Bombay High Court
Maharashtra Industrial Development ... vs Waman Shivram Naik D.H. Sumati Balaram ... on 16 December, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
3-15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by KANCHAN
CIVIL APPELLATE JURISDICTION
KANCHAN PRASHANT
DHURI
PRASHANT Date: FIRST APPEAL NO. 1884 OF 2011
DHURI 2025.12.16
20:15:05
+0530
Maharashtra Industrial Development Corporation ... Appellant
Versus
Sudha Balaram Kharwale and another ... Respondents
WITH
FIRST APPEAL NO. 1885 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Sitaram Shivram Naik, since deceased through
legal heirs Draupadi Sitaram Naik and others ... Respondents
WITH
FIRST APPEAL NO. 1886 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Ganesh Narayan Thakur and another ... Respondents
WITH
FIRST APPEAL NO. 1887 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Waman Shivram Naik, since deceased through
legal heirs Sumati Balaram Patil and another ... Respondents
WITH
FIRST APPEAL NO. 1888 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Ramchandra Nathu Naik, since deceased through
Kanchan Dhuri 1/4
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legal heirs Sitabai Ramchandra Naik and another ... Respondents
WITH
FIRST APPEAL NO. 1889 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Vatsala Chintaman Naik and others ... Respondents
WITH
FIRST APPEAL NO. 1890 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Ganpati Dev Vahiwatdar, since deceased through
legal heirs Janardan Narayan Naik and others ... Respondents
WITH
FIRST APPEAL NO. 1891 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Mahadeo Nathu Naik, since deceased through
legal heirs Anusuya Mahadeo Naik and another ... Respondents
WITH
FIRST APPEAL NO. 1892 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Raghunath Bhau Naik and another ... Respondents
WITH
FIRST APPEAL NO. 1893 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Rambhau Nathu Naik, since deceased through
Kanchan Dhuri 2/4
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legal heirs Seetabai Rambhau Naik and others ... Respondents
WITH
FIRST APPEAL NO. 1894 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Rambhau Nathu Naik, since deceased through
legal heirs Seetabai Rambhau Naik and others ... Respondents
WITH
FIRST APPEAL NO. 1895 OF 2011
Maharashtra Industrial Development Corporation ... Appellant
Versus
Vijay Taturam Naik and others ... Respondents
WITH
FIRST APPEAL NO. 862 OF 2012
Maharashtra Industrial Development Corporation ... Appellant
Versus
Vasant Narayan Naik, since deceased through legal
heirs Anandibai Vasant Naik and others ... Respondents
............
Mr. Prashant Chawan, Senior Advocate alongwith Ms. Kinjal Jain
instructed by Navdeep Vora & Associates, Advocate for the Appellant in
all the matters.
Mr. Y.Y. Dabke, AGP for the Respondent-State.
Mr. Sitaram Shivram, Advocate for the Respondent in FA-11885-2011.
Ms. Suvarna Telgote instructed by Mr. R.R. Salve, Advocate for the
Respondent No.1 in Serial Nos.5 to 12, 14 and 15.
............
CORAM : ABHAY AHUJA, J.
DATE : 16 DECEMBER 2025 Kanchan Dhuri 3/4 ::: Uploaded on - 16/12/2025 ::: Downloaded on - 16/12/2025 21:20:05 ::: 3-15.doc P.C. :
1. Mr. Chawan, learned Senior Counsel, appears for the MIDC in these group of matters and submits that in view of the proposal to settle the matter at the rate of Rs.12/- per sq. meter, pending before the CEO, MIDC, this Court may suitably adjourn the matters, so that appropriate orders can be passed by this Court on the next date.
2. List on 28th January 2026.
(ABHAY AHUJA, J.) Kanchan Dhuri 4/4 ::: Uploaded on - 16/12/2025 ::: Downloaded on - 16/12/2025 21:20:05 :::