Manik Mahadeorao Virulkar vs The State Of Maharashtra Through ...
2021 Latest Caselaw 16150 Bom

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                                                             22.11 fa 597 of 2021.odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR

                            First Appeal No.597 of 2021
                                  Manik Mahadeorao Virulkar
                                            Versus
                                  The State of Maharashtra,
                               through the Collector, Yavatmal,
                               Tq. & Dist. Yavatmal, and others

 Office Notes, Memoranda of Coram,
 appearances, Court's orders or directions               Court's or Judge's orders
 and Registrar's order
             Shri S.S. Bhalerao, Advocate for Appellant.

                       CORAM : V.M. DESHPANDE, J.

DATE : 22nd NOVEMBER, 2021

1. After having gone through the contents of the judgment, which is impugned in this First Appeal, I am of the view that the appellant has made out a case for enhancement of compensation.

2. Admit.

3. Ms Mayuri Deshmukh, learned Assistant Government Pleader, waives service of notice for the respondent- State.

4. Call for record and proceedings.

JUDGE.

Lanjewar