Tanaji Pandurang Bandgar vs The State Of Maharashtra Through ...
2024 Latest Caselaw 1627 Bom

Bombay High Court

Tanaji Pandurang Bandgar vs The State Of Maharashtra Through ... on 19 January, 2024

2024:BHC-AUG:1486
                                                1                       37-CA-11904-23.odt




                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD


                              CIVIL APPLICATION NO. 11904 OF 2023
                                          IN FA/800/2023

                                 ASHOK PANDURANG BANDGAR
                                              VERSUS
                     THE STATE OF MAHARASHTRA THROUGH THE COLLECTOR
                                   OSMANABAD AND ANOTHER
                                                 ...
                        Advocate for Applicant : Mr. Ramesh V. Naiknavare
                            AGP for Respondent No.1 : Mr. A. S. Shinde
                                                 ...
                                               WITH
                              CIVIL APPLICATION NO. 672 OF 2024
                                          IN FA/804/2023

                                 TANAJI PANDURANG BANDGAR
                                           VERSUS
                     THE STATE OF MAHARASHTRA THROUGH THE COLLECTOR
                                  OSMANABAD AND ANOTHER
                                             ...

                                                    CORAM : S. G. MEHARE, J.

                                                    DATE     : 19-01-2024
                PER COURT :-

1. Heard the learned counsel for the applicants.

2. None present for the respondent/acquiring body.

3. Learned counsel for the applicants submits that in the same

project, this Court, by order dated 14.07.2023, permitted the

applicants/claimants to withdraw 75% of the amount of

compensation deposited with proportionate interest. Hence, the

order;

2 37-CA-11904-23.odt

i) The applications are allowed.

ii) The applicants/claimants are permitted to withdraw 75% of

the deposited amount to the extent of their share with

proportionate interest on undertaking to the satisfaction of

the learned Registrar (Judicial) that they would re-deposit

the amount, if the impugned judgments and orders are

reversed.

iii) The remaining amount be kept in fxed deposit receipt in any

nationalized bank with renewal clause till fnal disposal of

the appeals.

( S. G. MEHARE ) JUDGE

rrd