Mohan Fulchand Desarda vs The State Of Maharashtra Thr, ...
2022 Latest Caselaw 7611 Bom

                                                  First Appeal No.274/2021 with
                                                       First Appeal No.275/2021
                                      :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                        FIRST APPEAL NO.274 OF 2021


 City and Industrial Development
 Corporation (CIDCO)                                  ... APPELLANT
          VERSUS
 Dr. Mohan s/o Fulchand Desarda & anr.                ... RESPONDENTS
                              .......
 Shri A.S. Bajaj, Advocate for appellant
 Shri A.H. Koralkar, Advocate for respondent no.1
 Shri S.S. Dande, A.G.P. for respondent No.1.
                               .......

                                      WITH
                        FIRST APPEAL NO.275 OF 2021


 Mohan s/o Fulchand Desarda                           ... APPELLANT
          VERSUS
 The State of Maharashtra & anr.                      ... RESPONDENTS
                              .......
 Shri A.H. Koralkar, Advocate for appellant
 Shri S.S. Dande, A.G.P. for respondent No.1.
 Shri A.S. Bajaj, Advocate for respondent No.2
                               .......

                                  CORAM :       R. G. AVACHAT, J.
                                  DATED :       3rd AUGUST, 2022.

 ORDER:

In continuation of the judgment dated 4th July

2022, following order is passed :-

First Appeal No.274/2021 with First Appeal No.275/2021 :: 2 ::

The amount which has been deposited by the

CIDCO with this Court be paid to the land owner/ appellant in

First Appeal No.275/2021, along with interest accrued thereon

forthwith.

( R. G. AVACHAT ) JUDGE

fmp/-