Seema W/O Govindrao Wankhede vs State Of Maharashtra, Thr. Chief ...
2023 Latest Caselaw 3453 Bom

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

                    WRIT PETITION NO.704 OF 2023

Seema w/o Govindrao Wankhede,
aged about 52 years, occupation :
Housewife, r/o Gala No.M-43,
MHADA Colony, 50-MIG,
Vigyan Nagar, Manewada,
Nagpur-34.

                - Versus -

1)     State of Maharashtra, through
       its Chief Secretary, Gruha Nirman
       Department/Housing Department,
       Mantralaya, Mumbai - 34.

2)     Maharashtra Housing and Area
       Development Authority, through
       its Vice President and Chief
       Executive Officer, Gruha Nirman
       Bhawan, Bandra, Mumbai - 51.

3)     The Nagpur Housing and Area
       Development Authority, through
       its Chief Executive Officer,
       Civil Lines, Nagpur.

4)     The Estate Manager, The
       Nagpur Housing and Area
       Development Authority, Civil Lines,
       Nagpur.

5)     The Controlling Officer (Conveyance),
       The Nagpur Housing and Area
       Development Authority, Civil Lines,
       Nagpur.
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Shri S.V. Sohoni, Advocate for petitioner.
Ms. N.P. Mehta, Assistant Government Pleader for respondent no.1.
Shri H.V. Verma, Advocate for respondent nos.2 to 4.
                         ----------------

                                 CORAM : A.S. CHANDURKAR AND
                                         M.W. CHANDWANI, JJ.

DATED : APRIL 6, 2023

ORAL JUDGMENT (PER A.S. CHANDURKAR, J.) :

Not on board. Taken on board.

2) Rule. Rule is made returnable forthwith. Ms. Mehta,

learned Assistant Government Pleader waives notice for the

respondent no.1. Shri Verma, learned Counsel waives notice for the

respondent nos.2 to 4. Service of notice on respondent no.5 is

dispensed with.

3) The learned Counsel for the parties submit that the issue

raised in this writ petition has been considered in Writ Petition

No.5327/2018 (Chandrakant s/o Rajhans Dhore vs. State of

Maharashtra, through its Chief Secretary, Housing Department,

Mumbai) on 25/7/2019. It is thus urged that in the light of that

order dated 25/7/2019, the petitioner would be required to pay the

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value of the additional piece of land at the rate of Rs.1305/- per

square metre with interest at the rate of 6% per annum from the date

of allotment of the original plot till the date of payment.

4) The writ petition is disposed of in the aforesaid terms for

the reasons recorded in the earlier order dated 25/7/2019. Rule

accordingly. No costs.

            JUDGE                                                   JUDGE



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