Vidarbha Irrigation Development Co. ... vs Vithoba Tukaram Shingne (Deceased) ...
2025 Latest Caselaw 7391 Bom

Bombay High Court

Vidarbha Irrigation Development Co. ... vs Vithoba Tukaram Shingne (Deceased) ... on 11 November, 2025

1/2                                                                12.xob.53.2017 in fa.922.2015.odt



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR
                             CROSS OBJECTION NO. 53 OF 2017
                                           IN
                              FIRST APPEAL NO. 922 OF 2015
    (Vidarbha Irrigation Development Corporation V/s Vithoba Tukaram Singne (dead) through L.Rs. & Anr.)

Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
Appearances, court's orders or directions and
Registrar's orders

                                          Mr. Abhijit Parihar, Advocate for Appellant.
                                          Mr. K. S. Narwade, Advocate for Cross Objectors.
                                          Mr. M. A. Kadu, AGP for Respondent No.2.
                                                       ---------------------------
                                                  CORAM : PRAVIN S. PATIL, J.

DATE : NOVEMBER 11, 2025.

. Heard.

2. In the Cross Objection, challenge is to the Judgment and Award dated 30/8/2013 passed by the Civil Judge Senior Division, Buldhana in Land Acquisition Case No. 74/2002. Admittedly in the reference proceeding the Reference Court has granted the rate of Rs.2,05,000/- per hectare to the acquired land.

3. By way of Cross Objection, enhancement is sought to the amount of compensation awarded by the Reference Court.

4. The learned Counsel for both sides fairly pointed out that this Court has decided the bunch of the matters by Judgment dated 28/3/2024 i.e. First Appeal No. 229/2015 along with connected Appeals. The Judgment of this Court is arising out of the same acquisition proceeding. After recording the submission of 2/2 12.xob.53.2017 in fa.922.2015.odt

learned Counsel for both sides, this Court is of the view that Award passed by the Reference Court is legal and proper and thereby dismissed the Appeal.

5. In the present Appeal on the same ground the Judgment and order of the Reference Court is under challenge. On perusal of the findings recorded in First Appeal No. 229/2015 along with connected Appeals, prima facie it is clear that the present case is covered by the Judgment passed by this Court in First Appeal No. 229/2015.

6. In view of above, for the reasons stated in the Judgment dated 28/3/2024 in First Appeal No. 229/2015 along with other Appeals, the Cross Objection No. 53/2017 stands dismissed.

[PRAVIN S. PATIL, J.] vijaya

Signed by: Mrs. V.G. Yadav Designation: PS To Honourable Judge Date: 13/11/2025 11:37:36