Rameshchandra S/O Deepchand ... vs N. L. Yeotkar, Project Directo Of ...
2021 Latest Caselaw 13179 Bom

                                                                             (1)                                                                 17.CP.220.2021


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

                                         CONTEMPT PETITION NO.220 OF 2021
                                                         IN
                                          WRIT PETITION NO.6483 OF 2019 (D)
                            Shri Rameshchandra s/o Deepchand Khandelwal and others
                                                       Vs.
                                         Shri N. L. Yeotkar and another
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                                          CORAM :                    AVINASH G. GHAROTE, J.

DATE : 15/09/2021

The judgment dated 3.3.2020 directed the respondents to pay solatium and interest in terms of section 23 (1-A) and (2) of the Land Acquisition Act, 1984, and interest thereon as per proviso to Section 28, on the enhanced compensation within three months from the date of the judgment.

2. It is contended that in spite of notice dated 29.10.2020, which has been received by the respondents, there is no compliance.

3. Issue simple notice to the respondents, returnable in two weeks.

JUDGE

Sarkate