Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Shantappa Annappa Gorwade (Since ... vs Smt. Ashwini Jirange, The District ... on 10 March, 2023

Author: Gauri Godse

Bench: R. D. Dhanuka, Gauri Godse

                    Digitally
                    signed by
         VARSHA VARSHA
                 RAJGURU
                          VIJAY
         VIJAY   Date:
         RAJGURU 2023.03.14
                    10:23:38
                    +0530                             1/2
                                                                    4-cp-454-2021-cp-455-2021.doc


varsha                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     CONTEMPT PETITION NO. 454 OF 2021

                   Shantappa Annappa Gorwade (since
                   deceased) thr. Lrs & Ors                         ... Petitioners
                                   vs.
                   Smt. Ashwinin Jirange, the District
                   Rehabilitation Officer, Kolhapur & Ors           ... Respondents

                                                  WITH
                                     CONTEMPT PETITION NO. 455 OF 2021

                   Bhupal Annappa Gorwade (since                    ... Petitioner
                   deceased) thr. Lrs
                                   vs.
                   Smt. Ashwinin Jirange, the District
                   Rehabilitation Officer                           ... Respondents

                  Ms. Kanchan C. Phatak with Mr Siddharth Chapalgaonkar, for
                  the Petitioners in both Cps.
                  Mr. A.I. Patel, Addl GP, a/w Ms M.S. Bane, AGP, for Respondent
                  No.1 in both the CP.
                  Mr V.B. Tapkir, for Respondent Nos. 2 to 4 in both Cps.

                                                     CORAM : R. D. DHANUKA AND
                                                             GAURI GODSE, JJ.

DATED : 08 MARCH, 2023 P.C. :-

1. Mr Tapkir, learned counsel for Respondent No.4 in both the Contempt Petitions states that there is no contempt committed by his client. He invited our attention to letter dated 10th August 2018 from Executive Engineer to the learned counsel for his client which was recorded in order dated 10 th 2/2 4-cp-454-2021-cp-455-2021.doc August 2022, passed by this Court. He submits that in compliance of this order, the Executive Engineer has computed and paid the amount of rental compensation to the Petitioner.

He further submits that earlier Government Resolution relied upon by the Petitioner are superseded by G.R. dated 16th December 2003. Statement is accepted. In view of the position, the learned counsel for the Respondent seeks time to take instructions whether computation of rental compensation made by the Respondent No.4 by applying G.R dated 16th December 2003, and computation ought to have been made under the earlier G.Rs dated 1st December 1972 and 2 nd April 2009.

2. Place the matter under the caption of 'direction' on 20 th March 2023.

(GAURI GODSE, J.)                     (R. D. DHANUKA, J.)