Bombay High Court
Ashok Bapu Datir vs Rajendra B. Bhosale Collector And ... on 31 August, 2023
Author: R.G. Avachat
Bench: R.G. Avachat
C.P. No.730/2022
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CONTEMPT PETITION NO.730 OF 2022 IN
CONTEMPT PETITION NO.192 OF 2020 WITH
CONTEMPT PETITION NO.791 OF 2016 IN
WRIT PETITION NO.9528 OF 2015
Shri Ashok s/o Bapu Datir ... PETITIONER
VERSUS
Shri Siddharam Salimath,
Collector, Ahmednagar & ors. ... RESPONDENTS
.......
Mr. A.A. Nimbalkar, Advocate for petitioner
Mr. A.R. Kale, A.G.P. for State
Mr. G.B. Rajale, Advocate for respondents No.3, 4 & 5
.......
CORAM : R.G. AVACHAT AND
SANJAY A. DESHMUKH, JJ.
DATE : 31st AUGUST, 2023
ORDER:
Land of the petitioner has been taken possession of way back in 1995. They have not been paid a farthing so far. It was an understanding that the petitioner would execute a sale deed in favour of the acquiring body. Amount of consideration, however, could not be agreed upon. Hence, the land requires to be acquired by following due procedure. Since the petitioners have been deprived of their land since 1995, we direct the acquiring body to deposit with this Court a sum of Rs.70 Lakhs towards the amount of ::: Uploaded on - 01/09/2023 ::: Downloaded on - 02/09/2023 06:45:02 ::: C.P. No.730/2022 :: 2 ::
compensation within a period of six weeks from today.
2. The authorities concerned i.e. the State and the acquiring body are directed to complete the acquisition proceedings within a time frame of eight months from today.
3. A fresh proposal for acquisition would be forwarded by the acquiring body within four weeks from the date of this order.
4. Stand over to 12th October 2023.
(SANJAY A. DESHMUKH, J.) (R.G. AVACHAT, J.) fmp/-
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