Bombay High Court
Vice Chancellor Solapur ... vs Digambar Bhau ... on 5 September, 2022
Bench: Anuja Prabhudessai
Megha 14_fast_18038_2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (STAMP) NO.18038 of 2021
WITH
INTERIM APPLICATION NO.17830 OF 2022
WITH
INTERIM APPLICATION NO.3141 OF 2021
IN
FIRST APPEAL (STAMP) NO.18038 OF 2021
Vice Chancellor Solapur
University, Solapur ...Appellants
Versus
Shankar Tharu Rathod (deceased
through his LRs Ramesh S.
Hankar Rathod and Ors. ...Respondents
WITH
FIRST APPEAL (STAMP) NO.17970 OF 2021
WITH
INTERIM APPLICATION NO.17829 OF 2022
WITH
INTERIM APPLICATION NO.152 OF 2022
IN
FIRST APPEAL (STAMP) NO.17970 OF 2021
WITH
FIRST APPEAL (STAMP) NO.17974 OF 2021
WITH
INTERIM APPLICATION NO.17827 OF 2022
WITH
INTERIM APPLICATION NO.167 OF 2022
IN
FIRST APPEAL (STAMP) NO.17974 OF 2021
WITH
FIRST APPEAL (STAMP) NO.17981 OF 2021
WITH
INTERIM APPLICATION NO.164 OF 2022
IN
FIRST APPEAL (STAMP) NO.17981 OF 2021
WITH
FIRST APPEAL (STAMP) NO.17991 OF 2021
WITH
Megha 14_fast_18038_2021.doc
INTERIM APPLICATION (STAMP) NO.21576 OF 2022
WITH
INTERIM APPLICATION NO.17826 OF 2022
WITH
INTERIM APPLICATION NO.158 OF 2022
IN
FIRST APPEAL (STAMP) NO.17991 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18000 OF 2021
WITH
INTERIM APPLICATION NO.151 OF 2022
WITH
INTERIM APPLICATION NO.17850 OF 2022
IN
FIRST APPEAL (STAMP) NO.18000 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18007 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.21580 OF 2022
WITH
INTERIM APPLICATION NO.150 OF 2022
IN
FIRST APPEAL (STAMP) NO.18007 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18013 OF 2021
WITH
INTERIM APPLICATION NO.157 OF 2022
IN
FIRST APPEAL (STAMP) NO.18013 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18017 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.21578 OF 2022
WITH
INTERIM APPLICATION NO.162 OF 2022
IN
FIRST APPEAL (STAMP) NO.18017 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18031 OF 2021
WITH
INTERIM APPLICATION NO.155 OF 2022
IN
FIRST APPEAL (STAMP) NO.18031 OF 2021
Digitally
signed by
MEGHA MEGHA S
S
PARAB
Date: 2/7
PARAB 2022.09.06
15:41:41
+0530
Megha 14_fast_18038_2021.doc
WITH
FIRST APPEAL (STAMP) NO.18034 OF 2021
WITH
INTERIM APPLICATION NO.165 OF 2022
IN
FIRST APPEAL (STAMP) NO.18034 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18046 OF 2021
WITH
INTERIM APPLICATION NO.17849 OF 2022
WITH
INTERIM APPLICATION NO.166 OF 2022
IN
FIRST APPEAL (STAMP) NO.18046 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18056 OF 2021
WITH
INTERIM APPLICATION NO.163 OF 2022
WITH
INTERIM APPLICATION NO.17851 OF 2022
IN
FIRST APPEAL (STAMP) NO.18056 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19775 OF 2021
WITH
INTERIM APPLICATION NO.3314 OF 2021
WITH
INTERIM APPLICATION NO.17853 OF 2022
IN
FIRST APPEAL (STAMP) NO.19775 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19777 OF 2021
WITH
INTERIM APPLICATION NO.3325 OF 2021
IN
FIRST APPEAL (STAMP) NO.19777 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19781 OF 2021
WITH
INTERIM APPLICATION NO.3312 OF 2021
WITH
INTERIM APPLICATION NO.17825 OF 2022
IN
Megha 14_fast_18038_2021.doc
FIRST APPEAL (STAMP) NO.19781 OF 2021
WITH
FIRST APPEAL NO.485 OF 2021
WITH
INTERIM APPLICATION NO.3315 OF 2021
IN
FIRST APPEAL NO.485 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19787 OF 2021
WITH
INTERIM APPLICATION NO.3305 OF 2021
IN
FIRST APPEAL (STAMP) NO.19787 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19789 OF 2021
WITH
INTERIM APPLICATION NO.154 OF 2022
WITH
INTERIM APPLICATION NO.17839 OF 2022
IN
FIRST APPEAL (STAMP) NO.19789 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19792 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.21582 OF 2022
WITH
INTERIM APPLICATION NO.161 OF 2022
IN
FIRST APPEAL (STAMP) NO.19792 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19799 OF 2021
WITH
INTERIM APPLICATION NO.156 OF 2022
IN
FIRST APPEAL (STAMP) NO.19799 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19802 OF 2021
WITH
INTERIM APPLICATION NO.3308 OF 2021
IN
FIRST APPEAL (STAMP) NO.19802 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19804 OF 2021
Megha 14_fast_18038_2021.doc
WITH
INTERIM APPLICATION NO.160 OF 2022
IN
FIRST APPEAL (STAMP) NO.19804 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19812 OF 2021
WITH
INTERIM APPLICATION NO.3324 OF 2021
IN
FIRST APPEAL (STAMP) NO.19812 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19822 OF 2021
WITH
INTERIM APPLICATION NO.153 OF 2022
IN
FIRST APPEAL (STAMP) NO.19822 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19830 OF 2021
WITH
INTERIM APPLICATION NO.3319 OF 2021
IN
FIRST APPEAL (STAMP) NO.19830 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19839 OF 2021
WITH
INTERIM APPLICATION NO.3304 OF 2021
IN
FIRST APPEAL (STAMP) NO.19839 OF 2021
WITH
FIRST APPEAL (STAMP) NO.20338 OF 2021
WITH
INTERIM APPLICATION NO.159 OF 2022
IN
FIRST APPEAL (STAMP) NO.20338 OF 2021
WITH
FIRST APPEAL (STAMP) NO.20341 OF 2021
WITH
INTERIM APPLICATION NO.3307 OF 2021
IN
FIRST APPEAL (STAMP) NO.20341 OF 2021
...
Mr. Pramod Joshi for the Appellants.
Ms Tanaya Goswami, AGP for the State.
Megha 14_fast_18038_2021.doc
Mr. T.D. Deshmukh with Mr. H.D. Chavan for Respondent in
FAST/18038, 17970, 17974, 17991, 18000, 18007, 18017, 18046,
18056, 19775, 19781, 19789 and 19792 of 2021.
Mr. Shriram S. Chaudhari for Respondent in FAST/19799, 19802,
19804, 19812, 19822 and 19830 of 2021.
Mr. Kaustubh Thipsay i/b. Mr. Aditya P. Shirke for Respondent Nos.1
to 3 in FAST/20341/20221 and for Respondent Nos.1 and 2 in
FAST/20338/2021.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 5th SEPTEMBER, 2022.
P. C. :-
1. This is a group of 29 appeals fled by the Acquiring Body
challenging the Judgment and Award dated 21/05/2021 passed by
the learned Civil Judge, Senior Division, Solapur in Land Reference
No.30 of 2010 and other group matters.
2. It is stated that the Respondents/original claimants have
fled two separate appeals and other Respondent /Claimants are in
the process of fling separate appeals challenging the same
judgment and that the same will be fled in the registry within a
period of one week.
3. Parties are directed to give the details of the appeals fled
by the Acquiring Body as well as the Respondents /original claimants,
survey number and area of the acquired land, rate ofered by the
Megha 14_fast_18038_2021.doc
Land Acquisition Ofcer and compensation awarded by the
Reference Court. Leave is granted to the parties to fle paper book
with notes of evidence as well as documents produced and exhibited
before the Reference Court. Parties are put to notice that an
endeavour will also be made to dispose of the appeals fled by the
Respondent -Claimants on the next date of hearing.
4. Stand over to 22/09/2022.
(SMT. ANUJA PRABHUDESSAI, J.)
