The State Of Maharashtra vs Shri Bhagwat B. Ambure
2022 Latest Caselaw 6743 Bom

                                                                                      908 fa 194-94.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                               FIRST APPEAL NO. 194 OF 1994


                        The State of Maharashtra                            ..Appellant.
                                        v/s.

                        Bhagwat B. Ambure                                   ..Respondents

                        Ms. Tanaya Goswami, AGP for the Appellant-State.
                        None for the Respondent.

                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 15th JULY, 2022.

P.C.

1. This is an appeal under Section 54 of the Land Acquisition Act,

challenging the Judgment and Award dated 19.12.1992 passed in Land

Acquisition Reference No. 98 of 1991. The averments made in the

appeal indicate that SLO had awarded compensation of Rs.15,169/-, and

the Reference Court has enhanced the compensation by Rs. 9,540/- with

solatium of Rs.2,862/- and interest @ Rs.1,431/-. Though the appeal is

pending since last over 25 years, till date copy of the judgment is not

filed.

2. On 1.7.2022, learned AGP was directed to place on record, copy of

the judgment and also to verify whether the mater is covered by G.R.

dated 3.11.2016. Learned AGP has neither placed on record copy of

Digitally the judgment, nor she is able to state whether the matter is covered by signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.16 18:59:09 +0530

P P SALGAONKAR 1 of 2 908 fa 194-94.doc

the G.R. dated 3.11.2016. She states that the papers are not traceable.

3. Considering the above facts, and also considering that the

compensation awarded Reference Court is very meagre, I am not

inclined to interfere with the judgment after lapse of over 25 years.

4. Appeal is dismissed.

5. Civil Application, if any, stands dismissed in view of dismissal of

the appeal.

                                                        (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                             2 of 2