Shantabai Nimba Mahajan vs The Special Land Acquisition ...
2021 Latest Caselaw 3456 Bom

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                                                                   wp106920.odt


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                        WRIT PETITION NO.1069 OF 2020

 Shantabai Nimba Mahajan                                Petitioner

          Versus

 The Special Land Acquisition Offcer-2,
 Uppar Tapi Project Hatnoor-2, Jalgaon
 & another                                              Respondents


 Mr.M.M.Bhokarikar, advocate for the Petitioner.


                                 CORAM : V.K.JADHAV, J.

DATE : 23rd February, 2021.

PC :

Learned Counsel for the petitioner submits that during

pendency of this petition, the Reference Court has decided

pending L.A.R. No.460 of 2006 by judgment and award dated

06th December, 2019.

In view of the above, instant writ petition has become

infructuous and is disposed of accordingly.

(V.K.JADHAV) JUDGE

adb