Shri. Lahanu @ Premraj Malunjkar ... vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 13509 Bom

                                                               1                    42-FA-1489-2019.odt


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                 FIRST APPEAL NO. 1489 OF 2019

                      Shri. Lahanu @ Premraj Malunjkar and ors.                    ... Appellants
                             Vs.
                      The State of Maharashtra Through Special
                      Acquisition Officer and ors.                           ...Respondents
                                                         -------

                      None for the Appellants.
                      None for the Respondents.

                                                                   -------

                                              CORAM :       ABHAY AHUJA, J.

DATE : 22nd DECEMBER, 2022.

P.C. :

1. By this appeal the appellants are challenging the judgment and award dated 26th April, 2019 passed by the District Judge, Nashik in Land Reference No.54 of 2012 whereby the learned District Judge has enhanced the rate of compensation for the lands but has not granted any rental compensation and/ or interest.

2. Since none appears for the appellant, list on 19 th January, 2023.

3. It is made clear that if none appears for the appellants, the appeal to stand dismissed without further reference to the court.

                                                                             (ABHAY AHUJA, J.)
         Digitally
         signed by
         PRIYA
PRIYA    RAJESH
RAJESH   SOPARKAR
SOPARKAR Date:
         2022.12.23
         15:36:57
         +0530




                      Priya Soparkar                                                                      1 of 1