Rajgonda Kallappa Borgave Since ... vs The Collector Kolhapur Thr. The ...
2023 Latest Caselaw 125 Bom

TAUSEEF                Tauseef Farooqui                                              16-FA.202.2021.doc
LAIQUEE
FAROOQUI
Digitally signed by             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TAUSEEF LAIQUEE
FAROOQUI                                CIVIL APPELLATE JURISDICTION
Date: 2023.01.05
10:49:11 +0530

                                             FIRST APPEAL NO.202 OF 2021

                      Rajgonda Kallappa Borgave
                      Since Deceased Through LRS.
                      Smt. Surekha Rajgonda Borgave & Ors.                ...Appellants
                            V/s.
                      The Collector Kolhapur
                      Through The S.L.A.O. No.12 & Ors.                   ...Respondents


                      Mr. Tejpal S. Ingale for Appellants.
                      Ms. Tanaya Goswami, AGP for Respondent (State).

                                                  CORAM       :      AMIT BORKAR, J.

                                                  DATE        :      JANUARY 04, 2023

                      P.C.:

1. According to the learned advocate for the appellants, the compensation for a period prior to 2 nd January 1996 to 10th September 2009 has not been taken into consideration relying on the judgment of the Apex Court.

2. According to him, the claimant is entitled to compensation, based on three Government Resolutions which are annexed at page 62 onwards in the appeal compilation.

3. According to the learned advocate for the appellants, the point involved is covered by judgment of this Court in the case of Ichalkaranji Co-operative Spinning Mill Vs. State of Maharashtra, reported in (2019(3) Mh.L.J. 472).

1 of 2 Tauseef Farooqui 16-FA.202.2021.doc

4. Learned AGP seeks time as she is not having copy of compilation.

5. Stand over to 13th February 2023.

(AMIT BORKAR, J.)

2 of 2