The Executive Engineer, Seena ... vs Ramkrushna Shrirang Thorbole ...
2021 Latest Caselaw 9045 Bom

                                                                        5-CA-5921-21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 5921 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12175 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Dattatray Konderao Patil and Others                    ..RESPONDENTS

                                     AND
                      CIVIL APPLICATION NO. 5923 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12460 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Janabai Rama Tambare                                   ..RESPONDENT

                                     AND
                      CIVIL APPLICATION NO. 5925 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12470 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Baburao Ashruba Tambare                                ..RESPONDENT

                                     AND
                      CIVIL APPLICATION NO. 5927 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12465 OF 2021




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The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Saudagar Namdeo Raut and Another                       ..RESPONDENTS

                                     AND
                      CIVIL APPLICATION NO. 5929 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12454 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Ashabai Uttreshwar Khirsagar and Others                ..RESPONDENTS

                                     AND
                      CIVIL APPLICATION NO. 5931 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12451 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Raghunath Ashruba Tambare                              ..RESPONDENT

                                     AND
                      CIVIL APPLICATION NO. 5933 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12457 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                             ..APPLICANTS
      VERSUS
Ramkrushna Shrirang Thorbole
(Died) Through L.Rs.
Ratan Ramkrushna Thorbole and Others                   ..RESPONDENTS




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                                                                           5-CA-5921-21.odt




                                      AND
                       CIVIL APPLICATION NO. 5936 OF 2021
                                       IN
                       FIRST APPEAL (ST) NO. 12448 OF 2021


The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                               ..APPLICANTS
      VERSUS
Shrimant Dyandeo Tambare                                 ..RESPONDENT

                                    ....
Mr. R.A. Tambe, Advocate for applicants
                                    ....

                                              CORAM : R.G. AVACHAT, J.

DATED : 12th JULY, 2021

PER COURT :

1. Heard.

2. Issue notice to the respondents, returnable on 09th August, 2021.

3. Mr. Tambe, learned counsel for the applicants states that the

enhancement is more than 7-8 times of the amount granted by Special Land

Acquisition Officer. He, therefore, seeks permission to deposit only 25% of

the amount under award. He also states that interest has been granted from

the date of notification under Section 4 of Land Acquisition Act.

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5-CA-5921-21.odt

4. This submission is not acceptable. For the present, on condition of

depositing 50% of the amount under award within a period of twelve (12)

weeks, there shall be stay to the effect and functioning of the impugned

judgment and award till next date.

( R.G. AVACHAT, J. ) SSD

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