The State Of Maharashtra vs Dharma Bhaga Ambekar
2022 Latest Caselaw 6498 Bom

                      Megha                                          905_caf_1602_2004 in fast_30648_2002.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           CIVIL APPLICATION NO.1602 OF 2004
                                                           IN
                                        FIRST APPEAL (STAMP) NO.30648 OF 2002

                           The State of Maharashtra                              ...Appellant
                                         Versus
                           Dharma Bhaga Ambekar since
                           deceased through his legal heirs-
                           Sona Dharma Ambekar and Ors.                       ...Respondents
                                                      ...
                      Ms Tanaya Goswami, AGP for the Appellant-State.


                                                       CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th JULY, 2022.

P. C. :-

1. Learned AGP has placed on record communication dated

06/07/2022 received from the Land Acquisition Department stating

that as per the impugned judgment, enhanced compensation of

Rs.4,75,858/- has been deposited in the Reference Court at Ratnagiri.

2. The records reveal that by order dated 10/01/2017 this

Court had allowed the application and permitted the Appellant to bring

on record the legal representatives of the sole Respondent. Directions

were given to the Appellant to take steps to serve the legal

Digitally signed MEGHA S by MEGHA S PARAB Date:

2022.07.12 PARAB 17:20:54 +0530 Megha 905_caf_1602_2004 in fast_30648_2002.doc

representatives within a period of four weeks. Office notings indicate

that the Appellant has not taken steps to serve the legal

representatives. By way of indulgence and final opportunity, stand over

to 12/08/2022. Appellant to take steps to serve the legal

representatives.

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

(SMT. ANUJA PRABHUDESSAI, J.)