V.I.D.C., Thr. Executive Engineer, ... vs Laxman S/O Bhagwansa Nayase And Others
2024 Latest Caselaw 1788 Bom

Bombay High Court

V.I.D.C., Thr. Executive Engineer, ... vs Laxman S/O Bhagwansa Nayase And Others on 22 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:936


                                                                1                         11 fa 127.24.odt.



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.

                                    FIRST APPEAL NO. 127 OF 2024
                                            V.I.D.C., Amravati
                                                   VS.
                                   Laxman s/o Bhagwansa Nayase and ors.
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
              Mr. Vinay Dahat, Advocate h/f Mr. J.B. Kasat, Advocate for the appellant.
              Mr. Paras Rathi, Advocate for respondent No.1.
              Mr. Ganesh Umale, AGP for respondent Nos.2 and 3.


                                       CORAM : G.A. SANAP, J.

DATE : JANUARY 22, 2024.

Heard.

2. Issue notice to the respondents, returnable within two weeks.

3. Mr. Paras Rathi, Advocate waives service of notice on behalf of respondent No.1.

3. Mr. Ganesh Umale, learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

4. Call Record and proceedings.

5. Paper book be filed within 12 weeks from the date of receipt of record and proceedings.

2 11 fa 127.24.odt.

CIVIL APPLICATION NO. 206 OF 2024

1. Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated in the application.

3. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 31/03/2023 in case No. 1623/AMT/AMT/2020 passed by Presiding Officer, Land Acquisition, Resettlement and Rehabilitation Authority, Nagpur.

4. The application stands disposed of.

(G. A. SANAP, J.)

Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 23/01/2024 18:34:10