Baburao Sarjerao Kohle (Kavhale) ... vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 13663 Bom

                                 1             966 to 971-CA-8595-2018+.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD
                 CIVIL APPLICATION NO. 8595 OF 2018
                                 IN
        CIVIL REVISION APPLICATION STAMP NO. 17353 OF 2018

 Bapurao Saluba Bakal                            ... Applicant
      Versus
 The State of Maharashtra and another            ... Respondents

                 CIVIL APPLICATION NO. 9512 OF 2018
                                 IN
         CIVIL REVISION APPLICATION STAMP NO.14428 OF 2018
 Uttamrao Gajba Dahihande                        ... Applicant
      Versus
 The State of Maharashtra and another            ... Respondents

                 CIVIL APPLICATION NO. 9513 OF 2018
                                 IN
        CIVIL REVISION APPLICATION STAMP NO. 14437 OF 2018
 Anna Saluba Bakal                               ... Applicant
      Versus
 The State of Maharashtra and another            ... Respondents

                 CIVIL APPLICATION NO. 9590 OF 2018
                                 IN
        CIVIL REVISION APPLICATION STAMP NO. 14431 OF 2018
 Jagannath Jaywantrao Bakal                      ... Applicant
      Versus
 The State of Maharashtra and another            ... Respondents

                 CIVIL APPLICATION NO. 9591 OF 2018
                                 IN
        CIVIL REVISION APPLICATION STAMP NO. 14443 OF 2018
 Baburao Sarjerao Kohle (Kavhale) and others     ... Applicants
      Versus
 The State of Maharashtra and another            ... Respondents



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                                         2            966 to 971-CA-8595-2018+.doc




                 CIVIL APPLICATION NO. 9699 OF 2018
                                 IN
        CIVIL REVISION APPLICATION STAMP NO. 17357 OF 2018
 Gangadhar Bhaurao Dahihande                            ... Applicant
        Versus
 The State of Maharashtra and another                   ... Respondents
                                   ....
 Mr. Ganesh L. Kedar, Advocate for applicants
 Mr. P. M. Kulkarni, AGP for the respondents
                                   ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 22nd SEPTEMBER, 2021

PER COURT :-

. These are the applications for condonation of delay in preferring revision application against the judgment and orders, dismissing Land Acquisition References for want of evidence.

2. Learned Advocate for the applicants relied on the Division Bench judgment of this Court dated 17.10.2019, passed in Civil Revision Application No. 63 of 2017 and connected matters.

3. In view of the same, the applications for condonation of delay stand disposed of.

4. Civil Revision Applications are permitted to be converted into writ petitions.

[ R. G. AVACHAT, J. ] SMS

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