Deoraj S/O Jethabai Gosar vs The State Of Maharashtra Through ...
2022 Latest Caselaw 12911 Bom

fa 368.22.                                                                                         1/1


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

                                   First Appeal No.368/2022
                          Deoraj 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
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               Mr. I.M. Ghongade, Adv. for appellant.
               Mrs. Deshmukh, AGP for state.

                                        CORAM : AVINASH G GHAROTE, J.

DATE : 12-12-2022

Mr. Ghongade, learned counsel for the appellant submits, that the land in question in the instant appeal is an irrigated land for which the highest compensation in the Arunavati Project has been granted at Rs.1,30,000/- PHR and therefore the claimants are also entitled for the same. Reliance is placed upon the judgment of this Court in Narayan Hangu Gobekar Vs State of Maharashtra and others (F.A. No. 66/2022 decided on 21-01-2020). He, however, submits that the question regarding the highest rate to be applied, in a project is presently before the Hon Apex Court in Suryakant (dead) thr Legal Heirs Vs the State of Maharashtra and others in SLP Civil No(s).5247-5248/2022 and requests that the matter be kept after decision in Suryakant (supra), considering which, F.A.No.368/22 is hereby detagged and is directed to be listed after decision in the aforesaid Special Leave Petition.

JUDGE Deshmukh