Executive Engineer, Medium ... vs Bhausaheb Kisan Bodake And Anr
2022 Latest Caselaw 11638 Bom

Megha                                      28_ia_19712_2022.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.19712 OF 2022
                              WITH
              INTERIM APPLICATION NO.19711 OF 2022
                               IN
              FIRST APPEAL (STAMP) NO.25454 OF 2022

Executive Engineer Medium Project,
Nashik Taluka and District-Nashik              ...Applicant/Appellant
                Versus
Bhausaheb Kisan Bodake and Anr.                      ...Respondents
                                 ...
Ms Chaitrali Deshmukh for the Applicant.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 15th NOVEMBER, 2022.

P. C. :-

1. Learned counsel for the Appellant states that compensation

as per paragraph Nos.1 to 5 of the operative part of the order dated

23/01/2019 passed in Land Reference No.94 of 2008 has been

deposited before the Reference Court at Nashik. She states that

challenge is only to the amount ordered to be paid as per paragraph

32(6) of the impugned Judgment whereunder the Appellant has been

directed to pay rental compensation with interest @8% per annum

from the date of possession till the date of the award.

Megha 28_ia_19712_2022.doc

2. Learned counsel for the Appellant states that the Appellant

has no objection, if the amount deposited in terms of paragraphs 32(1)

to 32(5) is paid to Respondent-original Claimant.

3. Issue notice to the Respondents, returnable on 13/12/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.11.19 10:57:41 +0530