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Bombay High Court
Union Of India The General Manager ... vs Vijaymala Kashinath Shinde on 7 January, 2026
2026:BHC-AUG:562 1 927 to 931,939,942 common ord.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
927 CIVIL APPLICATION NO. 11827 OF 2025
IN FA/2477/2025
CHATRBHUJ RANGNATH DHUMAL
VERSUS
THE UNION OF INDIA THROUGH THE GENERAL MANAGAR
CENTRAL RAILWAY CHHATRAPATI SHIVAJI TERMINUS
WITH CIVIL APPLICATION NO. 13458 OF 2024
IN FA/2477/2025
AND
928 CIVIL APPLICATION NO. 13399 OF 2024
IN FAST/32329/2024 WITH CIVIL APPLICATION NO. 13401
OF 2024 IN FAST/32329/2024
UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHATRAPATI SHIVAJI TURMINOUS
SOUTH
VERSUS
VIJAYMALA KASHINATH SHINDE DIED THROUGH HER LRS
ASHOK KASHINATH SHINDE
AND
929 CIVIL APPLICATION NO. 11833 OF 2025
IN FAST/32140/2024
ASARAM GOVIND AADE
VERSUS
THE UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHATRAPATI SHIVAJI TERMINUS
WITH CIVIL APPLICATION NO. 13453 OF 2024 IN
FAST/32140/2024
AND
930 CIVIL APPLICATION NO. 11838 OF 2025
IN FAST/32454/2024
KUNDLIK VITTHAL KHOLE
VERSUS
THE UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHTARAPATI SHIVAJI TERMINUS
2 927 to 931,939,942 common ord.odt
WITH CIVIL APPLICATION NO. 13580 OF 2024 IN
FAST/32454/2024
AND
931 CIVIL APPLICATION NO. 13073 OF 2025
IN FA/3563/2025
BALU BABU BABURAO PANDIT PANDURANG RATHOD
VERSUS
THE UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHATRAPATI SHIVAJI
WITH CIVIL APPLICATION NO. 3515 OF 2025
IN FA/3563/2025
AND
939 CIVIL APPLICATION NO. 3516 OF 2025
IN FAST/7781/2025 WITH CIVIL APPLICATION NO. 3519 OF
2025 IN FAST/7781/2025
UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHATRAPATI SHIVAJI TURMINOUS
VERSUS
ANIL NANASAHEB SHINDE AND OTHERS
AND
942 CIVIL APPLICATION NO. 7102 OF 2024 IN
FAST/10806/2024
UNION OF INDIA THROUGH THE GENERAL MANAGER
CENTRAL RAILWAY CHHATARAPATI SHIVAJI TURMINOUS
SOUTH AND OTHERS
VERSUS
BHANUDAS D. BHILLARE DIED THROUGH HIS LEGAL HEIRS
KAKASAHEB AND OTHERS
WITH CIVIL APPLICATION NO. 7103 OF 2024 IN
FAST/10806/2024 WITH CIVIL APPLICATION NO. 7104 OF
2024 IN FAST/10813/2024 WITH CIVIL APPLICATION NO.
7105 OF 2024 IN FAST/10813/2024 WITH CIVIL
APPLICATION NO. 123 OF 2026 IN FAST/10809/2024
WITH CIVIL APPLICATION NO. 7106 OF 2024 IN
FAST/10809/2024 WITH CIVIL APPLICATION NO. 7107 OF
2024 IN FAST/10809/2024
3 927 to 931,939,942 common ord.odt
...
Advocate for Claimants : Mr. Shashikant Eknath Shekade.
AGPs for State Authority : Mr. S. V. Hange, Mr. N. D. Raje, Mr.
S. N. Morampalle, respectively.
Advocate/DSGI for UOI/Acquiring Body : Mr. A. G. Talhar.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 07.01.2026
PER COURT :-
Civil Applications for Delay
1. Applicant/acquiring body seeks condonation of delay in
preferring appeals challenging impugned judgment and award.
Admittedly, various appeals have been filed by the acquiring
body for the self-same acquisition and those appeals are
admitted after condonation of delay and posted for hearing on
12.02.2026. The delay is unintentional. It stands condoned.
2. Civil applications for delay are allowed.
Civil Applications for withdrawal
3. Applicants are praying for withdrawal of amount
deposited by the respondent/acquiring body. In similarly
situated matters, claimants were permitted to withdraw the
amount. I proposed to follow the same course.
4 927 to 931,939,942 common ord.odt
4. Civil applications for withdrawal are allowed by
permitting the applicants to receive the amount with accrued
interest on furnishing undertaking.
First Appeals
5. Admit.
6. Learned counsel Mr. Shekade waives service of notice for
respondents/claimants.
7. Call for Record and Proceedings from the concerned
Court.
8. Print is dispensed with.
9. To be heard finally on 12.02.2026.
Civil Applications for Stay
10. As the amount has been deposited in pursuance of the
earlier order, ad-interim relief granted earlier shall stand
confirm.
11. Civil applications for stay are disposed of.
(SHAILESH P. BRAHME, J.)
...
vmk/-
