FULCHAND DAMAJI ORKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The facts emerging from the present application present the tragic and squalid affairs of the activities of some of the lawyers scaling down to lowest level in Land Acquisition Compensation Cases. The original Writ Petition was disposed of as withdrawn by the original petitioner Fulchand Orke on 10th April, 2012. The present application is filed by the Manager of the State Bank of India, Branch: Girad, Tahsil Samudrapur, District: Wardha who is original respondent no. 3 praying for the following reliefs.

(2.) Out of those reliefs, the prayer clause (i) has become infructuous since the learned counsel for the applicant Mr. Anil kumar submitted that in view of the directions issued by this Court during the pendency of the present application, the amount is already re-deposited with the Bank by the petitioner. In the circumstances, we are now concerned with the unpleasant act of dealing with the prayer clause (ii).

(3.) The facts in the Writ Petition as well as in the present application reveal that there is a contest between the original petitioner Fulchand Damaji Orke and original respondents 4 to 6 over the right and title of the agricultural land bearing Kh. Nos. 22 and 227 of the village Faridpur which was acquired by the State for Sirsinala Project.