State Of Maha., Thr. Sect., ... vs Sudhakar Uttamrao Tahkre And ...
2021 Latest Caselaw 1744 Bom

Citation : 2021 Latest Caselaw 1744 Bom
Judgement Date : 27 January, 2021

Bombay High Court

State Of Maha., Thr. Sect., ... vs Sudhakar Uttamrao Tahkre And ... on 27 January, 2021

Bench: V.M. Deshpande

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
              CIVIL REVISION APPLICATION NO. 94 OF 2017
       State of Maharashtra, through its Secretary, Revenue and Forest
                Department, Mantralaya, Mumbai and others
                                    Vs.
                  Sudhakar Uttamrao Thakre and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Smt. M.A. Barabde, AGP for applicants.

                                  CORAM : V.M. DESHPANDE, J.

DATE : JANUARY 27, 2021.

This revision was decided by this Court (Coram: Z.A.Haq, J.) on 09.09.2019. While disposing the civil revision, this Court directed the non-applicant no.1 in the revision i.e. Sudhakar Uttamrao Thakre to pay costs of Rs.1,00,000/- to the State of Maharashtra. In spite of that directions, the costs is not paid.

(2) Today, Smt. Barabde, learned Assistant Government Pleader for the applicants states that even the said judgment in civil revision is not challenged before the Hon'ble Apex Court. Thus, the said judgment directing the non-applicant no.1 to pay costs of Rs.1,00,000/- has attained its finality.

(3) This matter was listed for non-compliance on 19.01.2021. Since nobody was appearing for non-applicant No.1, the matter was kept today. Even today, the non-applicant no.1-Sudhakar Uttamrao Thakre and his counsel are absent. The costs is not yet paid.

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         (4)            In that view of the matter, the Collector, Amravati

is hereby directed to recover the amount of Rs.1,00,000/- from the non-applicant No.1 - Sudhakar Uttamrao Thakre by way of arrears of land revenue and report the compliance to this Court, after the amount is recovered.

JUDGE Wagh