Bombay High Court
Vasant Maruti Nalawade Throughs ... vs The State Of Maharashtra And Others on 7 March, 2019
Bench: S. V. Gangapurwala, A. M. Dhavale
1 905-WP-1304-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1304 OF 2018
Vasant S/o Maroti Nalawade ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
Mr. R.V. Naiknavare, Advocate for Petitioner
Mr. S.G. Karlekar, Assistant Government Pleader for
Respondents/State
Mr. A.B. Dhongade, Advocate for Respondent No. 2
Mr. D.S. Manorkar for R.V. Kini & Co. for Respondent No. 3
Mr. B.S. Shinde, Advocate for Respondent Nos. 4 and 5
Mr. S.A. Wakure, Advocate for Respondent No. 8
CORAM : S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
DATE : 7th MARCH, 2019
ORAL ORDER:
1. We have heard the learned Counsel for the respective parties.
2. It is not disputed that the petitioner has raised an objection before the Competent Authority. The said objection is referable under section 3H (4) of the National Highways Act, 1956 and the said objection (page 125) is not yet decided.
3. The Competent Authority shall decide the objection raised by the petitioner (Page 125) expeditiously and preferably within a period of one month from the date of appearance of the parties. ::: Uploaded on - 13/03/2019 ::: Downloaded on - 14/03/2019 09:59:19 :::
2 905-WP-1304-2018
4. If the amount is not disbursed, the same shall not be disbursed till the decision of the objection.
5. The parties shall appear before the Competent Authority on 18th March, 2019.
6. The Writ Petition is disposed of. No costs.
[ A. M. DHAVALE ] [ S. V. GANGAPURWALA ]
JUDGE JUDGE
mta
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