Bombay High Court
Nandkumar Janardan Thakur And Ors vs The Special Land Acquisition Officer/ ... on 26 November, 2025
Author: Manish Pitale
Bench: Manish Pitale
2_WP1488_16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO.21227 OF 2025
IN
WRIT PETITION NO.1488 OF 2016
Deputy Collector (Land Acquisition)
Metro Centre-1, Panvel ... Applicant
In the matter between:
Avinash Dhavji Naik and another ... Petitioners
Vs.
State of Maharashtra through Secretary and others ... Respondents
WITH
WRIT PETITION NO.11594 OF 2017
WITH
INTERIM APPLICATION (ST.) NO.21478 OF 2025
IN
WRIT PETITION NO.1871 OF 2016
WITH
WRIT PETITION NO.1871 OF 2016
WITH
WRIT PETITION NO.8196 OF 2023
WITH
INTERIM APPLICATION (ST.) NO.21380 OF 2025
IN
WRIT PETITION NO.1498 OF 2016
WITH
WRIT PETITION NO.1498 OF 2016
WITH
CONTEMPT PETITION NO.314 OF 2025
WITH
INTERIM APPLICATION (ST.) NO.21237 OF 2025
IN
WRIT PETITION NO.1489 OF 2016
WITH
WRIT PETITION NO.1489 OF 2016
WITH
INTERIM APPLICATION (ST.) NO.21230 OF 2025
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IN
WRIT PETITION NO.1490 OF 2016
WITH
WRIT PETITION NO.1490 OF 2016
WITH
INTERIM APPLICATION (ST.) NO.21715 OF 2025
IN
WRIT PETITION NO.6531 OF 2023
WITH
WRIT PETITION NO.6531 OF 2023
WITH
WRIT PETITION NO.9995 OF 2017
WITH
WRIT PETITION NO.6300 OF 2018
WITH
WRIT PETITION NO.8300 OF 2023
WITH
INTERIM APPLICATION NO.7422 OF 2024
WITH
INTERIM APPLICATION NO.6684 OF 2025
IN
WRIT PETITION NO.12842 OF 2017
WITH
WRIT PETITION NO.12842 OF 2017
WITH
WRIT PETITION NO.7262 OF 2018
WITH
WRIT PETITION NO.14268 OF 2016
WITH
WRIT PETITION NO.13299 OF 2016
WITH
WRIT PETITION NO.13998 OF 2016
WITH
WRIT PETITION NO.8493 OF 2017
WITH
WRIT PETITION NO.5750 OF 2017
WITH
WRIT PETITION NO.10943 OF 2017
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WITH
WRIT PETITION NO.11595 OF 2017
WITH
WRIT PETITION NO.14414 OF 2016
WITH
WRIT PETITION NO.8858 OF 2017
WITH
WRIT PETITION NO.11796 OF 2016
WITH
WRIT PETITION NO.9165 OF 2017
WITH
WRIT PETITION NO.10338 OF 2017
WITH
WRIT PETITION NO.13744 OF 2016
WITH
WRIT PETITION NO.9080 OF 2017
WITH
WRIT PETITION NO.11168 OF 2017
WITH
WRIT PETITION NO.11159 OF 2017
WITH
WRIT PETITION NO.778 OF 2018
WITH
WRIT PETITION NO.779 OF 2018
WITH
WRIT PETITION NO.11646 OF 2017
---
Mr. Sachin Punde a/w Mr. Kaustubh Patil for Petitioners in WP/1488/2016,
WP/1498/2016, WP/1489/2016 and WP/1490/2016.
Mr. A. I. Patel. Addl. G. P. a/w Mrs. M. S. Bane, AGP for Respondent-State.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w. Mr. Rahul Sinha,
Mr.Harshit Tyagi i/by DSK Legal for Respondent-CIDCO.
Mr. G. S. Hegde, Senior Advocate (through VC) i/b. DSK Legal for Respondent-
CIDCO in WP/1488/2016.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. A. Kulkarni for
Respondent-CIDCO in WP/8196/2023.
Mr. G. S. Hegde, Senior Advocate (through VC) i/b. DSK Legal for Respondent-
CIDCO in WP/1489/2016.
Mr. G. S. Hegde, Senior Advocate (through VC) i/b. DSK Legal for Respondent-
CIDCO in WP/1490/2016.
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Mr. G. S. Hegde, Senior Advocate (through VC) a/w. Mr. A. Kulkarni for
Respondent-CIDCO in WP/6531/2023.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Ms. P. M. Bhansali for
Respondent-CIDCO in WP/12842/2017.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. B. B. Sharma for
Respondent-CIDCO in WP/7262/2018.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. A. Kulkarni for
Respondent-CIDCO in WP/11159/2017.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. A. Kulkarni for
Respondent-CIDCO in WP/778/2018.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. A. Kulkarni for
Respondent-CIDCO in WP/7796/2018.
Mr. G. S. Hegde, Senior Advocate (through VC) a/w Mr. A. Kulkarni for
Respondent-CIDCO in WP/11646/2017.
CORAM : MANISH PITALE &
MANJUSHA DESHPANDE, JJ.
DATE : NOVEMBER 26, 2025 P.C. :
. These interim applications have been filed by the Deputy Collector (Land Acquisition), who was originally respondent in these writ petitions.
2. Extension of time by four months is sought in order to comply with directions contained in paragraphs 103 and 104 of the common judgement and order dated 24.03.2025 passed by this Court disposing of all these petitions. As per the directions issued by this Court, the applicant was to undertake the exercise of considering and deciding the claims of the original petitioners (land owners) for developed land under the provisions of the new Land Acquisition Act, within a period of three months of uploading of the order of this Court disposing of the writ petitions.
3. We have heard Mr. Patel, learned Additional GP in support of these applications, Mr. Punde, learned counsel appearing for the original petitioners and also Mr. Hegde, learned senior counsel appearing for the 4/5 ::: Uploaded on - 27/11/2025 ::: Downloaded on - 27/11/2025 21:28:42 ::: 2_WP1488_16.doc beneficiary of the acquisition i.e. the City and Industrial Development Corporation of Maharashtra.
4. We find that the applicant has made out sufficient ground for granting extension of time as notices had to be issued to the original petitioners, who also appear to have taken time to produce the necessary material. The process of hearing was completed on 12.11.2025 and now, the proceedings are closed for orders.
5. In view of the aforesaid material brought to the notice of this Court, the applications are allowed and the applicant i.e. the Deputy Collector (Land Acquisition) is granted extension of time by three months to consider and decide the claims of the petitioners as per the directions issued in the judgement and order of this Court dated 24.03.2025.
6. It is made clear that no further extension shall be granted.
(MANJUSHA DESHPANDE, J.) (MANISH PITALE, J.) Minal Parab 5/5 ::: Uploaded on - 27/11/2025 ::: Downloaded on - 27/11/2025 21:28:42 :::