The State Of Maharashtra Through ... vs Prashant Achyutrao Lomate And ...
2022 Latest Caselaw 5279 Bom

                                     1                              ca 8353.22

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 8353 OF 2022
                              IN
           PUBLIC INTEREST LITIGATION NO. 91 OF 2021

          The State of Maharashtra throughout
          Secretary and others                 ..           Applicants
                Versus
          Prashant Achyutrao Lomate and others ..           Respondents

 Shri A. R. Kale, A.G.P. for Applicants.
 Shri V. D. Salunke, Advocate h/f Shri R. D. Raut, Advocate for
 Respondent Nos. 1 and 2.
 Shri S. S. Dargad, Advocate h/f Shri S. C. Chapalgaonkar,
 Advocate for the Respondent No. 3.

                             AND
              CIVIL APPLICATION NO. 8354 OF 2022
                              IN
           PUBLIC INTEREST LITIGATION NO. 64 OF 2021

          The State of Maharashtra throughout
          Secretary and others                         ..   Applicants
                Versus
          Dnyanraj Dhondiram Chaugule
          and others                                   ..   Respondents

 Shri A. R. Kale, A.G.P. for Applicants.
 Shri S. S. Dargad, Advocate h/f Shri S. C. Chapalgaonkar,
 Advocate for the Respondent No. 2.

                           CORAM :    R. D. DHANUKA AND
                                      S. G. MEHARE, JJ.
                               DATE : 10TH JUNE, 2022.

 ORDER :

. By these civil applications the State of Maharashtra seek review/modification of the judgment and order dated 06.05.2022

2 ca 8353.22

in so far as directions issued by this Court in operative part of Clause A thereby directing the State Government to make payment of compensation to the agriculturists for post harvest loss caused to the Soyabean crop in Kharip season 2020 to remaining 357287 agriculturists of Osmanabad district in the event of Insurance Company not complying with the order for payment is concerned.

2. Mr. Salunke, the learned counsel for non applicants/original writ petitioners seeks time to take instructions to file affidavit in reply to the Civil Application No. 8354 of 2022.

3. Affidavit in reply shall be filed within a period of two weeks from today. Copy of the same shall be served on the learned A. G. P. simultaneously. Rejoinder, if any shall be filed within a period of one week thereafter.

4. The applicants are directed to complete service of civil applications on the original petitioners and other respondents if not served earlier.

5. Place these civil applications for hearing after three (03) weeks.

      [ S. G. MEHARE J.]                              [R. D. DHANUKA, J.]

 bsb/June 22