Anil S/O Sukhdeorao Dongre And ... vs State Of Maha. Thr. Secretary, ...
2022 Latest Caselaw 11652 Bom

                                                            1                                     28 FA 872.2022

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR

                                           FIRST APPEAL NO. 872 OF 2022
                                             Anil s/o Sukhdeorao Dongre and ors.
                                                            ..vs..
                                         State of Maharashtra, thr. Secretary and ors.
            ----------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
           --------------------------------------------------------------------------------------
                                    Shri K.B. Zinjarde, Advocate for the appellants.


                                    CORAM:VINAY JOSHI AND MRS. VRUSHALI V. JOSHI, JJ.

DATED : 15/11/2022.

Heard.

2. This is an appeal of land owner challenging the adequacy of compensation determined by the Presiding Officer of Land Acquisition, Rehabilitation and Resettlement Authority, Nagpur.

3. It is argued that the method adopted by the authority for determining the compensation itself is erroneous. In that regard he took us through the certain portion of the judgment.

4. ADMIT.

5. Issue notice to the respondents, returnable on 13.12.2022.

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.)

Trupti

TRUPTI SANTOSHJI AGRAWAL

15.11.2022 18:37