Laxman Anna Mahanawar Died His Lrs ... vs The State Of Maharashtra Thr. The ...
2024 Latest Caselaw 14079 Bom

Bombay High Court

Laxman Anna Mahanawar Died His Lrs ... vs The State Of Maharashtra Thr. The ... on 3 May, 2024

2024:BHC-AUG:9626




                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                           931 CIVIL APPLICATION NO. 4589 OF 2024
                                        IN FA/940/2016

                 LAXMAN ANNA MAHANAWAR DIED HIS LRS AMBADAS LAMAN
                               MAHANAWAR AND ANOTHER
                                          VERSUS
               THE STATE OF MAHARASHTRA THR. THE COLLECTOR OSMANABAD
                                       AND ANOTHER
                                              ...
                          Advocate for Applicant : Mr. Kishor R. Doke
                         AGP for Respondents - State : Mr. S. V. Hange
                                              ...

                                  CORAM     : Y. G. KHOBRAGADE, J.

                                  DATE      : 03.05.2024
              PER COURT :

1. Heard the learned counsel appearing for the applicant and Mr.

Hange, learned AGP for acquiring body.

2. By the present application, the applicants / claimants prayed for

permission to withdraw the compensation amount deposited by the

respondent in lieu of acquisition of land as per Judgment and Award

dated 04.10.2013.

3. Since the acquisition of land the applicant had got very meager

amount which has been deposited by the acquiring body and applicants

are not having any independent source of income as their whole land is

acquired, therefore, it would be just and proper to permit the present

applicants to withdraw the compensation amount of 50% of their share

on furnishing undertaking and 25% on furnishing solvent surety out of

the amount deposited by the acquiring body to the satisfaction of the

learned Registrar (Judicial) of this Court.

4. The learned Registrar (Judicial) to disburse the amount

accordingly.

5. The Civil Application is disposed of.

(Y. G. KHOBRAGADE, J.)

shp