Bombay High Court
The State Of Maharashtra Thr.The Deputy ... vs Kai.Balaram Narayan Patil.(Deceased ... on 1 July, 2019
Author: K.K.Tated
Bench: K.K. Tated
66 caf2150-19.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.2150 OF 2019
IN
FIRST APPEAL NO.736 OF 2019
Office Notes, Office Court's or Judge's orders
Memoranda of
Coram,
Appearances,
court's orders or
directions and
Registrar's orders
Ms.Tanaya D. Goswami, A.G.P. for the
applicant
Mr.Kunal Damle I/b Mr.Hemant Ghadigaonkar
for the respondent
CORAM : K. K. TATED, J DATE : JULY 1, 2019 P.C.:
. Heard.
2 By this Civil Application, Applicant is seeking stay of the judgment and award dated dated 20.12.2016 passed by Reference court in L.A.R. No.181 of 2016 holding that Respondents original Claimants are entitled Rs.74,94,124/- additional compensation in respect of acquired land.
3 The learned A.G.P submits that in the Mohite 1/4 ::: Uploaded on - 06/07/2019 ::: Downloaded on - 09/07/2019 22:55:23 ::: 66 caf2150-19.doc present proceedings, Special Land Acquisition Officer issued notification under section 4 of the Land Acquisition Act dated 24.09.1986 for acquiring, Respondent original Claimant's land from Village Panje, Taluka Uran, District Raigad for New Bombay Project. She submits that after following due process of law, Special Land Acquisition Officer awarded sum of Rs.76.057/- to the respondents original claimants under section 11 of the Land Acquisition Act on 11.09.1989. She submits that thereafter Respondents original Claimants preferred Reference dated 12.08.2016 under section 28-A(3) of the Land Acquisition Act and claimed compensation @ Rs.5,000/- per sq.meter.
4 The learned A.G.P. submits that Reference Court without considering the evidence on record, held that Respondents original Claimants are entitled compensation @ Rs.500 per sq.meter. She submits that Reference Court awarded additional compensation in respect of acquired land to the tune of Rs.74,94,124/-.
5 The learned A.G.P. submits that they have good chance of success in the present proceeding. She submits that in the interest of Justice, this Hon'ble Court be pleased to stay Mohite 2/4 ::: Uploaded on - 06/07/2019 ::: Downloaded on - 09/07/2019 22:55:23 ::: 66 caf2150-19.doc the operation and implementation of the impugned judgment and award till the hearing and final disposal of First Appeal. She submits that if stay is not granted, irreparable loss will be caused to the Applicant.
6 On the other hand, the learned counsel for the Respondents original Claimants submits that, Reference Court after considering the evidence on record held that Claimants are entitled additional compensation in respect of acquired land. In any case, this is a money decree. He submits that if stay is granted, Applicant be directed to deposit entire awarded amount in the Reference court. 7 Considering the submissions made by the learned counsel for the Applicant and as Reference Court awarded additional compensation of more than Rs.70,00,000/-, I am satisfied that the Applicant has made out a case for allowing the present Civil Application. Hence, the following order:
A. Civil Application is allowed in terms of prayer clause (b) on condition that Applicant to deposit entire awarded amount along with interest in the Reference Court on or before 30.09.2019, failing which, Civil Application shall stand dismissed without referring back to Mohite 3/4 ::: Uploaded on - 06/07/2019 ::: Downloaded on - 09/07/2019 22:55:23 ::: 66 caf2150-19.doc the court. Prayer clause (b) reads thus:
"(a) that this Hon'ble Court be pleased to stay the operation and/or execution and/or implementation of the Judgment and Award dated 20.12.2016 passed by the Learned Civil Judge, Senior Division, Alibag in L.A.R. No.181 of 2016, till the hearing and final disposal of the above mentioned First Appeal."
B. If amount is deposited within stipulated time as stated hereinabove, Reference Court is directed to invest entire amount in fixed deposit of any nationalised bank initially for a period of one year and same be continued till further orders.
C. Liberty granted to the Claimant to make appropriate Application for withdrawal of amount and that Application be decided on its own merits.
D. Civil application stands disposed of accordingly.
(K.K.TATED, J.) Mohite 4/4 ::: Uploaded on - 06/07/2019 ::: Downloaded on - 09/07/2019 22:55:23 :::