Lalita Murlidhar Rasal And Anr vs Maharashtra Krushna Valley ...
2021 Latest Caselaw 13501 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                 CIVIL APPLICATION NO.3827 OF 2020 IN
                     FIRST APPEAL NO.1003 OF 2018


 Lalita Murlidhar Rasal & anr.                   ... APPLICANTS
          VERSUS
 Maharashtra Krushna Valley
 Development Corporation & ors.                  ... RESPONDENTS

                                 .......
 Mr. P.V. Barde, Advocate for applicants
 Mr. A.M. Gaikwad, Advocate for respondent No.1.
 Mr. P.N . Kutti, A.G.P. for respondents No.3 and 4
                                 .......

                                  CORAM :   R. G. AVACHAT, J.

                                  DATE :    20th September, 2021

 PER COURT :

Heard. In view of the judgments of this Court in

case of Hafix Ismail Shaikh & ors. Vs. Special Land Acquisition

Officer & ors. [2005 (4) Bom.C.R. 185] and Pandurang D.

Rane & ors. Vs. Vijabai V. Rane Sardessai & ors. [2010 (1)

Bom.C.R. 58], the Civil Application is not maintainable. The

same, therefore, stands disposed of.

( R. G. AVACHAT ) JUDGE

fmp/-