Bombay High Court
Executive Engineer, Bhama Askhed ... vs Shri.Pandurang Kondiba Shivekar ... on 14 October, 2025
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Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by KANCHAN
KANCHAN VINOD
VINOD MAYEKAR
MAYEKAR Date:
2025.10.14
20:56:59 +0530
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 221 OF 2022
Executive Engineer,
Bhama Askhed Project,
Taluka Khed, District Pune ..... Appellant
VERSUS
Pandurang Kondiba Shivekar
(Since deceased thr. Legal heirs)
Muktabai Pandurang Shivekar & Ors. ..... Respondents
ALONGWITH
FIRST APPEAL NO. 222 OF 2022
Executive Engineer,
Bhama Askhed Project,
Taluka Khed, District Pune ..... Appellant
VERSUS
Satu Jijaba Shivekar
(Since deceased thr. Legal heirs)
Maruti Satu Shivekar & Ors. ..... Respondents
ALONGWITH
FIRST APPEAL NO. 223 OF 2022
Executive Engineer,
Bhama Askhed Project,
Taluka Khed, District Pune ..... Appellant
VERSUS
Tukaram Namdeo Thombare & Ors. ..... Respondents
ALONGWITH
FIRST APPEAL NO. 224 OF 2022
Executive Engineer,
Bhama Askhed Project,
Taluka Khed, District Pune ..... Appellant
VERSUS
Rajaram Raghu Shivekar & Ors. ..... Respondents
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Mr. Mahesh Pawar i/b. Ms.Chaitrali Deshmukh for the Appellant in all
FA.
Mr. Rahul Soman i/b. Mr.Shriraj Wakale for the Respondent No.1C in
all FA.
Mr. A.R.Patil, Addl. G.P. for the State - Respondent Nos. 2 and 3 in all
FA.
CORAM : RAJESH S. PATIL, J.
DATE : 14 OCTOBER, 2025
P.C. :-
FIRST APPEAL NO. 221 OF 2022
1) This First Appeal has been filed challenging the Judgment
and Award dated 19 March, 2019 passed by the Ad-hoc District Judge
- 1 at Khed-Rajgurunagar, District Pune in Land Acquisition Reference
No. 263 of 2014.
2) Acquisition of the land pertains to the notification dated
21 December, 1995 issued under Section 4 of the Land Acquisition
Act. The land pertains to Village Waki tarfe Wada, Taluka Junnar,
District Pune.
3) Heard learned counsel for both the sides.
4) Admit.
5) The Appellants to file private paper-book within a period
of six months from today. A copy of the same to be served on other
side.
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6) Soft copy of R & P be sent by the trial Court to the High
Court within 4 weeks from today. Original R & P should be preserved
by the trial Court till further orders of this Court. Original R & P to be
sent to the High Court when called for.
FIRST APPEAL NO. 222 OF 2022
7) This First Appeal has been filed challenging the Judgment
and Award dated 19 March, 2019 passed by the Ad-hoc District Judge
- 1 at Khed-Rajgurunagar, District Pune in Land Acquisition Reference
No. 261 of 2014.
8) Acquisition of the land pertains to the notification dated
21 December, 1995 issued under Section 4 of the Land Acquisition
Act. The land pertains to Village Waki tarfe Wada, Taluka Junnar,
District Pune.
9) Heard learned counsel for both the sides.
10) Admit.
11) The Appellants to file private paper-book within a period
of six months from today. A copy of the same to be served on other
side.
12) Soft copy of R & P be sent by the trial Court to the High
Court within 4 weeks from today. Original R & P should be preserved
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by the trial Court till further orders of this Court. Original R & P to be
sent to the High Court when called for.
FIRST APPEAL NO. 223 OF 2022
13) This First Appeal has been filed challenging the Judgment
and Award dated 19 March, 2019 passed by the Ad-hoc District Judge
- 1 at Khed-Rajgurunagar, District Pune in Land Acquisition Reference
No. 262 of 2014.
14) Acquisition of the land pertains to the notification dated
21 December, 1995 issued under Section 4 of the Land Acquisition
Act. The land pertains to Village Waki tarfe Wada, Taluka Junnar,
District Pune.
15) Heard learned counsel for both the sides.
16) Admit.
17) The Appellants to file private paper-book within a period
of six months from today. A copy of the same to be served on other
side.
18) Soft copy of R & P be sent by the trial Court to the High
Court within 4 weeks from today. Original R & P should be preserved
by the trial Court till further orders of this Court. Original R & P to be
sent to the High Court when called for.
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FIRST APPEAL NO. 224 OF 2022
19) This First Appeal has been filed challenging the Judgment
and Award dated 19 March, 2019 passed by the Ad-hoc District Judge
- 1 at Khed-Rajgurunagar, District Pune in Land Acquisition Reference
No. 260 of 2014.
20) Acquisition of the land pertains to the notification dated
21 December, 1995 issued under Section 4 of the Land Acquisition
Act. The land pertains to Village Waki tarfe Wada, Taluka Junnar,
District Pune.
21) Heard learned counsel for both the sides.
22) Admit.
23) The Appellants to file private paper-book within a period
of six months from today. A copy of the same to be served on other
side.
24) Soft copy of R & P be sent by the trial Court to the High
Court within 4 weeks from today. Original R & P should be preserved
by the trial Court till further orders of this Court. Original R & P to be
sent to the High Court when called for.
[RAJESH S. PATIL, J.]
