Ramchandra S/O Arjun ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 12875 Bom

                                                                                                                                         23. MCA 520 of 2021.odt
                                                                                           1


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

                                             MISC. CIVIL APPLICATION NO.520/2021
                                                              IN
                                                FIRST APPEAL NO.865/2016 (D)

   Ramchandra Arjun Bhajipalel (Dead) through its P.O.A. and L.Rs. Sanjay
                     Ramchandra Bhajipale and others
                                 ...Versus...
The State of Maharashtra, through Secretary, Ministry of Irrigation, Mantralaya,
                              Mumai and others

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri Hrishikesh Chitaley, Advocate for applicants
                                                                         Mrs. M.H. Deshmukh, AGP for respondent nos.1, 4 and 5
                                                                         Shri M.A. Kadu, Advocate for respondent nos.2 and 3



                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 12/12/2022

The judgment dated 10/02/2021 passed by this Court is sought to be reviewed on the ground that though the Joint Measurement Report (JMR) indicates the existence of trees (pg.91), this Court, in the judgment sought to be reviewed, incorrectly held that there was no record produced to prove existence of trees on the date of the notification. Since it is contended that the award itself makes a mention regarding the trees and so also there is a JMR, it would be necessary to peruse the record. Hence, call record and proceedings.

23. MCA 520 of 2021.odt

List the matter after receipt of record and proceedings.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:13.12.2022 18:25