[email protected] Vaijanath ... vs Bapu Vaijinath Deshmukh And ...
2021 Latest Caselaw 7334 Bom

                                        1           905-sa-465-19, sa-11-2020.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                         SECOND APPEAL NO. 465 OF 2019

 The Municipal Corporation, Latur               ... Appellant
        Versus
 Bapu s/o Vaijinath Deshmukh and others         ... Respondents
                                   ....
 Mr. V. D. Hon, Senior Advocate i/b Mr. A. V. Hon, Advocate for
 appellant
 Mr. V. V. Kabade, Advocate for respondent No.1
                                   ....

                                     WITH
                           SECOND APPEAL NO.11 OF 2020

 Satyanarayan @ Satish Vaijanath Deshmukh
 and others                                            ... Appellants
       Versus
 Bapu Vaijinath Deshmukh and another                   ... Respondents

                                   ....
 Mr. G. V. Mohekar, Advocate for the appellants
 Mr. V. V. Kabade, Advocate for respondent No.1
                                   ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 06th MAY, 2021

PER COURT :-

. It is informed that respondent No.5 in Second Appeal

No. 465 of 2019 who is Appellant No.4 in Second Appeal No.11 of

2020, has passed away. Learned Advocates for the appellant seek

time to bring on record the legal representatives of the deceased.

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                                         2             905-sa-465-19, sa-11-2020.doc

2. The appeals had been heard fully. The matters were

reserved for judgment. Meanwhile, there was proposal regarding

allowing the Corporation to utilise the land for burial of the

deceased persons of Lingayat community. The Corporation was

agreeable to reserve 1/5th portion of the suit land for being allotted

to the plaintiff in the partition, if any. The original plaintiff had

therefore been to the office of the Municipal Commissioner. They

had discussion over the matter. It is now informed by the learned

Senior Advocate that the Commissioner has proposed to place the

proposal before the general body.

3. In view of the above, stand over to 16th June, 2021.

4. The status-quo order to continue till next date.

[ R. G. AVACHAT, J. ]

SMS

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