ULAHAS VITTHALRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent of learned counsel appearing for the parties, the petition is taken up for hearing.

(2.) The trial Court by an order dated 23/1/2008 in execution petition No.350 of 2006 directed the petitioners to furnish Bank guarantee for withdrawal of the amount lying in the trial Court deposited by respondents under the land acquisition award.

(3.) The learned Assistant Government Pleader Shri.P.M.Shinde submitted that against the award passed in Land Acquisition Reference No.1961 of 2005, the State had preferred appeal, but did not file an application for stay. The appeal is pending at admission stage.