Sau. Rekha Narhari Bind vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 15263 Bom

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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.

                               FIRST APPEAL NO. 1145 OF 2015
                                SMT. REKHA NARHARI BIND
                                        VERSUS
                 STATE OF MAH., THRU. COLLECTOR, AMRAVATI AND OTHERS
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

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Mr. D. P. Dapurkar, Advocate for the appellant Mr. K. L. Dharmadhikari, A.G.P. for respondent nos.1 and 2.

CORAM : V. M. DESHPANDE J.

DATE : OCTOBER 25, 2021.

1. Against the judgment and order dated 13.04.2012 passed by the learned 2nd Joint Civil Judge, Senior Division, Amravati in Land Acquisition Case No. 162/2006, two appeals were filed before this Court. One was filed by Union of India, Central Railway, through the Deputy Chief Engineer (Construction) which was registered as First Appeal No. 1273/2013 and another appeal was filed by the land holders which was registered as First Appeal No. 1145/2014. These two appeals were decided by a common judgment by this Court (Coram : Pushpa V. Ganediwala, J.) on 26.11.2019. By the said, appeal filed on behalf of Union of India, Central Railway i.e. F.A. No.1273/2013 was dismissed, whereas the appeal filed by the land holders i.e. F.A. No. 1145/2015 was allowed and thereby compensation was enhanced in favour of the land holders.

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2. Office has raised an objection that the land holders/appellants in F.A.No. 1145/2015 are required to pay the deficit Court Fees.

3. Today, when this appeal was taken up, Mr. Dapurkar, learned counsel for the appellants makes a statement that against the common judgment and order dated 26.11.2019, the Union of India has filed a review application bearing M.C.A. Stamp No. 460/2021 along an application for condonation of delay having Civil Application (CAO) No.532/2021.

4. In that view of the matter, place this note for consideration after decision of the review application.

JUDGE

Diwale