Bombay High Court
Namdeo Rama Kakade And Ors vs City And Industrial Development ... on 10 February, 2020
Bench: A. A. Sayed, Anuja Prabhudessai
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18 wp 5353.17 as.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.5353 OF 2017
Laxman Pandurang Jadhav & ors. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
CIVIL APPLICATION NO.2625 OF 2018
IN
WRIT PETITION NO.5353 OF 2017
Suman Posha Bhoir & Anr. ...Applicants
IN THE MATTER BETWEEN
Laxman Pandurang Jadhav & ors. ...Petitioners
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
WRIT PETITION NO.6355 OF 2018
Namdeo Rama Kakade & ors. ...Petitioners
Versus
City and Industrial Development
Corporation & Ors. ...Respondents
WITH
WRIT PETITION (STAMP) NO.27620 OF 2019
City and Industrial Development
Corporation & Ors. ...Petitioners
Versus
Arjun Laxman Morbekar & Ors. ...Respondents
Mr. Shrikrishna R. Ganbavale for the Petitioner/Applicant in WP
5353 of 2017.
Digitally signed
Mr. Rahul Thakur for the Petitioner in WP 6355 of 2018.
Sudarshan
by Sudarshan
R. Katkam Mr. Sameer N. Patil for Respondent No.3 in WP 5353 of 2017.
Date:
R. Katkam 2020.02.11
12:18:33
+0530
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18 wp 5353.17 as.doc
Mr. A.I. Patel, Additional GP with Ms. P.N. Diwan, AGP for the
Respondent-State in WP 5353 of 2017.
Mr. V.S. Gokhale, B Panel Counsel for Respondent/State in WP
(Stamp) No.27620 of 2019.
Mr. C.D. Mali, AGP for the Respondent/State in WP 6355 of 2018.
Mr. G.S. Hegde a/w Mr. C.M. Lokesh for Petitioner in WP (Stamp)
No.27620 of 2019 and for Respondent No.1 in WP 6355 of 2018.
CORAM : A. A. SAYED &
ANUJA PRABHUDESSAI, JJ.
DATED : 10 FEBRUARY 2020 P.C.: 1 On 6 January 2020 we had passed an order, paras 2 and 3 whereof read as follows:
"2. The learned Counsel for the Petitioners in Writ Petition No.5353 of 2017 states that despite the Order dated 25th April, 2019, wherein the Acquiring Body-CIDCO has been directed to deposit the amount determined under the Award dated 22 nd November, 2013 together with interest within a period of three weeks, the amount that has been deposited in this Court is without including the interest component.
3. We record the statement of learned Counsel for CIDCO that if that be so, the balance amount, if any, shall be deposited in this Court before the next date. We also record the statement of the learned Counsel for CIDCO that copy of the katkam 2/3 k 3/3 18 wp 5353.17 as.doc Written Petition (St) No.27620 of 2019 shall be served upon the learned Advocate for the Petitioners within 10 days from today."
2 Learned Counsel for CIDCO states that CIDCO shall deposit the amount of the interest as already directed by the Court, however, the said amount is required to be quantifed by the Special Land Acquisition Ofcer (SLAO). We direct the SLAO to quantify the amount and inform the CIDCO accordingly within a period of one week from today. CIDCO shall then deposit the said amount in this Court before the next date.
3 List the Petition on 2 March 2020.
(ANUJA PRABHUDESSAI, J.) (A. A. SAYED, J.) katkam 3/3