Citation : 2022 Latest Caselaw 236 Bom
Judgement Date : 6 January, 2022
Osk 21-Wp-13417-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13417 OF 2018
Ramesh Mahadev Mali ... Petitioner
Versus
Managing Director, City Industrial
Development Corporation & Ors. ... Respondents
******
Mr.Surel S. Shah i/b. Mr. Sachin K. Hande for Petitioner.
Mr.Hemant Prabhakar for Respondent Nos.1 & 2.
Mr.S.B. Kalel, A.G.P. for Respondent Nos.3 & 4.
******
CORAM : R. D. DHANUKA &
S. M. MODAK, JJ.
DATE : 6th JANUARY 2022.
(Through Video Conference)
P.C. :-
1. Mr.Shah, learned counsel for the Petitioner fairly states that in view of the latest judgment of the Hon'ble Supreme Court delivered by the Constitution Bench in the case of Indore Development Authority Vs. Manoharlal & Others, reported in AIR 2020 SC 1496, the issue, as to, whether the acquisition proceedings have lapsed or not would not survive and is concluded against the Petitioner. He states that the only issue which survives in this Petition is payment of compensation with interest. Statement is accepted.
2. Place the matter on board for admission on 19th January 2022.
Digitally signed
OMKAR by OMKAR SHIVAHAR KUMBHAKARN [S. M. MODAK, J.] [R. D. DHANUKA, J.] SHIVAHAR KUMBHAKARN Date:
2022.01.06
18:49:04 +0530
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