Bombay High Court
Seema Jagdish Patil vs The National Hi Speed Rail Corporation ... on 17 August, 2022
Author: Madhav J. Jamdar
Bench: S.V. Gangapurwala, Madhav J. Jamdar
1.WPNo.10492021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1049 OF 2021
Seema Jagdish Patil ... Petitioner
Versus
The National Hi-Speed Rail
Corporation Ltd. & Ors. ... Respondents
Mr. Devendra Jain, Advocate for the Petitioner.
Ms. Akshaya Puthran a/w. Ms. Nayantara Bhattacharyya i/
b. S. K. Singh & Co. LLP, Advocate for the Respondent No.1/
National High Speed Rail Corporation Ltd.
CORAM: S.V. GANGAPURWALA &
MADHAV J. JAMDAR, JJ.
DATED : AUGUST 17, 2022 P.C.
1. The present motion is moved for speaking to the minutes of the order dated June 9, 2022. It is submitted by the learned Counsel for the petitioner that he had argued that Section 46 of the Act 2013 is not applicable to the land which is purchased by the Specifed Person, however, in line No.3 of paragraph 5 of the said order, the same is taken as "is not purchased by the specifed person". The word "not" ought not be there.
2. The learned Counsel for the respondent is present and has no objection for the same.
3. In view of that, in line 3 in paragraph 5 of order dated June 9, 2022, the word "not" appearing after the word "is" and before the word "purchased" be deleted.
Gaikwad RD 1/21.WPNo.10492021.doc
4. So also, in line 3-4 of paragraph 8 of the said order, after the words "Section 96 would" and before the word "apply" the word "not" is required to be inserted. So also, in line No.19 of paragraph 12 after the words "respondent No.1 is" and before the words "specifed person", the word "not" be deleted. The original order be read accordingly.
5. The motion is accordingly disposed of.
(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.)
Digitally
signed by
RAJU
RAJU DATTATRAYA
DATTATRAYA GAIKWAD
GAIKWAD Date:
2022.08.19
11:26:40
+0530
Gaikwad RD 2/2