The State Of Maharashtra.Thr.The ... vs Shri.Mahamad Mohsin Abdul Latif ... on 15 July, 2022

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Bombay High Court

The State Of Maharashtra.Thr.The ... vs Shri.Mahamad Mohsin Abdul Latif ... on 15 July, 2022

Bench: Shrikant D. Kulkarni

                                                        1/2            5-caf-1011-2018 in fast-19879-2017.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 1011 OF 2018
                                                      WITH
                                        CIVIL APPLICATION NO. 1012 OF 2018
                                                        IN
                                        FIRST APPEAL (ST) NO. 19879 OF 2017
                                                      WITH
                                        CIVIL APPLICATION NO. 1013 OF 2018
                                                      WITH
                                        CIVIL APPLICATION NO. 1014 OF 2018
                                                        IN
                                        FIRST APPEAL (ST) NO. 19865 OF 2017

                     The State of Maharashtra through
        Digitally

MAMTA
        signed by
        MAMTA
        AMAR KALE
                     the Special Land Acquisition Officer               ...Applicant
AMAR    Date:
KALE
                                  Vs.
        2022.07.18
        17:24:52
        +0530



                     Shri. Mahamad Mohsin Abdul Latif
                     Patel (Deceased) through LRs.
                     Safiyabibi Mahamad Mohsin Patel & Ors.             ...Respondents

                                                        .....

                     Mr. N. B. Patil, AGP for the Applicant / State.
                     Mr.Sachin S. Punde,for the Respondent Nos.1/1 to 1/8, 2A & 12.
                     Mr.Shriram S. Kulkarni, for the Respondent Nos. 3 to 7, 10 & 11.

                                                        .....

                                             CORAM : SHRIKANT D. KULKARNI, J.

DATE : 15 JULY, 2022 Mamta Kale 2/2 5-caf-1011-2018 in fast-19879-2017.doc P.C. . Mr. Sachin Punde, learned counsel for the Respondent Nos.1/1 to 1/8, 2A & 12 and Mr. S.S. Kulkarni, learned counsel for the Respondent Nos. 3 to 7, 10 & 11 are present. It is pointed out by Mr. Sachin Punde, the learned counsel for the Respondents referred above that Respondent Nos.6 & 7 have expired long back during the pendency of this proceedings and this Court vide order dated 19 January 2022 was pleased to direct to take necessary steps within four weeks. It seems that the Applicant / State has not complied with the order passed by this Court dated 19 January 2022.

3. In the interest of justice, four weeks' time is granted as a last chance to the Applicant / State to take necessary steps against the Respondent Nos.6 and 7 who are reported to be dead.

4. In case of failure on the part of the State, the application shall stands dismissed against the Respondent Nos.6 & 7 for want of steps and the matter shall proceed further against remaining Respondents, according to law.

5. Stand over to 12 August 2022.

(SHRIKANT D. KULKARNI, J.) Mamta Kale

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