The Executive Engineer, ... vs Shalubai Shrawan Karande And ...
2021 Latest Caselaw 312 Bom

                                        -1-

     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

                   926 CIVIL APPLICATION NO.176 OF 2021

         THE EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT,
             STRENGTHENING DIV. OMERGA, OSMANABAD
                            VERSUS
             SHALUBAI SHRAWAN KARANDE AND OTHERS

                               ...
         Advocate for Applicant : Shri Kulkarni Mukul S.
 Advocate for Respondent No. 1 : Shri L.C.Patil ( Original Claimant)
         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 applicant.

2. Issue notice to the respondents, 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. Shri Kulkarni, learned counsel for applicant submits that the learned Reference Court has not accepted the report of valuation and still has granted 90% of the amount of

compensation. He submits that he is ready to deposit 70% of the amount of compensation.

6. In view of the aforesaid submission, the judgment and award dated 06/06/2018 passed by the learned Reference Court, Osmanabad, District Osmanabad in Land Acquisition References No. 103 of 2018, is stayed till the disposal of the appeal, 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 today.

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

( M. G. SEWLIKAR ) JUDGE mahajansb/