER COURT :

1. Heard.

2. Enhancement is granted on the basis of judgment of the

adjoining village.

3. Shri Shelke, learned counsel for applicant states that the

sale instances from the village are not considered.

4. In view of this interim relief in terms of prayer clause B,

subject to deposit of entire amount by the acquiring body within a

2 27ca1379.21

period of twelve weeks.

5. Stand over to 3.6.2021.

( M. G. SEWLIKAR ) JUDGE

mahajansb/