Ankush Manikrao Sangve vs The State Of Maharashtra Through ...
2021 Latest Caselaw 1380 Bom

Citation : 2021 Latest Caselaw 1380 Bom
Judgement Date : 20 January, 2021

Bombay High Court

Ankush Manikrao Sangve vs The State Of Maharashtra Through ... on 20 January, 2021

Bench: V.L. Achliya

                                   (1)                                 ca835.21

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

         931 CIVIL APPLICATION NO.835 OF 2021
 IN FA/2444/2019 WITH CA/11135/2018 IN FA/2444/2019

                 ANKUSH MANIKRAO SANGVE
                          VERSUS
       THE STATE OF MAHARASHTRA THROUGH COLLECTOR,
                   OSMANABADAND OTHERS
 Mr. Shaikh Shoyab, Advocate for the applicant
 Mr. A. A.Jagatkar, AGP for the respondent/State

                               CORAM : V. L. ACHLIYA, J.

DATE : 20-01-2021

P. C.

. Heard.

2. Perusal of the judgment and award passed by the reference court spell out that the reference court has enhanced the compensation based upon the decision in LAR No. 252/2008, decided on 05-12-2008.

3. The counsel representing the parties are directed to verify as to whether the LAR No. 252/2008 arising out of acquisition of land from same project and village. On the basis of which reference court has decided the reference under challenge before this court.



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                                       (2)                                   ca835.21

4. Stand over to 04-02-2021.

[ V. L. ACHLIYA, J. ]

VishalK/ca835.21

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