Sayyed Azar Sayyed Jakirsab And ... vs The Ex. Engineer, Minor ...
2021 Latest Caselaw 3160 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                961 CIVIL APPLICATION NO.14677 OF 2019
                           IN FAST/42188/2017

            SAYYED AZHAR SAYYED JAKIRSAB AND ORS
                             VERSUS
  THE EX. ENGINEER, MINOR IRRIGATION DIVISION LATUR AND ANR
                                ...
        Advocate for Applicants : Shri Ashwin Sakolkar h/f.
                                      Shri Vijay G.Sakolkar
           AGP for Respondents-State : Shri P.M.Kulkarni
           Advocate for Respondent No.1 : Shri Surwase
                                ...
                 CORAM : M. G. SEWLIKAR, J.

Date: February 17, 2021 ...

PER COURT :-

1. Heard.

2. Shri Ashwin Sakolkar, learned counsel for the applicants states that in similar matters arising out of the same project, the Division Bench of this Court has enhanced the compensation more than four times. He submitted that in light of this Judgment, enhancement in this appeal will also be on the same terms.

3. Learned counsel for respondent states that the Acquiring Body has preferred the appeal against this Judgment.

4. In view of above, the applicants are allowed to withdraw 75% of the amount of compensation on furnishing undertaking on usual terms.

( M. G. SEWLIKAR, J. )

SPT