Executive Engineer, Doodhganga ... vs Smt. Suvarna Shivagounda Patil ...
2022 Latest Caselaw 6198 Bom

P.H. Jayani                                     18(A) CAF769.2019.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO. 769 OF 2019
                                    IN
                   FIRST APPEAL (ST.) NO. 26153 OF 2019

Executive Engineer,
Doodhganga Irrigation Project,
Kolhapur                                        .... Applicant
           v/s.
Smt. Survarna Shivagouda Patil and ors.         .... Respondents

Mr. Chaitrali A. Deshmukh for the Applicant.
Mr. N.B. Patil, AGP for Respondent Nos.3 and 4.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution

and implementation of the impugned judgment and award dated

22/12/2017 in Land Acquisition Reference No.55/2011.

2. Learned counsel for the Applicant states that the compensation as

per the impugned judgment and award will be deposited within a

period of six weeks. In the light of said statement, execution and

implementation of the impugned judgment is stayed till the next date

of hearing.

3. Issue notice to the Respondents, returnable on 12/08/2022.

P.H. Jayani 18(A) CAF769.2019.doc

Private service is permitted. Learned AGP waives service of notice on

behalf of Respondent Nos.3 and 4.

4. Stand over to 12/08/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 14:57:28 +0530