The State Of Maharashtra vs Ambadas Gangadhar Kadam
2022 Latest Caselaw 132 Bom

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          SHAMBHAVI
SHAMBHAVI NILESH                                                    28-CAF-444-2017.odt
NILESH    SHIVGAN
SHIVGAN   Date:
          2022.01.05
          10:34:35
          +0530
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO.444 OF 2017
                                                       IN
                                      FIRST APPEAL (ST) NO.9667 OF 2001

                       The State of Maharashtra                              ...Applicant
                             Vs
                       Shri Ambadas G. Kadam                                 ... Respondent
                                                        ...

Ms. Tanaya Goswami, AGP for the Applicant.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 4, 2022.

P.C. :

The learned Assistant Government Pleader is unable

to argue the appeal, for want of brief.

2 Be that as it may, the State has preferred the civil

application seeking condonation of delay of 163 days, occurred

in preferring appeal against the judgment and award dated 30 th

August, 2000 in Land Acquisition Reference No.180 of 1991

passed by the learned Joint District Judge, Nashik. I have

Shivgan 1/2 28-CAF-444-2017.odt

perused the impugned judgment, vide which five references

have been decided along with the Reference No.180 of 1991.

2 Let, the Assistant Government Pleader verify whether

the State has preferred appeals against Land Acquisition

Reference Nos.177, 178, 179 and 456 of 1991, all arose from

the same Notification issued under Section 4 of the Land

Acquisition Act.

Stand over to 3rd February, 2022 for further

consideration.

                                                 (SANDEEP K. SHINDE, J.)




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