The State Of Maharashtra vs Santu Ganpat Avhad (Deceased) By ...
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                                                  218-FA-81-1997.doc


Shailaja
        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
                 FIRST APPEAL NO.81 OF 1997

Vithal Sadhashiv Sonawane              ]
and others                             ]         Appellants
      Vs.
1. Santu Ganpat Avhad (since deceased) ]
through his Legal Heirs;

1-a. Eknath Santu Avhad and others       ]

2. The Special Land Acquisition Officer, ]
   Nashik                                ] Respondents
                                a/w
                FIRST APPEAL NO.1027 OF 2000

The State of Maharashtra            ]  Appellant
      vs.
Santu Ganpat Avhad (since deceased) ]
through His Legal Representatives;  ]
Eknath Santu Avhad and others       ]  Respondents
                               a/w
        CROSS OBJECTION [STAMP] NO.28670 OF 2002
                                IN
               FIRST APPEAL NO.1027 OF 2000

The State of Maharashtra                 ]       Appellant
      vs.
Santu Ganpat Avhad (since deceased)      ]
through His Legal Representatives;       ]
Eknath Santu Avhad and others            ]       Respondents

                                  a/w
                       FIRST APPEAL NO.84 OF 1997
                                  a/w
                   CIVIL APPLICATION NO.1420 OF 2016
                                   IN
                       FIRST APPEAL NO.84 OF 1997




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                                                     218-FA-81-1997.doc


Vithal Sadashiv Sonawane              ]
and others                            ]     Appellants
      Vs.
The Special Land Acquisition Officer  ]
Nashik and others                     ]     Respondents
                               .....
Mr. C.G. Gavnekar, for Appellant in First Appeal No.81 of 1997
and First Appeal No.84 of 1997.

Mr. Tanaya Goswami, A.G.P, for Respondent - State and for
Appellant in First Appeal No.1027 of 2000.

Mr. K.P. Shah i/b Mr. P.B. Shah, for Respondents No.1A to 1G.
                                 .....
                        CORAM : PRITHVIRAJ K. CHAVAN, J.

                         DATE       : 6th JULY, 2023.
P.C.

1. After an order is passed by this Court on 17th March, 2011 in

First Appeal No.84 of 1997 and First Appeal No.81 of 1997,

learned Senior Civil Judge (Senior Division), Nashik had decided

and disposed of Regular Civil Suit No.710 of 1981 by a decree

dated 14th January, 2013, thereby declaring the share of the

plaintiffs to the extent of ¾ in respect of Survey No.931/1 and

932/1.

2. Learned Counsel for respondents No.1 (a) to 1 (g) submits

that an appeal challenging the said judgment is on the verge of

being disposed of finally which is pending before the District Court

at Nashik.

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218-FA-81-1997.doc

3. As such, list the appeal in the week commencing from 21st

August, 2023.

4. Meanwhile, parties are at liberty to explore possibility of an

amicable settlement of the dispute between them.

5. Learned Counsel are requested to use their good offices in

convincing their respective parties to arrive at settlement.

[PRITHVIRAJ K. CHAVAN, J.]

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