Bombay High Court
Neera Deoghar Project, The Executive ... vs Hanumant Sambhaji Shirawale And Ors on 2 March, 2023
Author: Amit Borkar
Bench: Amit Borkar
902-ia136-2023 in fast22759-2022 & connected stay.doc
Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.136 OF 2023
IN
FIRST APPEAL (ST.) NO.22759 OF 2022
WITH
INTERIM APPLICATION NO.156 OF 2023
IN
FIRST APPEAL (ST.) NO.22762 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Hanumant Sambhaji Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.199 OF 2023
IN
FIRST APPEAL (ST.) NO.22765 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Anant Sambhaji Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.123 OF 2023
IN
FIRST APPEAL (ST.) NO.22858 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Laxman Balku Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.132 OF 2023
IN
1
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FIRST APPEAL (ST.) NO.22864 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Sagu Bhagu Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.29 OF 2023
IN
FIRST APPEAL (ST.) NO.23072 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Dhananjay Maruti Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.17 OF 2023
IN
FIRST APPEAL (ST.) NO.23078 OF 2022
Neera Deoghar Project, through the
Executive Engineer Pune ... Applicant
V/s.
Govind Sakharam Nailkar & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.30616 OF 2022
IN
FIRST APPEAL (ST.) NO.23081 OF 2022
The Executive Engineer, Neera Deoghar
Project, Pune ... Applicant
V/s.
Nivedita Hanumant Shirwale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.30618 OF 2022
IN
FIRST APPEAL (ST.) NO.23695 OF 2022
2
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The Executive Engineer, Neera Deoghar
Project, Pune ... Applicant
V/s.
Maruti Sambhaji Shirawale & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.522 OF 2023
IN
FIRST APPEAL (ST.) NO.30777 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Sadhu Kalu Pawar (deceased), through
L.Rs Dinkar Sadhu Pawar & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.524 OF 2023
IN
FIRST APPEAL (ST.) NO.30843 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Dashrath Kondiba Pawar & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.516 OF 2023
IN
FIRST APPEAL (ST.) NO.30864 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Nathu Dagadu Thule (deceased)
through L.Rs. Dnyaneshwar Nathu
Thule & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.509 OF 2023
IN
FIRST APPEAL (ST.) NO.30867 OF 2022
3
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The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Waghu Vithu Thule & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.511 OF 2023
IN
FIRST APPEAL (ST.) NO.30870 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Namu Damu Thule (deceased) through
L.Rs. Bhanudas Maruti Thule & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.528 OF 2023
IN
FIRST APPEAL (ST.) NO.30874 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Bhau Shripati Pawar & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.520 OF 2023
IN
FIRST APPEAL (ST.) NO.30877 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Parvati Pandu Pawar (deceased) through
L.Rs. Gopinath Parvati Pawar & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.526 OF 2023
IN
FIRST APPEAL (ST.) NO.30880 OF 2022
4
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The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Sabu Khandu Thule & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.514 OF 2023
IN
FIRST APPEAL (ST.) NO.30883 OF 2022
The Executive Engineer, Minor Irrigation
Division, Pune ... Applicant
V/s.
Baban Maruti Pawar & Ors. ... Respondents
Ms. Amrita Kharkar i/b Pallavi Potnis for the appellant.
Ms. Tanaya Goswami AGP for the State.
Mr. V.B. Tapkir for respondent No.4
CORAM : AMIT BORKAR, J.
DATED : MARCH 2, 2023 P.C.:
1. The learned advocate for the applicant has no instructions as to whether the amount is deposited or not.
2. In case amount is deposited, the respondents (claimants) have liberty to file appropriate application seeking withdrawal of the amount.
3. The following matters are to be detagged from this group of matters :-
First Appeal Stamp Nos. 30777 of 2022, 30843 of 2022, 30864 of 2022, 30867 of 2022, 30870 of 2022, 30874 of 2022, 5 ::: Uploaded on - 06/03/2023 ::: Downloaded on - 06/03/2023 22:54:37 ::: 902-ia136-2023 in fast22759-2022 & connected stay.doc 30877 of 2022, 30880 of 2022, 30883 of 2022.
4. Stand over to 15th March, 2023.
(AMIT BORKAR, J.) 6 ::: Uploaded on - 06/03/2023 ::: Downloaded on - 06/03/2023 22:54:37 :::