Bombay High Court
The Executive Engineer Sina Kolegaon ... vs Gena Anna Rama Kasab Died Through Lrs ... on 21 November, 2025
1 45-CA.12409-25 (45 to49).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
45 CIVIL APPLICATION NO. 12409 OF 2025
IN FAST/33009/2025
THE EXECUTIVE ENGINEER SINA KOLEGAON PROJECT
DIVISION PARANDA DIST OSMANABAD
VERSUS
EKNATH JAYWANTA GAIKWAD DIED THROUGH LRS
KAUSHALYA PRALHAD UGHADE AND ORS.
WITH CIVIL APPLICATION NO. 12411 OF 2025
IN FAST/33009/2025
AND
46 CIVIL APPLICATION NO. 12413 OF 2025
IN FAST/33022/2025
THE EXECUTIVE ENGINEER SINA KOLEGAON PROJECT
DIVISION PARANDA DIST OSMANABAD
VERSUS
TUKARAM BHIKA GAIKWAD AND ORS.
WITH CIVIL APPLICATION NO. 12414 OF 2025
IN FAST/33022/2025
AND
47 CIVIL APPLICATION NO. 12416 OF 2025
IN FAST/33005/2025
THE EXECUTIVE ENGINEER SINA KOLEGAON PROJECT
DIVISION PARANDA DIST OSMANABAD
VERSUS
LIMBARAJ BABURAO GAIKWAD AND ORS.
WITH CIVIL APPLICATION NO. 12417 OF 2025
IN FAST/33005/2025
AND
48 CIVIL APPLICATION NO. 12419 OF 2025
IN FAST/33015/2025
THE EXECUTIVE ENGINEER SINA KOLEGAON PROJECT
DIVISION PARANDA DIST OSMANABAD
2 45-CA.12409-25 (45 to49).odt
VERSUS
POPAT SURYABHAN CHAVAN AND ORS.
WITH CIVIL APPLICATION NO. 12420 OF 2025
IN FAST/33015/2025
AND
49 CIVIL APPLICATION NO. 12461 OF 2025
IN FAST/33018/2025
THE EXECUTIVE ENGINEER SINA KOLEGAON MEDIUM
PROJECT DIVISION PARANDA DIST OSMANABAD
VERSUS
GENA ANNA RAMA KASAB DIED THROUGH LRS DAGADABAI
GENA KASAB DEID SAKHUBAI SHAMRAO WAGH AND ORS.
WITH CIVIL APPLICATION NO. 12463 OF 2025
IN FAST/33018/2025
...
Advocate for Applicants : Mr. Bhalerao Sudhirkumar G.
AGPs for Respondent/s-State : Mrs. M. N. Ghanekar, Mr. S. V.
Hange, respectively.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 21.11.2025 PER COURT :-
1. Learned counsel for the appellants undertakes to remove office objections within a period of three (3) weeks from today.
2. Issue notice to the respondents, returnable on 30.01.2026.
3. Learned AGPs waive service of notice for the respondent/s-State.
3 45-CA.12409-25 (45 to49).odt
4. It remains that the appeals in which house properties are acquired, valuer has not been examined and his report is accepted as a gospel truth. In case of acquisition of irrigated land, compensation is granted simultaneously to the trees as well as lands and rate has been arrived at without examining crop pattern and source of water.
5. There shall be ad-interim stay to the execution and operation of the impugned judgment and award under challenge on condition that applicants shall deposit 50% of the amount with accrued interest within a period of eight (8) weeks from today.
(SHAILESH P. BRAHME, J.) ...
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