Ashok S/O Masu Bansode vs The State Of Maharashtra And Ors
2023 Latest Caselaw 615 Bom

 Yugandhara Patil

                                                                  6-WP-575-2022.doc

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO. 575 OF 2022

 Ashok s/o Masu Bansode and Anr.                 ... Petitioners
       Versus
 The State of Maharashtra and Ors.              ... Respondents

                                 ******

Ms. Pradnya Talekar a/w Smt. Madhavi Ayyappan i/b Talekar and Associates for the Petitioners.

Ms. M.S. Bane, AGP for the Respondent-State. Mr. Vilas B. Tapkir for Respondent No. 5.

******

CORAM: R. D. DHANUKA AND M.M.SATHAYE JJ.

                                     DATE     : 17th JANUARY 2023
 P.C. :-

1. The short question which arise for consideration of this Court

is whether property of the Petitioner if acquired by private

negotiation, the Petitioner would be entitled to rental compensation,

by virtue of Government Resolutions dated 1st December 1972, 7th

September 1977 and 24th March 1988.

2. Ms. Talekar, learned counsel for the Petitioner placed reliance

on the Judgment delivered by single Judge of this Court in case of

Motiram Vs. State of Maharashtra, 2017(4) Mh. L.J. 627 and also

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Yugandhara Patil

6-WP-575-2022.doc

various other judgments annexed to the Writ Petition.

3. Mr. Tapkir, learned counsel for Respondent No. 5 seeks time on

the ground that he has filed vakalatnama on behalf of Respondent

No. 5 recently and seeks time to take instructions.

4. Place the matter high on board on 31st January 2023.

[M.M.SATHAYE,J.] [R. D. DHANUKA, J.]

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