Bombay High Court
The State Of Mah'Tra vs Kashiram Bhavani Girhe on 3 August, 2023
Bench: P. K. Chavan
2023:BHC-AS:22143 219-FA-10-1998.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 10 OF 1998
The State of Maharashtra ... Appellant
Versus
Bachhu Bhavani Girhe and Ors. ... Respondents
WITH
FIRST APPEAL NO. 20 OF 1998
The State of Maharashtra ... Appellant
Versus
Punjabi Bahiru Shelke and Anr. ... Respondents
WITH
FIRST APPEAL NO. 6 OF 1998
The State of Maharashtra ... Appellant
Versus
Pandurang Gangaram Girhe ... Respondent
WITH
FIRST APPEAL NO. 18 OF 1998
The State of Maharashtra ... Appellant
Versus
Tukaram Sadu Gunjal (since deceased)
Through L.Rs. 1-a) Rakhmabai
Tukaram Gunjal and Ors. ... Respondents
WITH
FIRST APPEAL NO. 19 OF 1998
The State of Maharashtra ... Appellant
Versus
Murlidhar Pandharinath Gunjal and Ors. ... Respondents
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WITH
FIRST APPEAL NO. 17 OF 1998
WITH
CIVIL APPLICATION NO. 2002 OF 1999
IN
FIRST APPEAL NO. 17 OF 1998
The State of Maharashtra ... Appellant
Versus
Baban Gajiram Rao and Ors. ... Respondents
WITH
FIRST APPEAL NO. 16 OF 1998
The State of Maharashtra ... Appellant
Versus
Pandu Dagdu Shelke (since deceased)
Though Legal Heirs
1-Vithal Pandu Shelke and Anr. ... Respondents
WITH
FIRST APPEAL NO. 15 OF 1998
The State of Maharashtra ... Appellant
Versus
Tukaram Narayan Shelke and Ors. ... Respondents
WITH
FIRST APPEAL NO. 14 OF 1998
The State of Maharashtra ... Appellant
Versus
Eknath Tukaram Shelke and Ors. ... Respondents
WITH
FIRST APPEAL NO. 13 OF 1998
The State of Maharashtra ... Appellant
Versus
Laxman Walu Shelke ... Respondent
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WITH
FIRST APPEAL NO. 11 OF 1998
The State of Maharashtra ... Appellant
Versus
Pandu Keru Shelke and Ors. ... Respondents
WITH
FIRST APPEAL NO. 9 OF 1998
The State of Maharashtra ... Appellant
Versus
Nathu Manaji Girhe and Ors. ... Respondents
WITH
FIRST APPEAL NO. 8 OF 1998
The State of Maharashtra ... Appellant
Versus
Ananda Mahadu Girhe And Anr. ... Respondents
WITH
FIRST APPEAL NO. 7 OF 1998
WITH
CIVIL APPLICATION NO. 378 OF 1998
IN
FIRST APPEAL NO. 7 OF 1998
The State of Maharashtra ... Appellant
Versus
Kashiram Bhavani Girhe ... Respondent
.....
Ms. Tanaya Goswami, for the Appellant-State in all the Appeals.
Ms. Rukmini Khairnar i/b Mr. P. N. Joshi, for the Respondents in
FA No. 10/1998, 20/1998, 16/1998, 18/1998, 19/1998, 17/1998,
15/1998, 14/1998, 9/1998, 8/1998 and 7/1998.
Mr. Rahul B. Motkari, for the Respondent No.1 in FA No.11 of
1998.
.....
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CORAM : PRITHVIRAJ K. CHAVAN, J.
DATED : 3rd AUGUST, 2023.
P.C.
Learned AGP hands in a Communication received from
Deputy Collector, Land Acquisition, Minor Irrigation, Nashik,
dated 26th July, 2023.
2 It is submitted that all the aforesaid 14 appeals preferred by
the State against the judgments and Awards passed by the Reference
Court are duly covered under the Government Resolution (G.R.)
dated 3rd November, 2016 bearing No. sankirna - 2014/Pra. Kra.
41/Part-1/A-4.
3 It is submitted that in view of clause (1) of the said G.R., the
amount of compensation awarded by the Reference Court under
Section 18 of the Land Acquisition Act is less than four times as per
the rates of ready reckoner prevailing at the time of publication of
preliminary notification and powers of officers thereupon in view of
Section 4 of the Land Acquisition Act.
4 In view of the said G.R., all these Appeals are disposed of.
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5 Pending applications, if any, shall also stand disposed of.
6 There shall be no order as to costs.
[PRITHVIRAJ K. CHAVAN, J.]
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