Bombay High Court
Vijaymala Mahadeo Kavhale vs The State Of Maharashtra Through The ... on 22 August, 2025
2025:BHC-AUG:22976
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
948 FIRST APPEAL NO. 2128 OF 2023
Gulab Baburao Kavhale
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
949 FIRST APPEAL NO. 2136 OF 2023
Shivaji Baburao Kavle
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
950 FIRST APPEAL NO. 2137 OF 2023
Ankush Baburao Kavhale
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
951 FIRST APPEAL NO. 2546 OF 2023
Ranjit Baburao Kavhale
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
952 FIRST APPEAL NO. 2553 OF 2023
Paraji Madhavrao Kavhale
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
953 FIRST APPEAL NO. 2555 OF 2023
Shivaji Kisanrao Kavle
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
954 FIRST APPEAL NO. 2556 OF 2023
Vashishta Kisanrao Kavle
VERSUS
The State Of Maharashtra Thr The Collector, Jalna And Ors
948 to 955.odt 1 of 3
955 FIRST APPEAL NO. 2557 OF 2023
Vijaymala Mahadeo Kavhale
VERSUS
The State Of Maharashtra Through The Collector, Jalna And Others
Mr. More Kumar Gaurav M, Advocate for Appellants
Ms. C. R. Choudhari, Advocate for Respondent No. 3
Mr. K. S. Hoke Patil, Mr. K. B. Jadhav, Mr. P. D. Patil, Mr. S. N. Kendre, Ms.
R. R. Tandale, Mr. S. K. Shirse, Mr. K. N. Lokhande, AGP for
Respondent/State in respective appeal
CORAM : R. M. JOSHI, J.
DATE : 22nd AUGUST, 2025
PER COURT :-
1. Learned counsel for both sides are unanimous to state that in
connected appeals, the amounts are settled in Lok Adalat on 30.11.2024 and
pursuant thereto, orders are passed by this Court in various first appeals. It is
thus, their contention that the present appeals be allowed on the same terms. In
view of the above, the appeals are partly allowed in following terms.
ORDER
(I) The Acquiring Body shall pay four times of the amount awarded by
Special Land Acquisition Officer or Rupees 2400/- per R in case of Non
Irrigated land, Rs. 3600/-per R for Semi Irrigated Land, Rs. 4800/- per R
for Irrigated Land and Rs. 1200/- per R for Pot Kharab land, whichever
is lesser. The respondent No.3-Acquiring Body in these appeals shall
deposit the amounts of compensation, so arrived within 18 months from
today.
948 to 955.odt 2 of 3
(II) If the amount is deposited within 18 months from today, by
Acquiring Body, then the appellants/claimants have agreed not to claim
interest for the period of this 18 months. In case the amount is not
deposited within 18 months, the said amounts shall carry interest as per
the legal provision in The Land Acquisition Act 1894.
(II) It is made clear that, for the period of delay which caused in filing
these appeals, appellants/claimants shall not be entitled to claim any
interest as per the law. Further, it is also made clear that the claimants
shall not entitled to claim any interest for the period mentioned in the
order dated 3rd February 2023, in proceedings before Hon'ble Supreme
Court bearing SLP No. 4124 of 2022 with connected matters.
(IV) The interest be paid as per judgment in Full Bench in case of State
of Maharashtra Vs. Kailash Shiva Rangari, 2016(4) ALL MR 513.
(V) After the amounts are deposited, the same be paid to the
appellants/claimants in all these appeals.
2. With these conditions, the present appeals are disposed of.
3. The awards be prepared accordingly.
4. The pending civil application, if any, also stand disposed of.
(R. M. JOSHI, J.)
bsj
948 to 955.odt 3 of 3
