Bombay High Court
Tukaram Eknath Patil And Ors vs Maharashtra Krishna Valley ... on 15 November, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
Digitally signed
by VIDYA
VIDYA SURESH AMIN
SURESH Date:
2022.11.17
AMIN 15:04:24
+0530
1 29.WP1597_2021.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1597 OF 2021
Tukaram Eknath Patil & Ors. ... Petitioners
Vs.
Maharashtra Krishna Valley Development
Corporation Ltd. & Ors. .. Respondents
Mr. Pradeep D. Dalvi for the Petitioners.
Mr. Amar Bodke i/b. Mr. M.V. Thorat for respondent no. 1.
Mr. R.S. Pawar, AGP for the State.
CORAM : NITIN JAMDAR AND
SHARMILA U. DESHMUKH, JJ.
DATE : 15 November 2022.
P.C.:
Learned counsel for the Respondents seeks time to file reply.
2. In the prayer, the Petitioners have sought direction to the respondents to pay the compensation to the Petitioners and similarly situated land owners. The prayer in the petition will have to be restricted to the Petitioners. Leave to amend the prayer clause is accordingly granted. Amendment to be carried out forthwith. Stand over to 7 December 2022.
(SHARMILA U. DESHMUKH, J.) (NITIN JAMDAR, J.)