Bombay High Court
Vidarbha Irrigation Development ... vs Laxman Seetaram Neulkar And Another on 10 August, 2020
Author: Manish Pitale
Bench: Manish Pitale
1 fa770&769-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
First Appeal No. 770 of 2018
Vidarbha Irrigation Development Corporation Vs. Leelabai Laxman Neulkar and
Anr.
WITH
First Appeal No. 769 of 2018
Vidarbha Irrigation Development Corporation Vs. Laxman Seetaram Neulkar
and Anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.P. Kshirsagar, Advocate for the respondent No.1.
Mrs. Archana Kulkarni, AGP for respondent No.2.
CORAM : MANISH PITALE, J.
DATED : AUGUST 10, 2020 Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. These are appeals filed by Vidarbha Irrigation Development Corporation (VIDC) concerning the question of grant of compensation for acquisition of land of the respondents - land owners. In these appeals, on an earlier occasion 50% of the amount was permitted to be withdrawn by the land owners, subject to certain conditions.
3. Thereafter, applications were moved in these appeals for grant of early hearing and in the alternative for disbursal of balance amount, considering the advanced age of the land owners.
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4. The learned counsel appearing for the respondents - land owners informs this Court that these appeals were listed for consideration and it was directed that they be heard finally after two weeks. Today, when the appeal was called out for hearing, the counsel for the appellant is not present.
5. In these circumstances, list these appeals for final disposal on 17/08/2020.
6. It is made clear that if the learned counsel for the appellant is unable to appear in these appeals on the next date of hearing, prayer made on behalf of respondents - land owners for disbursal of the balance amount of compensation deposited in this Court, shall be taken up for consideration and appropriate orders will be passed.
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