LAWS(BOM)-2019-11-179

DURGABAI Vs. STATE OF MAHARASHTRA

Decided On November 06, 2019
DURGABAI Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr. A. M. Hajare, learned counsel for the petitioners, Mr. S. P. Sonpawale, learned Addl. Government Pleader for respondent/State and Mr. Umakant K. Patil, learned advocate for respondents No. 7 & 8.

(2.) The present petition has been filed raising the grievance of non-compliance of the order dtd. 19.04.2011 passed by this Court in Writ Petition No. 11168 of 2018 and connected matters. On 17.10.2019, it was submitted by Mr. Umakant Patil, the learned counsel appearing for respondents No. 7 & 8 i.e. Mr. Rajendra Pandurang Kale, Executive Engineer, Minor Irrigation Division No. 1, Aurangabad and Mr. Baburao N. Kandarphale, Executive Director, Godavari Marathwada Irrigation Development Corporation, Aurangabad, that the order of this Court is duly complied with and the respondents be directed to file their affidavit-in-reply to that effect. Accordingly, the affidavit-in-reply is filed. Perusal of the affidavit-in-reply dtd. 17.10.2019 filed on behalf of respondent No. 7 i.e. Rajendra Pandurang Kale, shows that, initially an amount of Rs.41,82,867/- was deposited in this Court on 05.03.2013. There is also a reference in para 11 and 12 of this affidavit about the other amounts being deposited, which read thus:

(3.) Thus, total amount to the tune of Rs. 54,37,448/- is deposited and it is the submission of the learned counsel for respondents No. 7 and 8 that, this amount satisfies the claim of the petitioners even considering the chart submitted by the petitioners in the present Contempt Petition at Exh. 'P-2' (Pg. 80 & 81 to the petition, respectively).