M/S. Rajesh Dyeing And Printing ... vs The Competent Authority, Land ...
2023 Latest Caselaw 4118 Bom

                                                    1                                       11-wp-2619-23.odt

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

                                      WRIT PETITION NO. 2619 OF 2023
                               M/s. Rajesh Dyeing & Printing Works, Mumbai
                                                             Vs.
                   The Competent Authority, Land Acquisition, Rehabilitation and
                                       Resettlement, Nagpur and another
              ------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                                Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
              ----------------------------------------------------------------------------------------------------
                       Shri U. P. Dable a/w. Shri Abhilash Shriwas, Advocate for petitioner.
                       Smt. S. S. Jachak, AGP for respondents.


                       CORAM :-         A. S. CHANDURKAR & M. W. CHANDWANI, JJ.

DATED :- 24.04.2023.

Leave granted to the petitioner to place on record the copy of the judgment that has been referred to paragraph no. 18 of the proceedings filed under Section 64(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The same be done by 28.04.2023.

2. Issue notice to the respondents, returnable on 02.05.2023.

3. The learned Assistant Government Pleader waives notice for the respondents.

4. The learned Assistant Government Pleader appearing for the respondents to obtain instructions in the meanwhile.

(M. W. CHANDWANI, J.) (A. S. CHANDURKAR, J.)

RR Jaiswal