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Shrikrishna Ganeshrao Wayal And ... vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 7539 Bom

Citation : 2022 Latest Caselaw 7539 Bom
Judgement Date : 2 August, 2022

Bombay High Court
Shrikrishna Ganeshrao Wayal And ... vs The State Of Maharashtra, Thr. ... on 2 August, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
Judgment

                                                   wp4460 & 4466.22 4

                                 1

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

                 WRIT PETITION NO.4460 OF 2022
                              AND
                 WRIT PETITION NO.4466 OF 2022


WRIT PETITION NO.4460 OF 2022

1. Shrikrishna Ganeshrao Wayal,
Aged about 50 years, occupation : agriculturist.

2. Ganeshrao Maroti Wayal,
Aged about 72 years, occupation agriculturist.

3. Vishnu Ganeshrao Wayal,
Aged about 53 years, occupation : agriculturist.

4. Sau.Vanita Shivajirao Deshmukh,
Aged about 47 years, occupation : agriculturist.

5. Sharad Omkararo Wayal,
Aged about 43 years, occupation : agriculturist.

6. Rameshwar Omkarrao Wayal,
Aged about 39 years, occupation : agriculturist.

7. Pundlik Natha Wayal,
Aged about 80 years, occupation : agriculturist.

8. Shivaji Sahebrao Wayal,
Aged about 56 years, occupation : agriculturist.

9. Limbaji Gabaji Wayal,
Aged about 70 years, occupation : agriculturist,

Petitioners no.1 to 9 r/o Chichkhed,
Taluka Deoulgaon Raja, district Buldhana.

10. Ravindra Ramrao Jadhav,
Aged about 45 years, occupation : agriculturist,
R/o Mandapgaon, taluka Deoulgaon Raja,
District Buldhana.                           ..... Petitioners.



                                                                .....2/-
 Judgment

                                                     wp4460 & 4466.22 4

                                  2

                          :: V E R S U S ::

1. The State of Maharashtra,
Through its Secretary, Irrigation Department,
Mantralaya, Mumbai - 400 032.

2. The Special Land Acquisition Officer / Sub Divisional Officer,
Sindhkhed Raja, taluka Sindhkhed Raja,
district Buldana.                         ..... Respondents.


WRIT PETITION NO.4466 OF 2022

1. Narayan Sarjerao Wayal,
Aged about 50 years, occupation : agriculturist.

2. Dinkar Rustamrao Wayal,
Aged about 70 years, occupation : agriculturist.

3. Bebi Dinkarrao Wayal,
Aged about 55 years, occupation : agriculturist.

4. Chandrabhaga Gulabrao Ingale,
Aged about 60 years, occupation : agriculturist.

5. Martand Dinkararo Wayal,
Aged about 32 years, occupation : agriculturist,

Petitioners no.1 to 5 r/o Chichkhed, taluka Deulgaon Raja,
district Buldhana.

6. Digambar Gulabrao Dandge,
Aged about 49 years, occupation : agriculturist.

7. Yogiraj Gumanrao Dandge,
Aged about 40 years, occupation : agriculturist.

8. Dnyaneshwar Gumanrao Dandge,
Aged about 35 years, occupation : agriculturist.

9. Santosh Champalal Dungarwal,
Aged about 45 years, occupation : agriculturist.

10. Dinesh Manikrao Dandge,
Aged about 45 years, occupation : agriculturist.


                                                                .....3/-
 Judgment

                                                        wp4460 & 4466.22 4

                                     3


11. Eknath Sahebrao Dandge,
Aged about 52 years, occupation : agriculturist,

Petitioners no.6 to 11, r/o Mandapgaon,
Taluka Deulgaon Raja, district Buldhana.         ..... Petitioners.

                             :: V E R S U S ::

1. The State of Maharashtra,
Through its Secretary, Irrigation Department,
Mantralaya, Mumbai - 400 032.

2. The Special Land Acquisition Officer,
Khadakpurna Project, Sindkhed Raja,
Taluka Sindkhed Raja, district Buldana. ..... Respondents.
=========================================
Shri R.N.Ghuge, Advocate Counsel for the Petitioners.
Ms N.P.Mehta, Assistant Government Pleader for the Respondents.
=========================================

CORAM        : A.S.CHANDURKAR & URMILA JOSHI-PHALKE , JJ.

DATE : 02/08/2022

COMMON JUDGMENT (Per : Urmila Joshi-Phalke, J.)

1. Rule. Rule made returnable forthwith and heard finally

by consent of learned counsel for the parties.

2. The only direction sought by the petitioners is for

expeditious adjudication of the applications preferred by the

petitioners under Section 28-A of the Land Acquisition Act, 1894. It

is stated that these applications were filed in the year 2018 and it is

still pending.

3. The writ petitions are disposed of by directing the

respondent No.2 to expeditiously consider and decide the

.....4/-

Judgment

wp4460 & 4466.22 4

petitioners' applications filed under Section 28-A of the Land

Acquisition Act, 1894 and preferably within a period of eight weeks

from the receipt of the copy of the order.

4. Rule is made absolute accordingly. No costs.




        (URMILA JOSHI-PHALKE, J.)               (A.S.CHANDURKAR, J.)


!! BrWankhede !!        Digitally signed
                        by BHUSHAN
BHUSHAN                 RANA
RANA                    WANKHEDE
WANKHEDE                Date:
                        2022.08.02
                        18:39:02 +0530




                                                                    ...../-
 

 
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