Shri.Kallappa Sidram Chougule ... vs Shivputra Maruti ...
2023 Latest Caselaw 2447 Bom

                    Yugandhara Patil

                                                                              16-CAF-1646-2018.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 1646 OF 2018

                    Kallappa Sidram Chougule and Ors.                    ... Applicants
                          Versus
                    Shivputra Maruti Makanapure (deceased)
                    through her Lrs.
                    1A.Gujjarbai Shivputra Makanapure & Ors.             ... Respondents
YUGANDHARA
SHARAD
PATIL
                                                      WITH
                                       INTERIM APPLICATION NO. 2553 OF 2022
Digitally signed
by
YUGANDHARA
SHARAD PATIL
                                                      WITH
Date:
2023.03.17
11:06:47 +0530
                                       INTERIM APPLICATION NO. 2361 OF 2018
                                                        IN
                                           FIRST APPEAL NO. 801 OF 2014
                    Shivputra Maruti Makanapure (deceased)
                    through her Lrs.
                    1A.Gujjarbai Shivputra Makanapure & Ors.             ... Applicants
                          Versus
                    Bhimsha Kallappa Chaugule(through LR's)
                    Parvati B. Chaugule and Ors.                          ... Respondents
                                                      WITH

                                       INTERIM APPLICATION NO. 2506 OF 2022
                                                        IN
                                           FIRST APPEAL NO. 501 OF 2014
                    Shivputra Maruti Makanapure (deceased)
                    through her Lrs.
                    1A.Gujjarbai Shivputra Makanapure & Ors.             ... Applicants
                          Versus
                    State of Maharashtra and Ors.                         ... Respondents


                                                 ******
                    Mr. Niranjan Shimpi for the Applicants
                    Mr. Ramdas P. Sobban a/ Shrikant Kompelli for the Applicants in


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  Yugandhara Patil

                                                               16-CAF-1646-2018.doc

 CAF/ 1646/2018.

 Ms. Tanaya Goswami AGP for the Respondent-State.
                             ******

                               CORAM: PRITHVIRAJ K.CHAVAN, J.

DATE : 14th MARCH, 2023 P.C. :-

1. Learned Counsel for the Respondent has placed on record

Judgment of the Supreme Court in case of H.N.Jagannath and Ors

Vs. State of Karnataka and Ors (2018) 11 Supreme Court Cases 104.

According to the learned Counsel, in view of the said Judgment, Civil

Court has no jurisdiction to examine acquisition proceedings. It is

held that it is only High Courts which get jurisdiction under Article

226 of the Constitution of India.

2. Learned Counsel for the Appellants seeks time to go through

the said Judgment.

3. At his request, stand over to 20th April 2023.

[PRITHVIRAJ K.CHAVAN, J.]

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