Bombay High Court
Vaman Bala Bande And Anr vs Sub -Divisional Officer, Baramati And ... on 19 December, 2018
Author: M. S. Karnik
Bench: Naresh H. Patil, M. S. Karnik
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905-wpst-8635-17.doc
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION STAMP NO. 8635 OF 2017
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Office Notes, Office
Memoranda of appearances, Court's or Judge's orders
Court's orders or directions &
Registrar's orders.
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Mr. Sandeep Salunkhe for petitioner.
Mr. V. S. Gokhale, "B" Panel AGP for respondents-
State.
CORAM : NARESH H. PATIL, CJ. &
M. S. KARNIK, J.
DECEMBER 17, 2018. P.C. :
The learned counsel appearing for the petitioners and the learned AGP submit that issue relating to interpretation of provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is involved in this petition. It is submitted that this issue has been referred to larger Bench in the Apex Court.
This petition be moved as and when the issue is answered or any further orders are passed by the ::: Uploaded on - 20/12/2018 ::: Downloaded on - 25/12/2018 21:22:59 ::: 2/2 905-wpst-8635-17.doc larger Bench in the Apex Court.
Petition is adjourned sine-die, with liberty.
Status quo as on today be maintained in respect of the subject land until further orders.
M. S. KARNIK,J. CHIEF JUSTICE
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