Maharashtra State Road ... vs Barikrao Bhadu Khairnar (Since ...
2023 Latest Caselaw 1227 Bom

                                                            33-fa(st)1736-2022.doc


 VRJ
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                    FIRST APPEAL (ST.) NO.1736 OF 2022
                                  WITH
                  INTERIM APPLICATION NO.20160 OF 2022


 Maharashtra State Road Development
 Corporation Limited, Mumbai                   ... Appellant
            V/s.
 Barikrao Bhadu Khairnar (Since
 Deceased) Thr. L.R.S.
 1.a) Asha Barikrao Khairnar & Anr.            ... Respondents


 Mr. Sachin Punde, Counsel a/w Mr. Keshav K. Tripathi
 with Ms. Maitri Yadav with Mr. J. Kapadia i/by Little &
 Co., advocates & Solicitors for the appellant.
 Mr. Niranjan Kandade for the respondent Nos.1a to 1c.
 Ms. Tanaya Goswami, AGP for the State.


                               CORAM    : AMIT BORKAR, J.

                               DATED    : FEBRUARY 6, 2023


 P.C.:

1. The appellant has filed present appeal challenging order dated 6th January 2022, permitting decree holder to proceed against the appellant treating them as judgment debtor.

2. During pendency of the present appeal, the learned AGP for the state, on instructions, states that the liability to pay the amount of compensation to be paid to the decree holder shall be paid by the Public Works Department, State of Maharashtra. In view of the

33-fa(st)1736-2022.doc

said statement, order impugned cannot be sustained as the liability to pay the amount of compensation has been taken over by the Public Works Department. The decree holder shall be liberty to execute decree against the State Government through the Public Works Department, State of Maharashtra. The impugned order is, therefore, set aside.

3. The impugned order dated 6th January 2022 passed by the learned Civil Judge, Senior Division, Alibag in Special Darkhast No.2 of 2017 below Exhibit-16 is set aside with liberty as stated above.

4. In view of disposal of first appeal, the interim applications does not survive and is disposed of accordingly.

(AMIT BORKAR, J.)