Anandrao Narayan Thavre vs The Land Acquisition Officer And ...
2022 Latest Caselaw 5365 Bom

WP 1092-2021                                   1                        Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                   WRIT PETITION NO. 1092 OF 2021
Anandrao Narayan Thavre,
aged 80 years, Occ. Agriculturist,
R/o Mohgaon, Tq. Nagpur (Rural),
District - Nagpur.
                                                                      PETITIONER
                                 .....VERSUS.....
1.     The Land Acquisition Officer
       & Sub - Divisional Officer,
       Mouda, District - Nagpur.
2.     The Executive Engineer,
       Lower Vena Project,
       Minor Irrigation Department,
       Ajni, Nagpur.
                                                                RESPONDENTS

                Shri P.S. Kshirsagar, Advocate for the petitioner.
              Shri D.P. Thakare, A.G.P. for respondent No.1/ State.
                Shri A.M. Kukday, Advocate for respondent No.2.


CORAM : A.S. CHANDURKAR AND URMILA JOSHI - PHALKE, JJ.

DATE : 14TH JUNE, 2022.

ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

Counsel for the parties.

2. The limited relief sought in the present Writ Petition is for a

direction to be issued to respondent No.1 - Special Land Acquisition

Officer to decide the petitioner's representation dated 31/12/2020. By

that representation, the petitioner seeks compensation towards

acquisition of his land by applying multiplier of 2 along with rental

compensation as per the notification dated 26/05/2015.

WP 1092-2021 2 Judgment

3. The learned Counsel for the petitioner has invited our

attention to the order passed by this Court in Writ Petition No.

6272/2015 (Asha Nilkanth Mahakalkar and others Vs. The State of Mah.

and others) as well as to the order passed in Writ Petition No. 6731/2017

(Khushal Shankarrao Thavre and others Vs. The Land Acquisition Officer

& Sub - Divisional Officer, Mouda, Distt. Nagpur and another) . A prayer

is made that similar relief be granted to the petitioner.

4. The learned Additional Government Pleader for respondent

No.1 submits that the representation dated 31/12/2020 is pending with

respondent No.1 and the same can be considered.

5. In view of the aforesaid, the Writ Petition is disposed of by

directing respondent No.1 to decide the representation dated 31/12/2020

in accordance with law and take a decision thereon within a period of

two months from the date of production of this order by the petitioner

before respondent No.1. All questions are kept open. The order passed be

communicated to the petitioner.

6. Rule is made absolute in the aforesaid terms with no order as

to costs.

                                     (URMILA JOSHI - PHALKE, J.)            (A.S. CHANDURKAR, J.)
Digitally signed bySUMIT CHETAN
AGRAWAL                     SUMIT
Signing Date:16.06.2022 10:17