Supreme Court - Daily Orders
Pandurang Govindrao Bhagat vs Vidarbha Irrigation Development ... on 12 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.21 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 31473/2021
(Arising out of impugned final judgment and order dated 15-11-2019
in MCAR No. 1098/2019 in FA No. 988/2008 and 13-10-2010 in FA No.
988/2008 passed by the High Court of Judicature at Bombay at
Nagpur)
PANDURANG GOVINDRAO BHAGAT Petitioner(s)
VERSUS
VIDARBHA IRRIGATION DEVELOPMENT CORPORATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.84603/2022-CONDONATION OF DELAY
IN FILING and IA No.84604/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84605/2022-EXEMPTION FROM FILING O.T. )
Date : 12-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Kishor Lambat, Adv.
Ms. Kashmira Lambat, Adv.
Ms. Jyoti Thakur, Adv.
M/S. Lambat & Legiteam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having gone through the order passed in the review application and considering the fact that in another case, the compensation was awarded at Rs.1,00,000/- per hectare, thereafter, when the High Court has awarded the compensation at Rs.1,20,000/- per hectare (may be in the review application), no interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India. The Special Leave Petitions stand dismissed.
Signature Not Verified Digitally signed by R Pending application(s), if any, shall stand disposed of. Natarajan Date: 2022.07.14 11:52:02 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR