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Yashwant Vishvasrao Patil vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 23716 Bom

Citation : 2024 Latest Caselaw 23716 Bom
Judgement Date : 12 August, 2024

Bombay High Court

Yashwant Vishvasrao Patil vs The State Of Maharashtra Through The ... on 12 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:18111-DB


                                                *1*                      45wp8454o24


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                           45 WRIT PETITION NO. 8454 OF 2024
                              YASHWANT VISHVASRAO PATIL
                                           VERSUS
                     THE STATE OF MAHARASHTRA THROUGH THE
                                 COLLECTOR AND OTHERS
                                               ...
                Shri Wakure Sanjay A., Advocate for the Petitioner.
                Smt.V.N. Patil Jadhav, AGP for Respondent Nos.1 to 3/State.
                                               ...

                                   CORAM : RAVINDRA V. GHUGE
                                                    &
                                           Y. G. KHOBRAGADE, JJ.

DATE :- 13th August, 2024

Per Court :-

1. The proceedings under Section 28-A of the Land

Acquisition Act, 1894, are said to be pending.

2. The State has preferred the First Appeal challenging

the judgment delivered by the LAR Court under Section 18.

3. Keeping in view the law laid down by the

Honourable Supreme Court in Ramsinghbhai Jerambhai vs.

The State of Gujarat, AIR 2018 SC 2629, the proceedings under

Section 28-A have to be kept in abeyance till the decision in the *2* 45wp8454o24

First Appeal.

4. The learned Advocate for the Petitioner submits that

the Petitioner desires to withdraw this petition considering the

law discussed above.

5. As such, this Writ Petition is disposed off as

withdrawn, on instructions.

6. After the First Appeal proceedings are concluded,

the Petitioner would be at liberty to renew his request for an

early decision in the pending proceedings under Section 28-A.

kps (Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.)

 
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