Bombay High Court
Shesherao Kachru Tupe And Others vs The State Of Maharashtra And Others on 26 April, 2016
Author: A.V.Nirgude
Bench: A.V.Nirgude
903
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8742 OF 2015
SHESHERAO KACHRU TUPE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Kulkarni Pramod A.
AGP for Respondents: Mr.V.M.Kagne
...
CORAM : A.V.NIRGUDE &
ig V.L.ACHLIYA,JJ.
DATED : 26TH APRIL,2016
PER COURT :-
The learned AGP placed before the Court communication dated 25/4/2016, indicating that the land of the petitioners would be acquired afresh by private negotiation. In view of this, Petition has served its purpose. Writ Petition is disposed of. However, we direct the respondents to complete the process of negotiation, payment of compensation and transfer of the land as early as possible, in any case within four months from today.
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