Jalgaon Municipal Corporation ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 1010 Bom

                                                                     924-wp-609-21
                                            1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 609 OF 2021.

 Jalgaon Municipal Corporation, Jalgaon
 Through its Commissioner                           ... Petitioner.

          Versus

 The State of Maharashtra
 and others                                         ... Respondents.
                                   ....
 Mr. S.P. Brahme, Advocate for the Petitioner.
 Mr. S.R. Yadav Lonikar, A.G.P. for Respondent Nos. 1 to 4.
                                   ....

                                CORAM : S.V. GANGAPURWALA AND
                                        SHRIKANT D. KULKARNI, JJ.

DATE : 15th JANUARY, 2021 PER COURT:-

1. The learned counsel for the petitioner submits that the

reference against the award passed under Right to Fair Compensation

and Transparency in Land Acquisition, Rehabilitation and

Resettlement Act, 2013 is filed by the petitioner. However, the same

may not be maintainable on behalf of the acquiring body. The learned

counsel refers to the passing reference made by this Court under

order dated 08.11.2019 in writ petition No.1883 of 2018 with

connected matters. The same will have to be considered on its own

merits, as in the said judgment only passing reference is made and

that was not the issue involved.

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924-wp-609-21

2. Issue notice to respondents, returnable on 12.03.2021. The

learned A.G.P. waives service of notice for respondent Nos. 1 to 4.

Hamdast allowed.

3. Till then, the authority before whom the reference filed by the

petitioner is pending, shall not pass the final order.

 ( SHRIKANT D. KULKARNI )                     ( S.V. GANGAPURWALA )
         JUDGE                                         JUDGE

 S.P. Rane




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