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Arun S/O. Pralhad Sapkal And ... vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 1355 Bom

Citation : 2023 Latest Caselaw 1355 Bom
Judgement Date : 8 February, 2023

Bombay High Court
Arun S/O. Pralhad Sapkal And ... vs The State Of Maharashtra, Thr. ... on 8 February, 2023
Bench: Avinash G. Gharote
                                                                                                                                         913. WP 900 of 2023.odt
                                                                                           1


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

                                                         WRIT PETITION NO.900/2023

                            Arun s/o Pralhad Sapkal and another
                                         ...Versus...
             The State of Maharashtra, Through Collector, Buldhana and another

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri S.M. Awachar, Advocate for petitioners
                                                                         Shri N.R. Patil, AGP for respondent nos.1 and 2



                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 08/02/2023

1. The petition challenges the judgment dated 11/02/2022, passed by the learned Reference Court on an application under Section 18 of the Land Acquisition Act, 1894 on the ground that the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short, "the Act of 2013", hereinafter) were applicable and therefore, the petitioners were entitled for enhanced compensation. The petition, however, does not contain any material to indicate when the award was passed, when the compensation was granted, when it was received and when possession was handed over. In absence of these material particulars the

913. WP 900 of 2023.odt

petition cannot be worked out, considering which, the learned counsel for the petitioners to place the appropriate material on record.

2. List the matter on 13/02/2023 for placing the appropriate material on record.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:08.02.2023 14:42

 
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