V.I.D.C. Thr Its Exe. Eng. Bembla ... vs Sau. Vimal W/O Chindhu Chavan And ...
2022 Latest Caselaw 12039 Bom

fa 401.10.                                                                                     1/2


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

                                   First Appeal No.401/2010
                VIDC thr Executive Engineer V Premdas Wanjari and others
                                   First Appeal No.838/2010
              VIDC thr Executive Engineer V Sau. Sumedha Javade and others
                                   First Appeal No.606/2011
                 VIDC thr Executive Engineer V Annaji Rajgure and others
                                   First Appeal No.672/2012
                VIDC thr Executive Engineer V Devidas Nagekar and others
                                   First Appeal No.692/2012
               VIDC thr Executive Engineer V Sau. Vimal Chavan and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                      Court's or Judge's Orders
or directions and Registrar's orders.
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               Mr. A.B. Patil, Advocate for appellant.
               Mr. D.A. Sonawane, Advocate for resp. no.1.
               Mr. A.B. Nakshane, Advocate for resp. nos.1 to 9 (FA 672/2012)
               Mr. M.A. Kadu, AGP for State (FA 401/10, 606/11, 672/12, 692/12).
               Mrs. Mayuri Deshmukh, AGP for State in FA 838/10.

                                CORAM : AVINASH G GHAROTE, J.

DATE : 23-11-2022

Mr. Patil, learned Counsel for the appellant fairly submits, that in all these matters the challenge is to the judgment in reference, enhancing the compensation for agricultural land. He submits, that the enhancement by the learned Reference Court is within the limit of four times of what is granted by the Land Acquisition Officer and therefore is governed by the policy of the appellant which permits such enhancement to four times, for which he has placed on record a communication dated 17-10-2018 received from the Executive Engineer, Bembla Project Division,

fa 401.10. 2/2

Yavatmal, which is taken on record and marked as 'X' for identification.

2. In view of the aforesaid communication, which accepts the enhancement by the Reference Court to the extent of four times the compensation or rate granted by the Land Acquisition Officer, Mr. Patil, learned Counsel for the appellant, on instructions, seeks withdrawal of the aforesaid appeals.

3. The statement is accepted.

4. The above four appeals are dismissed as withdrawn. The Court fee be refunded as per the rules.

JUDGE

Deshmukh