Bombay High Court
The State Of Maharashtra vs Tanaji Shripati Wagh on 12 December, 2020
Author: M.S. Karnik
Bench: M.S. Karnik
Vina khadpe sr.1.fa.29.2009.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE THE NATIONAL LOK ADALAT
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 29 OF 2009
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Genu G. Pisal (since deceased through ...Respondents
his legal heirs)
Balbhim Genu Pisal and ors.
WITH
FIRST APPEAL NO. 714 OF 2008
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Manik Sahebrao Wagh ...Respondent
WITH
FIRST APPEAL NO. 543 OF 2008
WITH
CAF NO.414 OF 2011
The State of Maharashtra ...Appellant /
Applicant
Versus
Eknath K. Kalange and ors ...Respondents
WITH
FIRST APPEAL NO. 2322 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Ankush Jyotiram Wagh ...Respondent
WITH
FIRST APPEAL NO. 2323 OF 2006
WITH
1/6
Vina khadpe sr.1.fa.29.2009.doc
FIRST APPEAL NO. 2324 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Bapu Sakharam Wagh ...Respondent
WITH
FIRST APPEAL NO. 2333 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Tulshiram Dagdu Wagh ...Respondent
WITH
FIRST APPEAL NO.2330 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Laxmibai Janardhan Suryawanshi ...Respondent
WITH
FIRST APPEAL NO.2334 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shrirang Maruti Mohite ...Respondent
WITH
FIRST APPEAL NO.2336 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shamrao Pandurang Wagh ...Respondent
WITH
FIRST APPEAL NO.2339 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Maruti Rangoba Jarad ...Respondents
2/6
Vina khadpe sr.1.fa.29.2009.doc
WITH
FIRST APPEAL NO. 2340 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Tanaji Shripati Wagh ...Respondent
WITH
FIRST APPEAL NO. 2326 OF 2006
WITH
CAF NO. 544 OF 2001
WITH
CAF NO. 898 OF 2003
The State of Maharashtra ...Appellant /
Applicant
Versus
Dattatraya Anna Hargude ...Respondent
WITH
FIRST APPEAL NO. 2325 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Tanaji Shripati Wagh ...Respondent
WITH
FIRST APPEAL NO.2337 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Mahadeo Laxman Sawant ...Respondent
WITH
FIRST APPEAL NO.2335 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Shamrao Pandurang Wagh and anr ...Respondents
3/6
Vina khadpe sr.1.fa.29.2009.doc
WITH
FIRST APPEAL NO. 2331 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Bajirao Shripati Wagh ...Respondent
WITH
FIRST APPEAL NO. 2332 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Kundlik Ganpat Wagh ...Respondent
WITH
FIRST APPEAL NO.2338 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Pandurang Govind Wagh ...Respondent
WITH
FIRST APPEAL NO.2341 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Shivaji Dinkar Wagh ...Respondent
WITH
FIRST APPEAL NO. 2327 OF 2006
The State of Maharashtra ...Appellant /
Applicant
Versus
Bhanudas Arjun Wagh ...Respondent
4/6
Vina khadpe sr.1.fa.29.2009.doc
WITH
FIRST APPEAL NO. 336 OF 2007
The State of Maharashtra ...Appellant /
Applicant
Versus
Pramila D. Wagh ...Respondent
WITH
FIRST APPEAL NO. 78 OF 20016
WITH
CAF NO.1154 OF 2008
The State of Maharashtra ...Appellant /
Applicant
Versus
Kundlik Shankar Kalange ...Respondent
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Shri A. R. Patil, AGP for the appellant-State. Ms. Meharunnisa, Mr. A. G. Tole, i/b. Smt. P. H. Potnis for the respondents. Shri. S. M. Bhaggade, Deputy Collector and Land Acquisition Officer, Pune present.
----------
CORAM : M.S. KARNIK, J S. R. SALKUTE, OSD P. P. SHARMA, Deputy Registrar DATE : 12th December 2020. P.C. :
1. Learned AGP for the appellant is present and submitted that the State does not want to proceed with the matters and intends to withdraw the same. The Deputy Collector and Executive Engineer are also present. They have instructed the AGP to withdraw the appeals.5/6
Vina khadpe sr.1.fa.29.2009.doc
2. Appeals are allowed to be withdrawn. Appeals stand disposed of. In view of the disposal of the appeals, the Civil Applications, if any, stand disposed of.
3. Refund of Court fees, if any, in accordance with Rules.
[P. P. SHARMA] [S. R. SALKUTE] [M.S. KARNIK, J.] Digitally signed by Vina A. Vina A. Khadpe Khadpe Date:
2021.01.07 16:50:58 +0530 6/6