The M. K. V. D. Corp., Thr., Executive ... vs Bhimrao Baba Waikar
2024 Latest Caselaw 4454 Bom

Bombay High Court

The M. K. V. D. Corp., Thr., Executive ... vs Bhimrao Baba Waikar on 13 February, 2024

                   1              28 to 31-CA.15335-23 & ors.odt



   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT AURANGABAD

       28 CIVIL APPLICATION NO.15335 OF 2023
IN FAST/36557/2023 WITH CIVIL APPLICATION NO. 15336
             OF 2023 IN FAST/36557/2023

  THE M. K. V. D. CORP., THR., EXECUTIVE ENGINEER,
  OSMANABAD MEDIUM PROJECT DIST. OSMANABAD
                        VERSUS
                BHIMRAO BABA WAIKAR
                       AND

       29 CIVIL APPLICATION NO. 15337 OF 2023
IN FAST/30174/2023 WITH CIVIL APPLICATION NO. 15338
             OF 2023 IN FAST/30174/2023

 THE MAHARASHTRA K.V.D.C., THROUGH, THE EX ENG,
IRRIGATION PRO. STRENGTHENING, NOW, OSM. MEDIUM
                      PROJ
                     VERSUS
       UTTARESHWAR APPARAO PATIL AND ANR
                       AND

       30 CIVIL APPLICATION NO. 15345 OF 2023
IN FAST/36552/2023 WITH CIVIL APPLICATION NO. 15346
             OF 2023 IN FAST/36552/2023

  THE M. K. V. D. CORP., THR., EXECUTIVE ENGINEER,
  OSMANABAD MEDIUM PROJECT DIST. OSMANABAD
                        VERSUS
       SOW LAXMIBAI W/O HARI GHATSHELE
                       AND

       31 CIVIL APPLICATION NO. 15347 OF 2023
IN FAST/30918/2023 WITH CIVIL APPLICATION NO. 15348
             OF 2023 IN FAST/30918/2023

EXECUTIVE ENGINEER P.T. AND M.I.W. NO.1 OSMANABAD
                     AND ORS
                     VERSUS
             DILIP SHRIRANG PADWAL
                             2                 28 to 31-CA.15335-23 & ors.odt



                              ...
        Advocate for Applicant : Mr. Gaikwad Anil M.
 AGPs for Respondent/s-State : Mrs. M. L. Sangit., Mrs. R. R.
           Tandale, Mr. A. S. Shinde, respectively.
                              ...

                            CORAM :       S. G. MEHARE, J.

                            DATE :        13.02.2024

PER COURT :-


1.    Issue   notice   to       the   respondents,    returnable        on

10.04.2024.

2. Learned counsel for the appellants states that the

compensation has been enhanced exorbitantly. The requisite

factors to determine the price have not been correctly

appreciated. Hence, the impugned judgment and award may

be stayed.

3. It is a money decree. Hence, blanket stay could not be

granted.

4. There shall be interim stay to the impugned award till

the next date on the condition to deposit the entire amount of

the compensation with accrued interest, as per the impugned

judgment and award, within eight (8) weeks from today.

5. If the money is not deposited in given time, the stay

would be vacated automatically.

3 28 to 31-CA.15335-23 & ors.odt

6. It is clarified that there shall be no extension of time to

deposit the money as directed.

7. Stand over to 10.04.2024.

(S. G. MEHARE, J.)

...

vmk/-