Bombay High Court
Tejaswini Rajendra Patil And Ors vs The Competent Authority Dy Collector ... on 3 April, 2023
Author: Gauri Godse
Bench: R.D. Dhanuka, Gauri Godse
24-WP-1331-2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1331 OF 2022
Babaso Rangrao Patil and Ors. .. Petitioners
Vs.
The Competent Authority,
Deputy Collector (Land Acquisition) No. 6,
Kolhapur & Ors. .. Respondents
WITH
INTERIM APPLICATION NO. 1412 OF 2023
IN
WRIT PETITION NO. 1331 OF 2022
Devaji @ Rajendra Anandrao Patil & Anr. .. Applicants
IN THE MATTER BETWEEN:
Babaso Rangrao Patil and Ors. .. Petitioners
Vs.
The Competent Authority,
Deputy Collector (Land Acquisition) No. 6,
Kolhapur & Ors. .. Respondents
WITH
INTERIM APPLICATION NO. 16671 OF 2022
WITH
INTERIM APPLICATION NO. 30359 OF 2022
IN
WRIT PETITION NO. 1331 OF 2022
Tejaswini Rajendra Patil .. Applicant
IN THE MATTER BETWEEN:
Ganesh Lokhande page 1 of 3
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24-WP-1331-2022.doc
Babaso Rangrao Patil and Ors. .. Petitioners
Vs.
The Competent Authority,
Deputy Collector (Land Acquisition) No. 6,
Kolhapur & Ors. .. Respondents
WITH
WRIT PETITION NO. 1535 OF 2022
Manik Baburao Shinde & Ors. .. Petitioners
Vs.
The Competent Authority,
Deputy Collector (Land Acquisition) No. 6,
Kolhapur & Ors. .. Respondents
Mr. Rahul Kasbekar for the Petitioners in both the WP and
Applicant in IA/30359/2022, IA/166671/2022.
Mr. Kush M. Lahankar for the Applicant in IA/1412/2023, a/w. Mr.
S. R. Ganbavale.
Mr. P. P. Kakade, GP a/w. Mr. R. S. Pawar, AGP for the State in both
WP for Respondent No.1.
Mr. Rakesh Singh a/w. Ms. Heena Shaikh i/b. M. V. Kini and Co for
Respondent No.2-NHAI.
CORAM:- R.D. DHANUKA &
GAURI GODSE, JJ.
DATE :- 03 APRIL, 2023.
P. C.:
1. Mr. Rakesh Singh, learned counsel for National Highway Authority of India states that his client has already passed an award and issued the notice for taking compensation Ganesh Lokhande page 2 of 3 ::: Uploaded on - 10/04/2023 ::: Downloaded on - 14/06/2023 01:15:47 ::: 24-WP-1331-2022.doc and handover possession. The arguing counsel is unable to remain present today.
2. Place the matter High on Board on 10th April, 2023 along with Interim Application (Stamp) No. 9827 of 2023.
3. The Highway Authority not to take possession of the land in question till 12th April, 2023.
Digitally signed by GANESH GANESH SUBHASH SUBHASH LOKHANDE LOKHANDE Date:
2023.04.10 10:46:04 +0530 ( GAURI GODSE, J.) ( R.D.DHANUKA, J. ) Ganesh Lokhande page 3 of 3 ::: Uploaded on - 10/04/2023 ::: Downloaded on - 14/06/2023 01:15:47 :::