Tasgaon Municipal Council vs Shri Dagadulal Dhanraj Bothara ...
2022 Latest Caselaw 7674 Bom

                      P.H. Jayani                                       209 FA913.1996.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 913 OF 1996

                      Tasgaon Municipal Council                           .... Appellant
                                v/s.
                      Mr. Dagadulal Dhanraj Bothare and ors.              .... Respondents


                      Mr. S.G. Surana for the Appellant.
                      Ms. Tanaya Goswami, AGP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 04th AUGUST, 2022.

P. C. :-

. The Appellant - Acquiring Body has filed this Appeal under

section 54 of the Land Acquisition Act challenging the judgment dated

08/10/1993 in Land Acquisition Case No.9/1988.

2. The impugned judgment reveals that the Respondent No.1 - sole

claimant was 70 years of age in the year 1988. Appellant to verify

whether the sole Respondent is alive and/or to take necessary steps to

bring on record legal representatives of sole Respondent.

3. Stand over to 18/08/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.08.06 12:01:08 +0530