Hemantkumar Krushnaji ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 256 Bom

Citation : 2022 Latest Caselaw 256 Bom
Judgement Date : 6 January, 2022

Bombay High Court

Hemantkumar Krushnaji ... vs The State Of Maharashtra, Through ... on 6 January, 2022

Bench: R.D. Dhanuka, S. M. Modak

                         Osk                                                           19-Wp-10390-2018.odt



                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                  CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO. 10390 OF 2018

                         Hemantkumar Krushnaji Charegaonkar                   ... Petitioner
                               Versus
                         The State Of Maharashtra & Ors.                      ... Respondents

                                                             ******
                         Mr.Gaurav Potnis i/b. Ms. Pallavi Potnis for Petitioner.
                         Mr.Rajan S. Pawar, A.G.P. for Respondent Nos.1 & 4.
                                                             ******

                                                                 CORAM : R. D. DHANUKA &
                                                                         S. M. MODAK, JJ.

                                                                 DATE      : 6th JANUARY 2022.
                                                                 (Through Video Conference)


                         P.C. :-

1. Mr.Potnis, 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.



                                   [S. M. MODAK, J.]                          [R. D. DHANUKA, J.]
             Digitally signed
             by OMKAR
OMKAR        SHIVAHAR
SHIVAHAR     KUMBHAKARN
KUMBHAKARN   Date:
             2022.01.06

             18:15:16 +0530