V.I.D.C.,Through Its Executive ... vs Sushila Bhimrao Thakare And ...
2023 Latest Caselaw 9144 Bom

                                                1                1107.caf.1807.2023

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

                CIVIL APPLICATION (CAF) NO. 1807 OF 2023
                                        IN
                    FIRST APPEAL (st.) NO.21957 OF 2022
              Vidarbha Irrigation Development Corporation, Amravati
                                        VS.
                       Sushila Bhimrao Thakare and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
     Mr P. B. Patil, Advocate for the appellant
     Mr M. A. Kadu, AGP for the respondent Nos.2 and 3/State


                            CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 2023.

Heard.

2. Issue notice to the respondents, returnable within six weeks.

3. Learned AGP waives service of notice on behalf of respondent Nos. 2 and 3/State.

CIVIL APPLICATION NO. 1808 OF 2023

4. Heard learned Advocate for the appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, 2 1107.caf.1807.2023

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 19.05.2022 passed by the Land Acquisition, Resettlement and Rehabilitation Authority, Nagpur in Land Acquisition Case No. 1137/ AMT/ AMT/2018.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 15:59:50