The Ex. Engineer, Osmanabad ... vs Pandurang Amruta Bhosale And Ors
2021 Latest Caselaw 304 Bom

                                         -1-

     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

                   920 CIVIL APPLICATION NO.159 OF 2021
                             WITH CA/161/2021
                             WITH CA/163/2021

       THE EX. ENGINEER, OSMANABAD MEDIUM PROJECT DIV.
                            OSMANABAD
                              VERSUS
                SANJAY AMRUTA BHOSALE AND ORS
                                  ...
           Advocate for Applicant : Shri Kulkarni Mukul S.
       Advocate for the Original Claimant No. 1 : Shri L.C. Patil
          AGP for Respondent Nos. 2 & 3 : Shri S.J. Salgare
                                  ...

                                       CORAM : M. G. SEWLIKAR, J.

                                       DATE      : 06th JANUARY, 2021.
PER COURT :

1. Heard Shri Kulkarni, learned counsel for the applicants.

2. Issue notice to the respodnents, returnable after twelve weeks.

3. Advocate Shri L.C. Patil, appeared suo-moto for Original Claimant/ respondent No. 1.

4. Learned AGP waives service of notice for respondent Nos. 2 and 3 & Shri L.C. Patil, learned counsel waives service of notice for respondent No. 1.

5. The judgments and awards passed by the learned Reference Court, Osmanabad, District Osmanabad in Land Acquisition References Nos. 58 of 2013 dated 15.3.2018, Land

Acquisition Reference No. 112 of 2013 dated 15.3.2018 and Land Acquisition Reference No. 64 of 2013 dated 15.3.2018 are stayed till the disposal of the appeal/s, subject to the applicants depositing of entire amount of compensation in this Court along with accrued interest thereon within a period of twelve weeks from this order.

6. Failure to do so, shall entail the vacation of stay granted without back reference to this Court.

( M. G. SEWLIKAR ) JUDGE

mahajansb/