V.I.D.C., Through Executive Engineer, ... vs Mr. Ambadas Laxman Nawalkar And Others
2024 Latest Caselaw 2558 Bom

Bombay High Court

V.I.D.C., Through Executive Engineer, ... vs Mr. Ambadas Laxman Nawalkar And Others on 29 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                                                        1                                                   3-FA No.153.2024




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH : NAGPUR

                                                    FIRST APPEAL NO. 153 OF 2024

  Vidharbha Irrigation Development Corporation, through Executive Engineer, Purna
                          Medium Project Division, Amravati
                                      ..VS..
                      Mr. Ambadas Laxman Nawalkar and others
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Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                 Mr. Tejal Thombre, Advocate for appellant.
                                                 Mr. Ganesh Umale, AGP for respondent Nos.2 and 3.

                                                               CORAM : G.A. SANAP, J.

DATED : 29th JANUARY, 2024

Heard.

2. Admit.

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

4. Issue notice to the respondent No.1, returnable within six weeks.

5. Call record and proceedings.

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

7. To be tagged along with First Appeal No.1223/2023 and First Appeal No.1220/2023.

CIVIL APPLICATION (CAF) NO. 248 OF 2024

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.1653/AMT/AMT/2020 passed by the Land Acquisition, Resettlement & Rehabilitation Authority, Nagpur.

4. The application stands disposed of.

(G.A. SANAP, J.)

Kirtak

Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 29/01/2024 17:56:28