V.I.D.C. Thr. Its Exe. Engineer vs Vasanta Natthuji Gaikwad And 3 Ors
2022 Latest Caselaw 11990 Bom

Citation : 2022 Latest Caselaw 11990 Bom
Judgement Date : 22 November, 2022

Bombay High Court

V.I.D.C. Thr. Its Exe. Engineer vs Vasanta Natthuji Gaikwad And 3 Ors on 22 November, 2022

Bench: Avinash G. Gharote

                                                       1                                   216.FA.93-2011.odt




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

                                  FIRST APPEAL NO. 93 OF 2011
                   ( V.I.D.C., Thr. Its Executive Engineer, Yavatmal
                                            Vs.
                           Vasanta Natthuji Gaikwad & Ors. )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. K.S. Narwade, Advocate for the Respondent Nos. 1 & 2.
                                  Mr. M.A. Kadu, A.G.P. for the Respondent Nos. 3 & 4/State.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 22nd NOVEMBER, 2022.

Mr. Narwade, learned counsel for the respondent Nos. 1 and 2 states, that the matter relates to acquisition in respect of Village Thalegaon and this Court by the judgment rendered in First Appeal No.580/2010 dated 21.11.2022, has already decided matter in respect of Village Thalegaon and the same is covered by the said judgment. He also submits, that First Appeal No. 1259/2017 also arises from the Village Thalegaon. Mr. M.A. Kadu, learned counsel for the VIDC makes a statement that First Appeal No. 525/2016, First Appeal No.786/2018, First Appeal (ST) No. 223/2018 and First Appeal (ST) No.16742/2018 also arise from Village Thalegaon and can be decided together, considering which, list the First Appeal No. 93/2011 alongwith the aforesaid matters on 23.11.2022 after the end of the admission board.

2 216.FA.93-2011.odt

2. Office to note an act accordingly.

3. The Registry shall circulate a note in the cause list asking the Counsels, to give their numbers in respect of the various Villages of Bemla project so that matters can be segregated Village wise and listed accordingly.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:22.11.2022 17:10