Bombay High Court
Kanha Bhika Khadali And Anr vs The Maharashtra State Industrial ... on 7 July, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
12-pil 21-21.docx
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO.21 OF 2021
Kanha Bhika Khadali & Anr. ...Petitioners
vs.
The Maharashtra State Industrial
Development Corporation & Ors. ...Respondents
.....
Ms.Bhattacharya Ronita Bector h/f Ms.Gayatri Singh, Senior Advocate
for Petitioners.
Dr.Milind Sathe, Senior Advocate with Ms.Shyamali Gadre and Ms.Tanvi
Doshi i/b. Little & Co. for Respondent No.1.
Mr.P.P. Kakade, GP with Smt.R.A. Salunkhe, AGP and Smt.G.P.
Sonawane, AAGP for State.
.....
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- JULY 07, 2021
PC :
1. This PIL petition concerns the project affected persons of villages Kolewadhakal and the Talyanche Wadi hamlet in Manivali (for short 'Talyanche Wadi"). Dr.Sathe, learned counsel for the MIDC has however disputed that Talyanche Wadi is at all affected by the public project. We may have to hear the parties on such issue as to whether the villagers from the said village are project affected.
2. Be that as it may, Dr.Sathe, on instructions, states that khavti/hardship compensation was paid to the affected persons from Kolewadhakal for the last monsoon. He states for this year as well arrangements have been made to make such payment which would be 1/2 ::: Uploaded on - 08/07/2021 ::: Downloaded on - 09/07/2021 01:19:29 ::: 12-pil 21-21.docx disbursed within two weeks from today. Dr.Sathe has also stated that in regard to permanent settlement of the project affected persons of Village Kolewadhakal, steps were taken to acquire land on which plots are being formed to be allotted to the project affected persons after the monsoon.
3. We accordingly adjourn the matter to July 22, 2021 to enable the MIDC to place on record a further affidavit setting out details in regard to the disbursement of khavti/hardship compensation and in regard to the proposed allotment of plots to the project affected persons for their re-settlement.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) 2/2 ::: Uploaded on - 08/07/2021 ::: Downloaded on - 09/07/2021 01:19:29 :::