Municipal Corporation ... vs M/S Kalpak Developers Thr Its ...
2022 Latest Caselaw 5394 Bom

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                                                                      8463.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     964 CIVIL APPLICATION NO. 8463 OF 2022
                        IN FIRST APPEAL NO. 1209 OF 2022

                 MUNICIPAL CORPORATION, AURANGABAD
                                VERSUS
            M/S. KALPAK DEVELOPERS, AURANGABAD & ANOTHER

                                           ...
                     Advocate for the applicant : Mr.A.P.Bhandari
                      AGP for Respondent-State : Mr.A.B.Chate
                                          ...

                                         CORAM : S.G.DIGE, J.

DATE : 14.06.2022

P.C. :

1] Heard the learned counsel for the applicant.

The learned counsel for the applicant submits that the

learned Civil Judge Senior Division (Corporation Court),

Aurangabad in Land Acquisition Reference No.230/2006

has passed the judgment and award. In the said award, the

compensation is awarded to respondent no.1. But, while

passing the said judgment and award, the learned trial

Court has not considered the law points as well as

submissions mentioned by the applicant, hence, requested

to stay the judgment and award.

8463.22CA

2] Considering the submissions of the learned

counsel for the applicant and the reasons mentioned in the

application, the judgment and award dated 09.02.2021

passed by the learned Civil Judge Senior Division

(Corporation Court), Aurangabad in Land Acquisition

Reference No.230 of 2006 is stayed subject to deposit of the

amount of award within twelve [12] weeks from today.

[S.G.DIGE] JUDGE DDC