Bombay High Court
Tapi Irrigation Development ... vs Shri Dashrath Zinga Paradhi And Ors on 5 May, 2026
1 930-CA.4597-26 (930,931,941,945,949,954,955,958,960).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
930 CIVIL APPLICATION NO. 4597 OF 2026
IN FAST/12773/2025
SHALIK KESHARLAL PARDHI
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
WITH CIVIL APPLICATION NO. 4795 OF 2025
IN FAST/12773/2025
AND
931 CIVIL APPLICATION NO. 4598 OF 2026
IN FAST/11467/2025
TUKARAM KAUTIK MARATHE
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
WITH CIVIL APPLICATION NO. 4797 OF 2025
IN FAST/11467/2025
AND
941 CIVIL APPLICATION NO. 5240 OF 2026
IN FA/2123/2025
VITTHAL PITAMBAR PATIL
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
AND
945 CIVIL APPLICATION NO. 5274 OF 2026
IN FAST/12707/2025
DANGAL MANSING PATIL DEAD THROUGH L RS INDUBAI
DANGAL PATIL
VERSUS
THE STATE OF MAHARASHTRA, THROUGH THECOLLECTOR,
JALGAON
WITH CIVIL APPLICATION NO. 4747 OF 2025
IN FAST/12707/2025
AND
2 930-CA.4597-26 (930,931,941,945,949,954,955,958,960).odt
949 CIVIL APPLICATION NO. 5324 OF 2026
IN FA/2125/2025
RAMESH RUJU MARATHE RAMESH RUNZU MARATHE NAME
AS PER ADHAR CARD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
AND
954 CIVIL APPLICATION NO. 5343 OF 2026
IN FA/2075/2025
MADHUKAR RUNJU MARATHE
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
AND
955 CIVIL APPLICATION NO. 5346 OF 2026
IN FAST/12699/2025
TUKARAM DAGA MARATHE AND ANR.
VERSUS
TAPI IRRIGATION DEVELOPMENT CORPORATION, JALGAON
AND OTHERS.
WITH CIVIL APPLICATION NO. 4705 OF 2025
IN FAST/12699/2025
AND
958 CIVIL APPLICATION NO. 5351 OF 2026
IN FAST/18448/2025
SUBHASH CHINDHA PATIL AND OTHERS
VERSUS
TAPI TRRIGATION DEVELOPMENT CORPORATION, JALGAON
WITH CIVIL APPLICATION NO. 8619 OF 2025
IN FAST/18448/2025
AND
960 CIVIL APPLICATION NO. 5353 OF 2026
IN FAST/4808/2025
DASHRATH ZINGA PARADHI DEAD THROUGH L RS
CHARANBAI DASHRATH PARDHI
VERSUS
THE STATE OF MAHARASHTRA, THROUGH THE
COLLECTOR, JALGAON
3 930-CA.4597-26 (930,931,941,945,949,954,955,958,960).odt
WITH CIVIL APPLICATION NO. 12339 OF 2025
IN FAST/4808/2025
...
Advocates for Applicants : Mr. Patil Vijay Bhalerao, Mr. Pande
D. D. respectively.
AGPs for Respondent/s-State : Mr. S. V. Hange. Ms. P. V.
Diggikar, Mr. S. B. Narwade, Mr. G. O. Wattamwar, respectively.
Advocates for Respondent/Acquiring Body : Mr. S. B. Kadu, Mr.
A. D. Pawar, respectively.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 05.05.2026 PER COURT :-
1. Heard both sides.
2. Applicants seek to withdraw the amount deposited by the respondent/acquiring body.
3. It is contended by the learned counsel for the applicants that entire amount be disbursed. As against that, it is submitted by learned counsels for the acquiring body that this Court has taken consistent view in permitting the claimants to receive 50% of the amount with accrued interest on furnishing undertaking and further 25% of the amount on furnishing solvent surety/security to the satisfaction of the Registrar (Judicial) of this Court.
4 930-CA.4597-26 (930,931,941,945,949,954,955,958,960).odt
4. Civil applications are allowed partly permitting the applicants to receive 50% amount with accrued interest on furnishing undertaking and further 25% on furnishing solvent surety/security to the satisfaction of the Registrar (Judicial) of this Court.
5. Balance amount shall be invested in any nationalize bank, if any.
Civil Applications for Delay
6. Applicants seek to condone delay in preferring first appeals.
7. For the reasons stated in the applications, delay is condoned.
8. Civil applications are allowed.
(SHAILESH P. BRAHME, J.) ...
vmk/-