Pratap Raosaheb Ingle (Patil) And Anr vs The State Of Maharashtra Through ...
2024 Latest Caselaw 794 Bom

Bombay High Court

Pratap Raosaheb Ingle (Patil) And Anr vs The State Of Maharashtra Through ... on 12 January, 2024

2024:BHC-AUG:603
                                                                                60-ca-5379-2023.odt
                                                      (1)


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                                  CIVIL APPLICATION NO. 5379 OF 2023
                                          IN FAST/24011/2021
                                                 WITH
                                  CIVIL APPLICATION NO. 5380 OF 2023
                                          IN FAST/23964/2021

                                 Pratap Raosaheb Ingle (Patil) And Anr
                                                VERSUS
                   The State Of Maharashtra Through Collector, Osmanabad And Others
                                                    ...
                             Advocate for Applicant : Mr. Pawar Balasaheb K.
                               AGP for Respondent/State : Mrs. M.L. Sangit
                             Advocate for Respondent No.2 : Mr. S.G. Karlekar
                                                    ...
                                                      CORAM : S.G. MEHARE, J.

DATED : JANUARY 12, 2024

PER COURT:-

1. Heard learned counsel for the applicants and learned

counsel for the respondent.

2. Both these applications are for withdrawal of amount of

the award passed by the Special Land Acquisition Officer. The

appellant has deposited 50% of the total amount of award. Various

grounds have been raised in the appeal. However, considering the

prima facie entitlement of the applicants, both these applications are

allowed. The applicants in both applications are allowed to withdraw

75% of the amount deposited in the Court on the undertaking that

they will share the amount equally and deposit the amount with

prevailing bank rate interest if the judgment is reversed.

60-ca-5379-2023.odt

3. List the matter in due course.

(S.G. MEHARE, J.)

Mujaheed//

Signed by: Syed Mujaheed Naseer Designation: PA To Honourable Judge Date: 15/01/2024 11:07:20