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Bombay High Court

Vithoba Rama Patil vs Deputy Collector ( Acquisition) Raigad ... on 27 January, 2020

Author: Anuja Prabhudessai

Bench: A.A. Sayed, Anuja Prabhudessai

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                                                                               8-cawst-20697-19.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CIVIL APPELLATE JURISDICTION

             CIVIL APPLICATION (ST) NO.20697 OF 2019
                                IN
                   WRIT PETITION NO.9888 OF 2015
                                ...
Vithoba Rama Patil                              ...Applicant

In the matter between:

Baliram Lahu Bhaud & Ors.                                             ...Petitioners
      v/s.
Deputy Collector (Acquisition) Raigad
and ors.                                                              ...Respondents
                                    ...
Mr.S.S.Kulkarni for the Applicant.
Ms.P.N.Diwan, AGP for the State.
                                     ...

                                     CORAM :   A.A. SAYED &
                                               SMT. ANUJA PRABHUDESSAI, JJ.

DATED : 27 JANUARY 2020 P.C.:

The Civil Application is taken out for the following relief:

"(a) That the name of Petitioner No.7, namely, Vithoba Rama Patil, be deleted and he may be permitted to withdraw the abovesaid Petition with regard to his land bearing Survey No.2 admeasuring 1 64 Ares 2G, more particularly described in Exh.A at Sr.No.7 of the Petition and interim order operating in respect of this land be kindly vacated and he may be permitted to withdraw the compensation lying with the SLAO."

8-cawst-20697-19.doc

2. In other similar Civil Applications orders have been passed allowing the Civil Applications viz. order dated 25 April 2019 in Civil Application No.2635 of 2018 in Writ Petition No.9885 and connected matters and order dated 28 August 2019 in Civil Application No.2341 of 2019 in Writ Petition No.9882 of 2015,

3. Following the said orders, we allow the present Civil Application in terms of prayer clause (a), subject to the Applicant handing over possession of the subject land to the Respondents. Amendment to be carried out within two weeks from today.

4. The Civil Application stands disposed of accordingly.

 (ANUJA PRABHUDESSAI,J.)                                          (A.A.SAYED, J.)




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