Bombay High Court
Shamrao H. Sonawane (Decd.)By ... vs The State Of Maharashtra Through ... on 2 March, 2021
Bench: A.A. Sayed, Prakash Deu Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 3527 OF 2009
Laxmibai Gopalrao Patil (decd.)-S. G. Patil (decd.)
by Lrs.- Anil Sampatrao Patil & Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3561 OF 2009
Savaliram Kondaji Tidke (decd.)
by Lrs.- Madhukar Savliram Tidke & Ors. ...Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3562 OF 2009
Laxman Pandit Jaybhave ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3563 OF 2009
Madhav V. Patil (decd.)
by Lrs.-vivek Madhavrao Patil & Anr. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
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WITH
WRIT PETITION NO. 3564 OF 2009
Parvatabai Ghamanrao Tidke And Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3565 OF 2009
Hilla Noshir Dumasia & Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3566 OF 2009
Anusayabai Bapushet Vispute ....Petitioner
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3567 OF 2009
Dattatraya Pandharinath Joshi ....Petitioner
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
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WITH
WRIT PETITION NO. 3568 OF 2009
Prabhakar P. Jadhav (decd.)
by Lrs.- Leelabai Prabhakar Jadhav ....Petitioner
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
CIDCO Project & Ors. ....Respondents
WITH
WRIT PETITION NO. 3569 OF 2009
Uttamrao Nabhaji Mahale ....Petitioner
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3570 OF 2009
Dyandev Kisan Tidke And Anr. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3572 OF 2009
Baburao Appa Mahale ....Petitioner
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3573 OF 2009
Shankarrao Vithoba Naik And Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
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WITH
WRIT PETITION NO. 3574 OF 2009
Saraswatabai Gulabrao Kothawade And Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The SpecialLand Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3584 OF 2009
Shamrao H. Sonawane (decd.)
by Lrs.- SureshShamrao Sonawane And Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3585 OF 2009
Kashabai Vinayak Dusane (decd.)
by Lrs.-Kusum D. Dusane And Ors. ....Petitioners
V/S
The State Of Maharashtra
Through The Special Land Acquisition Ofcere
Cidco Project And Ors. ....Respondents
WITH
WRIT PETITION NO. 3858 OF 2009
Prabhakar Martandrao Bhosale ....Petitioner
V/S
The State Of Maharashtra And Ors. ....Respondents
...
Mrs. Bhavana Khemani i/b. Mr. Anil Ahuja for Petitioners in all the
matter.
Mr. V. S. Gokhale B Panel counsel for State-Respondents in all the
matters.
Ms P. M. Bhansali i/b. Hegde & Associates for Respondent-CIDCO.
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CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ.
DATED : 2nd MARCH, 2021
(In Chamber at 2.00 P.M.)
ORDER:
While correcting the judgmente we found that certain clarifcations
were required. Hence the Petitions are listed today.
2. Heard. We record the statement of learned Counsel for the
Petitioners that all the Applications of the Petitioners under section 28A
were fled within 3 months from the date of the order dated 31-01-2008
of the Division Bench of High Court except in Writ Petition No. 3527 of
2009e where the Application was also fled within 3 monthse if the time
for obtaining certifed copy of the order dated 31.01.2008 of the
Division Bench is excluded.
3. Closed for orders.
(PRAKASH D. NAIK, J.) (A.A.SAYED,J.)
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