Govinda S/O Farida Rathod (Dead) ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 12265 Bom

Citation : 2022 Latest Caselaw 12265 Bom
Judgement Date : 28 November, 2022

Bombay High Court

Govinda S/O Farida Rathod (Dead) ... vs The State Of Maharashtra, Through ... on 28 November, 2022

Bench: Avinash G. Gharote

                                                         1                          3.CAF.2358-21 IN FA.389-11.odt




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

                    CIVIL APPLICATION (CAF) NO. 2358 OF 2021
                                       IN
                          FIRST APPEAL NO. 389 OF 2011
                ( Shri Govinda S/o Farida Rathod (Dead), Thr. LRs.
                                        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


                                  Mr. Dharaskar, Advocate h/f Mr. K.S. Narwade, Advocate for the
                                  Applicants/Appellants.
                                  Mr. M.A. Kadu, A.G.P. for the Non-applicant/Respondent Nos. 1 & 2/State.
                                  Mr. T.U. Tathod, Advocate for the Non-applicant/Respondent No.2.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 28th NOVEMBER, 2022.

The application seeks to bring additional evidence on record which is a judgment dated 17.08.2015 passed by the Reference Court in respect of agricultural land bearing Survey No. 114 at Village Beldari, Taluqa Mahagaon, District Yavatmal, which is in the Beldari Minor Irrigation Project (Beldari Tank). Considering the nature of the document, which is the judgment of the Reference Court, the application is allowed.

2. Since, the project is by the Zilla Parishad, Yavatmal and the appropriate corrections have been made in the cause title regarding the respondent No.2, 2 3.CAF.2358-21 IN FA.389-11.odt

Mr. Tathod, learned counsel, waives notice for the concerned respondent No.2.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:28.11.2022 18:20