Kamlakar Kalu Bhopi (Deceased) ... vs The State Of Maharashtra (Thr. The ...
2023 Latest Caselaw 3008 Bom

Bhalchandra                                           22 Ia-2280-2023.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO. 2280 OF 2023
                                    IN
                   FIRST APPEAL (STAMP) NO. 1215 OF 2022

Kamlakar Kalu Bhopi (Decd.) Thr. His LRs.
Jagdish Kamlakar Bhopi & Ors.                              ...Applicants

IN THE MATTER BETWEEN

Kamlakar Kalu Bhopi (Decd.) Thr. His LRs.
Jagdish Kamlakar Bhopi & Ors.                              ...Appellants
        Versus
The State Of Maharashtra (Thr. The Special
Land Acquisition Officer), Raigad                          ...Respondent
                                    .....
Ms. Deepa Punde i/by Mr. Sachin S. Punde for the Applicants.
Ms. Tanaya Goswami, AGP for the Respondent-State.
                                    .....

                                CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 27th MARCH, 2023.

P.C.

1. Leave to amend the Application seeking grant of leave to

prefer the First Appeal against the Judgment passed by the Civil Judge,

Senior Division, Panvel, District Raigad in Land Acquisition Reference

No. 24 of 2011.

2. Amendment be carried out forthwith.

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Bhalchandra 22 Ia-2280-2023.odt

3. After amending the Application, amended copy be supplied

to the learned Counsel for the Respondent-State.

[PRITHVIRAJ K. CHAVAN, J.]

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