Pitamber Devram Sonawane Koli vs The Ld. District Collector And ...
2021 Latest Caselaw 13844 Bom

                                        1                    1019-WP-10602-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                       1019 WRIT PETITION NO.10602 OF 2021

                     PITAMBER DEVRAM SONAWANE KLI
                                     VERSUS
                 THE LD. DISTRICT COLLECTORAND OTHERS
                                        ...
                  Advocate for Petitioner : Mr. Patil Jitendra V
                  AGP for Respondents/State: Mr. S. P. Tiwari
                                         ...

                                   CORAM : S. V. GANGAPURWALA &
                                           R. N. LADDHA, JJ.

                                   DATE     : 24th September, 2021

P.C. :
.                The learned counsel for the Petitioner submits that, under

the judgment and order of this Court dated 21.09.2015 in Writ

Petition No.2390/2015 with connected Writ Petitions, the award

stood lapsed. The learned counsel submits that, the other persons

have been granted compensation as per the new act of the same

project, but the Petitioner is not extended the benefits.

2. It appears that the Petitioner had filed reference before

the Reference Court and the matter was settled before the Lok-Adalat.

3. The effect of the settlement before the Lok-Adalat will

have to be considered.

                                               2                     1019-WP-10602-2021.odt



4.               Issue         notice   to   the   Respondents,        returnable         on

10.12.2021.The learned AGP waives notice for Respondent Nos.1 & 2.

(R. N. LADDHA, J.) (S. V. GANGAPURWALA, J.)

Sameer