Jagannath Bhujangrao Shinde vs The State Of Maharashtra Thr The ...
2022 Latest Caselaw 9818 Bom

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                                                                     13042.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      13 CIVIL APPLICATION NO.13042 OF 2022
                                 IN FA/1779/2010

                     JAGANNATH BHUJANGRAO SHINDE
                                    VERSUS
                   THE STATE OF MAHARASHTRA AND ANR
                                       ...
          Mr.Shashikant Chalikwar h/f Mr. V.S. Kande, advocate for
          applicant
          Mr. A.B. Chate, AGP for respondent no.1.
          Mr. S.G. Sangle, advocate for respondent no.2.
                                       ...
                                     CORAM : S.G.DIGE, J.

DATE : 26.09.2022 P.C. :

1. Heard learned counsel for the applicant, learned A.G.P. for respondent-State and learned counsel for respondent no.2.

2. The learned counsel for the applicant submits that respondent no.2 has preferred this appeal against the judgment and award of Reference Court in the year 2010. Prior to that the applicant's lands are acquired. The applicant has not received compensation about his land. Since last 10 years, the appeal is pending for final hearing. Hence requested to allow the application and keep the appeal for final hearing.

3. Considering the submissions and the reasons

13042.22CA

mentioned in the application, the civil application is allowed and the same stands disposed of.

4. Appeal be kept for final hearing on 29th November, 2022.

5. Print is dispensed with.

[S.G.DIGE] JUDGE SGA