Bombay High Court
The State Of Mah Thr. Collector Obad vs Shivaji Narsing Ingale, Died Thr. L.Rs. ... on 6 August, 2025
2025:BHC-AUG:21233
1 901-CA 10858-2012.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 10858 OF 2012
IN FAST/19688/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Shivaji Narsing Ingale (Died)
Through L.Rs. Vanmala Shivajirao Ingale
And Others .. Respondents
WITH
CIVIL APPLICATION NO. 10859 OF 2012
IN FAST/19688/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Shivaji Narsing Ingale (Died)
Through L.Rs. Vanmala Shivajirao Ingale
And Others .. Respondents
WITH
FIRST APPEAL (STAMP) NO. 19688 OF 2012
The State Of Maharashtra
Through Collector, Osmanabad .. Appellant
Versus
Shivaji Narsing Ingale (Died)
Through L.Rs. Vanmala Shivajirao Ingale
And Others .. Respondents
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WITH
CIVIL APPLICATION NO. 10864 OF 2012
IN FAST/19692/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Kedarnath Bhairavanath Jadhav (Died)
Through L.Rs. Bapunath Kedarnath Jadhav
And another .. Respondents
WITH
CIVIL APPLICATION NO. 10865 OF 2012
IN FAST/19692/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Kedarnath Bhairavanath Jadhav (Died)
Through L.Rs. Bapunath Kedarnath Jadhav
And another .. Respondents
WITH
FIRST APPEAL (STAMP) NO. 19692 OF 2012
The State Of Maharashtra
Through Collector, Osmanabad .. Appellant
Versus
Kedarnath Bhairavanath Jadhav (Died)
Through L.Rs. Bapunath Kedarnath Jadhav
And another .. Respondents
2 of 7
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WITH
CIVIL APPLICATION NO. 10866 OF 2012
IN FAST/19696/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Shivmurti Ram Dupargude And another .. Respondents
WITH
CIVIL APPLICATION NO. 10867 OF 2012
IN FAST/19696/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Shivmurti Ram Dupargude And another .. Respondents
WITH
FIRST APPEAL (STAMP) NO. 19696 OF 2012
The State Of Maharashtra
Through Collector, Osmanabad .. Appellant
Versus
Shivmurti Ram Dupargude And another .. Respondents
WITH
CIVIL APPLICATION NO. 10860 OF 2012
IN FAST/19701/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
3 of 7
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Versus
Gulab Bagal Inamadar (Died)
Through his L.Rs.
Bapunath Kedarnath Jadhav And another .. Respondents
WITH
CIVIL APPLICATION NO. 10861 OF 2012
IN FAST/19701/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Gulab Bagal Inamadar (Died)
Through his L.Rs.
Bapunath Kedarnath Jadhav And another .. Respondents
WITH
FIRST APPEAL (STAMP) NO. 19701 OF 2012
The State Of Maharashtra
Through Collector, Osmanabad .. Appellant
Versus
Gulab Bagal Inamadar (Died)
Through his L.Rs.
Bapunath Kedarnath Jadhav And another .. Respondents
WITH
CIVIL APPLICATION NO. 10862 OF 2012
IN FAST/19705/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
4 of 7
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Ghadhubhai Supansaheb Choudhari And another .. Respondents
WITH
CIVIL APPLICATION NO. 10863 OF 2012
IN FAST/19705/2012
The State Of Maharashtra
Through Collector, Osmanabad .. Applicant
Versus
Ghadhubhai Supansaheb Choudhari And another .. Respondents
WITH
FIRST APPEAL (STAMP) NO. 19705 OF 2012
The State Of Maharashtra
Through Collector, Osmanabad .. Appellant
Versus
Ghadhubhai Supansaheb Choudhari And another .. Respondents
Mr. S. B. Jadhav, AGP for the Applicant/Appellant in all matters.
CORAM : KISHORE C. SANT, J.
DATE : 06th AUGUST, 2025.
PER COURT :-
. Heard the parties.
2. These applications are listed for condonation of delay. In
some of the applications respondent No. 1 is reported to be dead.
In some of the applications the report of service of notice is not
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received.
3. The learned A.G.P., however, submits that, in all these
appeals the amount of enhancement is less than four times of the
amount awarded by the learned S.L.A.O. The learned S.L.AO. had
awarded rate of Rs. 11591/- per Acre. The same is enhanced to
Rs. 32,000/- per Acre by way of common judgment and order
dated 22.03.2011 by the learned 2nd Joint C.J.S.D., Osmanabad.
4. Considering the decision of the Government dated
03.11.2016 and corrigendum dated 23.02.2017 this Court finds
that, the matters can be conveniently disposed of. By way of the
said decision the Government has decided not to file appeals
where the amount of enhancement is less than four times of the
award by the learned S.L.A.O. In the present appeals, the said
decision is squarely applicable. Therefore, the civil applications
for delay are allowed. Delay stands condoned. The appeals are
taken up immediately.
5. In view of the above observations, nothing survives in the
appeals. The first appeals also stand disposed of.
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6. The civil applications for delay as well as civil applications
for stay also stand disposed of.
( KISHORE C. SANT, J. )
P.S.B.
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