The State Of Maharashtra vs Shri Hanmant Dangar Bhil
2022 Latest Caselaw 8081 Bom

                                                                                  910 fa 645-97.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                            FIRST APPEAL NO. 645 OF 1997


                        The State of Maharashtra                              ..Appellant.
                                     v/s.

                        Shri Hanmant Dongar Bhil & Ors.                       ..Respondents


                        Ms. Tanaya Goswami, AGP for the State.


                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 19th AUGUST, 2022.

P.C.

1. This is an appeal against judgment and award in Land Reference

No. 128 of 1986. It is seen that by the impugned judgment, the

Reference Court had also disposed of three other land references i.e.

LAR/129/1986, LAR/130/1986 and LAR/131/1986. Learned AGP to

verify whether appeals relating to the said three references are also

pending before this Court

2. Stand over to 12.09.2022.

Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.19 18:02:43 +0530

P P SALGAONKAR 1 of 1