Bombay High Court
1. Muhamed Masud Muhammad Mohsin Bhaiji ... vs The State Of Maharashtra And Others on 15 July, 2022
Bench: G.S. Patel, Madhav J. Jamdar
906-FA-455-1994 IN FA-533-1994 WITH IA-1256-2021 IN FA-455-1994 WITH CAF-
666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Arun
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 455 OF 1994
IN
FIRST APPEAL NO. 533 OF 1994
WITH
INTERIM APPLICATION NO. 1256 OF 2021
IN
FIRST APPEAL NO. 455 OF 1994
WITH
CIVIL APPLICATION NO. 666 OF 2017
IN
FIRST APPEAL NO. 455 OF 1994
The Union of India & Ors ...Appellants
Versus
Mohamad Mashal M Mohsin Bhaiji & Ors ...Respondents
WITH
FIRST APPEAL NO. 1443 OF 1996
Dosu A Bhiwandiwalla ...Appellant
Versus
The Special Land Acquisition officer, Uran ...Respondent
WITH
ARUN
RAMCHNDRA FIRST APPEAL NO. 274 OF 1994
SANKPAL
Digitally signed by
Juma Masjid Trust, Uran & Anr ...Appellant
ARUN
RAMCHNDRA
SANKPAL
Date: 2022.07.15
16:57:40 +0530
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Versus
Special Land Acquisition Officer, Metro Centre ...Respondents
No. II, Uran & Anr
WITH
FIRST APPEAL NO. 277 OF 1994
Juma Mashjid Trust, Uran through AHMI ...Appellant
Tungekar
Versus
Special Land Acquisition Officer, Metro Centre ...Respondents
No. II, Uran & Anr
WITH
FIRST APPEAL NO. 740 OF 1995
IN
FIRST APPEAL NO. 755 OF 1995
Mainuddin M Ashraf Bhaiji & Ors ...Appellants
Versus
The State of Maharashtra & Ors ...Respondents
WITH
FIRST APPEAL NO. 747 OF 1995
Harkisandas R Shroff & Ors ...Appellants
Versus
The State of Maharashtra ...Respondents
WITH
FIRST APPEAL NO. 750 OF 1995
WITH
CIVIL APPLICATION (ST) NO. 542 OF 1997
Page 2 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
IN
FIRST APPEAL NO. 750 OF 1995
Tikamdas Tilakchand Mirchandani (Deceased) ...Appellant
through LR
Versus
The State of Maharashtra & Ors ...Respondents
WITH
FIRST APPEAL NO. 751 OF 1995
WITH
CIVIL APPLICATION (ST) NO. 18404 OF 1996
IN
FIRST APPEAL NO. 751 OF 1995
Mohamod Yusuf Abdul Hamid Mulla (Deceased) ...Appellants
LR
Versus
The State of Maharashtra & Ors ...Respondents
WITH
FIRST APPEAL NO. 748 OF 1995
WITH
CIVIL APPLICATION (ST) NO. 4981 OF 2006
IN
FIRST APPEAL NO. 748 OF 1995
Prakash Dhirajlal Parekh ...Appellant
Versus
The State of Maharashtra & Ors ...Respondents
Page 3 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 749 OF 1995
Mahadeo Sinaa Thakur ...Appellant
Versus
The State of Maharashtra & Ors ...Respondents
WITH
FIRST APPEAL NO. 741 OF 1995
WITH
CIVIL APPLICATION NO. 288 OF 2021
IN
FIRST APPEAL NO. 741 OF 1995
Muhamed Masud Muhammad Mohsin Bhaiji & ...Appellant
Ors
Versus
The State of Maharashtra & Ors ...Respondents
WITH
FIRST APPEAL NO. 462 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18460 OF 1996
IN
FIRST APPEAL NO. 462 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18440 OF 1996
IN
FIRST APPEAL NO. 462 OF 1994
Page 4 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
The Union of India & Ors ...Appellants
Versus
Halimabibi Mohamed Yusuf Tungekar ...Respondents
WITH
FIRST APPEAL NO. 529 OF 1994
WITH
CIVIL APPLICATION NO. 3586 OF 2019
IN
FIRST APPEAL NO. 529 OF 1994
The State of Maharashtra & Ors ...Appellants
Versus
Badrinarayan Rampratap Gododia ...Respondent
WITH
FIRST APPEAL NO. 508 OF 1994
Union of India & Ors ...Appellant
Versus
Mahadev Sina Thakur ...Respondents
WITH
FIRST APPEAL NO. 275 OF 1994
WITH
CIVIL APPLICATION NO. 2438 OF 2018
IN
FIRST APPEAL NO. 275 OF 1994
WITH
Page 5 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
INTERIM APPLICATION NO. 672 OF 2020
IN
FIRST APPEAL NO. 275 OF 1994
Sayyed Alam Shah Kadri & Ors ...Appellant
Versus
The Special Land Officer, Raigad & Ors ...Respondents
WITH
FIRST APPEAL NO. 523 OF 1994
The State of Maharashtra ...Appellant
Versus
Ardeshir Hormasji Bhiwandiwala & Anr ...Respondents
WITH
FIRST APPEAL NO. 304 OF 1994
WITH
CIVIL APPLICATION NO. 2391 OF 2018
IN
FIRST APPEAL NO. 304 OF 1994
WITH
CIVIL APPLICATION NO. 2390 OF 2018
IN
FIRST APPEAL NO. 304 OF 1994
WITH
CIVIL APPLICATION NO. 2389 OF 2018
IN
Page 6 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
FIRST APPEAL NO. 304 OF 1994
AHMI Tungekar (DH) MS Tungekar & Ors ...Appellant
Versus
The Special Land Acquisition Officer, Raigad & ...Respondents
Anr
WITH
FIRST APPEAL NO. 512 OF 1994
Union of India & Ors ...Appellant
Versus
Moinuddin Malik Yusuf Thakur (Deceased) ...Respondents
through Legal Heirs
WITH
FIRST APPEAL NO. 477 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18575 OF 1996
IN
FIRST APPEAL NO. 477 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18511 OF 1996
IN
FIRST APPEAL NO. 477 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 1791 OF 2003
IN
Page 7 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
FIRST APPEAL NO. 477 OF 1994
Union of India through Deputy Salt ...Appellants
Commissioner & Anr
Versus
KAH Bhaiji & Ors ...Respondents
WITH
FIRST APPEAL NO. 531 OF 1994
Union of India ...Appellant
Versus
Kulsumbibi & Ors ...Respondents
WITH
FIRST APPEAL NO. 478 OF 1994
WITH
INTERIM APPLICATION NO. 264 OF 2021
IN
FIRST APPEAL NO. 478 OF 1994
Union of India & Ors ...Appellant
Versus
Abdul Rashid Abdul Ramaman & Ors ...Respondents
WITH
FIRST APPEAL NO. 476 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18567 OF 1996
IN
Page 8 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
FIRST APPEAL NO. 476 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18509 OF 1996
IN
FIRST APPEAL NO. 476 OF 1994
Union of India & Ors ...Appellant
Versus
Ardeshir H Bhiwandiwala ...Respondents
WITH
FIRST APPEAL NO. 497 OF 1994
WITH
INTERIM APPLICATION NO. 3222 OF 2021
IN
FIRST APPEAL NO. 497 OF 1994
The State of Maharashtra ...Appellant
Versus
Mohamad Ali Gulam Husain Tungekar & Ors ...Respondents
WITH
FIRST APPEAL NO. 186 OF 1994
WITH
CIVIL APPLICATION NO. 4251 OF 2018
IN
FIRST APPEAL NO. 186 OF 1994
WITH
Page 9 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
CIVIL APPLICATION NO. 2296 OF 2018
IN
FIRST APPEAL NO. 186 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 2297 OF 2018
IN
FIRST APPEAL NO. 186 OF 1994
WITH
CIVIL APPLICATION NO. 2298 OF 2018
IN
FIRST APPEAL NO. 186 OF 1994
WITH
CIVIL APPLICATION NO. 2299 OF 2018
IN
FIRST APPEAL NO. 186 OF 1994
Mohamad Alli Gulam Husain Tungekar & Ors ...Appellant
Versus
The Special Land Acquisition Officer & Ors ...Respondents
WITH
FIRST APPEAL NO. 463 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18462 OF 1996
IN
FIRST APPEAL NO. 463 OF 1994
WITH
Page 10 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
CIVIL APPLICATION (ST) NO. 18441 OF 1996
IN
FIRST APPEAL NO. 463 OF 1994
The State of Maharashtra ...Appellants
Versus
Ardeshir Hormasji Bhiwandiwalla ...Respondents
WITH
FIRST APPEAL NO. 490 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18678 OF 1996
IN
FIRST APPEAL NO. 490 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18615 OF 1996
IN
FIRST APPEAL NO. 490 OF 1994
Union of India ...Appellants
Versus
Mohamed Jafar Gulam Hussein Tungekar ...Respondents
WITH
FIRST APPEAL NO. 527 OF 1994
The State of Maharashtra ...Appellants
Versus
Ardeshir Hormasji Bhiwandiwala ...Respondents
Page 11 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 468 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18541 OF 1996
IN
FIRST APPEAL NO. 468 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18476 OF 1996
IN
FIRST APPEAL NO. 468 OF 1994
Union of India ...Appellants
Versus
Ahmed Mohamed HS Mohomed Namakwala ...Respondents
WITH
FIRST APPEAL NO. 466 OF 1994
WITH
INTERIM APPLICATION NO. 673 OF 2020
IN
FIRST APPEAL NO. 466 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18521 OF 1996
IN
FIRST APPEAL NO. 466 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18470 OF 1996
Page 12 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
IN
FIRST APPEAL NO. 466 OF 1994
Union of India ...Appellants
Versus
Sayyad Alam Shah Kadri ...Respondents
WITH
FIRST APPEAL NO. 518 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18696 OF 1996
IN
FIRST APPEAL NO. 518 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18524 OF 1996
IN
FIRST APPEAL NO. 518 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 1807 OF 2003
IN
FIRST APPEAL NO. 518 OF 1994
Union of India ...Appellants
Versus
Maneckbai Dossabhoy Bhiwandiwalla ...Respondents
WITH
FIRST APPEAL NO. 511 OF 1994
Page 13 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION (ST) NO. 18544 OF 1996
IN
FIRST APPEAL NO. 511 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18498 OF 1996
IN
FIRST APPEAL NO. 511 OF 1994
The State of Maharashtra ...Appellant
Versus
Juma Masjid Trust & Ors ...Respondents
WITH
FIRST APPEAL NO. 486 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18684 OF 1996
IN
FIRST APPEAL NO. 486 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18621 OF 1996
IN
FIRST APPEAL NO. 486 OF 1994
Union of India ...Appellant
Versus
Jayshree Narayan Mhatre ...Respondents
Page 14 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 500 OF 1994
WITH
CROSS OBJECTION (ST) NO. 14899 OF 1994
IN
FIRST APPEAL NO. 500 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18471 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18592 OF 1996
IN
FIRST APPEAL NO. 500 OF 1994
The State of Maharashtra ...Appellant
Versus
Puranmal Lalchand Mundada ...Respondents
WITH
FIRST APPEAL NO. 504 OF 1994
The State of Maharashtra ...Appellant
Versus
Ardeshir Hormasji Bhiwandiwalla & Ors ...Respondents
WITH
FIRST APPEAL NO. 472 OF 1994
WITH
CIVIL APPLICATION NO. 289 OF 2021
Page 15 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
IN
FIRST APPEAL NO. 472 OF 1994
The State of Maharashtra ...Appellant
Versus
Badrinarayan Rampratap Gadodia & Ors ...Respondents
WITH
FIRST APPEAL NO. 470 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18554 OF 1996
IN
FIRST APPEAL NO. 470 OF 1994
The Union of India ....Appellant
Versus
Manohar Pandharinath Chavathe (Deceased) ...Respondent
WITH
FIRST APPEAL NO. 515 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18619 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18517 OF 1996
IN
FIRST APPEAL NO. 515 OF 1994
The Union of India ...Appellant
Versus
Vasanti Sitaram Thakur ...Respondent
Page 16 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 464 OF 1994
The State of Maharashtra ...Appellant
Versus
Ramesh Girhandas Mehta & Ors ...Respondents
WITH
FIRST APPEAL NO. 479 OF 1994
The State of Maharashtra ...Appellant
Versus
Mohammed Nazir A Majid Sonde & Ors ...Respondents
WITH
FIRST APPEAL NO. 458 OF 1994
The Union of India ...Appellant
Versus
Abdul Majid Mohammed Yusuf Mukhari ...Respondent
WITH
FIRST APPEAL NO. 533 OF 1994
The Union of India & Ors ...Appellant
Versus
Mohammed Jaffer Gulam Husain Tungekar & ...Respondents
Ors
WITH
FIRST APPEAL NO. 455 OF 1994
Page 17 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
IN
FIRST APPEAL NO. 533 OF 1994
The Union of India & Ors ...Appellant
Versus
Mohamad Mashal M Mohsin Bhaiji & Ors ...Respondents
WITH
FIRST APPEAL NO. 517 OF 1994
The State of Maharashtra & Ors ...Appellant
Versus
Mohamed Nasir Mohamed Ali Tungekar ...Respondent
WITH
FIRST APPEAL NO. 488 OF 1994
The State of Maharashtra ...Appellant
Versus
Maneckbai Dossabhoy Bhiwandiwalla ...Respondent
WITH
FIRST APPEAL NO. 270 OF 1994
Rabia Bibi Mohaamed Hassan Tungekar ...Appellant
Versus
The Special Land Acqusition Officer & Anr ...Respondents
WITH
FIRST APPEAL NO. 461 OF 1994
Union of India & Ors ...Appellants
Versus
Page 18 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Abdul Hamid Mohammad Ibrahim Tungekar ...Respondents
(Deceased)
WITH
FIRST APPEAL NO. 503 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18582 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18478 OF 1996
IN
FIRST APPEAL NO. 503 OF 1994
Union of India & Ors ...Appellants
Versus
Jama Masjid Trust, Uran & Ors ...Respondents
WITH
FIRST APPEAL NO. 457 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18449 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18435 OF 1996
IN
FIRST APPEAL NO. 457 OF 1994
Union of India & Ors ...Appellants
Versus
Ardeshir H Bhiwandiwala ...Respondents
Page 19 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 471 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18559 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18491 OF 1996
IN
FIRST APPEAL NO. 471 OF 1994
Union of India & Ors ...Appellants
Versus
Ardeshir Hormasji Bhiwandiwalla (Deceased) ...Respondent
WITH
FIRST APPEAL NO. 487 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18682 OF 1996
IN
FIRST APPEAL NO. 487 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18620 OF 1996
IN
FIRST APPEAL NO. 487 OF 1994
Union of India & Ors ...Appellants
Versus
Maneckbai Dossabhoy Bhiwandiwalla & Ors ...Respondents
Page 20 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 532 OF 1994
Union of India & Ors ...Appellants
Versus
Jamilabibi W/o Mohammed Jaffar Tungekar ...Respondent
WITH
FIRST APPEAL NO. 496 OF 1994
Union of India & Ors ...Appellants
Versus
Juma Masjid Trust, Uran through Abdul Hamid ...Respondent
WITH
FIRST APPEAL NO. 520 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18532 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18528 OF 1996
IN
Union of India ...Appellants
Versus
Mainuddin M Ashraf Bhaiji & Ors ...Respondents
WITH
FIRST APPEAL NO. 467 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18529 OF 1996
Page 21 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION (ST) NO. 18473 OF 1996
IN
FIRST APPEAL NO. 467 OF 1994
Union of India & Ors ...Appellants
Versus
Abdul Hamid Mohammad Ibrahim Tungekar ...Respondent
WITH
FIRST APPEAL NO. 485 OF 1994
The State of Maharashtra ...Appellants
Versus
Nandlal L Agarwal & Ors ...Respondents
WITH
FIRST APPEAL NO. 469 OF 1994
The State of Maharashtra ...Appellants
Versus
Mohamed Ibrahim Mohamed Yusuf Tungekar & ...Respondents
Ors
WITH
FIRST APPEAL NO. 493 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18609 OF 1996
IN
FIRST APPEAL NO. 493 OF 1994
Page 22 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION (ST) NO. 18590 OF 1996
IN
FIRST APPEAL NO. 493 OF 1994
The Union of India ...Appellants
Versus
Ahmed MH Saleh Mohamad ...Respondents
WITH
FIRST APPEAL NO. 491 OF 1994
State of Maharashtra ...Appellant
Versus
Muhammad Ismail Bhaiji ...Respondents
WITH
FIRST APPEAL NO. 492 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18676 OF 1996
IN
FIRST APPEAL NO. 492 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18611 OF 1996
IN
FIRST APPEAL NO. 492 OF 1994
Union of India ...Appellant
Versus
Jayshree Narayan Mhatre ...Respondents
Page 23 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 501 OF 1994
WITH
CIVIL APPLICATION NO. 2719 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18587 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18472 OF 1996
IN
FIRST APPEAL NO. 501 OF 1994
Union of India & Ors ...Appellants
Versus
Harkisandas R Shroff & Ors ...Respondents
WITH
FIRST APPEAL NO. 484 OF 1994
Union of India & Ors ...Appellant
Versus
Mohamed Yusuf Mohamed Abdulla Bhaiji & Ors ...Respondents
WITH
FIRST APPEAL NO. 507 OF 1994
Union of India & Ors ...Appellant
Versus
Manohar Pandharinath Chavate (Deceased) ...Respondent
Page 24 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 528 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18469 OF 1996
IN
FIRST APPEAL NO. 528 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18458 OF 1996
IN
FIRST APPEAL NO. 528 OF 1994
Union of India & Ors ...Appellant
Versus
Abdul Majid Abdul Hamid Mulla & Ors ...Respondents
WITH
FIRST APPEAL NO. 480 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18530 OF 1996
IN
FIRST APPEAL NO. 480 OF 1994
WITH
CIVIL APPLICATION NO. 1793 OF 2003
IN
FIRST APPEAL NO. 480 OF 1994
Union of India & Ors ...Appellant
Versus
Page 25 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Jama Masjid Trust, Uran ...Respondent
WITH
FIRST APPEAL NO. 474 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18693 OF 1996
IN
FIRST APPEAL NO. 474 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18501 OF 1996
IN
FIRST APPEAL NO. 474 OF 1994
Union of India & Ors ...Appellant
Versus
Abdul Hamid Mohamad Ibrahim Tangekar ...Respondent
(Deceased)
WITH
FIRST APPEAL NO. 510 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18540 OF 1996
IN
FIRST APPEAL NO. 510 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18496 OF 1996
IN
FIRST APPEAL NO. 510 OF 1994
Page 26 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Union of India & Ors ...Appellant
Versus
Bhalchandra Jaskaran Mandada ...Respondent
WITH
FIRST APPEAL NO. 475 OF 1994
WITH
INTERIM APPLICATION NO. 3493 OF 2022
IN
FIRST APPEAL NO. 475 OF 1994
WITH
INTERIM APPLICATION NO. 3864 OF 2021
IN
FIRST APPEAL NO. 475 OF 1994
Union of India & Ors ...Appellant
Versus
Tikamadas Tilikchand Mirchandani (Deceased) ...Respondent
through legal heirs
WITH
FIRST APPEAL NO. 495 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18604 OF 1996
IN
FIRST APPEAL NO. 495 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18603 OF 1996
Page 27 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
IN
FIRST APPEAL NO. 495 OF 1994
Union of India & Ors ...Appellant
Versus
Mohamad Yusuf Abdul Hamid Mulla (Deceased) ...Respondent
WITH
FIRST APPEAL NO. 509 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18493 OF 1996
IN
FIRST APPEAL NO. 509 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18535 OF 1996
IN
FIRST APPEAL NO. 509 OF 1994
Union of India & Ors ...Appellant
Versus
Naima Begum D/o Mohamed Hasan Tungekar ...Respondents
WITH
FIRST APPEAL NO. 272 OF 1994
Naima Begam ...Appellant
Versus
The Special Land Acquisition Officer & Anr ...Respondents
WITH
Page 28 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
FIRST APPEAL NO. 306 OF 1994
WITH
CIVIL APPLICATION NO. 2300 OF 2018
IN
FIRST APPEAL NO. 306 OF 1994
Juma Masjit Trust through Vahivatdar Tungekar ...Appellants
& Ors
Versus
The Special land Acqusition Officer, Raigad & ...Respondents
Anr
WITH
FIRST APPEAL NO. 525 OF 1994
Union of India & Ors ...Appellant
Versus
Jama Masjid Trust & Ors ...Respondents
WITH
FIRST APPEAL NO. 514 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18616 OF 1996
IN
FIRST APPEAL NO. 514 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18514 OF 1996
IN
FIRST APPEAL NO. 514 OF 1994
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Union of India & Ors ...Appellant
Versus
Mohammad Tayyab Mohammad Ismail Bhaiji & ...Respondents
Ors
WITH
FIRST APPEAL NO. 516 OF 1994
WITH
INTERIM APPLICATION NO. 265 OF 2021
IN
FIRST APPEAL NO. 516 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18519 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 18516 OF 1996
IN
FIRST APPEAL NO. 516 OF 1994
WITH
INTERIM APPLICATION NO. 2622 OF 2019
IN
FIRST APPEAL NO. 516 OF 1994
WITH
FIRST APPEAL NO. 308 OF 1994
AHMI Tungekar (DH) MS Tungekar & Ors ...Appellants
Versus
Page 30 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
The Special Land Acquisition Officer, Raigad ...Respondents
WITH
FIRST APPEAL NO. 276 OF 1994
Juma Masjid Trust (Masjid Dargah Trust) Uran ...Appellants
& Ors
Versus
Special Land Acquisition Officer, Metro Centre ...Respondents
No. II, Uran & Anr
WITH
FIRST APPEAL NO. 502 OF 1994
The State of Maharashtra & Ors ...Appellants
Versus
Maneckbai Dossabhoy Bhiwandiwala ...Respondents
WITH
FIRST APPEAL NO. 184 OF 1994
WITH
CIVIL APPLICATION NO. 290 OF 2021
IN
FIRST APPEAL NO. 8147 OF 1994
WITH
CIVIL APPLICATION NO. 291 OF 2021
WITH
CIVIL APPLICATION NO. 292 OF 2021
IN
FIRST APPEAL NO. 184 OF 1994
Page 31 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Mohomed Yusf Mahomed Abdulla & Anr ...Appellants
Versus
The Special Land Acquisition Officer & Anr ...Respondents
WITH
FIRST APPEAL NO. 273 OF 1994
Juma Masjid Trust Uran through AHMI ...Appellant
Tungekar
Versus
Special Land Acquisition Officer, Metro Centre ...Respondents
No. 1 Uran & Anr
WITH
FIRST APPEAL NO. 526 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18548 OF 1994
IN
FIRST APPEAL NO. 526 OF 1994
WITH
CIVIL APPLICATION NO. 2713 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18508 OF 1996
IN
FIRST APPEAL NO. 526 OF 1994
The State of Maharashtra ...Appellant
Versus
Mohini Motiram Vaswani & Anr ...Respondents
Page 32 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 481 OF 1994
Union of India ...Appellant
Versus
KR Mirchandani ...Respondents
WITH
FIRST APPEAL NO. 505 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18578 OF 1996
IN
FIRST APPEAL NO. 505 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18483 OF 1996
IN
FIRST APPEAL NO. 505 OF 1994
Union of India ...Appellant
Versus
Abdul Rahim Mehammed Hanan ...Respondents
WITH
FIRST APPEAL NO. 513 OF 1994
WITH
INTERIM APPLICATION NO. 263 OF 2021
IN
FIRST APPEAL NO. 513 OF 1994
Page 33 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION (ST) NO. 18612 OF 1996
IN
FIRST APPEAL NO. 513 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18510 OF 1996
IN
FIRST APPEAL NO. 513 OF 1994
The State of Maharashtra ...Appellant
Versus
Abdul Hemi Mohammed Ibrahim Tungekar & ...Respondents
Ors
WITH
FIRST APPEAL NO. 521 OF 1994
Union of India & Ors ...Appellants
Versus
Mohammed Hami Abdul Hami Bhaiji (Deceased) ...Respondents
through Legal Heirs
WITH
FIRST APPEAL NO. 456 OF 1994
Union of India & Ors ...Appellants
Versus
Maneckabai Dossabhoy Bhiwandiwalla & Ors ...Respondents
WITH
FIRST APPEAL NO. 483 OF 1994
Page 34 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION (ST) NO. 18543 OF 1996
IN
FIRST APPEAL NO. 483 OF 1994
WITH
CIVIL APPLICATION NO. 2192 OF 2003
IN
FIRST APPEAL NO. 483 OF 1994
The Union of India ...Appellants
Versus
Rabia Bibi Mohammad Hussan Tungekar ...Respondent
WITH
FIRST APPEAL NO. 489 OF 1994
Union of India & Ors ...Appellants
Versus
Ardeshir Hormusji Bhiwandiwalla (Deceased) ...Respondents
through LRs
WITH
FIRST APPEAL NO. 498 OF 1994
WITH
INTERIM APPLICATION NO. 1983 OF 2021
IN
FIRST APPEAL NO. 498 OF 1994
Union of India & Ors ...Appellants
Versus
Page 35 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Gulu N Vaswani (Deceased) by his Lrs Vijay Gulu ...Respondents
WITH
FIRST APPEAL NO. 524 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18542 OF 1996
IN
FIRST APPEAL NO. 524 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18500 OF 1996
IN
FIRST APPEAL NO. 524 OF 1994
Union of India & Ors ...Appellants
Versus
Dhirajlal Gulabchand Parekh & Ors ...Respondents
WITH
FIRST APPEAL NO. 473 OF 1994
Union of India & Ors ...Appellants
Versus
Mahadeo Sina Thakur ...Respondents
WITH
FIRST APPEAL NO. 482 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18688 OF 1996
WITH
Page 36 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
CIVIL APPLICATION (ST) NO. 18537 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 1795 OF 2003
IN
FIRST APPEAL NO. 482 OF 1994
Union of India & Ors ...Appellants
Versus
Bakiate Salehate Mariam Trust, through Abdul & ...Respondents
Ors
WITH
FIRST APPEAL NO. 499 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18594 OF 1996
WITH
CIVIL APPLICATION (ST) NO. 48464 OF 1996
IN
FIRST APPEAL NO. 499 OF 1994
Union of India & Ors ...Appellants
Versus
KR Mirchandani & Ors ...Respondents
WITH
FIRST APPEAL NO. 459 OF 1994
Union of India & Ors ...Appellants
Versus
KR Mirchandani & Ors ...Respondents
Page 37 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 506 OF 1994
WITH
CIVIL APPLICATION NO. 287 OF 2021
IN
FIRST APPEAL NO. 506 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 24711 OF 1996
IN
FIRST APPEAL NO. 506 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 10508 OF 2004
IN
FIRST APPEAL NO. 506 OF 1994
Union of India & Ors ...Appellants
Versus
Badrinarayn Rampratap Gododia & Ors ...Respondents
WITH
FIRST APPEAL NO. 522 OF 1994
WITH
INTERIM APPLICATION NO. 260 OF 2021
IN
FIRST APPEAL NO. 522 OF 1994
Union of India & Ors ...Appellants
Page 38 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Versus
Abdul Hamaid Mohamed Ibrahim Tungekar ...Respondents
(Deceased)
WITH
FIRST APPEAL NO. 271 OF 1994
WITH
CIVIL APPLICATION NO. 2290 OF 2018
IN
FIRST APPEAL NO. 271 OF 1994
WITH
CIVIL APPLICATION NO. 2291 OF 2018
IN
FIRST APPEAL NO. 271 OF 1994
WITH
CIVIL APPLICATION NO. 2292 OF 2018
IN
FIRST APPEAL NO. 271 OF 1994
WITH
CIVIL APPLICATION NO. 445 OF 2006
IN
FIRST APPEAL NO. 271 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 11092 OF 2006
IN
FIRST APPEAL NO. 271 OF 1994
Page 39 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Rahiman Abdul Rashid Tungekar & Anr ...Appellants
Versus
The Special Land Acquisition Officer & Anr ...Respondents
WITH
FIRST APPEAL NO. 519 OF 1994
Union of India & Ors ...Appellants
Versus
Ardeshir Hormusji Bhiwandiwalla (Deceased) ...Respondents
through LRs
WITH
FIRST APPEAL NO. 494 OF 1994
The State of Maharashtra ...Appellants
Versus
Prakash Dhirajlal Parekh ...Respondents
WITH
FIRST APPEAL NO. 460 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18455 OF 1996
IN
FIRST APPEAL NO. 460 OF 1994
WITH
CIVIL APPLICATION (ST) NO. 18438 OF 1996
IN
FIRST APPEAL NO. 460 OF 1994
Union of India & Ors ...Appellants
Page 40 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Versus
Dosu Ardeshir Bhiwandiwala ...Respondents
WITH
FIRST APPEAL NO. 141 OF 1994
WITH
CIVIL APPLICATION NO. 3244 OF 1996
IN
FIRST APPEAL NO. 141 OF 1994
Halimabibi Mohamed Yusuf Tungekar ...Appellants
Versus
The Special Land Acquisition Officer ...Respondents
WITH
FIRST APPEAL NO. 305 OF 1994
WITH
CIVIL APPLICATION NO. 2295 OF 2018
IN
FIRST APPEAL NO. 305 OF 1994
WITH
CIVIL APPLICATION NO. 2294 OF 2018
IN
FIRST APPEAL NO. 305 OF 1994
WITH
CIVIL APPLICATION NO. 2293 OF 2018
IN
FIRST APPEAL NO. 305 OF 1994
Page 41 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
CIVIL APPLICATION NO. 3242 OF 1996
IN
FIRST APPEAL NO. 305 OF 1994
HMY Tungekar & Ors ...Appellants
Versus
The Special Land Acqusition Officer, Raigad & ...Respondents
Anr
WITH
FIRST APPEAL NO. 185 OF 1994
WITH
CIVIL APPLICATION NO. 2382 OF 2018
IN
FIRST APPEAL NO. 185 OF 1994
WITH
CIVIL APPLICATION NO. 2383 OF 2018
WITH
CIVIL APPLICATION NO. 2384 OF 2018
IN
FIRST APPEAL NO. 185 OF 1994
WITH
CIVIL APPLICATION NO. 2385 OF 2018
IN
FIRST APPEAL NO. 185 OF 1994
WITH
Page 42 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
CIVIL APPLICATION NO. 2386 OF 2018
IN
FIRST APPEAL NO. 185 OF 1994
WITH
CIVIL APPLICATION NO. 2388 OF 2018
IN
FIRST APPEAL NO. 185 OF 1994
MS Tungekar & Ors ...Appellants
Versus
The Special Land Acquisition Officer, Uran & ...Respondents
Ors
WITH
FIRST APPEAL NO. 1451 OF 1996
WITH
FIRST APPEAL NO. 1450 OF 1996
Dasu A Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1449 OF 1996
Manekbhai D Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
Page 43 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
FIRST APPEAL NO. 1448 OF 1996
Manekbhay D Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1447 OF 1996
Manekbhai D Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1446 OF 1996
Manekbhai D Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1445 OF 1996
Desu A Bhiwandiwalla ...Appellants
Versus
The Special Land Acqusition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1444 OF 1996
Dosu A Bhiwandiwalla ...Appellants
Versus
The Special Land Acquisition Officer, Uran ...Respondents
Page 44 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
WITH
FIRST APPEAL NO. 1442 OF 1996
Manekbhai D Bhiwandiwalla ...Appellants
Versus
The Special Land Acquisition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1441 OF 1996
Dosu A Bhiwandiwalla ...Appellants
Versus
The Special Land Acquisition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1440 OF 1996
Dosu A Bhiwandiwalla ...Appellants
Versus
The Special Land Acquisition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 1438 OF 1996
Dosu Ardeshir Bhiwandiwalla ...Appellants
Versus
The Special Land Acquisition Officer, Uran ...Respondents
WITH
FIRST APPEAL NO. 837 OF 1995
Abdul Majid Abdul Hamid Mulla & Ors ...Appellants
Page 45 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Versus
State of Maharashtra ...Respondents
WITH
FIRST APPEAL NO. 202 OF 1994
Abdul Samad Abdul Kadir Thakur ...Appellants
Versus
Special Land Acquisition Officer & Anr ...Respondents
WITH
FIRST APPEAL NO. 530 OF 1994
The Union of India ...Appellants
Versus
Abdul Samed Kadir Thakur ...Respondents
WITH
FIRST APPEAL NO. 465 OF 1994
The Union of India ...Appellants
Versus
Halimabibi & Ors ...Respondents
Mr Pralhad Paranjape with Manish Kelkar for the Appellant in
FA/741/1995 & for Respondent in FA/455/1994, FA/490/1994,
FA/532/1994, FA/533/1994, FA/517/1994, FA/507/1994 &
FA/470/1994.
Mr A A Kumbhakoni, Advocate-General, with Milan Bhise, Amit
Bhave & Vinod Sakpal, i/b Milan Bhise & Co, for Respondent
No. 3/
Mr DS Pagare, for the Respondent in FA/500/1994 & FA/510/1994.
Mr Avinash Bailmare, i/b MV Thoart, for Respondent No. 1 in
FA/501/1994.
Page 46 of 64
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC
Mr Sujay H Gangal, for Respondent No.7/1 in FA/531/1994 & for
Respondent No. 5 in FA/477/1994.
Mr Tejas Popat, i/b Rashmikant & Partner, for Respondent in
FA/514/1994, FA/477/1994 & FA/491/1994.
Ms Gunjan Shah, i/b PB Shah, for Applicants in CA/542/1997 in
FA/750/1995.
Mr Ashutosh Gawnekar, i/b Suhas S Deokar, for the Appellants in
FA/272/1994 in FA/509/1994, FA/277/1994 in FA/503/1994,
FA/274/1994 in FA/503/1994 & for Respondent Nos. 1, 1A to 1F
in FA/276/1994 in FA/511/1994, FA/480/1994.
Mr Sahil Salvi, for Applicants in CA/2438/2018 in FA/275/1994.
Mr Pranil Sonawane, for Union of India in FA/455/1994.
Mr Prithviraj S Gole, h/f Sandesh D. Patil, for Respondent Nos. 1 &
2 in FA/529/1994.
Ms Tanya Goswami, AGP, for State.
Mr Mustafa B, with Vivek Sharma, i/b Solomon & Co, for the
Applicants in IA/672/2020 in FA/275/1994, IA/673/2020 in
FA/466/1994.
Mr Bruno Castellino, for the Appellant in FA/475/1994.
Mr Bruno Castellino, for the Appellant in FA/750/1995.
Mr Kaiwan Kalyaniwalla, with Sanidhaa Vedpathak, i/b Maneksha
& Sethana, for the Appellant in FA/1440/1996, FA/1441/1996,
FA/1443/1996, FA/1444/1996, FA/1445/1966, FA/1446/1966,
FA/1447/1996, FA/1448/1996, FA/1449/1996, FA/1450/1996
& FA/1451/1996.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 8th/15th July 2022 PC:-
1. We have before us a large group of about 87 First Appeals. All of these relate to acquisition of what are called Salt Pan Lands in the Jawaharlal Nehru Port Trust/Uran area. There appears to be a three-cornered contest. The Union of India through the Salt Page 47 of 64 8th/15th July 2022 906-FA-455-1994 IN FA-533-1994 WITH IA-1256-2021 IN FA-455-1994 WITH CAF-
666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC Commissioner contends that these lands are the property of the Union Government. There are several private individuals who claim leasehold or freehold rights in the very same lands that were the subject matter of acquisition. The third entity involved is the State Government.
2. The history has a long litigation. We need not refer to all the details at this stage. It is sufficient to note that all these Appeals were earlier disposed of first in 1996 by a common order. This was carried to the Supreme Court. The order apparently was that a common order could not dispose of all the Appeals and the entire group was remanded back. Then there was a second order of 2007 by this court, another set of appeals to the Supreme Court and again a remand. This happened in 2016.
3. This cycle has resulted in certain administrative and operational difficulties. Principal amongst these is the fact that many (but not all) of the records have, on account of either the first or the second disposal by this Court, been sent in the normal course for destruction in accordance with our Rules. This means that only one set of the memo of Appeal has been retained in some of these matters. Since the entire group is now to be heard afresh and, more accurately, each matter in the group is to be heard, the records will need to be reconstructed before we can proceed further. The acquisitions themselves are very old and date back to the early 1970s. This alone lends urgency to the present exercise.
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4. In order to bring some clarity to the matters and to avoid further ambiguity or inconsistency, we propose today to make a consolidated order in the form administrative directions covering the reconstruction of records and other routine matters as a first step.
RE: RECTIFICATION OF ONLINE RECORDS IN THE CIS:
5. Table "A" is a complete listing of all pending First Appeals and Cross Objections/Appeals. It is annexed to this order.
6. It seems that there are pending Civil Applications or Interims Applications. But, on the other hand there are a large number of Civil Applications that have to be shown and updated in the CIS records as having been disposed of. Table "B" annexed to this order lists the pending Civil Applications. Table "C" shows a listing of the Civil Applications that are to be shown as disposed of. The NIC team will immediately take action to update the CIS records to show the Civil Applications listed in Table "C" as disposed of.
7. Table "D", appended to this order, is the list of matters with incomplete sets. Advocates for the Appellants will coordinate to reconstruct the entire record. This may be done on the basis of their internal records and should be in coordination with the office of the learned Additional Solicitor General and the office of the learned Advocate General.
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8. There are in Table "B" a list of pending Civil Applications and Interim Applications in the First Appeals and in the Cross Objections. We are told that all these pending Civil Applications are for impleadment of legal heirs. We are also told that there are other Interim Applications yet to be filed for the same purpose.
9. To save time. by this common order we allow the Civil Applications for impleadment of legal heirs. In all matters even where no Civil Application or Interim Application is filed for impleadment of legal heirs, we allow amendments for that purpose and separate Civil Applications or Interim Applications are dispensed with. All amendments for impleading legal heirs are also permitted without need of reverification. Thus the Table "B" Civil Applications plus Interim Applications are also to be shown as disposed of in the CIS.
RE: SCHEDULES AND TIME FRAMES:
10. Obviously, the reconstruction process and readying of matters is going to take some time. We will allow six weeks i.e. until 26th August 2022 for the purposes of reconstructing the records. Amendments are to be carried out on or before 8th September 2022. We will thereafter list the group for directions on the supplementary board on 13th September 2022.
11. In the meantime and for the limited purpose of ascertaining whether further directions are necessary we list the group once again on 15th July 2022 on the supplement board.
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666-2017 IN FA-455-1994 WITH FA-1443-1996 WITH FA-274-1994+.DOC On 15TH July 2022
12. After a further hearing, we pass the following additional directions.
13. Bank guarantees. All Claimants must, before 26th August 2022, file affidavits regarding the bank guarantees furnished in regard to their respective awards, attaching a copy of the currently validly bank guarantee and showing that it is alive.
14. Nodal Officer--We nominate Mrs Gangurde, Section Officer, First Appeal Branch, as the nodal officer for coordinating these directions and ensuring compliance. A copy of this order is to be sent to Ms Gangurde.
15. Applications Under CPC Order 41 Rule 27.--We are told that some applications for additional evidence to be taken in appeal may have to be filed. The Learned Advocate-General submits that these should not be allowed for the asking. We accept that since these are, after all, First Appeals. All applications under Order 41 R 27 of the Code of Civil Procedure, 1908 are to be filed and served by 12th August 2022. Affidavits in Reply are permitted by 22nd August 2022. No rejoinder affidavits are permitted at this stage.
16. Next Supervisory/Case Management Date.--We list the entire group on Friday, 22nd July 2022 for a follow-up.
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17. Liberty.--Liberty to all parties to apply.
(Madhav J. Jamdar, J) (G. S. Patel, J) Page 52 of 64 8th/15th July 2022 Table "A"
(All Pending First Appeals and Cross- Appeals) (Total First Appeals= 87 matters) Total Cross Appeals = 30 Matters) Total Matters = 11 7 Matters f-Sr.NojMain First Appeal Connected Cross First Appeal I) . 455 of 1994
2) 1448 of 1996 (t>ili\ 1st l'c11t)
3) :-305 of 1994 275 of 1994 & 740/9::i(Only l(i) part) 308 of I 994
22) 476 of 1994
23) 477 of 1994
24) 478 of l 994
27) i 481 of 1994
- - -----------
28) 482 of 1994
. 483 of 1994 270 of 1994
'
53 of 64
(onlv 1st Pun )
33) 487 of 1994
I
L-----1---
1 I
I 34) i 488 Of 1994
'· _j _
II 35) I1489 0 f 1994 (only 1st Part)
l------+---------
1
I
36) \, 490 of 1994
,----- --1------ --
37) \ 491 of 1994
f- ---+--------------
l~--~8}~~~~-~!_~9_9_4_(Cll1~ ~t_f>~-1)_
,! 39) 1 493 0 f 1994 (only
I !st Part)
f---------t--------- -
\ 40) \ 494 of 1994
·~--------1------ --- ----
11 41)\495of1994 751 of 1995 l-----+-----
42) 496 of 1994
11
1
273 of 1994
---r-- -- -- -- - - ------ 1
43) ', 497 of 1994 186 of 1994
44) 498 of 1994
I--- -- - -1 ---------
1st 1::_~--
4S) \ 499 of 1994 (only
!
f-- -----r-~--- --~----
1 46) 500 of 1994 !
l-------1-------------
11 47) \ 501 of 1994
48) ', 502 Of 1994 (onlv !st Pan)
, - -- -· ---1----~ -- ·-------- -- -··--------- -------- ------
11 49) \ 503 of 1994
f-- -- --1;-----
il SO) ! 504 of 1994(only 1st Pan)
,-----+---------~- ----
', 51) I 505 of l 994(only !st Part) L-----J---------- ------- ------ - -·-
i(--------
52) i 506 of 1994
-i---- - ---- ---- ---- ---
11 53) 507of 1994 1
1
r- -54)r508~f 1994
55) . 509 of 1994 (onlv isl l',11t)
272 of 1994 1,111111s111c1111
l
(onlv 1st f',111)
304 of 1994
_L ...
+-
_J -
54 of 64
'65)- 519 of 1994 (01~l;Ist Pa~t) .. +- _
66) 520 of 1994 (only !st Part) '
67) 521 of 1994
68) 522 of 1994 1 5 of 1994
\ 69) 523 of 1994 (only !st Part) \
r-~-- ---- ----------- ---·--t-
I 70) I 524 of 1994
r-- - ---+----- - -- -t- -
71) · 525 of 1994
1
t------- ,--------------- -- +-'306 of 1994
Ii n) ~~----- --
526 of 1994 1·. -- - --··· . -----
r~·
1 73) ·- -
527 of 1994 -------- --- ~--------------·----
! 74) 528 of 1994 837of 1995
L--d~-~-~·~--~ -+------·-- -- --- f----- .----------------- ---- ------ -- ---- --· - [ 75) [ 529 of 1994 (only !st Part) [ 1 76) 530 of 1994 1202 of 1994
77) 531 of 1994 (onl;:-;art) __ , 78) \ 532 of 1994 1 L 1 \ 533 of 1994 (only !st ~art) T i _ _ - _-
~~1, •. ,_ -· ---- (only 1st Part) ! +-- ---
' 8l)i1441of1996 (onlv Ist Part) 1--- _(__, --- - --- ---- - ,--- -- . --+-- ' --
' I 1- ---~-----~---·1-· ---- ---- !, 82) [ 1442 of 1996 (only 1st Part) [ t ::~ :::: :: : ::: : : : : : : :~ L~~ . . . . . . ~··~· \ 85)j' 1446 of 1996 (only 1st Part) I
---- -~ J I r---- .--~··----------------·--·· ,--~--
i
--of--1996
~86) 11449 -~---(onlv
---~ -~-+------ ----.
Is<'""'.· -i
[ 87) -
~-
1451 of 1996 (only !st Part) I
____,__________ -----
'
55 of 64
fable "B"
Pending Civil Application for Miscellaneous/Legal Heirs/ Direction
--
S.No. Main First Pending CA/IA Application Connected Cross Appeal Nos Pending CA/IA in Cross
Appeal Appeal
I) 455 of l 994 IA/1256/2021 (For 741 of 1995 C:AF/288/2021 (Legal
Direction) Heirs)
CAF/666/2017(For
Direction)
2) 305ofl994 CAF/2293/2018
CAF/2294/2018
CA F/2295/2018
(All CA of Legal Heirs)
3) 466 of 1994 IA/673/2020 (L.H.) 275 of 1994 & C:AF/2438/2018
I A/672/2020
740 of 1995 (All CA of L.H.)
4) 472 of 1994 CAF/289/2021 (L.H.)
-
5) 475 of 1994 IA/3864/2021 (L.H.)
6) 478ofl994 IA/264/2021 (L.H.) 27lofl994 CA F/2290/20 I 8
C:AF/2291/2018 (L.H.)
--
7) 480 of 1994 CA F/ I 793/2003
8) 482 of 1994 CAF/1795/2003 ..
9) 483 of 1994 CAF/2192/2003
·--
10) 184 of I 994 C:AF/290/2021 ( L.H.)
C:AF/291/2021 (L.H.)
11) 497 of 1994 IA/3222/2021 (L.H.) 186 of 1994 CJ\ F/4251/2018
C:A h122%!2018
CAF/2297/201B
(All CA for L.H.)
12) 498ofl994 I A/ 1983/202 I (L.H.)
l3) 274 of 1994 C:A F/ 1365/2005
14) 506 of 1994 C:A(ST)/24711/19%
I C:AF/287/2021 (L.H.)
C:A F( ST)/ 10508/2004
15) 510 of 1994 CAF/410/2006
511 of 1994 CA F/5298/2005
16) 513 of I 994 IA/263/2021 (L.H.) 304 of 1994 C:AF/2391/2018
C:AF/2390/2018 ( Both
of L.H.)
1
I 7) 51(-i of 1994 I A/26512021
I I A/2622/2019
118) 518ofl994 CAF/1807/2003
L ___ (only 1st Part) _L ____ _ ____ ___ _
'
56 of 64
19) 522 of 1994 IA/260/2021 (L.H.) 185 of 1994 CAF/2388/2018
CAP:/2386/2018
CAF/2385/2018
CAF/2384/2018
C:AF/2383/2018
C:AF/2382/2018
(All CA for L.H.)
20) 306 of 1994 CAF/2300/2018
CAF/66812007
CAF/6679/2007
CAF/6680/2007 •
21) 529 of 1994 CAF/3586/2019 (L.H.)
(only 1st Part)
22) 748 of 1995 CA (st) 4981/2006
57 of 64
I
Table "C"
Civil Applications to be disposed off on CIS system after old Registration numbers by NIC Total 39 First Appeals
--
S.No. Main First Appeal Civil Application Old Registration Numbers
1) 457ofl994 CA(ST)/18449/1996 CA(ST)/ 18435/96
2) 460 of l 994 CA ( ST)/ l 84SS/ 1996 (CN4458/96) (CN4457/96) C:A(ST)/ 18438/ 1996 (Disposed off on 2/8/96)
3) 462 of 1994 CA(ST)/18460/1996 (CN4462/96) (CN4461/96) CA(ST)/ 18440/ 1996 (Disposed off on 2/8/96) 4) 141 of 1994 · CN3244/1996 (DiS[!OSed off 011 2/8/96) IS) 463 of 1994 CA(ST)/ 18462/ l 996 (CN4464/96) CA(ST)/1844 l /1996 (CN4463/96) I (Disposed off on 2/8/96) I 6) 466 of 1994 CA(ST)/18521/1996 (CN4469/96) I CA(ST)/18470/1996 (CN4470/96) (Disposed off on 2/8/96)
7) 467ofl994 CA(ST)/ 18529/ 1996 (CN4472/96) C:A(ST)/ 184 73/ 1996 (CN4471/96) (Disposed off on 2/8/96)
8) 468 of 1994 (011ly CA(ST)/ 1854111996 (CN4473/96) 1st Part) CA(ST)/ 184 76/ 1996 (CN4474/96) (Disposed off on· 2/8/96)
9) 470 of 1994 CA( ST)/ 18554/ 1996 (CN4477/96) (Disposed off on 2/8/96)
10) 471 of 1994 C:A(ST)/ 18491 I 1996 (CN4479!9.fil (DiS[!OSed off Oil 2/8/96)
11) 474 of 1994 CA(ST)/ 18693/.1996 (CN4485/9fil CA(ST)/1850111996 (CN4486/96) (Disposed off on 2/8/96)
12) 750 of 1995 CA(ST)/542/1997
13) 476of1994 CA(ST)/ 18S67/1996 (CN4489/96) CA(ST)/18S09/l996 (CN4490/96) (Disposed off on 2/8/96)
-
477 of 1994 C:A(ST)/ 18575/ 1996 (CN4491/96) ~ C:A(ST)/18S l li1996 (CAi4492/96) C:AF/179 l/2003 (Disposed off on 2/8/96)
-~ JS) 482 of 1994 C:A( ST)/ l 868811996 CA/4501/llii) CA(ST)/l8S37il996 CN4502/96) C: A/ l 795/2003 (Dis[!osed off on 2/8/96) I 58 of 64
16) 486 of 1994 CA(ST)/18684/1996 (CN4509/96) (only 1st Part) CA(ST)/18621 /1996 (CN4410/96) (Disposed off 011 2/8/96)
17) 487ofl994 CA(ST)/ 18682/1996 (CN4511/96) CA(ST)/ 18620/ 1996 (CN4512/96) (Disposed off 011 2/8/96)
18) 490 of 1994 CA(ST)/18678/1996 (CN4517/96) CA(ST)/18615/1996 (CN4518/96) (Disposed off on 2/8/96)
19) 492 of 1994 (only CA(ST)/18676/1996 (CN452 l/96) 1st Part) CA(ST)/18611/1996 (CN4522/96) (Disposed off 011 2/8/96)
20) 493 of 1994 (only CA(ST)/18609/1996 1st Part) CA(ST)/18590/1996
21) 495 of 1994 CA(ST)/ 18604/ 1996 CA(ST)/18603/1996
22) 499 of 1994 (only CA(ST)/ 18394/ 1996 1st Part) CA(ST)/18464/ 1996 '
23) 500 of 1994 CA(ST)/18471/1996 (CN4537/96) A/w CA(ST)/ 18592/ 1996 (CN4535/96) XOB(ST)/ (Disposed off 011 2/8/96) 14899/1994
24) 501 of 1994 CA/2719/1994 (CN4447/96) CA(ST)/ l 8587/ 1996 (CN4539/96) CA(ST)/18472/1996 (Disposed off 011 2/8/96)
25) 503 of 1994 CA(ST)/18582/1996 (CN4;!44/96l CA(ST)/ 184 78/ 1996 (CN4543/96l (Disposed off on 2/8/96)
26) 505 of 1994(only CA(ST)/18578/1996 1st Part) CA(ST)/ 18483/ 1996
27) 506 of 1994 CA(ST)/24711/1996
-
C:AF(ST)/ l o::i08/2004
28) 509 of 1994 (only CA(ST)/ 18493/ 1996 1st Part) CA(ST)/18535/1996
29) 510 of 1994 CA(ST)/ 18540/ 1996 CA(ST)/18496/1996 '30) 511 of 1994 CA(ST)/ 18544/ 1996 (CN4560/96l CA(ST)/18498/1996 (CN4559/96l (Disposed off on 2/8/96)
31) 513 of 1994 CA( ST)/ 18612/ l 996 (CN4560/96) CA(ST)/18510/1996 (CN4559/96) (Disposed off on 2/8/96)
32) 514 of 1994 C:A(ST)/18616/1996 (CN4566/96) C:A(ST)/18514/1996 (CN4565/96) (Disposed off on 2/8/96) 59 of 64
33) 515 of 1994 (only CA(ST)/18619/1996 1st Part) CA(ST)/18517/1996
34) 516 of 1994 CA(ST)/18519/1996 (CN4569/96) CA(ST)/18516/1996 (CN4568/96) (Disposed off on 2/8/96) 3S) SIS of 1994 (only CA(ST)/18696/1996 1st Pa11) C:A(ST)/18524/1996 CAF/1807 /2003 D.D.10/06/2003 (H.L.Gokhale & S.J. Vazifdar)
36) 520 of 1994 (only CA(ST)/ 18532/1996 1st Pa11) CA(ST)/18528/1996
37) S24 of 1994 CA(ST)/18542/1996 (CN4585/96) CA(ST)/ 18500/ l 996 (CN4586/96) (Disposed off on 2/8/96)
38) 526ofl994 CA(ST)/18548/1994 (CA/4589/96) CA/2713/1994 CA(ST)/18508/1996 (CN4590/96) (Disposed off on 2/8/96)
39) 528 of 1994 CA(ST)/18469/1996 (CN4593/96) CA(ST)/18458/ 1996 (CN4604/96) (Disposed off on 2/8/96) ' 60 of 64 Table "D"
To be Re-constructed Part I (ii) Total 36 First Appeals
----- - -,--·-- - - - ---- -- - - --- --···r· -- - ---- -- ------ - -
Sr.No. First Appeal No. Party name Remark
-------
1) FA/144311996 MR. DOSU A. As per Ruic 2, Chapter - XV of the BH!WAND!WALLA Bombay High Court Appellate Side, i VIS. Rules. l 960, other pans (papers) have THE SPL.LAND ACQ been destructed bv the Record Section, OFFICER, Hence Pan I (ii) Needs to be Re-construct
2) FA/7 40/1 995 MAINUDDIN M. ASHRAF As per Ruic 2, Chapre: - XV of the BHAIJ Bombay High Court Appellate Side, VIS. Rules, I 960, other parts (papers) have THE STATE OF MAHA. and been destructed by the Record Section. ORS. Hence Part I (ii) Needs to be Re-construct THE STATE OF As per Rule 2, Chapter - XV of the . MAHARASHTRA ! Bombay High Court Appellate Side, i VIS. I Rules, 1960, other parts (papers) have 1 BADRINARAYAN I been destructed bv the Record Section.
RAMPRATAP GODO __ J~eii_ce Pan I (i0_~(~~1~to be Re-construct
-----~' --------i~------ -------
4) ! FAl523/1994 ! THE STATE OF i As per Rule 2, Chapter - XV of the 1 i MAHARASHTRA Bombay High Court Appellate Side, I l VIS. Rules, 1960, other parts (papers) have i ARDESHIR HORMASJI been destructed by the Record Section.
! BHIWAND!W Hence Pan I (ii) Needs to be Re-construct
I
--- -{ --- --+
S) i FA/531/1994 ! UNION OF INDIA As per Rule 2, Chapter - XV of till'
i VIS. Bornbav High Court Appellate Side,
I KULSUMBIBI and ORS. Rules, I 960, othe: parts (papers) have
been destructed by the Recore! Section. Hence Part I (ii) Needs to be Re-construct G) I FA/46811994 kNION OF INDIA As per Rule 2, Chapter - XV of the I VIS. Bornbav High Court Appellate Side, i I SHRI AHMED MOHAMED Rules, 1960, other parts (papers) have I !-LS.MOHO been destructed by the Record Section.
7) FAIS 18/1994- --1-~--_ - - - ------ ;- - - --- - - --- - -
i '
UN I ON OF INDIA
Hence Part I (ii) Needs to be Re-construct As per Ruic 2, Chapter - XV of the VIS. Bombay High Court Appellate Side, MANECKBA!DOSSABHOY Rules, 1960, other parts (papers) have ! BHIWAND been destructed bv the Record Section.
Hence Part l (ii) Needs to be Re-construct
-- ----- - L ... --------
! lHE STATE OF As pet Rule 2, Chapter - XV of till' MAHARASHTRA Bombay High Court Appellate Side, • V/S. Rules, 1960, other parts (papers) have I SHRI ARDESHIR been destructed bv the Record Section. : HORMASJI BHIW Hence Part l (ii) Needs to be Rc-ronsuurt FAISlS/1994 -t-THi-uNJON-OF INDIA As per Rule 2, Chapter - XV ol the I V/S. Bornbav High Court Appellate Side. ! MRS.VASANTI SITARAM • Rules, 1960, other parts (rapers) have 1 THAKUR. - i been destructed bv the Record Section.
Hence Part l (ii) Needs to be Re-construct
-+- ~-------
FAl533/1994 THE UNION OF INDIA and As per Rule 2, Chapter - XV uf the 61 of 64 ·ORS. Bombay High Court Appellate Side, l V/S. Rules, l 960, other parts (papers) have i MOHAMMED JAFFER been destructed by the Record Section. [ GULAM HUSSA Hence Part I (ii) Needs to be Re-construct
11)
-t---_UNION
------------- - - --~-
OF INDIA AND As per Rule 2, Chapter - XV of the !OTHERS. Bombay High Court Appellate Side, IV/S. Rules, 1960, other parts (papers) have ABDUL HAMID been destructed by the Record Section. MOHAMMAD IBRAHI Hence Part I (ii) Needs to be Rc-consuuct
- ---+---- --- ---·-··---- - ---- -- ~·--- '- -- ----- -------------------
12) FA/520/1994 UNION OF INDIA As per Ruic 2, Chapter - XV of the VIS. Bombay High Court Appellate Side, MAINUDDIN M.ASHR;\F Rules, 1960, othet parts (papers) have BHAIJI been destructed by the Record Section.
Hence Part I (ii) Needs to be Re-construct
13) FA/493/1994 • THE UNION OF INDIA As pet Ruic 2, Chapter - XV of the : VIS.
.
Bombay High Court Appellate Side, ! SHRI AHMED M.H.SALEH Rules, 1960, other parts (papers) have MOHAMA been destructed by the Record Section.
~-i I
FA/492/1994 I
----- ----~------
UNION OF INDIA
[ VIS.
:· . _------ -----
Hence Part I (ii) Needs to be Re-construct As per Rule 2, Chapter - XV of the Bombay High Court Appellate Side, SMT JAYSHREE NARAYAN Rules, 1960, other parts (papers) have I MHATRE been destructed by the Record Section. I Hence Part I (ii) Needs to be Re-construct f
15) FA/509/1994 : UNION OF INDIA AND As per Ruic 2, Chapter - XV of the OTHERS Bombay High Court Appellate Side, VIS. Rules, l 960, other parts (papers) have II SMT.NAJMA BECUM been destructed by the Record Section. D/0.MOHAMED _j_ ---- -------- - -t~~- ·-. --------- - . ------- -
I Hence Part I (ii) Needs to be Re-construct
16) ! FA/276/1994 1 JUMA MASJID As per Ruic 2, Chapter - XV of the TRUST(MASJID DA Bombav High Court Appellate Side. v/s Rules. l %0, other parts (papers) have I S~l,.. LAND been destructed bv the Record Section.
- I ~~Q._OFFIC_t=:~.~ETRO . Hence Part I (ii) Needs to be Re-construct
17) FA/ 502/ l 994 h'HE STATE OF As per Rule 2, Chapter· - XV of the '1MAHARASHTRA Bombay High Court Appellate Side, V(S. · Rules, 1960, other parts (papers) have tMANECKBAIDOSSABHOY been destructed by the Record Section.
i BHIWAND MANEKSHA Hence Part I (ii) Needs to be Re-construct
, ~---~-
18) FA/505/1994 II UNION OF INDIA As per Rule 2, Chapter - XV of the
VJS. Bombay High Court Appellate Sick,
~;~;~;;!;::
ABDUL RAHIM Rules, 1%0, other pans (papers) have
been destructed by the Record Section. Hence Part I (ii) Needs to be Rc-consrruct
19) t;A/489/-1-994 · As per Ruic 2, Chapter - XV of the ! Bombay High Court Appellate Side, VIS. Rules, 19GO, other parts (papers) have : ARDESHIR HORMUSJI been destructed by the Record Section.
-----+-
--~ BHIWANDIW Hence Part I (ii) Needs to be Re-consrrurt
20) FA/499/l 994 ! UNION OF INDIA AND As per Ruic 2, Chapter - XV ot the
j OTHERS -- - .
Bombay High Court Appellate Side, i VIS. Rules, l 960, other ports (papers) have I ____[_ __ ABDUL MAJID ABDUL been destructed by the Record Section.
62 of 64
- ------, Hence Pan I (ii) Needs to be Re-const1uct . HAMID MUL 1--
UNION OF !NOIA AND As pe1 Rule 2, Chaptc1 - XV of the 21) : FA/4S9/1994 1 , Bombay High Court Appellate Side, II OTHERS 1 Rules, 1960, other parts (pape1·s) have I V/S. been destructed by the Record Section. [ K.R.M!RCHANDAN! AND Hence Part I (ii) Needs to be Re-construct
-ri- ~------ --- - - -
I OTHERS.
As per Rule 2, Chapter - XV of the FA/1451/1996 i MR. DASU A. I BHIWANDIWALLA.
Bombav High Court Appellate Side, V/s Rules, 1960, other parts (papers) h,we THE SPL LAND been destructed by the Record Section. ACQ.OFFICER ! Hence Part I (ii) Needs to be Re-construct MR DASU A. As per Rule 2, Chapter - XV of the BHIWANDIWALLA Bombav High Court Appellate Side, V/s Rules, 1960, other parts (papers) haw THE SPL. LAND been destructed by the Record Section. ACQ.OFFICER Hence Part I (ii) Needs to be Re-construct MR. MANEKBHAI D. ' As per Rule 2, Chapter - XV of the BH!WANDIWA .Bornbav High Coull Appellate Side. Vis Rules. J l)GO. other parts (papers) have ' been destructed by the Record Section. \ THE SPL LAND I l_ 1
----+~~--~----- _Ir 2s) I FA/1448/1996 ACQ.OFFICER --- --
MR. MANEKBHAY D. 1 1 Hence Part I (ii) Needs to be Re-construct As per Rule 2, Chapter - XV of the i Bombay High Court Appellate Side, I :
11 BHIWANDIWA Rules, 1 %0, other parts (papers) have 1 · I Vis I been destructed by the Record Section.
I THE SPL LAND 1 Hence Part I (ii) Needs to be Re-construct I ACQ.OFFICER
-- -- --- - - - ----t- ------ -- ------.---
26) \ FA/1447/1996 I BHIWANDIWA/530/1994 _MR. MANEKBHAY D. As per Ruic 2, Chapter - XV of the Bombay High Court Appellate Side, I Vis Rules, 1960, other parts (papers) have I THE SPL LAND been destructed by the Record Section. i ACQ.OFFICER Hence Part I (ii) Needs to be Re-rnnstruct
- -- --- - -- -- --- -- -- -- -l-' - --- ---- --- ------- -- - --
As per Rule 2, Chapter - XV of the FA/1446/1996 i MR. MANEKBHAY D. 1 I3H.IWANDIWA 1 Bombay High Court Appellate Side, : Rules, 1960, other parts (papers) have i Vis THE SPL LAND been destructed bv the Record Section. ACQ.OFFICER 1 Hence Part I (ii) Ncecls to be Rc-rnnst1uct MR. DESU A. ;\s per Ruic 2, C:hc1ptcr - XV of tlw
28) FA/1445/1996 i Bombay High Coull Appell,ite Side.
BHIWAND!WALLA.
! Rules, 1 %0. other parts (papers) have V/s THE SPL LAND 1 been destructed by the Record Section. ACQ.OFFICER Hence Part I (ii) Needs to be Re-construct · 1 As per Rule 2, Chapter - XV of the Bombay High Court Appellate Side.
1BHIWANDI\VALLA Rules, 1960. other parts (papers) have V/s THE SPL LAND been destructed bv the Reccm1 Section.
Hence Part I (ii) Needs to be Re-construct 1 l ACQ.OFFIC:ER
-----t----~~----·-- -t . -.~~- ~- -----
30) 'i FA/1442/1996 I MR. MANEKBHAI D. 1As per Rule 2, Chapter - XV of the Bombay High Court Appellate Side, ' i BHIWANDIWA 1 I Vis Rules, 1960. other parts (papers) have 1 THE SPL LAND been ckstructed bv the Record Section. i ACQ.OFFICER Hence Part I (ii) Needs to be Re-rn11st1uct 63 of 64 MR. DOSU A. As per Rule 2, Chapter - XV of the BHJWANDIWALLA Bombay High Court Appellate Side, Rules, 1960, other parts (papers) have V/s been destructed by the Record Section. THE SPL LAND Hence Part I (ii) Needs to be Re-construct ACQ.OFFICER
32) FA /1440/1996 MR. DOSU A. As per Rule 2, Chapter - XV of the BHIWANDIWALA. Bombay High Court Appellate Side, V/S Rules, 1960, other parts (papers) have THE SPL LAND been destructed by the Record Section. ACQ.OFFICER Hence Part I (ii) Needs lo be Re-construct
33) FA/1438/1996 MR. DOSU A. As per Rule 2, Chapter - XV of the BHIWANDIWALA. Bombay High Court Appellate Side, Vis Rules, 1960, other parts (papers) have THE SPL LAND been de rn.lllllstructed by the Record ACQ.OFFICER Section. Hence Part I (ii) Needs to be Re-
- --+ 1 construct
34) FA/272/1994 i As per Rule 2, Chapter - XV of the S.MT. NAIMA BEGAM Bombay High Court Appellate Side, V/S THE. SPL.LAND ACQUISITION Rules. I 960, other parts (papers) have i OFFICE been destructed by the Record Section.
Hence Part I (ii) Needs to be Re-construct +----
35) Fi\i48b/l 994 I UNION or IND!,\ As per Rule 2. Chapter - xv of the 1 I ViS. . Bornbav High Court Appellate Side, I I SMT.JAYSHREF NARAYAN .( I ! I ~------i-·--··--- ---------- - -------
• 36) FA/519/1994
-t · ·,
MHATRE
-- ' - - -- . --------- -----1- -
UNION OF !NOIA AND
j
, Rules. 1960, other parts (papers) have i been destructed bv the Record Section. Hence Part I (ii) Needs lo he Re-construct I As per Rule 2, Chapter - XV of the l ~,JtERS , Bombay High Court Appellate S1de, , I ARDESHIR HORMUSJI I Rules, I 960, other parts (papers] have I _ _ _ _ _ _ _rHtWANDIW __ _ 1 been destructed by the Record Section.
-
j ··• '.------. ·_______ Hence Part I (11) Needs to be Re-construct 64 of 64