Shri. Kisan Bandu Jadhav vs The Special Land Acquisition ...
2022 Latest Caselaw 5679 Bom

         Digitally
         signed by
VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.06.22    Vina Khadpe
         16:57:42                                                                        (37) fa.124. 2019.doc
         +0530

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                               FIRST APPEAL NO.124 OF 2019

                       Shri Kisan Bandu Jadhav                        .... Appellant
                            Versus
                       The Special land Acquisition Officer
                       No.6 Pune and anr                              ....Respondents

                       Mr.Gaurav Potnis i/b. Pallavi Potnis for the Appellant.

                       Mr. N. B. Patil, AGP for the Respondent Nos.1 to 3.


                                                      CORAM : SHRIKANT D. KULKARNI, J.

                                                      DATE     : 21st JUNE, 2022.
                       P.C. :

1. Heard Mr. Gaurav Potnis h/f. Pallavi Potnis, learned counsel for the Appellant for sometime.

2. Mr. Potnis has placed reliance on the Judgment of Hon'ble Supreme Court in case of Khazan Singh v. Union of India reported in AIR 2002 SC 726.

3. Mr.N. B. Patil, learned AGP has received a copy of the citation. He seeks time to go through it and file a reply on legal position.

4. It is also necessary to call for Record and proceedings from the reference Court in order to know, (i) when the reference Court has framed the issues; (ii) when the reference was fixed for evidence; and (iii) on how many dates, the claimant failed to adduce the evidence or sought adjournment.

5. Stand over to 19th July, 2022.

(SHRIKANT D. KULKARNI, J.)