Shri. Dattatray Damu Godse And Ors vs The State Of Maharashtra And Ors
2022 Latest Caselaw 12999 Bom

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                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                         WRIT PETITION NO. 9173 OF 2022

                      Dattatray Damu Godse and Ors.              ..Petitioners
                           V/s.
                      The State of Maharashtra and Ors.          ..Respondents
SNEHA                                                ----
NITIN                 Mr. Prathamesh Bhargude a/w Sumit Sonare for the Petitioners.
CHAVAN
Digitally signed by   Mr. R.M. Shinde, AGP for the Respondent/State.
SNEHA NITIN
CHAVAN
Date: 2022.12.17
                      Mr. Kalpesh Patil with Mr. Vijay Patil for Respondent No.7.
                                                     ----
15:38:28 +0530



                                             CORAM : R.D.DHANUKA, AND
                                                          M.M.SATHAYE, JJ.

DATE : 14 DECEMBER 2022

P.C.

. We have perused the prayers in the petition and also the Affidavit-in-Reply filed by Respondent No.4. Perusal of Affidavit-in-Reply indicates that issue raised by the Petitioners in the writ petition are not dealt with in the Affidavit-in-Reply and more particularly on the issues as to whether acquisition proceedings are lapsed or not on the ground that possession of the land is not alleged to have been taken from the Petitioners or that the compensation is not paid to the Petitioners on the basis of the judgment of the Constitutional Bench of the Supreme Court in the case of Indore Development Authority v/s.

                      Manoharlal & Ors.1
                      1   (2020) 8 SCC 129

                          Sneha Chavan                                             page 1 of 2
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2. The Respondent No.4 is directed to file an additional Affidavit-in-Reply within three weeks from today.

3. The Respondent No.7 shall also file an Affidavit-in-Reply within three weeks from today with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any, to be filed within two weeks thereafter with a copy to be served upon the respondents' advocate simultaneously.

4. It is made clear that no further extension of time would be granted.

5. Place the matter on board for admission on 06.02.2023.

M.M.SATHAYE, J.                            R.D.DHANUKA, J.




     Sneha Chavan                                            page 2 of 2