Bacchav Sukhdeo Satpute vs The State Of Maharashtra And ...
2021 Latest Caselaw 9272 Bom

                                                                     6334.20wp
                                    (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                     960 WRIT PETITION NO.6334 OF 2020

                     SHANKAR PATILBA SATPUTE
                             VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS

   WITH WP/6137/2021 WITH WP/5957/2021 WITH WP/6045/2021
   WITH WP/6064/2021 WITH WP/7265/2021 WITH WP/5959/2021
   WITH WP/5962/2021 WITH WP/6067/2021 WITH WP/5966/2021
   WITH WP/6133/2021 WITH WP/6135/2021 WITH WP/6065/2021
   WITH WP/6136/2021 WITH WP/7269/2021 WITH WP/7270/2021
   WITH WP/7263/2021 WITH WP/6068/2021 WITH WP/6069/2021
   WITH WP/5977/2021 WITH WP/7268/2021 WITH WP/6027/2021
   WITH WP/6066/2021 WITH WP/7264/2021 WITH WP/5969/2021
   WITH WP/7266/2021 WITH WP/7262/2021 WITH WP/7267/2021
                                   ...
 Mr D. A. Bhide, Advocate for petitioners;
 Mr S. B. Yawalkar and Mr S. R. Yadav-Lonikar, A.G.P.s for
 respondents/State

                                CORAM : RAVINDRA V. GHUGE
                                               AND
                                        S. G. MEHARE, JJ.

DATE : 15th July, 2021

PER COURT:

1. The issue raised in these petitions by these petitioners is as

against the demand for Court fees upon References under Section 64

of the Right to Fair Compensation and Transparency in the Land

Acquisition, Rehabilitation and Resettlement Act, 2013. Further

6334.20wp

grievance is that the Reference Applications filed by these petitioners

have not been entertained on the ground that Court fees were not

deposited.

2. Since the submissions of the learned Advocates for the

respective sides have been heard and the brief written notes of the

submissions and compilation of case law have been tendered before us,

we are closing these matters for judgment.

3. Notwithstanding the above, the Reference Applications of these

petitioners shall be processed by the competent authority and would

naturally be governed by the verdict that we would pronounce in these

matters.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

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