HARESH B. BHOIR Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) In the above matter, by order dtd. 8/3/2023, this Court had directed the State Government to file an affidavit in reply to place on record what steps have been taken for recovery of the compensation paid to the persons against whom FIR is already lodged by the State Government and also disclose what action has been taken against the erring officers of the concerned department who were involved in awarding compensation to the third party and not to the Petitioners.

(2.) Mr. Gokhale, the learned counsel appearing on behalf of the Respondent State (Respondent No.1), has stated that though these directions were given, the affidavit in reply is not ready. He has requested for a short accommodation to file the aforesaid affidavit. In these circumstances, it is directed that the State Government shall file the affidavit in reply setting out all details as mentioned in the order dtd. 8/3/2023 within a period of two weeks from today. If the Petitioners want to file any affidavit in rejoinder, they may do so within a period of one week thereafter.

(3.) The learned counsel appearing on behalf of the Petitioners has stated that he tried to serve Respondent Nos.3, 7 & 10 to 19 but the packets have been returned with the remark "insufficient address". He submitted that in these circumstances, the Shanti Nagar Police Station, Bhiwandi, be directed to furnish to the Petitioners the full address of the said Respondents so as to enable the Petitioners to serve the above Petition on them.