Bombay High Court
Chandrakant S/O Sawleram Datir And ... vs The State Of Maharashtra Through Its The ... on 11 March, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1 FIRST APPEAL NO. 2122 OF 2023
Mathura W/o Sambhaji Gopanpalle
VERSUS
The State Of Maharashtra Thr Collector, Nanded And Ors
...
2 FIRST APPEAL NO. 320 OF 2026
Chandrakant S/o Sawleram Datir And Other
VERSUS
The State Of Maharashtra Through Its The Collector,
Ahmednagar And Another
WITH
FIRST APPEAL NO. 322 OF 2026
Ganpat So/ Parbati Ambare And Anr
VERSUS
The State Of Maharashtra Through The Collector,
Ahmednagar And Other
WITH
FIRST APPEAL NO. 328 OF 2026
Sopan S/o Parbat Ambre
VERSUS
The State Of Maharashtra Through The Collector,
Ahmednagar, And Another
WITH
FIRST APPEAL NO. 326 OF 2026
Mirabai Sadashiv Aher
VERSUS
The State Of Maharashtra Through The Collector,
Ahmednagar And Another
WITH
FIRST APPEAL NO. 325 OF 2026
Balasaheb S/o Parbhat Ambre
VERSUS
The State Of Maharashtra Through The Collector,
Ahmednagar, And Another
WITH
FIRST APPEAL NO. 323 OF 2026
Ramnath S/o Parbat Ambre
VERSUS
The State Of Maharashtra Through The Collector,
Ahmednagar, And Another
...
3 CIVIL APPLICATION NO. 890 OF 2026
IN FAST/1523/2026
Subhas S/o. Eknath Rudre.
VERSUS
The Executive Engineer, Minor Irrigation Division, Jalna
And Ors.
...
4 CIVIL APPLICATION NO. 891 OF 2026
IN FAST/1519/2026
Babulal S/o. Balaram Khode (died Through Lrs) Kasturabai
And Anr.
VERSUS
The Executive Engineer, Mior Irrigation Local Sector And
Ors.
...
5 CIVIL APPLICATION NO. 959 OF 2026
IN FAST/1482/2026
Ashok S/o. Devidas Mate And Anr.
VERSUS
The Executive Engineer, Minor Irrigation (local Sector)
Division, Jalna Tq And Dist Jalna And Anr.
...
6 X-OBJECTION NO. 31 OF 2026
IN FA/2452/2025
Rakhmaji S/o Janardhan Gaware.
VERSUS
The Executive Engineer Mid Jalna And Ors.
WITH
FIRST APPEAL NO. 2452 OF 2025
The Executive Engineer Mid Jalna
VERSUS
Rakhmaji S/o Janardhan Gaware And Ors
...
AGPs for Respondent/s-State : Mr. S. N. Morampalle, Mr. S.
V. Hange, Mr. N. D. Raje, respectively.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 11.03.2026 PER COURT :-
1. Await service for unserved respondents. Stand over to 22.04.2026.
2. In case, if any respondent causes appearance and the matter is ready, the parties shall be at liberty to circulate the matter for admission.
3. Interim relief, if any, to continue till the next date.
4. If the appellant/s-applicant/s is/are granted interim relief on condition of depositing the amount of compensation which has not been deposited, time of six (6) weeks is granted to deposit the amount failing which interim stay shall stand vacated without reference to the Court.
(SHAILESH P. BRAHME, J.) usm/-