Executive Engineer, Nandur ... vs Trambak Savliram Gowardhane And ...
2022 Latest Caselaw 6374 Bom

                                                                               27 -ii- fa-695-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                         FIRST APPEAL NO. 695 OF 2022
                                                    WITH
                                     INTERIM APPLICATION NO. 2161 OF 2022
                                                    WITH
                                     INTERIM APPLICATION NO. 3356 OF 2021
                                                     IN
                                         FIRST APPEAL NO. 695 OF 2022

                        Executive Engineer,
                        Nandur Madhyameshwar Project,
                        Division Nashik                                       ..Applicant.

                                    v/s.

                        Trambak Savliram Gowardhane & Ors.                    ..Respondents

                                                     WITH
                                           FIRST APPEAL NO. 696 OF 2022

                        Executive Engineer,
                        Nandur Madhyameshwar Project,
                        Division Nashik                                       ..Applicant.

                                    v/s.

                        Savliram Dhondiram Gowardhane & Ors.                  ..Respondents

                        Ms. Chaitrali Deshmukh for the Appellant/Applicant.
                        Mr. Sachin Gite for the Respondent Nos.1 to 5.
                        Ms. Tanaya Goswami, AGP for the State.

                                                 CORAM : ANUJA PRABHUDESSAI, J.

DATED : 6th JULY, 2022.

P.C.

1. Learned Counsel Shri Gite, waives service on behalf of

Respondent Nos.1 to 5. Ms. Tanaya Goswami waives service on behalf

Digitally signed by of Respondent No.6- State. PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.08 12:04:32 +0530 P P SALGAONKAR 1 of 2 27 -ii- fa-695-22.doc

2. Learned Counsel Shri Gite for the Respondents states that the

judgment of the Reference Court is based on the previous Award in LAT/

449/2010, 450 of 2010 and 451 of 2010 (Exhibit 15). Shri Gite submits

that the said judgments were not challenged by the State/Acquiring

body, hence here is no ground for interference.

3. Learned Counsel for the Appellant to take necessary instructions.

Parties are put to notice that endeavor will be made to dispose of the

appeals at the stage of admission. Leave granted to the parties to file

compilation of documents.

4. Stand over to 14.07.2022.

                                                       (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                         2 of 2