Ramchandra S/O Shamrao Dhole vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 12886 Bom

fa 1008.19.                                                                                         1/2


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

                                   First Appeal No.1008/2019
                      Wasudeo Wankhede V The State of Mah. and others
               CAF No. 1433/2019 in First Appeal st No.22076/2016
                       Ramchandra Dhole V The State of Mah. and others
                 CAF No.1618/20 in First Appeal st No.22448/2017
                            Digambar V The State of Mah. and another
                                     First Appeal No.18/2022
                      Dnyaneshwar Ingole V The State of Mah. and others
                                     First Appeal No.31/2022
                  Gulabshah and others V The State of Mah. and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                     Court's or Judge's Orders
or directions and Registrar's orders.
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                Mr. R.J. Shinde, Adv. for appellant.
                Mr. M.A. Kadu, Adv. for resp.no.3.
                Mrs. Deshmukh, AGP for resp.nos.1 and 2.

                                         CORAM : AVINASH G GHAROTE, J.

DATE : 12-12-2022

Mr. Shinde, learned counsel for the claimants, submits, that the rates of the land in question are from the different villages for the Arunavati Project, in which the maximum compensation for irrigated land, has been granted of Rs.1,30,000/-PHR and the maximum compensation for Dry crop land has been granted to Rs. 65,000/- PHR. He seeks a week's time to place on record the compilation of the judgments in this regard, considering which, list all these matters on 20-12-2022, by which time, Mr. Shinde, learned Counsel for the appellant, undertakes to file affidavit in regard to the waiver of interest and statutory dues.

fa 1008.19. 2/2

2. List all these matters on 20-12-2022.

JUDGE Deshmukh