National Highways Authority Of India ... vs Gajanan Hiru Patil ...
2023 Latest Caselaw 13154 Bom

Bombay High Court

National Highways Authority Of India ... vs Gajanan Hiru Patil ... on 20 December, 2023

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                47-IA-18245-2023+.DOC




                                                              Sonali

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION
             INTERIM APPLICATION NO. 18245 OF 2023
                              WITH
             INTERIM APPLICATION NO.18246 OF 2023
                               IN
               FIRST APPEAL (ST) NO.34493 OF 2023

Executive Engineer,                                ...Applicant
National Highways Authority of India
      Versus
Gajanan Hiru Patil                                 ...Respondents
since deceased through legal heirs
Dhavji Gajanan Patil & Ors.


Mr. Rakesh Singh a/w. Ms. Heena Shaikh i/b. M. V. Kini & Co., for
the Applicant.


                      CORAM         MADHAV J. JAMDAR, J.

                      DATED:        20th DECEMBER 2023
PC:-

1. Heard Mr. Rakesh Singh, learned Counsel appearing for the Applicant.

2. Issue notice to the Respondents, returnable on 7th February 2024.

3. In addition to the Court notice, the Applicant to serve the Respondents by private notice and shall file affidavit of service before the returnable date.

47-IA-18245-2023+.DOC

4. Mr. Singh, learned Counsel appearing for the Applicant states that an amount of compensation as determined by the learned Civil Judge, Senior Division, Alibag by Judgment and Award dated 10th January 2019 passed in Land Acquisition Reference No.252 of 2000 will be deposited before the Reference Court within a period of eight weeks from today.

5. On the above condition, till next date, ad-interim relief in terms of prayer clause (a).

(Madhav J. Jamdar, J)

Signed by: Sonali Patil Designation: PA To Honourable Judge

Date: 20/12/2023 17:36:09