Madhukar Tukaram Harde vs The State Of Maharashtra Through ...
2022 Latest Caselaw 11989 Bom

                                                                     1                            231.FA.1610-2019.odt




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

                                           FIRST APPEAL NO. 1610 OF 2019
                   ( Madhukar Tukaram Harde Vs. The State of Maharashtra & Ors. )
             Office Notes, Office Memoranda                         Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Ms. Mayuri Deshmukh, A.G.P. for the Respondent Nos.1 & 2/State.
                                               Mr. M.A. Kadu, Advocate for the Respondent No.3.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 22nd NOVEMBER, 2022.

Heard Mr. Kadu, learned counsel for the respondent No.3, who submits, that two matters from the same Village Ghuikhed, relating house property have already been decided by this Court in First Appeal No. 1378/2018 decided on 06.09.2021, in which compensation at the rate of Rs. 575/- per sq.mtr., has been awarded for open plot. In the instant case also, the claim is in respect to the open plot and since the present case is of the same Village and in respect of compensation of open plot also, they stand on the same footing and can be disposed of in terms of the aforesaid judgment. However, Mr. N.S. Bhelkar and Mr. C.D. Gulhane, learned counsels appearing for the appellant are not present. It is reported at bar, that they hail from Amravati and would be available on 28.11.2022, considering which, list the matter on 28.11.2022 as part heard.

Signed By:SHRIKANT DAMODHAR BHIMTE JUDGE Signing Date:23.11.2022 10:45 SD. Bhimte