Bombay High Court
Mahadev Lakma Todase (Dead), Thr. ... vs State Of Maharashtra, Thr. Secretary ... on 26 September, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 13-WP-1412-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 1412 OF 2021
(Mahadev Lakma Todase (Dead) thr. LRs Kawadu Mahadev Todase & Ors. & Ors. Vs. State of
Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri R.D. Hajare, Advocate for the petitioners.
Ms. S.S. Jachak, A.G.P. for the respondents/ State.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : SEPTEMBER 26, 2022.
Pursuant to the order dated 7/9/2022, the learned Assistant Government Pleader, on instructions from respondent No.4, submits that on 23/9/2022, the Superintending Engineer, Public Works Division, Yavatmal has issued a communication to the Desk Officer (Roads - 7) of the Public Works Department, Mantralaya, Mumbai seeking necessary steps to be undertaken to make available the amount of Rs. 73,90,395/- (rupees seventy-three lakh ninety thousand three hundred and ninety-five) being the amount of compensation to be paid to the petitioners.
Respondent No.1 shall file an affidavit indicating the period within which the aforesaid amount would be released for disbursement. To enable such affidavit to be filed, the learned Assistant Government Pleader to communicate this order to respondent No.1.
Stand over to 19/10/2022.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:27.09.2022 10:30