Bombay High Court
Rajendra Sambhaji Mahar vs The Union Of India Through The Deputy ... on 21 November, 2025
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
2025:BHC-AUG:32764-DB
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
901 WRIT PETITION NO. 13783 OF 2025
Prakash Dayaram Patil Devre
VERSUS
The Competent Authority Land Acquisition And Another
...
902 WRIT PETITION NO.9825 OF 2025
Shantabai Lakha Bhil And Others
VERSUS
The Competent Authority Land Acquisition And Anr
...
903 WRIT PETITION NO. 11600 OF 2025
Chandrakant Swarupchand Tatiya
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
904 WRIT PETITION NO.11601 OF 2025
Ujwala Sanjay Pawar
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
905 WRIT PETITION NO. 11602 OF 2025
Devendra Keshavrao Sonawane
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
906 WRIT PETITION NO.11603 OF 2025
Shaikh Akbar Shaikh Fattu
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
907 WRIT PETITION NO.11604 OF 2025
Kiran Rameshchandra Tatiya
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
908 WRIT PETITION NO.11605 OF 2025
[
Rajendra Sambhaji Mahar
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
909 WRIT PETITION NO.11606 OF 2025
Kedaji Daga Wagh Died Thr Lrs Manorama Kadaji Wagh And Others
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
910 WRIT PETITION NO.11607 OF 2025
Manisha Narendra Tatiya
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
911 WRIT PETITION NO.11608 OF 2025
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wp-13783-2025 NHAI group.odt
Vijay Bhalchandra Wankhede Death Mahesh Vijay Wankhede Sonar
VERSUS
The Union Of India Through The Deputy Secretary And Others
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912 WRIT PETITION NO.11609 OF 2025
Chandrakant Hanumant Salunkhe Died Thr Lrs Hemangi Chandrakant Deshmukh And Others
VERSUS
The Union Of India Through The Deputy Secretary And Others
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913 WRIT PETITION NO.11610 OF 2025
Pradip Shivsing Patil
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
914 WRIT PETITION NO.11611 OF 2025
Ujwalabai Sanjay Pawar And Others
VERSUS
The Union Of India Through The Deputy Secretary And Others
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915 WRIT PETITION NO.11612 OF 2025
Ujwala Sanjay Pawar And Others
VERSUS
The Union Of India Through The Deputy Secretary And Others
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916 WRIT PETITION NO.11613 OF 2025
Sahebkhan Gafurkhan Pathan
VERSUS
The Union Of India Through The Deputy Secretary And Others
917 WRIT PETITION NO.11614 OF 2025
Bhatu Dhudaku Bagul Through Poa Gokul Jagu Shriram
VERSUS
The Union Of India Through The Deputy Secretary And Others
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918 WRIT PETITION NO.11615 OF 2025
Samsherkhan Gafurkhan Pathan And Another
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
919 WRIT PETITION NO.11616 OF 2025
Ashwini Sanjay Naharkar
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
920 WRIT PETITION NO.11617 OF 2025
Devram Santosh Patil
VERSUS
The Union Of India Through The Deputy Secretary And Others
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921 WRIT PETITION NO.11618 OF 2025
Yashwant Vasudeo Wankhede And Others
VERSUS
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wp-13783-2025 NHAI group.odt
The Union Of India Through The Deputy Secretary And Others
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922 WRIT PETITION NO.11619 OF 2025
...
Sangita Pravin Tatiya
VERSUS
The Union Of India Through The Deputy Secretary And Others
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923 WRIT PETITION NO.11620 OF 2025
Chandrakant Swarupchand Tatiya
VERSUS
The Union Of India Through The Deputy Secretary And Others
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924 WRIT PETITION NO.11621 OF 2025
Vaishali Devendra Sonawane
VERSUS
The Union Of India Through The Deputy Secretary And Others
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925 WRIT PETITION NO.11622 OF 2025
Sunil Daulat Salunkhe Patil
VERSUS
The Union Of India Through The Deputy Secretary And Others
...
926 WRIT PETITION NO.11686 OF 2025
Latabai Dnyaneshwar Nagare
VERSUS
The Union Of India Through The Deputy Secretary And Others
____________________________________________________________________________
Advocates for Petitioners in respective petitions :- Mr. P. H. Patil, Mr. R. M. Patil,
Mr. A. D. Sonar.
AGPs for Respondent/State in respective petitions :- Mr. S. K. Tambe, Mr. R. B.
Dhaware, Mr. A. M. Phule, Mr. R. S. Wani, Mr. S. B. Narwade, Mr. S. B. Pulkundwar,
Mrs. Saie S. Joshi.
Senior Panel Counsel and Central Government Counsel for Respondent/UOI in
respective petitions :- Mr. S. W. Munde, Mr. Rahul Bagul, Mr. N. T. Tribhuwan, Mr.
N. S. Salunke, Mr. K. S. Solanke, Mr. R. R. Bangar, Mr. A. R. Borulkar, Ms. Mayuri
Kasturkar, Mr. R. H. Mewara, Mr. R. D. Sanap, Mr. U. B. Bondar, Mr. N. T. Bhagat,
Mr. R. S. Sarvadnya, Mr. Akshay Kulkarni, Mr. S. S. Deve and Mr. N. U. Yadav.
Advocates for Respondent/NHAI :- Mr. S. P. Urgunde, Mr. D. S. Manorkar, Mr. M.
A. Golegaonkar.
____________________________________________________________________________
CORAM : SMT. VIBHA KANKANWADI &
HITEN S. VENEGAVKAR, JJ.
DATE : 21 NOVEMBER 2025
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ORDER (Per Smt. Vibha Kankanwadi, J.) :-
. All the petitions raise similar issues.
2. We have heard learned Advocates representing all the parties. In view of our order dated 20.11.2025, Mr. Shivaji V. Pawar, Project Director, Project Implementation Unit, Dhule is present.
3. Learned Advocates for the petitioners have pointed out that earlier in group of matters i.e. Writ Petition No.240 of 2023 with companion matters (Rajendra Namdev Patil and others vs. The Competent Authority Land Acquisition), this Court had passed an order on 17.07.2025. Thereafter, again in Writ Petition No.7866 of 2021 with companion matters (Shilpa Rajendra Shinve Vs. The National Highway Authority of India, Through its Project Director and another), order came to be passed on 08.08.2025, wherein order in Rajendra Namdev Patil and others (Supra) was reproduced. Even it was expressed by the Coordinate Bench of this Court that in view of the order passed in Writ Petition No.12512 of 2019 (Trimbak Aadhar Bhamre and Anr. Vs. The Union of India and others with connected writ petitions), the same relief deserves to be granted, however, it appears that from the respondent/NHAI, there were submissions. This Court then based on Union of India and another Vs. [4] wp-13783-2025 NHAI group.odt Tarsem Singh and others, [(2019) 9 SCC 304], held that the petitioners would be entitled to solatium and interest on compensation amount in accordance with the principles laid down therein. When we have also expressed our view similar to the decision that has been taken by the earlier Benches, as they are in fact based on Union of India and another Vs. Tarsem Singh and others (Supra), the respective Advocates representing NHAI in different matters have submitted that review petition has been filed by NHAI before the Hon'ble Supreme Court. By order dated 03.11.2025 (Review Petition (Civil) Diary No(s)44096 of 2025), the delay was condoned and notice has been issued. Important point to be noted is that the fact of review petition that has been filed was taken note of by this Court in Writ Petition No.7866 of 2021 and companion matters and it was observed that mere filing of review petition would not detain this Court from disposing of the writ petitions, in the light of the fact that petitions raising identical issues have been already disposed of earlier by this Court. We are also of the same view. However, till the review petition is decided, we are governed by the decision in Union of India and another Vs. Tarsem Singh and others (Supra) and, therefore, we also dispose of all the writ petitions in the following terms :-
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(a) In the light of above, these petitions are allowed by directing the competent authorities to compute and pay to the petitioners solatium and interest in accordance with the principles enunciated in the case of Union of India and another Vs. Tarsem Singh and others (Supra) within a period of six (6) months from today.
(b) It is made clear that the petitioners shall assist the competent authorities by producing all relevant documents and upon verification of the same, the competent authorities shall proceed further. It is also clarified that payments made pursuant to the directions given herein above, shall be subject to the challenges, if any, raised under Sections 34 and 37 of the Arbitration and Conciliation Act, 1996.
(c) In the light of the observations made herein above, it is further made clear that if any of the parties are aggrieved by the quantum and computation carried out by the competent authority while carrying out the directions given herein above, the remedy of Section 3G (5) of the National Highways Act, 1956 would be available to such aggrieved party in accordance with law. It is further made clear that the competent Authority while implementing the directions given herein above shall give reasonable hearing to [6] wp-13783-2025 NHAI group.odt all stake holders.
(d) The decision would then be ultimately subject to the outcome of the review petition before the Hon'ble Supreme Court.
4. Pending applications, if any, also stand disposed of.
[ HITEN S. VENEGAVKAR ] [ SMT. VIBHA KANKANWADI ]
JUDGE JUDGE
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