Ramesh Maganbhai Talajia And Ors vs The State Of Maharashtra Thru Secretary ...
2026 Latest Caselaw 5319 Bom

Bombay High Court

Ramesh Maganbhai Talajia And Ors vs The State Of Maharashtra Thru Secretary ... on 20 May, 2026

                                                                           2-WP-5685-2026.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                               WRIT PETITION NO. 5685 OF 2026

            Ramesh Maganbhai Talajia & Ors.                      ...Petitioners
                 Versus
            The State of Maharashtra Thru.Secretary
            & Ors.                                               ...Respondents

            Mr. Anil Ahuja (through VC) i/b Mr. Bhavesh Magam for the Petitioners.

            Mr. P.P.Kakade, Addl.G.P a/w Mr. Aditya R. Deolekar, A.G.P for the
            Respondent No.1 to 3-State.

                                        CORAM : GAUTAM A. ANKHAD &
                                                SANDESH D. PATIL, JJ.

DATE : 20th MAY, 2026 (VACATION COURT)

P.C. :

1. The matter was listed on 18th and 19th May 2026. During this

hearing, Mr. Kakade, learned Additional Government Pleader reiterated

that the State has filed an affidavit dated 14 th May 2026 wherein, it is stated

that the Petitioners were afforded a hearing on 6th April 2026. On our

query, the learned Additional Government Pleader submitted that without

prejudice to the above contentions, Respondent Nos.1 to 3 are ready and

willing to grant a fresh hearing on 19 th or 20th May, 2026, under Section

15(1) of the Right to Fair Compensation and Transparency in Land

2-WP-5685-2026.doc

Acquisition, Rehabilitation and Resettlement Act, 2013. This was to

obviate any delays in the acquisition process.

2. There were connectivity issues and Mr. Ahuja, learned counsel

for the Petitioners who was appearing through video - conferencing could

not be heard by this Court on the above dates. Hence the matter was listed

today. We had also indicated to the learned counsel assisting Mr. Ahuja,

who was physically present in Court on both occassions of the proposed

course of action and directed the learned counsel to obtain instructions

from the Petitioners and/or argue the matter. Even today, there are

connectivity issues at Mr. Ahuja's end and we are unable to hear him. Mr.

Magam, learned counsel assisting Mr. Ahuja is present before this Court,

however, without any instructions. No orders are required to be passed in

favour of the Petitioner.

3. If the Petitioners are not willing to attend the hearing, then the

acquisition process cannot be hindered.

4. List the matter on 22nd June 2026.

            [SANDESH D. PATIL, J.]                           [GAUTAM A. ANKHAD, J.]