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Bhausaheb Ananda Madage And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 15854 Bom

Citation : 2021 Latest Caselaw 15854 Bom
Judgement Date : 16 November, 2021

Bombay High Court
Bhausaheb Ananda Madage And ... vs The State Of Maharashtra And ... on 16 November, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                                                     12219.21WP+.odt
                                               1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                     913 WRIT PETITION NO.12219 OF 2021

                            BALU ANANDA MADAGE
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS
                                     AND
                     914 WRIT PETITION NO.12252 OF 2021

                     BHAUSAHEB ANANDA MADAGE AND OTHERS
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
          Mr. Amol S. Sawant, Advocate for the petitioners
          Mr. A.R. Kale, AGP for the respondent/State.
                                 ...
                               CORAM : S.V. GANGAPURWALA
                                           AND
                                        R.N. LADDHA, JJ.
                                         DATE      :    16th      NOVEMBER, 2021

          PER COURT :-

At the request of learned counsel for the petitioners leave to correct Respondent no.6.

2. The petitioners claim that the land acquisition proceedings stand lapsed as per section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013. Some of the petitioners are successors of the land owners and some of them are the purchasers. The learned counsel for the petitioners places reliance on the judgment of the Apex Court in the

12219.21WP+.odt

case of Government (NCT of Delhi) V/s Manav Dharam Trust and another) reported in (2017) 6 SCC 751.

3. Issue notice to the respondents, returnable on 14th December, 2021. The learned A.G.P. waives service for respondent nos.1 to 5.

(R.N. LADDHA, J.) (S.V. GANGAPURWALA, J.)

SGA

 
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