Bombay High Court
Tapi Irrigation Development ... vs Shri Dashrath Zinga Paradhi And Ors on 8 May, 2026
This Order is Speaking to Minutes order of order dated //
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
AT AURANGABAD
930 CIVIL APPLICATION NO. 4597 OF 2026
IN FAST/12773/2025
SHALIK KESHARLAL PARDHI
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
WITH CIVIL APPLICATION NO. 4795 OF 2025
IN FAST/12773/2025
AND
931 CIVIL APPLICATION NO. 4598 OF 2026
IN FAST/11467/2025
TUKARAM KAUTIK MARATHE
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
WITH CIVIL APPLICATION NO. 4797 OF 2025
IN FAST/11467/2025
AND
941 CIVIL APPLICATION NO. 5240 OF 2026
IN FA/2123/2025
VITTHAL PITAMBAR PATIL
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
AND
945 CIVIL APPLICATION NO. 5274 OF 2026
IN FAST/12707/2025
DANGAL MANSING PATIL DEAD THROUGH L RS INDUBAI
DANGAL PATIL
VERSUS
THE STATE OF MAHARASHTRA, THROUGH THECOLLECTOR,
JALGAON
This Order is Speaking to Minutes order of order dated //
WITH CIVIL APPLICATION NO. 4747 OF 2025
IN FAST/12707/2025
AND
949 CIVIL APPLICATION NO. 5324 OF 2026
IN FA/2125/2025
RAMESH RUJU MARATHE RAMESH RUNZU MARATHE NAME
AS PER ADHAR CARD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
AND
954 CIVIL APPLICATION NO. 5343 OF 2026
IN FA/2075/2025
MADHUKAR RUNJU MARATHE
VERSUS
THE STATE OF MAHARASHTRA, THROUGH COLLECTOR,
JALGAON
AND
955 CIVIL APPLICATION NO. 5346 OF 2026
IN FAST/12699/2025
TUKARAM DAGA MARATHE AND ANR.
VERSUS
TAPI IRRIGATION DEVELOPMENT CORPORATION, JALGAON
AND OTHERS.
WITH CIVIL APPLICATION NO. 4705 OF 2025
IN FAST/12699/2025
AND
958 CIVIL APPLICATION NO. 5351 OF 2026
IN FAST/18448/2025
SUBHASH CHINDHA PATIL AND OTHERS
VERSUS
TAPI TRRIGATION DEVELOPMENT CORPORATION, JALGAON
WITH CIVIL APPLICATION NO. 8619 OF 2025
IN FAST/18448/2025
AND
This Order is Speaking to Minutes order of order dated //
960 CIVIL APPLICATION NO. 5353 OF 2026
IN FAST/4808/2025
DASHRATH ZINGA PARADHI DEAD THROUGH L RS
CHARANBAI DASHRATH PARDHI
VERSUS
THE STATE OF MAHARASHTRA, THROUGH THE
COLLECTOR, JALGAON
WITH CIVIL APPLICATION NO. 12339 OF 2025
IN FAST/4808/2025
...
Advocates for Applicants : Mr. Patil Vijay Bhalerao, Mr. Pande
D. D. respectively.
AGPs for Respondent/s-State : Mr. S. V. Hange. Ms. P. V.
Diggikar, Mr. S. B. Narwade, Mr. G. O. Wattamwar, respectively.
Advocates for Respondent/Acquiring Body : Mr. S. B. Kadu, Mr.
A. D. Pawar, respectively.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 08.05.2026
PER COURT :-
1. This motion is for "speaking to the minutes" of the order dated 05.05.2026.
2. It is brought to my notice that in FAST. Nos.12707 of 2025 and 4808 of 2025 there were prayers for bringing legal heirs of deceased claimants on record which are escaped from the consideration.
This Order is Speaking to Minutes order of order dated //
3. Learned counsels appearing for the acquiring body concedes that prayers were made and this Court permitted the claimants to substitute the deceased claimants by the heirs.
4. It is apparent that the permission to bring legal heirs on record has not been incorporated in order. Hence, after paragraph No.3, following para be added as "3-A".
"3-A. In FAST. NO.12707 of 2025, claimant No.3 Prakash Patil is no more and he is survived by his heirs. The cause of action survives as against them and they are necessary parties. The abatement if any shall stand set aside. Leave is granted to substitute the heirs. In FAST. No.4808 of 2025, claimant Dashrath Paradhi is survived by heirs. The abatement shall stand set aside and heirs are permitted to be brought on record."
5. Corrected copy be uploaded.
6. Motion for speaking to the minutes stands disposed of.
(SHAILESH P. BRAHME, J.) ...
vmk/-