Maharashtra Krishna Valley ... vs Kondiba Baban Gujar And Ors
2023 Latest Caselaw 8625 Bom

                                                      18-14474-2023.doc


Shailaja


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
            INTERIM APPLICATION NO.14474 OF 2023
                              IN
             FIRST APPEAL [STAMP] NO.20446 OF 2023

Maharashtra Krishna Valley Development                ]
Corporation through It's Executive Engineer           ]       Applicant
     Vs.
Kondiba Baban Gujar and others                        ]       Respondents
                                .....
Mr. Nitin Gaware Patil, for Applicant.

Mr. Gaurav Potnis, for Respondents-Claimants.
                              .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

                               DATE    : 23rd August, 2023.
P.C.

1. Heard learned Counsel for the applicant.

2. Pursuant to a reference made by the claimant under section

18 of the Land Acquisition Act, 1894, Reference Court by the

impugned judgment and award dated 7 th April, 2018 passed in Land

Reference No.201 of 2003 enhanced compensation awarded to the

claimants alongwith interest.

3. The applicant - Acquiring Body has preferred this application

seeking stay to the execution and implementation of the impugned

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judgment and award on the grounds that the applicant has a fair

chance of success in the appeal.

4. Learned Counsel for the applicant makes a statement across

the bar that entire amount of compensation with cost and interest

shall be deposited in the Reference Court within one day. Statement

is accepted.

5. Subject to deposit of entire amount of compensation with

interest and costs in the Reference Court within three days, there

shall be ad-interim relief in terms of prayer clause (A) of the

application.

6. In case, amount is deposited as above, liberty to the claimant

to seek withdrawal. Upon making such application, Reference Court

shall permit the claimants to withdraw the amount in accordance

with law.

[PRITHVIRAJ K. CHAVAN, J.]

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