Bombay High Court
The Ex. Engineer, Hatnur Prakalp ... vs Chandrakant Gulab Patil And Anr on 4 January, 2022
Bench: R. G. Avachat
FA.572.21 and ors.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO.572 OF 2021
AND
CIVIL APPLICATION NO.2435 OF 2021
IN
FIRST APPEAL NO.572 OF 2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Chandrakant Gulab Patil
Age:47 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
CROSS OBJECTION (ST) NO. 22016 OF 2021
IN FIRST APPEAL NO. 572 OF 2021
Chandrakant Gulab Patil
Age:47 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
2 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.637 OF 2021
AND CIVIL APPLICATION/2361/2021 IN FIRST APPEAL/637/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Eknath Vanji Patil (Dhangar)
Age:48 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22081 OF 2021
IN FIRST APPEAL NO.637 OF 2021
Eknath Vanji Patil (Dhangar)
Age:48 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
3 FA.572.21 and ors
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.642 OF 2021
AND CIVIL APPLICATION/2315/2021 IN FIRST APPEAL/642/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Kailas Vanji Dhangar (Patil)
Age:46 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.654 OF 2021
AND CIVIL APPLICATION/2465/2021 IN FIRST APPEAL/654/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
4 FA.572.21 and ors
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Dodhu Pandurang Patil
Age:72 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.628 OF 2021
AND CIVIL APPLICATION/2494/2021 IN FIRST APPEAL/628/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Deoram Fakira Patil (Deceased)
Through Legal heirs :-
1. Ratilal Deoram Patil
Age:45 years, Occ.Agri.,
2. Vimalbai Dhanraj Patil
Age: 48 years, Occ.Agri.,
3. Bhatu Deoram Patil
Age: 64 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
4. The Collector,
Through Special Land Acquisition Officer,
5 FA.572.21 and ors
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22057 OF 2021
IN FIRST APPEAL NO. 628 OF 2021
Deoram Fakira Patil (Deceased)
Through Legal heirs :-
1. Ratilal Deoram Patil
Age:45 years, Occ.Agri.,
2. Vimalbai Dhanraj Patil
Age: 48 years, Occ.Agri.,
3. Bhatu Deoram Patil
Age: 64 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.608 OF 2021
AND CIVIL APPLICATION/2499/2021 IN FIRST APPEAL/608/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
6 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Damu Ishan Shirsath
Age:63 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22071 OF 2021
IN FIRST APPEAL NO. 608 OF 2021
Damu Ishan Shirsath
Age:63 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.613 OF 2021
AND CIVIL APPLICATION/2245/2021 IN FIRST APPEAL/613/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
7 FA.572.21 and ors
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Himmat Arjun Patil (Deceased)
Through Legal heirs :-
1. Mahendra Himmat Patil (G.P.A. Holder)
Age:36 years, Occ.Agri.,
2. Varsha Jaywant Patil
Age: 39 years, Occ.Agri.,
3. Sakhubai Himmatrao Patil
Age: 60 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
4. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22056 OF 2021
IN FIRST APPEAL NO. 613 OF 2021
Himmat Arjun Patil (Deceased)
Through Legal heirs :-
1. Mahendra Himmat Patil (G.P.A. Holder)
Age:36 years, Occ.Agri.,
2. Varsha Jaywant Patil
Age: 39 years, Occ.Agri.,
3. Sakhubai Himmatrao Patil
Age: 60 years, Occ.Agri.,
8 FA.572.21 and ors
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.627 OF 2021
AND CIVIL APPLICATION/2491/2021 IN FIRST APPEAL/627/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Abhiman Mayaram Patil (Deceased)
Through Legal heirs :-
1. Ashok Abhiman Patil
Age:42 years, Occ.Agri.,
2. Shantabai Abhiman Patil
Age: 70 years, Occ.Agri.,
3. Sanjay Abhiman Patil
Age: 47 years, Occ.Agri.,
4. Subhash Abhiman Patil
Age: 38 years, Occ. Agri.,
9 FA.572.21 and ors
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22079 OF 2021
IN FIRST APPEAL NO. 627 OF 2021
Abhiman Mayaram Patil (Deceased)
Through Legal heirs :-
1. Ashok Abhiman Patil
Age:42 years, Occ.Agri.,
2. Shantabai Abhiman Patil
Age: 70 years, Occ.Agri.,
3. Sanjay Abhiman Patil
Age: 47 years, Occ.Agri.,
4. Subhash Abhiman Patil
Age: 38 years, Occ. Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
10 FA.572.21 and ors
AND
FIRST APPEAL NO.636 OF 2021
AND CIVIL APPLICATION/2444/2021 IN FIRST APPEAL/636/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Ravindra Balkrushna Borse
Age:48 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22078 OF 2021
IN FIRST APPEAL NO. 636 OF 2021
Ravindra Balkrushna Borse
Age:48 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
11 FA.572.21 and ors
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.614 OF 2021
AND CIVIL APPLICATION/2507/2021 IN FIRST APPEAL/614/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Baburao Supadu Patil (Deceased)
Through Legal heirs :-
1. Prakash Baburao Patil
Age:62 years, Occ.Agri.,
2. Subhash Baburao Patil
Age: 54 years, Occ.Agri.,
3. Kusumbai Vasant Nile
Age: 59 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
4. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22041 OF 2021
IN FIRST APPEAL NO. 614 OF 2021
Baburao Supadu Patil (Deceased)
Through Legal heirs :-
1. Prakash Baburao Patil
12 FA.572.21 and ors
Age:62 years, Occ.Agri.,
2. Subhash Baburao Patil
Age: 54 years, Occ.Agri.,
3. Kusumbai Vasant Nile
Age: 59 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.600 OF 2021
AND CIVIL APPLICATION/2469/2021 IN FIRST APPEAL/600/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Abhiman Mayaram Patil (Deceased)
Through Legal heirs :-
1. Subhash Abhiman Patil
Age:38 years, Occ.Agri.,
2. Sanjay Abhiman Patil
13 FA.572.21 and ors
Age: 47 years, Occ.Agri.,
3. Ashok Abhiman Patil
Age: 42 years, Occ.Agri.,
4. Shantabai Abhiman Patil
Age: 69 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22068 OF 2021
IN FIRST APPEAL NO. 600 OF 2021
Abhiman Mayaram Patil (Deceased)
Through Legal heirs :-
1. Subhash Abhiman Patil
Age:38 years, Occ.Agri.,
2. Sanjay Abhiman Patil
Age: 47 years, Occ.Agri.,
3. Ashok Abhiman Patil
Age: 42 years, Occ.Agri.,
4. Shantabai Abhiman Patil
Age: 69 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
14 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.631 OF 2021
AND CIVIL APPLICATION/2253/2021 IN FIRST APPEAL/631/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Ratilal Nathu Patil
Age:68 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22085 OF 2021
IN FIRST APPEAL NO. 631 OF 2021
Ratilal Nathu Patil
Age:68 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
15 FA.572.21 and ors
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.641 OF 2021
AND CIVIL APPLICATION/2317/2021 IN FIRST APPEAL/641/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Kashinath Natu Patil (Deceased)
Through Legal heirs :-
1. Rajendra Kashinath Patil
Age:45 years, Occ.Agri.,
2. Nirmalabai Maharu Patil
Age: 64 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22082 OF 2021
IN FIRST APPEAL NO. 641 OF 2021
16 FA.572.21 and ors
Kashinath Natu Patil (Deceased)
Through Legal heirs :-
1. Rajendra Kashinath Patil
Age:45 years, Occ.Agri.,
2. Nirmalabai Maharu Patil
Age: 64 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.606 OF 2021
AND CIVIL APPLICATION/2309/2021 IN FIRST APPEAL/606/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Raman Jagannath Dhangar (Deceased)
Through Legal heirs :-
17 FA.572.21 and ors
1. Mathurabai Raman Dhangar
Age:61 years, Occ.Agri.,
2. Chudaman Raman Dhangar
Age: 38 years, Occ.Agri.,
3. Ganesh Raman Dhangar
Age: 61 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
4. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22064 OF 2021
IN FIRST APPEAL NO. 606 OF 2021
Raman Jagannath Dhangar (Deceased)
Through Legal heirs :-
1. Mathurabai Raman Dhangar
Age:61 years, Occ.Agri.,
2. Chudaman Raman Dhangar
Age: 38 years, Occ.Agri.,
3. Ganesh Raman Dhangar
Age: 61 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
18 FA.572.21 and ors
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.604 OF 2021
AND CIVIL APPLICATION/2459/2021 IN FIRST APPEAL/604/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Namdeo Khandu Patil (Deceased)
Through Legal heirs :-
1. Shivaji Namdeo Patil
Age:45 years, Occ.Agri.,
2. Shindhubai Namdeo Patil
Age: 61 years, Occ.Agri.,
3. Sharad Namdeo Patil
Age: 36 years, Occ.Agri.,
4. Manishabai Santosh Patil
Age: 39 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
19 FA.572.21 and ors
AND CROSS OBJECTION (ST) NO. 22074 OF 2021
IN FIRST APPEAL NO. 604 OF 2021
Namdeo Khandu Patil (Deceased)
Through Legal heirs :-
1. Shivaji Namdeo Patil
Age:45 years, Occ.Agri.,
2. Shindhubai Namdeo Patil
Age: 61 years, Occ.Agri.,
3. Sharad Namdeo Patil
Age: 36 years, Occ.Agri.,
4. Manishabai Santosh Patil
Age: 39 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.605 OF 2021
AND CIVIL APPLICATION/2307/2021 IN FIRST APPEAL/605/2021
20 FA.572.21 and ors
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Mathurabai Dagadu Patil (Deceased)
Through Legal heirs :-
1. Vijay Vishwas Borse
Age:31 years, Occ.Agri.,
2. Shamkant Vishwas Borse
Age: 36 years, Occ.Agri.,
3. Dagadu Rajaram Patil
Age: 85 years, Occ.Agri.,
4. Vishwas Dagadu Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22061 OF 2021
IN FIRST APPEAL NO. 605 OF 2021
Mathurabai Dagadu Patil (Deceased)
Through Legal heirs :-
1. Vijay Vishwas Borse
Age:31 years, Occ.Agri.,
2. Shamkant Vishwas Borse
Age: 36 years, Occ.Agri.,
21 FA.572.21 and ors
3. Dagadu Rajaram Patil
Age: 85 years, Occ.Agri.,
4. Vishwas Dagadu Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 810 OF 2019
AND CIVIL APPLICATION/1892/2019 IN FIRST APPEAL/810/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
1. Gangaram Babadu Kumbhar
Age:77 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8703 OF 2021 IN CROSS OBJECTION
22 FA.572.21 and ors
(ST) NO. 22091 OF 2021 IN FIRST APPEAL NO. 810 OF 2019
Gangaram Babadu Kumbhar
Age:77 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.635 OF 2021
AND CIVIL APPLICATION/2446/2021 IN FIRST APPEAL/635/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Manohar Narayan Patil
Age:43 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22028 OF 2021
IN FIRST APPEAL NO. 635 OF 2021
23 FA.572.21 and ors
Manohar Narayan Patil
Age:43 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 597 OF 2021
AND CIVIL APPLICATION/2213/2021 IN FIRST APPEAL/597/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Chintaman Godhu Dhangar (Deceased)
Through Legal heirs :-
1. Pandit Chintaman Dhangar
Age:68 years, Occ.Agri.,
2. Lotan Chintaman Dhangar
Age: 55 years, Occ.Agri.,
24 FA.572.21 and ors
3. Bhikubai Parbat Dhangar
Age: 73 years, Occ.Agri.,
4. Sakubai Ankush Dhangar
Age: 70 years, Occ.Agri.,
5. Ananda Yadav Dhangar
Age: 45 years, Occ.Agri.,
6. Raju Yadav Dhangar
Age: 40 years, Occ.Agri.,
7. Alakabai Yadav Dhangar
Age: 35 years, Occ.Agri.,
8. Yadav Krushna Dhangar
Age: 75 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
9. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22033 OF 2021
IN FIRST APPEAL NO. 597 OF 2021
Chintaman Godhu Dhangar (Deceased)
Through Legal heirs :-
1. Pandit Chintaman Dhangar
Age:68 years, Occ.Agri.,
2. Lotan Chintaman Dhangar
Age: 55 years, Occ.Agri.,
3. Bhikubai Parbat Dhangar
Age: 73 years, Occ.Agri.,
4. Sakubai Ankush Dhangar
25 FA.572.21 and ors
Age: 70 years, Occ.Agri.,
5. Ananda Yadav Dhangar
Age: 45 years, Occ.Agri.,
6. Raju Yadav Dhangar
Age: 40 years, Occ.Agri.,
7. Alakabai Yadav Dhangar
Age: 35 years, Occ.Agri.,
8. Yadav Krushna Dhangar
Age: 75 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.643 OF 2021
AND CIVIL APPLICATION/2335/2021 IN FIRST APPEAL/643/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
26 FA.572.21 and ors
1. Subhash Pandit Patil
Age:56 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22067 OF 2021
IN FIRST APPEAL NO. 643 OF 2021
Subhash Pandit Patil
Age:56 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 801 OF 2019
AND CIVIL APPLICATION/1946/2019 IN FIRST APPEAL/801/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
27 FA.572.21 and ors
1. Shalik Vanji Patil
Age:68 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 802 OF 2019
AND CIVIL APPLICATION/1948/2019 IN FIRST APPEAL/802/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
Bajirao Raoji Misal (Shirsath) (Died)
Through Legal Representatives :-
1. Supadu Bajirao Shirsath
Age:63 years, Occ.Agri.,
2. Rukhmabai Latkan Shirsath
Age: 48 years, Occ.Agri.,
3. Lalita Ukhardu Shirsath
Age: 48 years, Occ.Agri.,
4. Dinesh Ukhardu Shirsath
Age: 28 years, Occ.Agri.,
5. Vaishali Nitin Borse
Age: 26 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
6. The Collector,
28 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8706 OF 2021 IN CROSS OBJECTION
(ST) NO. 22088 OF 2021 IN FIRST APPEAL NO. 802 OF 2019
Bajirao Raoji Misal (Shirsath) (Died)
Through Legal Representatives :-
1. Supadu Bajirao Shirsath
Age:63 years, Occ.Agri.,
2. Rukhmabai Latkan Shirsath
Age: 48 years, Occ.Agri.,
3. Lalita Ukhardu Shirsath
Age: 48 years, Occ.Agri.,
4. Dinesh Ukhardu Shirsath
Age: 28 years, Occ.Agri.,
5. Vaishali Nitin Borse
Age: 26 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
29 FA.572.21 and ors
AND
FIRST APPEAL NO. 803 OF 2019
AND CIVIL APPLICATION/1905/2019 IN FIRST APPEAL/803/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
1. Indubai Kalu Dhangar
Age:86 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 807 OF 2019
AND CIVIL APPLICATION/1882/2019 IN FIRST APPEAL/807/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
1. Ramesh Tulshiram Patil
Age:61 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
30 FA.572.21 and ors
AND CIVIL APPLICATION NO. 8702 OF 2021 IN CROSS OBJECTION
(ST) NO. 22093 OF 2021 IN FIRST APPEAL NO. 807 OF 2019
Ramesh Tulshiram Patil
Age:61 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.646 OF 2021
AND CIVIL APPLICATION/2489/2021 IN FIRST APPEAL/646/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Balu Suklal Sapkale (Kumbhar)
Age:45 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22070 OF 2021
31 FA.572.21 and ors
IN FIRST APPEAL NO. 646 OF 2021
Balu Suklal Sapkale (Kumbhar)
Age:45 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO.632 OF 2021
AND CIVIL APPLICATION/2251/2021 IN FIRST APPEAL/632/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Jijabai Jeevan Koli
Age:71 years, Occ.Agri.,
Bharat Jeevan Koli (G.P.A. Holder)
Age: 42 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
32 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22076 OF 2021
IN FIRST APPEAL NO. 632 OF 2021
Jijabai Jeevan Koli
Age:71 years, Occ.Agri.,
Bharat Jeevan Koli (G.P.A. Holder)
Age: 42 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 644 OF 2021
AND CIVIL APPLICATION/2337/2021 IN FIRST APPEAL/644/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Jijabrao Narayan Patil
Age:43 years, Occ.Agri.,
33 FA.572.21 and ors
2. Manohar Narayan Patil
Age: 42 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22062 OF 2021
IN FIRST APPEAL NO. 644 OF 2021
1. Jijabrao Narayan Patil
Age:43 years, Occ.Agri.,
2. Manohar Narayan Patil
Age: 42 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 806 OF 2019
AND CIVIL APPLICATION/1900/2019 IN FIRST APPEAL/806/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon ..Appellant/Applicant
Vs.
34 FA.572.21 and ors
Lotan Bila Patil (Died)
Through Legal Representatives :-
1. Diwanji Lotan Dhangar
Age:48 years, Occ.Agri.,
2. Bhimrao Lotan Dhangar
Age: 59 years, Occ.Agri.,
3. Shobhabai Pundalik Dhangar
Age: 68 years, Occ.Agri.,
4. Jankabai Lotan Dhangar
Age: 73 years, Occ.Agri.,
5. Bhikubai Pandurang Dhangar
Age: 42 years, Occ.Agri.,
6. Gopal Pundlik Dhangar
Age: 27 years, Occ.Agri.,
7. Dyaneshwar Pundlik Dhangar
Age: 25 years, Occ.Agri.,
8. Ujwala Anil Dhangar
Age: 28 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
9. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8701 OF 2021 IN CROSS OBJECTION
(ST) NO. 22099 OF 2021 IN FIRST APPEAL NO. 806 OF 2019
Lotan Bila Patil (Died)
Through Legal Representatives :-
1. Diwanji Lotan Dhangar
35 FA.572.21 and ors
Age:48 years, Occ.Agri.,
2. Bhimrao Lotan Dhangar
Age: 59 years, Occ.Agri.,
3. Shobhabai Pundalik Dhangar
Age: 68 years, Occ.Agri.,
4. Jankabai Lotan Dhangar
Age: 73 years, Occ.Agri.,
5. Bhikubai Pandurang Dhangar
Age: 27 years, Occ.Agri.,
6. Gopal Pundlik Dhangar
Age: 27 years, Occ.Agri.,
7. Dyaneshwar Pundlik Dhangar
Age: 25 years, Occ.Agri.,
8. Ujwala Anil Dhangar
Age: 28 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 602 OF 2021
AND CIVIL APPLICATION/2301/2021 IN FIRST APPEAL/602/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
36 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
Bapurao Bangar Patil (Dead)
Through Legal heirs :-
1. Chandrashekar Baburao Mahale (Patil)
Age:38 years, Occ.Agri.,
2. Pratibha Sanjay More
Age: 35 years, Occ.Agri.,
3. Dhanraj Baburao Patil
Age: 46 years, Occ.Agri.,
4. Prabhakar Baburao Patil
Age: 43 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22058 OF 2021
IN FIRST APPEAL NO. 602 OF 2021
Bapurao Bangar Patil (Dead)
Through Legal heirs :-
1. Chandrashekar Baburao Mahale (Patil)
Age:38 years, Occ.Agri.,
2. Pratibha Sanjay More
Age: 35 years, Occ.Agri.,
3. Dhanraj Baburao Patil
Age: 46 years, Occ.Agri.,
4. Prabhakar Baburao Patil
Age: 43 years, Occ.Agri.,
37 FA.572.21 and ors
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 607 OF 2021
AND CIVIL APPLICATION/2439/2021 IN FIRST APPEAL/607/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Gorakh Ananda Patil
Age:64 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22032 OF 2021
IN FIRST APPEAL NO. 607 OF 2021
38 FA.572.21 and ors
Gorakh Ananda Patil
Age:64 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 618 OF 2021
AND CIVIL APPLICATION/2554/2021 IN FIRST APPEAL/618/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Jagannath Tanaku Patil (Deceased)
Through Legal heirs :-
1. Santosh Jagannath Patil
Age:45 years, Occ.Agri.,
2. Vasant Jagannath Patil
Age: 43 years, Occ.Agri.,
3. Pratibhabai Supadu Patil
Age: 47 years, Occ.Agri.,
39 FA.572.21 and ors
4. Chhayabai Supadu Patil
Age: 37 years, Occ.Agri.,
5. Jayawantabai Jagannath Patil
Age: 70 years, Occ.Agri.,
6. Laxman Barku Patil
Age: 28 years, Occ.Agri.,
7. Sunita Pravin Patil
Age: 24 years, Occ.Agri.,
8. Anita Barku Patil
Age: 21 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
9. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
CROSS OBJECTION (ST) NO. 22015 OF 2021 IN FIRST APPEAL NO.
618 OF 2021
Jagannath Tanaku Patil (Deceased)
Through Legal heirs :-
1. Santosh Jagannath Patil
Age:45 years, Occ.Agri.,
2. Vasant Jagannath Patil
Age: 43 years, Occ.Agri.,
3. Pratibhabai Supadu Patil
Age: 47 years, Occ.Agri.,
4. Chhayabai Supadu Patil
40 FA.572.21 and ors
Age: 37 years, Occ.Agri.,
5. Jayawantabai Jagannath Patil
Age: 70 years, Occ.Agri.,
6. Laxman Barku Patil
Age: 28 years, Occ.Agri.,
7. Sunita Pravin Patil
Age: 24 years, Occ.Agri.,
8. Anita Barku Patil
Age: 21 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 622 OF 2021
AND CIVIL APPLICATION/2341/2021 IN FIRST APPEAL/622/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
41 FA.572.21 and ors
1. Ankush Jeevan Koli
Age:38 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22029 OF 2021
IN FIRST APPEAL NO. 622 OF 2021
Ankush Jeevan Koli
Age:38 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 611 OF 2021
AND CIVIL APPLICATION/2247/2021 IN FIRST APPEAL/611/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
42 FA.572.21 and ors
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Aajoba Shankar Shirsath
Age:52 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22038 OF 2021
IN FIRST APPEAL NO. 611 OF 2021
Aajoba Shankar Shirsath
Age:52 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 612 OF 2021
AND CIVIL APPLICATION/2243/2021 IN FIRST APPEAL/612/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
43 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Bhaskar Arjun Patil
Age:65 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22053 OF 2021
IN FIRST APPEAL NO. 612 OF 2021
Bhaskar Arjun Patil
Age:65 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 603 OF 2021
AND CIVIL APPLICATION/2461/2021 IN FIRST APPEAL/603/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
44 FA.572.21 and ors
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon ..Appellant/Applicant
Vs.
1. Sanjay Atmaram Patil
Age:45 years, Occ.Agri.,
2. Sitaram Atmaram Patil
Age: 47 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22060 OF 2021
IN FIRST APPEAL NO. 603 OF 2021
1. Sanjay Atmaram Patil
Age:45 years, Occ.Agri.,
2. Sitaram Atmaram Patil
Age: 47 years, Occ.Agri.,
Both R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner,
Tq. Amalner, Dist.Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
45 FA.572.21 and ors
AND
FIRST APPEAL NO. 804 OF 2019
AND CIVIL APPLICATION/1908/2019 IN FIRST APPEAL/804/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
Sitaram Mahadu Patil (Dead)
Through Legal Representatives :-
1. Gulab Sitaram Patil
Age:53 years, Occ.Agri.,
2. Reshmabai Sitaram Patil
Age: 78 years, Occ.Agri.,
3. Ratnabai Piran Patil
Age: 51 years, Occ.Agri.,
4. Pramilabai Eknath Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8705 OF 2021 IN CROSS OBJECTION
(ST) NO. 22094 OF 2021 IN FIRST APPEAL NO. 804 OF 2019
Sitaram Mahadu Patil (Dead)
Through Legal Representatives :-
1. Gulab Sitaram Patil
Age:53 years, Occ.Agri.,
2. Reshmabai Sitaram Patil
46 FA.572.21 and ors
Age: 78 years, Occ.Agri.,
3. Ratnabai Piran Patil
Age: 51 years, Occ.Agri.,
4. Pramilabai Eknath Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 805 OF 2019
AND CIVIL APPLICATION/1902/2019 IN FIRST APPEAL/805/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
Shankar Pandu Shirsath (Dead)
Through Legal Representatives :-
1. Aajoba Shankar Shirsath
Age:55 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
47 FA.572.21 and ors
AND
CIVIL APPLICATION NO. 8700 OF 2021 IN CROSS OBJECTION (ST)
NO. 22101 OF 2021 IN FIRST APPEAL NO. 805 OF 2019
Shankar Pandu Shirsath (Dead)
Through Legal Representatives :-
Aajoba Shankar Shirsath
Age:55 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 809 OF 2019
AND CIVIL APPLICATION/1890/2019 IN FIRST APPEAL/809/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
1. Pushpalata Ashok Sonwane
Age:58 years, Occ.Agri.,
2. Rajendra Daulat Patil
Age: 55 years, Occ.Agri.,
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
48 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8698 OF 2021 IN CROSS OBJECTION
(ST) NO. 22105 OF 2021 IN FIRST APPEAL NO. 809 OF 2019
1. Pushpalata Ashok Sonwane
Age:58 years, Occ.Agri.,
2. Rajendra Daulat Patil
Age: 55 years, Occ.Agri.,
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 808 OF 2019
AND CIVIL APPLICATION/2349/2019 IN FIRST APPEAL/808/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon, ..Appellant/Applicant
Vs.
1. Duryodhan Tulshiram Patil
Age: 63 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
49 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND
CIVIL APPLICATION NO. 8697 OF 2021 IN CROSS OBJECTION (ST)
NO. 22097 OF 2021 IN FIRST APPEAL NO. 808 OF 2019
Duryodhan Tulshiram Patil
Age: 63 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 619 OF 2021
AND CIVIL APPLICATION/2556/2021 IN FIRST APPEAL/619/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Girdhar Rajaram Patil
Through G.P.A. Holder
Ashok Girdhar Borse (G.P.A.H.)
Age: 55 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
50 FA.572.21 and ors
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22013 OF 2021 IN FIRST APPEAL
NO. 619 OF 2021
Girdhar Rajaram Patil
Through G.P.A. Holder
Ashok Girdhar Borse (G.P.A.H.)
Age: 55 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 620 OF 2021
AND CIVIL APPLICATION/2441/2021 IN FIRST APPEAL/620/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
51 FA.572.21 and ors
Vs.
1. Subhash Santosh Patil
Age: 49 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
CROSS OBJECTION (ST) NO. 22010 OF 2021
IN FIRST APPEAL NO. 620 OF 2021
Subhash Santosh Patil
Age: 49 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 615 OF 2021
AND CIVIL APPLICATION/2560/2021 IN FIRST APPEAL/615/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
52 FA.572.21 and ors
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Sudhakar Jagannath Dhangar
Age: 65 years, Occ.Agri.,
2. Dyaneshwar Sudhakar Dangar (P.A.H.)
Age: 38 years, Occ.Agri
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22044 OF 2021
IN FIRST APPEAL NO. 615 OF 2021
1. Sudhakar Jagannath Dhangar
Age: 65 years, Occ.Agri.,
2. Dyaneshwar Sudhakar Dangar (P.A.H.)
Age: 38 years, Occ.Agri
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
53 FA.572.21 and ors
AND
FIRST APPEAL NO. 609 OF 2021
AND CIVIL APPLICATION/2249/2021 IN FIRST APPEAL/609/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Ramdas Nilkanth Patil (Dead)
Through Legal heir :-
1. Babulal Ramdas Patil
Age: 70 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22069 OF 2021
IN FIRST APPEAL NO. 609 OF 2021
Ramdas Nilkanth Patil (Dead)
Through Legal heir :-
Babulal Ramdas Patil
Age: 70 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
54 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 645 OF 2021
AND CIVIL APPLICATION/2467/2021 IN FIRST APPEAL/645/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Dattu Rajaram Dhangar (Deceased)
Through Legal heirs :-
1. Vaijantabai Dattu Dhangar
Age:67 years, Occ.Agri.,
2. Sanjay Dattu Dhangar (Spl.P.A.H.)
Age: 42 years, Occ.Agri.,
3. Latabai Bapu Dhangar
Age: 46 years, Occ.Agri.,
4. Yamunabai Sanjay Dhangar
Age: 40 years, Occ.Agri.,
5. Sumanbai Bansi Dhangar
Age: 45 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
6. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22075 OF 2021
55 FA.572.21 and ors
IN FIRST APPEAL NO. 645 OF 2021
Dattu Rajaram Dhangar (Deceased)
Through Legal heirs :-
1. Vaijantabai Dattu Dhangar
Age:67 years, Occ.Agri.,
2. Sanjay Dattu Dhangar (Spl.P.A.H.)
Age: 42 years, Occ.Agri.,
3. Latabai Bapu Dhangar
Age: 46 years, Occ.Agri.,
4. Yamunabai Sanjay Dhangar
Age: 40 years, Occ.Agri.,
5. Sumanbai Bansi Dhangar
Age: 45 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 610 OF 2021
AND CIVIL APPLICATION/2501/2021 IN FIRST APPEAL/610/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
56 FA.572.21 and ors
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Ravan Kisan Koli (Deceased)
Through Legal heirs :-
1. Dyaneshwar Ravan Koli
Age: 36 years, Occ.Agri.,
2. Udaybhan Ravan Koli
Age: 33 years, Occ.Agri.,
3. Shankar Ravan Koli
Age: 28 years, Occ.Agri.,
4. Kasubai Ravan Koli
Age: 69 years, Occ.Agri.,
5. Alakabai Shatrugnya Shirsath
Age: 39 years, Occ.Agri.,
6. Meenabai Ramchandra Sonawane
Age: 31 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
7. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22040 OF 2021
IN FIRST APPEAL NO. 610 OF 2021
Ravan Kisan Koli (Deceased)
Through Legal heirs :-
1. Dyaneshwar Ravan Koli
Age: 36 years, Occ.Agri.,
2. Udaybhan Ravan Koli
57 FA.572.21 and ors
Age: 33 years, Occ.Agri.,
3. Shankar Ravan Koli
Age: 28 years, Occ.Agri.,
4. Kasubai Ravan Koli
Age: 69 years, Occ.Agri.,
5. Alakabai Shatrugnya Shirsath
Age: 39 years, Occ.Agri.,
6. Meenabai Ramchandra Sonawane
Age: 31 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 811 OF 2019
AND CIVIL APPLICATION/1878/2019 IN FIRST APPEAL/811/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Dhanraj Bansilal Dhangar
Age: 59 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
58 FA.572.21 and ors
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8704 OF 2021 IN CROSS OBJECTION
(ST) NO. 22103 OF 2021 IN FIRST APPEAL NO. 811 OF 2019
Dhanraj Bansilal Dhangar
Age: 59 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 812 OF 2019
AND CIVIL APPLICATION/1880/2019 IN FIRST APPEAL/812/2019
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Pravin Jijabrao Patil
Age: 58 years, Occ.Agri.,
Consented by Manikrao Pandit Patil
Age: 61 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
59 FA.572.21 and ors
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CIVIL APPLICATION NO. 8707 OF 2021 IN CROSS OBJECTION
(ST) NO. 22086 OF 2021 IN FIRST APPEAL NO. 812 OF 2019
Pravin Jijabrao Patil
Age: 58 years, Occ.Agri.,
Consented by Manikrao Pandit Patil
Age: 61 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 576 OF 2021
AND CIVIL APPLICATION/2527/2021 IN FIRST APPEAL/576/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
60 FA.572.21 and ors
Vs.
1. Devidas Gulab Patil
Age: 37 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22007 OF 2021
IN FIRST APPEAL NO. 576 OF 2021
Devidas Gulab Patil
Age: 37 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 630 OF 2021
AND CIVIL APPLICATION/2228/2021 IN FIRST APPEAL/630/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
61 FA.572.21 and ors
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Mathurabai Dagadu Patil (Deceased)
Through Legal heirs :-
1. Shamkant Vishwas Borse
Age: 36 years, Occ.Agri.,
2. Vijay Vishwas Borse
Age: 31 years, Occ.Agri.,
3. Dagadu Rajaram Patil
Age: 85 years, Occ.Agri.,
4. Vishwas Dagadu Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22084 OF 2021
IN FIRST APPEAL NO. 630 OF 2021
Mathurabai Dagadu Patil (Deceased)
Through Legal heirs :-
1. Shamkant Vishwas Borse
Age: 36 years, Occ.Agri.,
2. Vijay Vishwas Borse
Age: 31 years, Occ.Agri.,
3. Dagadu Rajaram Patil
Age: 85 years, Occ.Agri.,
62 FA.572.21 and ors
4. Vishwas Dagadu Patil
Age: 55 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 623 OF 2021
AND CIVIL APPLICATION/2531/2021 IN FIRST APPEAL/623/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Narayan Ramchandra Patil
Age: 77 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22027 OF 2021
IN FIRST APPEAL NO. 623 OF 2021
63 FA.572.21 and ors
Narayan Ramchandra Patil
Age: 77 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 629 OF 2021
AND CIVIL APPLICATION/2226/2021 IN FIRST APPEAL/629/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Dilip Suklal Dhangar
Age: 52 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
64 FA.572.21 and ors
AND CROSS OBJECTION (ST) NO. 22083 OF 2021
IN FIRST APPEAL NO. 629 OF 2021
Dilip Suklal Dhangar
Age: 52 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 640 OF 2021
AND CIVIL APPLICATION/2313/2021 IN FIRST APPEAL/640/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Tulshiram Avachit Patil (Deceased)
Through Legal heirs :-
1. Ramesh Tulshiram Patil
Age: 60 years, Occ.Agri.,
65 FA.572.21 and ors
2. Duryogdhan Tulshiram Patil
Age: 56 years, Occ.Agri.,
3. Suresh Tulshiram Patil
Age: 42 years, Occ.Agri.,
4. Vilas Tulshiram Patil
Age: 38 years, Occ.Agri.,
5. Sarubai Tulshiram Patil
Age: 70 years, Occ.Agri.,
6. Kusumbai Dhanraj Patil
Age: 48 years, Occ.Agri.,
7. Latabai Madhukar Patil
Age: 44 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon
8. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22080 OF 2021
IN FIRST APPEAL NO. 640 OF 2021
Tulshiram Avachit Patil (Deceased)
Through Legal heirs :-
1. Ramesh Tulshiram Patil
Age: 60 years, Occ.Agri.,
2. Duryogdhan Tulshiram Patil
Age: 56 years, Occ.Agri.,
3. Suresh Tulshiram Patil
Age: 42 years, Occ.Agri.,
66 FA.572.21 and ors
4. Vilas Tulshiram Patil
Age: 38 years, Occ.Agri.,
5. Sarubai Tulshiram Patil
Age: 70 years, Occ.Agri.,
6. Kusumbai Dhanraj Patil
Age: 48 years, Occ.Agri.,
7. Latabai Madhukar Patil
Age: 44 years, Occ.Agri.,
All above R/o. Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 574 OF 2021
AND CIVIL APPLICATION/2503/2021 IN FIRST APPEAL/574/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
67 FA.572.21 and ors
1. Ramesh Sahebrao Shirsath
Age: 65 years, Occ.Agri.,
2. Jijabai Ramesh Shirsath
Age: 61 years, Occ.Agri.,
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
3. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22012 OF 2021
IN FIRST APPEAL NO. 574 OF 2021
1. Ramesh Sahebrao Shirsath
Age: 65 years, Occ.Agri.,
2. Jijabai Ramesh Shirsath
Age: 61 years, Occ.Agri.,
Both R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 575 OF 2021
68 FA.572.21 and ors
AND CIVIL APPLICATION/2505/2021 IN FIRST APPEAL/575/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Gopal Ramesh Shirsath
Age: 62 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 21999 OF 2021
IN FIRST APPEAL NO. 575 OF 2021
Gopal Ramesh Shirsath
Age: 62 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
69 FA.572.21 and ors
AND
FIRST APPEAL NO. 621 OF 2021
AND CIVIL APPLICATION/2343/2021 IN FIRST APPEAL/621/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Dinesh Namdeo Shirsath
Age: 31 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (1),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22031 OF 2021
IN FIRST APPEAL NO. 621 OF 2021
Dinesh Namdeo Shirsath
Age: 31 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
70 FA.572.21 and ors
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 649 OF 2021
AND CIVIL APPLICATION/2487/2021 IN FIRST APPEAL/649/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Vitthal Suklal Sapkale (Kumbhar)
Age: 50 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22059 OF 2021
IN FIRST APPEAL NO. 649 OF 2021
Vitthal Suklal Sapkale (Kumbhar)
Age: 50 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
71 FA.572.21 and ors
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 624 OF 2021
AND CIVIL APPLICATION/2533/2021 IN FIRST APPEAL/624/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Dagadu Rajaram Patil
Age: 86 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22034 OF 2021
IN FIRST APPEAL NO. 624 OF 2021
Dagadu Rajaram Patil
Age: 86 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
72 FA.572.21 and ors
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 638 OF 2021
AND CIVIL APPLICATION/2359/2021 IN FIRST APPEAL/638/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Ravindra Vanji Patil (Dhangar)
Age: 56 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22073 OF 2021
IN FIRST APPEAL NO. 638 OF 2021
73 FA.572.21 and ors
Ravindra Vanji Patil (Dhangar)
Age: 56 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 639 OF 2021
AND CIVIL APPLICATION/2311/2021 IN FIRST APPEAL/639/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Banabai Bhoju Patil (Deceased)
Through Legal heirs :-
1. Gokul Bhoju Patil
Age: 48 years, Occ.Agri.,
2. Jagdish Madhukar Patil
Age: 29 years, Occ.Agri.,
3. Dinesh Madhukar Patil
74 FA.572.21 and ors
Age: 27 years, Occu.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
4. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22077 OF 2021
IN FIRST APPEAL NO. 639 OF 2021
Banabai Bhoju Patil (Deceased)
Through Legal heirs :-
1. Gokul Bhoju Patil
Age: 48 years, Occ.Agri.,
2. Jagdish Madhukar Patil
Age: 29 years, Occ.Agri.,
3. Dinesh Madhukar Patil
Age: 27 years, Occu.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
75 FA.572.21 and ors
AND
FIRST APPEAL NO. 598 OF 2021
AND CIVIL APPLICATION/2215/2021 IN FIRST APPEAL/598/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Julal Narayan Dhangar (Dead)
Through Legal heirs :-
1. Bhadu Julal Dhangar
Age: 72 years, Occ.Agri.,
2. Uttam Julal Dhangar
Age: 68 years, Occ.Agri.,
3. Indubai Gulabrao Dhangar
Age: 65 years, Occ.Agri.,
4. Bharat Narayan Dhangar
Age: 30 years, Occ.Agri.
5. Surekha Yuvraj Dhangar
Age: 33 years, Occ.Agri.,
6. Sunanda Ashok Dhangar
Age: 40 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
7. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
76 FA.572.21 and ors
AND CROSS OBJECTION (ST) NO. 21995 OF 2021
IN FIRST APPEAL NO. 598 OF 2021
Julal Narayan Dhangar (Dead)
Through Legal heirs :-
1. Bhadu Julal Dhangar
Age: 72 years, Occ.Agri.,
2. Uttam Julal Dhangar
Age: 68 years, Occ.Agri.,
3. Indubai Gulabrao Dhangar
Age: 65 years, Occ.Agri.,
4. Bharat Narayan Dhangar
Age: 30 years, Occ.Agri.
5. Surekha Yuvraj Dhangar
Age: 33 years, Occ.Agri.,
6. Sunanda Ashok Dhangar
Age: 40 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND FIRST APPEAL NO. 599 OF 2021
77 FA.572.21 and ors
AND CIVIL APPLICATION/2471/2021 IN FIRST APPEAL/599/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
Gambhir Mayaram Patil (Deceased)
Through Legal heirs :-
1. Shivaji Gambhir Mahale (Patil)
Age: 56 years, Occ.Agri.,
2. Dilip Gambhir Mahale (Patil)
Age: 40 years, Occ.Agri.,
3. Tarabai Gambhir Patil
Age: 76 years, Occ.Agri.,
4. Aarastolbai Yuvraj Patil
Age: 55 years, Occ.Agri.
5. Malubai Bhanudas Patil
Age: 53 years, Occ.Agri.,
6. Vithabai Balu Patil
Age: 50 years, Occ.Agri.,
7. Jijabai Vilas Patil
Age: 48 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
8. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
78 FA.572.21 and ors
AND CROSS OBJECTION (ST) NO. 22009 OF 2021
IN FIRST APPEAL NO. 599 OF 2021
Gambhir Mayaram Patil (Deceased)
Through Legal heirs :-
1. Shivaji Gambhir Mahale (Patil)
Age: 56 years, Occ.Agri.,
2. Dilip Gambhir Mahale (Patil)
Age: 40 years, Occ.Agri.,
3. Tarabai Gambhir Patil
Age: 76 years, Occ.Agri.,
4. Aarastolbai Yuvraj Patil
Age: 55 years, Occ.Agri.
5. Malubai Bhanudas Patil
Age: 53 years, Occ.Agri.,
6. Vithabai Balu Patil
Age: 50 years, Occ.Agri.,
7. Jijabai Vilas Patil
Age: 48 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
79 FA.572.21 and ors
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 625 OF 2021
AND CIVIL APPLICATION/2453/2021 IN FIRST APPEAL/625/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Yuvraj Arjun Patil
Age: 69 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 626 OF 2021
AND CIVIL APPLICATION/2450/2021 IN FIRST APPEAL/626/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Ramsing Arjun Patil
Age: 80 years, Occ.Agri.,
80 FA.572.21 and ors
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22026 OF 2021
IN FIRST APPEAL NO. 626 OF 2021
Ramsing Arjun Patil
Age: 80 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 573 OF 2021
AND CIVIL APPLICATION/2437/2021 IN FIRST APPEAL/573/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
81 FA.572.21 and ors
Vs.
Bhagwan Rajaram Patil (Deceased)
Through Legal heirs :-
1. Suresh Bhagwan Patil
Age: 55 years, Occ.Agri.,
2. Duryodhan Bhagwan Patil
Age: 49 years, Occ.Agri.,
3. Madhukar Bhagwan Patil
Age: 60 years, Occ.Agri.,
4. Anjanabai Suresh Patil
Age: 58 years, Occ.Agri.
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
5. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22002 OF 2021
IN FIRST APPEAL NO. 573 OF 2021
Bhagwan Rajaram Patil (Deceased)
Through Legal heirs :-
1. Suresh Bhagwan Patil
Age: 55 years, Occ.Agri.,
2. Duryodhan Bhagwan Patil
Age: 49 years, Occ.Agri.,
3. Madhukar Bhagwan Patil
Age: 60 years, Occ.Agri.,
4. Anjanabai Suresh Patil
82 FA.572.21 and ors
Age: 58 years, Occ.Agri.
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 617 OF 2021
AND CIVIL APPLICATION/2509/2021 IN FIRST APPEAL/617/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Sumanbai Bansilal Dhangar
Age: 70 years, Occ.Agri.,
2. Dhanraj Bansilal Dhangar
Age: 55 years, Occ.Agri.,
3. Sunanda Prakash Landage
Age: 45 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon
83 FA.572.21 and ors
4. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22018 OF 2021
IN FIRST APPEAL NO. 617 OF 2021
1. Sumanbai Bansilal Dhangar
Age: 70 years, Occ.Agri.,
2. Dhanraj Bansilal Dhangar
Age: 55 years, Occ.Agri.,
3. Sunanda Prakash Landage
Age: 45 years, Occ.Agri.,
All above R/o Vichkheda,
Tq. Chopda, Dist. Jalgaon ..Applicants
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 577 OF 2021
AND CIVIL APPLICATION/2529/2021 IN FIRST APPEAL/577/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
84 FA.572.21 and ors
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Sanjay Dhondu Patil
Age: 30 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22005 OF 2021
IN FIRST APPEAL NO. 577 OF 2021
Sanjay Dhondu Patil
Age: 30 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND
FIRST APPEAL NO. 601 OF 2021
AND CIVIL APPLICATION/2303/2021 IN FIRST APPEAL/601/2021
85 FA.572.21 and ors
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Rahul Dhanraj Patil
Age: 38 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22066 OF 2021
IN FIRST APPEAL NO. 601 OF 2021
Rahul Dhanraj Patil
Age: 38 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
86 FA.572.21 and ors
AND
FIRST APPEAL NO. 616 OF 2021
AND CIVIL APPLICATION/2558/2021 IN FIRST APPEAL/616/2021
The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon ..Appellant/Applicant
Vs.
1. Daulat Jagannath Dhangar
Age: 65 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon
2. The Collector,
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
AND CROSS OBJECTION (ST) NO. 22023 OF 2021
IN FIRST APPEAL NO. 616 OF 2021
Daulat Jagannath Dhangar
Age: 65 years, Occ.Agri.,
R/o. Vichkheda, Tq. Chopda,
Dist. Jalgaon ..Applicant
Vs.
1. The Executive Engineer,
Hatnur Prakalp Vibhag, Chopda,
Tq.Chopda, Dist. Jalgaon,
Now Office at
Lower Tapi Project Division, Amalner
Tq. Amalner, Dist. Jalgaon
2. The Collector,
87 FA.572.21 and ors
Through Special Land Acquisition Officer,
Upper Tapi Prakalp Hatnur (I),
Jalgaon ..Respondents
----
Mr.S.S.Chillarge, Advocate for appellant/applicant - Requiring Body
in all appeals and stay applications; and for Respondent No.1 in all
applications for condonation of delay and all Cross-Objections
Mr.V.B.Patil, Advocate for respondents - claimants in all appeals and
stay applications; and for applicants in all delay applications and all
Cross-Objections
Mr.S.S.Dande, A.G.P. for respondent - Collector in all appeals,
applications and Cross-Objections
----
CORAM : R.G. AVACHAT, J.
RESERVED ON : NOVEMBER 18, 2021
PRONOUNCED ON : JANUARY 04, 2022
JUDGMENT :-
This is a group of First Appeals and Cross-Objections
therein. The same is being decided by this common judgment and
order, since common questions of law and facts arise therein.
2. The applications for condonation of delay in preferring
Cross-Objections are allowed.
3. The appeals have been preferred by the Requiring Body,
challenging the judgment and awards passed by the Court of Civil
Judge, Senior Division, Amalner, Dist. Jalgaon, in respective Land
88 FA.572.21 and ors
Acquisition References (L.A.Rs.). By the impugned judgment and
awards, the L.A.Rs. preferred by the respondents for enhancement
of compensation, have been allowed. After having felt the
enhancement granted by learned Judge to be inadequate, the
respondents-land owners have preferred the Cross-Objections for
further enhancement of compensation, while the requiring body has
challenged the awards on the ground that the enhancement of
compensation is exorbitant. Maintainability of the L.A.Rs. under
Section 18 of the Land Acquisition Act, 1894 ("the Act of 1894", for
short) has also been challenged in these appeals.
FACTS:-
4. The appellant-requiring body acquired the lands with
structures thereon, belonging to the respondents herein. The
acquisition was for Lower Tapi Project, at Village Padalse,
Tq. Amalner, Dist. Jalgaon. The Land Acquisition Officer (Collector)
passed award/s on 02.06.2013 under the Act of 1894 and awarded
compensation.
5. The respondents-land owners urged the Collector to refer
the matter for determination of the Court under Section 18 of the
Act of 1894. Simultaneously, the respondents - land owners and
89 FA.572.21 and ors
others preferred Writ Petition (2089 of 2014) to this Court for
direction to the Collector to determine the compensation in
accordance with the provisions of the Right to Fair Compensation
and Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013 (Act of 2013). The Division Bench, vide its
judgment and order dated 01.03.2016, allowed the Writ Petition with
a direction to the Collector to determine the compensation in terms
of the provisions of the Act of 2013. It is the case of the appellant-
requiring body that pursuant to the directions in Writ Petition (2089
of 2014), the amount of compensation came to be determined in
terms of the provisions of the Act of 2013 and has been paid to the
respondents-land owners.
6. The respondents-land owners also prosecuted the Land
Acquisition References, wherein the impugned judgment and awards
came to be passed. Since these appeals could be disposed of on the
issue of maintainability of the land references before the Court of
Civil Judge, Senior Division, I do not propose to advert to the
submissions advanced by learned Counsel on the question of
inadequacy or inadequacy of the amount of compensation awarded
under the impugned awards.
90 FA.572.21 and ors
7. Learned counsel for the appellant-requiring body would
submit that the award dated 02.06.2013 passed under the Act of
1894 came to be merged with the award passed by the Collector in
view of the directions in the judgment and order dated 01.03.2016
in Writ Petition No.2089 of 2014. The earlier award dated
02.06.2013 was, thus, no longer in existence. The reference(s) filed
by the respondents-land owners, therefore, became infructuous.
Learned counsel has relied on a full-bench judgment of this Court in
the case of Pune Municipal Corporation Vs. Rajeev L. Sangtani and
ors., 2019 SCC OnLine Bom 1492. Learned counsel, ultimately,
urged for allowing the appeals.
8. Learned counsel for the respondents-land owners would,
on the other hand, submit that the award under Section 11 of the
Act of 1894 came to be passed on 02.06.2013. Neither on the date
of the award nor immediately thereafter, the compensation was paid
to the respondents-land owners. The Act of 2013 came into force on
01.01.2014. The compensation in respect of majority of the land
holdings has neither been deposited in the accounts of the
beneficiary nor was paid to them on the date of commencement of
the Act i.e., 01.01.2014. Majority of the land owners filed Writ
91 FA.572.21 and ors
Petition (2089 of 2014). The Division Bench of this Court allowed
the Writ Petition with the observations that the petitioners therein
were not entitled to claim declaration of lapsing of award in view of
Section 24(2) of the Act of 2013, however, since majority of the land
holders were not paid compensation on the date of enforcement of
Act of 2013, the respondents therein shall have to determine the
amount of compensation payable to the claimants in accordance with
the Act of 2013. Learned counsel meant to say that the award
under Section 11 of the Act of 1894 had already been passed before
enforcement of Act of 2013. The proceedings would, therefore,
continue under the Act of 1894. The respondents would only be
entitled to amount of compensation in terms of the provisions of Act
of 2013. Learned counsel, therefore, urged for repel of the
preliminary objections raised by learned counsel for the requiring
body.
9. Considered the submissions advanced by learned counsel
for the parties. Perused the impugned judgment and awards. Before
adverting to answer the questions raised herein, it would be apposite
to refer to certain provisions of the Act of 2013.
92 FA.572.21 and ors
10. Sections 24 of the Act of 2013 reads thus:-
24. Land acquisition process under Act No.1 of 1894
shall be deemed to have lapsed in certain cases.-
(1) Notwithstanding anything contained in this Act, in
any case of land acquisition proceedings initiated
under the Land Acquisition Act, 1894,--
a) where no award under section 11 of the said
Land Acquisition Act has been made, then, all
provisions of this Act relating to the
determination of compensation shall apply; or
b) where an award under said section 11 has
been made, then such proceedings shall
continue under the provisions of the said Land
Acquisition Act, as if the said Act has not been
repealed.
(2) Notwithstanding anything contained in sub-
section(1), in case of land acquisition proceedings
initiated under the Land Acquisition Act, 1894 (1 of
1894), where an award under the said section 11 has
been made five years or more prior to the
commencement of this Act but the physical possession
of the land has not been taken or the compensation
has not been paid the said proceedings shall be
deemed to have lapsed and the appropriate
Government, if it so chooses, shall initiate the
proceedings of such land acquisition afresh in
accordance with the provisions of this Act:
Provided that where an award has
been made and compensation in respect
of a majority of land holdings has not
been deposited in the account of the
beneficiaries, then, all beneficiaries
specified in the notification for
acquisition under section 4 of the said
Land Acquisition Act, shall be entitled to
compensation in accordance with the
provisions of this Act."
93 FA.572.21 and ors
11. Section 26 of the Act of 2013 speaks of determination of
market value of land by Collector, while Section 28 deals with the
parameters to be considered by the Collector in determination of
award. Chapter VIII speaks of establishment of land acquisition,
rehabilitation and resettlement authority. Section 51 of the Act of
2013 reads thus:-
51. Establishment of Land Acquisition,
Rehabilitation and Resettlement Authority.-
(1) The appropriate Government shall, for the purpose
of providing speedy disposal of disputes relating to
land acquisition, compensation, rehabilitation and
resettlement, establish, by notification, one or more
Authorities to be known as ― the Land Acquisition,
Rehabilitation and Resettlement Authority to exercise
jurisdiction, powers and authority conferred on it by or
under this Act.
(2) The appropriate Government shall also specify in
the notification referred to in sub-section (1) the areas
within which the Authority may exercise jurisdiction
for entertaining and deciding the references made to it
under section 64 or applications made by the applicant
under second proviso to sub-section (1) of section 64.
Sections 63, 64 and 69 of the Act of 2013 read thus :-
63. Jurisdiction of civil courts barred.-
No civil court (other than High Court under article 226
or article 227 of the Constitution or the Supreme
Court) shall have jurisdiction to entertain any dispute
relating to land acquisition in respect of which the
94 FA.572.21 and ors
Collector or the Authority is empowered by or under
this Act, and no injunction shall be granted by any
court in respect of any such matter.
64. Reference to Authority.-
(1) Any person interested who has not accepted the
award may, by written application to the Collector,
require that the matter be referred by the Collector for
the determination of the Authority, as the case may be,
whether his objection be to the measurement of the
land, the amount of the compensation, the person to
whom it is payable, the rights of Rehabilitation and
Resettlement under Chapters V and VI or the
apportionment of the compensation among the
persons interested:
Provided that the Collector shall, within a
period of thirty days from the date of receipt of
application, make a reference to the appropriate
Authority:
Provided further that where the Collector fails
to make such reference within the period so specified,
the applicant may apply to the Authority, as the case
may be, requesting it to direct the Collector to make
the reference to it within a period of thirty days.
(2) The application shall state the grounds on
which objection to the award is taken:
Provided that every such application shall be
made-
(a) If the person making it was present or
represented before the Collector at the time when he
made his award, within six weeks from the date of the
Collector's award;
(b) in other cases, within six weeks of the receipt of
the notice from the Collector under section 21, or
within six months from the date of the Collector's
award, whichever period shall first expire:
95 FA.572.21 and ors
Provided further that the Collector may
entertain an application after the expiry of the
said period, within a further period of one year,
if he is satisfied that there was sufficient cause
for not filing it within the period specified in the
first proviso.
69. Determination of award by authority.-
(1) In determining the amount of compensation to
be awarded for land acquired including the
Rehabilitation and Resettlement entitlements, the
Authority shall take into consideration whether the
Collector has followed the parameters set out under
section 26 to section 30 and the provisions under
Chapter V of this Act.
(2) In addition to the market value of the land, as
above provided, the Authority shall in every case
award an amount calculated at the rate of twelve per
cent per annum on such market value for the period
commencing on and from the date of the publication
of the preliminary notification under section 11 in
respect of such land to the date of the award of the
Collector or the date of taking possession of the land,
which ever is earlier.
Explanation.-- In computing the period referred to in
this sub-section, any period or periods during which
the proceedings for the acquisition of the land were
held up on account of any stay or injunction by the
order of any Court shall be excluded.
(3) In addition to the market value of the land as
above provided, the Authority shall in every case
award a solatium of one hundred per cent over the
total compensation amount."
96 FA.572.21 and ors
12. The Constitution Bench of the Apex Court in the case of
Indore Development Authority Vs. Manoharlal and ors., Etc., AIR
2020 SC 1496 has held that the proviso to Section 24(2) of the Act
of 2013 is to be treated as part of Section 24(2) not part of Section
24(1)(b). It has been further held in Clauses 8 and 9 of paragraph
363 of the judgment as under:-
8. The provisions of Section 24(2) providing for a
deemed lapse of proceedings are applicable in case
authorities have failed due to their inaction to take
possession and pay compensation for five years or
more before the Act of 2013 came into force, in a
proceeding for land acquisition pending with
concerned authority as on 1.1.2014. The period of
subsistence of interim orders passed by court has to be
excluded in the computation of five years.
9. Section 24(2) of the Act of 2013 does not give
rise to new cause of action to question the legality of
concluded proceedings of land acquisition. Section 24
applies to a proceeding pending on the date of
enforcement of the Act of 2013, i.e., 1.1.2014. It does
not revive stale and time-barred claims and does not
reopen concluded proceedings nor allow landowners
to question the legality of mode of taking possession to
reopen proceedings or mode of deposit of
compensation in the treasury instead of court to
invalidate acquisition.
13. When the Division Bench of this Court decided Writ
Petition (2089 of 2014), the Constitution Bench judgment of the
97 FA.572.21 and ors
Apex Court in the case of Indore Development Authority (supra) was
not in the field. The Division Bench of this Court, in paragraphs 4
and 6 of its judgment dated 01.03.2016, observed thus :-
4. In the instant matter, the Petitioners are not
entitled to claim declaration of lapsing of award in
view of Section 24(2) of the Act of 2013. However,
since majority of the land holders were not paid
compensation on the date of enforcement of Act of
2013 i.e. 1st January 2014, the Respondents shall have
to determine the amount of compensation payable to
the claimants in accordance with the new Enactment
i.e. Act of 2013.
6. For the reasons recorded above, the Writ
Petition deserves to be allowed and the same is
accordingly allowed. The Respondents are directed to
determine the amount of compensation payable to the
Petitioners in respect of the acquired property, in
accordance with the the provisions of the Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013. The
amount shall be determined within period of SIX
MONTHS from today and the same shall be paid to
the Petitioners within FOUR MONTHS from the date
of determination. The amount already received by the
Petitioners and other claimants shall be considered
while paying the amount of compensation arrived at
in accordance with the determination under the Act of
2013.
Admittedly, the judgment and order passed in Writ Petition (2089 of
2014) has attained finality. The directions given therein have been
acted upon.
98 FA.572.21 and ors
14. The full-bench judgment of this Court in the case of
Pune Municipal Corporation (supra), while deciding the points for
consideration raised therein (although in somewhat different
context), has observed:-
66. If we compare the provisions of sub-section (1)
of section 23 of the Old Act with the parameters
prescribed in Section 28 of the Act, 2013, it becomes
crystal clear that the Act, 2013 enjoins the Collector to
take into account the very same parameters which the
Reference Court was bound to consider under section
23 of the Old Act. The provisions of Section 30(3) of
the Act, 2013 correspond with the provisions of
section 23(1A) of the Old Act which provided for the
award of interest @ 12% per annum on the market
value of the land from the date of the notification
under Section 4 to the date of taking possession or till
the date of the award, whichever is earlier. The
provisions contained in Section 30(1) of the Act
correspond with the provisions contained in section
23(2) of the Old Act in the matter of award of
solatium with the change that under the Act, 2013, the
solatium equivalent to one hundred percent of the
compensation has to be awarded instead of 30% on
the market value of the land, under the Old Act.
67. In view of the clear and explicit mandate of
clause (a) of sub- section (1) of Section 24 of the Act,
2013, concededly, the compensation is to be
determined by the Collector in adherence to the
provisions of this Act including Sections 26 to 30 of
the Act, 2013. The prescription of these parameters,
which the Reference Court was enjoined to consider
under section 23 of the Old Act, thus constitutes a
significant departure from the provisions of the Old
Act. The parameters which the Reference Court was
expected to consider under the Old Act shall now be
adhered to by the Collector in the matter of
99 FA.572.21 and ors
determination of the compensation. It could be urged
that under the Old Act also, while passing the award,
the Collector was required to consider the very same
parameters which the Court was enjoined under
Sections 23 and 24 thereof. But the matter does not
rest here.
68. If we consider the provisions of Section 69 of
the Act, 2013, extracted above, the departure from the
scheme of the Old Act becomes vivid. Section 69(1) of
the Act, 2013 enjoins the Authority to take into
consideration whether the Collector has followed,
inter-alia, the parameters set out under Sections 26 to
30 in the matter of determination of compensation. In
contrast to the provisions of section 18 of the Old Act,
where the Reference Court was not supposed to sit in
appeal over the award, in respect of which the
reference is made, the Act, 2013 envisages an enquiry
into the question as to whether the Collector has
followed the parameters set out under Sections 26 to
30 of the Act, 2013. The consideration of this aspect
would involve an element of appraisal of the
correctness or otherwise of the disposition made by
the Collector, on the parameters set out under Sections
26 to 30.
15. It has further been observed that if the subsequent
legislation provides a new forum, before which the right of action
can be pursued, the litigant has to enforce the remedy before the
new forum created under the reenacted legislation.
16. The facts of the case in hand, undoubtedly, indicate that
the award dated 02.06.2013 was passed under Section 11 of the Act
of 1894. The date of the award precedes the date of enforcement of
the Act of 2013. The majority of the land owners filed Writ Petition
100 FA.572.21 and ors
(2089 of 2014). By virtue of the judgment and order in the said
Writ Petition, the amount of compensation payable to the
expropriated land owners, came to be redetermined in terms of the
provisions of the Act of 2013. Necessarily, the factum of
redetermination of compensation superseded the award under
Section 11 of the Act of 1894. It could even be said that the award
came to be passed in terms of the provision of the Act of 2013. The
Court, which has passed the impugned award, was the Court
constituted under the Act of 1894 to determine the reference(s)
made to it under Section 18 of the said Act. The said Court has no
jurisdiction to go into the question, as to whether the Collector has
determined the compensation under the Act of 2013 after having
considered the parameters under Section 28 of the Act of 2013.
A separate forum in the nature of Land Acquisition Rehabilitation and
Resettlement Authority has been constituted to exercise the
jurisdiction, powers and authority conferred on it by or under the Act
of 2013. Section 64 of the Act of 2013 speaks of reference to such
authority. In determination of the amount of compensation to be
awarded for the land acquired, such authority was under obligation
to take into consideration, whether the Collector has followed the
parameters set out under Sections 26 to 30 of the Act of 2013.
101 FA.572.21 and ors
17. It is reiterated that the reference Court, which has
passed the impugned awards, did lack jurisdiction to go into the
questions, which the authority constituted under Section 51 of the
Act of 2013 was authorised to deal with the same under Section 69
of the Act of 2013. As such, the awards impugned in these appeals
have been passed by the Court having no jurisdiction and therefore,
are liable to be set aside.
18. In the result, the following order:-
(i) All First Appeals are allowed.
(ii) The awards impugned in these appeals are hereby set
aside.
(iii) The Cross-Objections stand dismissed.
(iv) The respondents/land owners may urge the Collector
within a period of two months from the date of this
order, to refer the matter for determination of the
authority constituted under Section 51 of the Right to
Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013, if they so
desire.
(v) The amount deposited by the Requiring Body be returned
to it along with interest accrued thereon.
[R.G. AVACHAT, J.]
KBP/SSD
