Vinod Rama Mundkar And Ors vs The Deputy Collector (Land ...
2023 Latest Caselaw 2584 Bom

                      Digitally signed by IRESH
    IRESH SIDDHARAM   SIDDHARAM MASHAL
    MASHAL            Date: 2023.03.18 16:16:07
                      +0530




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Iresh                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                                  WRIT PETITION NO. 11593 OF 2022


                  Vinod Rama Mundkar and others                             ... Petitioners
                                       vs.
                  The Deputy Collector (Land Acquisition)                   ... Respondents
                  and another


                 Mrs. Deepa Punde i/b Mr. Sachin S. Punde for the Petitioner
                 Ms. Sushma S. Bhende AGP for the State


                                                               CORAM : R. D. DHANUKA &
                                                                       GAURI GODSE, JJ.

DATED : 16 MARCH, 2023

P.C. :-

1. Learned counsel for the Petitioner invited our attention to the order passed by this Court on 7th June 2017 in Writ Petition No. 3613 of 2014 and order dated 30th March 2022 in Writ Petition No. 13329 of 2018 and submits that Petitioners being identically situated are entitled to compensation at the rate of Rs. 25 per Sq. Meters for their acquired land. She submitted that the issue raised by the Petitioners are identical to the issues which are concluded by the said two Judgments delivered by this Court.

2. Learned AGP for the State seeks time to consider those two Judgments relied upon by the learned counsel for the 2/2 39.11593.22 wp.doc

Petitioners and to make statement whether the issues involved in the Petition are concluded by those two Judgments or not and if not concluded, State intends to file affidavit within two weeks from today. Time of two weeks is granted to file affidavit- in-reply. Copy of the affidavit-in-reply be served upon the Petitioners' Advocate simultaneously. Rejoinder, if any, to be filed within two weeks thereafter.

3. Place the matter for admission on 24 th April 2023, high on board.

(GAURI GODSE, J.)                          (R. D. DHANUKA, J.)