The State Of Maharashtra vs Shri. Murlidhar Vyankatesh ...
2022 Latest Caselaw 518 Bom

SHAMBHAVI
NILESH                                                        901-909-CAF-2937-2019.odt
SHIVGAN
Digitally signed by
SHAMBHAVI NILESH
SHIVGAN                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.01.15
14:51:46 +0530                          CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO.2937 OF 2019
                                                      IN
                                     FIRST APPEAL (ST) NO.23568 OF 2003

                      The State of Maharashtra                            ...Applicant
                            Vs
                      Shri Murlidhar V. Pendse
                      Power of Attorney Holder
                      Prasad M. Pendse and Ors.                       ... Respondents

                                                    AND
                                     CIVIL APPLICATION NO.2940 OF 2019
                                                     IN
                                     FIRST APPEAL (ST) NO.23558 OF 2003

                      The State of Maharashtra                         ...Applicant
                              Vs
                      Shri Hanuman Mandir Wada
                      Gramdeostan Trust Committee
                      Through Their Managing Trustee
                      Shri B.M.Shete                                   ...Respondent

                                                        AND
                                         CIVIL APPLICATION NO.2942 OF 2019
                                                         IN
                                         FIRST APPEAL(ST) NO.23531 OF 2003

                      The State of Maharashtra                      ...Applicant
                                Vs
                      Shri Kadar Shaikhlal Inamdar and Anr.         ..Respondents




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                                      901-909-CAF-2937-2019.odt



                               AND
                 CIVIL APPLICATION NO.2943 OF 2019
                                IN
                FIRST APPEAL (ST) NO.23549 OF 2003

The State of Maharashtra                   ...Applicant
        Vs
Suresh Bandu Bhole                         ...Respondent

                                AND
                  CIVIL APPLICATION NO.128 OF 2021
                                 IN
                  FIRST APPEAL (ST) NO.23535 OF 2003

The State of Maharashtra                   ..Applicant
        Vs.
Vasantibai M. Dharne                       ..Respondent

                                 AND
                   CIVIL APPLICATION NO.129 OF 2021
                                  IN
                  FIRST APPEAL (ST) NO.23540 OF 2003

The State of Maharashtra                   ...Applicant
        Vs.
Arvind Laxman Gole                         ...Respondent

                              AND
                    CIVIL APPLICATION NO.144 OF 2021
                                IN
                    FIRST APPEAL (ST) No.23561 OF 2003

The State of Maharashtra                   ...Applicant
          Vs.
Rajendra Sudam Pawar                       ...Respondent



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                                          901-909-CAF-2937-2019.odt



                        AND
           CIVIL APPLICATION NO.145 OF 2021
                        IN
           FIRST APPEAL (ST) No.23562 OF 2003

The State of Maharashtra                         ...Applicant
          Vs
Sulochana Bhikaji Shingare and Ors.              ..Respondents


                           AND
              CIVIL APPLICATION NO.147 OF 2021
                            IN
              FIRST APPEAL (ST) NO.23544 OF 2003

The State of Maharashtra                         ...Applicant
         Vs
Vasantibai M. Dharne                             ... Respondent.
                                 ...

Mr. Y.Y.Dabke, AGP for the Applicant in all matters.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 14, 2022.

P.C. :

The State has moved these applications seeking

condonation of delay. Judgments in land references were passed in

January, 2003. Notification under Section 4 of the Land Acquisition

Act in all these references were issued on 11 th September, 1986. The

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amount of compensation awarded in references on an average does

not exceed one lakh.

2 Mr. Dabke, the learned Additional Government Pleader,

seeks time to verify whether the appeals against the judgments

passed in land references would fall within the parameters of the

State Resolution dated 3nd November, 2016, which, regulates as to

in which matter, the State should prefer First Appeals. Time granted.

Stand over to 11th February, 2022 for further

consideration.

                                           (SANDEEP K. SHINDE, J.)




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