Namdeo Banduji Mahure vs The State Of Maharashtra Through ...
2022 Latest Caselaw 12262 Bom

fa 431.22.                                                                                      1/1


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

                                   First Appeal No.431/2022
                 Namdeo Mahure V The State of Maharashtra 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. Mayank Agnihotri, Advocate for appellant.
               Mrs. M. Deshmukh, AGP for State/resp. nos. 1 to 3.

                                CORAM : AVINASH G GHAROTE, J.

DATE : 28-11-2022

Since the record and proceedings have been received, the objection regarding non filing of certified copy of the award of the Land Acquisition Officer stands satisfied. Rest of the objections shall be removed within a week from today.

2. Considering that the judgment of the Reference Court dated 25-02-2022 is challenged on the ground that that the plea for enhancement of compensation has been rejected on the ground of limitation,

3. Admit.

4. Record and proceedings have already been received.

5. Learned AGP waives notice for respondent nos.1 to 3.

6. Since the paper book is already filed on record, the same is accepted.

JUDGE

Deshmukh