The Special Land Acquisition Officer ... vs Ashok Narayan Patil And Ors
2024 Latest Caselaw 13759 Bom

Bombay High Court

The Special Land Acquisition Officer ... vs Ashok Narayan Patil And Ors on 2 May, 2024

2024:BHC-AUG:9537

                                                                            FA 1558/2007
                                                   1

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                               990 FIRST APPEAL NO. 1558 OF 2007
                                              AND
                       CIVIL APPLICATION NO. 733 OF 2008 IN FA/1560/2007
                                              AND
                                  FIRST APPEAL NO. 1560 OF 2007

                    The Special Land Acquisition Officer Upper Tapi Jalgaon And Anr
                                                VERSUS
                                         Ashok Narayan Patil
                                                  ...
                               AGP for Appellant/State : Mr. V.M. Chate
                      Advocate for Respondents : Ms. S.A. Kale h/f. Mr. A.B. Kale
                                                  ...

                                 CORAM         : ARUN R. PEDNEKER, J.

                                 Dated         : May 02, 2024

            PER COURT :-

1. Heard the learned counsel for the respective parties.

2. Ms. S.A. Kale, learned counsel appearing for the claimants has filed

on record judgment of this Court passed in First Appeal No. 706/2007 dated

28.02.2024 and other connected matters (including First Appeal Nos. 715,

717, 713, 714,718, 716, 815 of 2007) wherein this Court has allowed the

references filed by the claimants against the order of Reference Court

passed in LAR No. 80/2006 and 79/2006 and other matters.

3. The learned AGP for the State submits that present First Appeal No.

1560/2007 filed by the State corresponds to the LAR No. 80/2006 and First

Appeal No. 1558/2007 filed by the State corresponds to the LAR No.

79/2006. The learned AGP submits that in view of the order passed by this

Court in First Appeal No. 706/2007 and other connected matters,

enhancement of compensation was granted to the claimants in above

appeals and nothing remains in the present first appeals filed by the State.

4. In view of the above, the appeals filed by the State are dismissed. In

view of the dismissal of the first appeals, the claimants being entitled to the

amount deposited, the bank guarantee given given by the claimants to the

State shall stand cancelled. All pending civil applications are disposed of.

( ARUN R. PEDNEKER, J. )

ssc/