V. I. D. C. Through Its Executive ... vs Tarachand S/O Roopchand Darda ...
2022 Latest Caselaw 12234 Bom

Citation : 2022 Latest Caselaw 12234 Bom
Judgement Date : 28 November, 2022

Bombay High Court

V. I. D. C. Through Its Executive ... vs Tarachand S/O Roopchand Darda ... on 28 November, 2022

Bench: Avinash G. Gharote

                                                          1                            74-fa-1894-2019.odt




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

                              FIRST APPEAL NO. 1894 OF 2019
                             V.I.D.C. and another
                                      Vs.
              Tarachand s/o Roopchand Darda (Dead) Through LRs

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

                                  Mr. M.A. Kadu, Advocate for the appellants
                                  Mrs. Mayuri Deshmukh, AGP for Respondent / State

                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 28th NOVEMBER, 2022.

Mr. Kadu, learned counsel for the appellants submits that the matter is covered by the judgment of this Court in First Appeal Stamp No.189/2018 with Cross Objection No.119/18 (VIDC Vs. Vasant Nanaji Patre) decided on 19/12/2018, in which this Court had fixed the rate of compensation for open land of plot at Rs.750/- per sq.mtr. for village Pahur. The rate of Rs.750/- per sq.mtr. is also fixed by this Court First Appeal No.131/2016 (Executive Engineer, Bembla Project Division Vs. Devidas Tulshidas and others), decided on 21/02/2019. Therefore, it is submitted that the appeal which is against the judgment of the Reference Court granting the rate of Rs.900/- per sq.mtr. for open land needs to be modified. Since none appears for the respondents No.1-a to 1-e, though served, in order to grant an opportunity list the matter on 05/12/2022.

2 74-fa-1894-2019.odt

2. It is made clear that in case on 5/12/2022, none appears for the above respondents, the matter shall be decided on its own merits.

JUDGE

MP Deshpande

Digitally signed by:MILIND P DESHPANDE Signing Date:29.11.2022 11:18