Raosaheb Dagadu Bhakad And Others vs Abasaheb Ambadas Bhakad And ...
2017 Latest Caselaw 88 Bom

                                                 Writ Petition No.10628/2016
                                        1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               BENCH AT AURANGABAD


                       WRIT PETITION NO.10628 OF 2016



 1.       Shri Raosaheb Dagadu Bhakad
          Age 63 years,

 2.       Kesharbai Bhausaheb Bhakad
          Age 65 years,

 3.       Darshan Laxman Bhakad,
          Age 11 years

 4.       Harshwardhan Laxman Bhakad
          Age 9 years

          Petitioner Nos.3 and 4 since minor,
          hence, through their natural guardian
          mother Manisha Laxman Bhakad

          All R/o village Rastapur, Tq. Newasa,
          District Ahmednagar.               ...       PETITIONER


          VERSUS

 1.       Shri Abasaheb Ambadas Bhakad,
          Age 66 years,

 2.       Shri Dinkar Vitthal Bhakad,
          Age 65 years

 3.       Shri Kalyan Dinkar Bhakad,
          Age 35 years

          All R/o village Rastapur, Tq. Newasa,
          District Ahmednagar

 4.       The State of Maharashtra,
          through the Deputy Director of
          Land Records, Nashik Division,
          Nashik



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                                                        Writ Petition No.10628/2016
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 5.       The District Inspector of
          Land Records, Ahmednagar,
          District Ahmednagar

          (Copy to be served on the
          Government Pleader,
          High Court, Aurangabad)

 6.       Sakhahari Ambadas Bhakad,
          Age major, Occu. Agri.
          R/o village Rastapur, Tq. Newasa,
          District Ahmednagar               ...              RESPONDENTS

                                  .....
 Shri   M.S. Kulkarni, Advocate for petitioners
 Shri   A.M. Gaikwad, Advocate for respondent No.1
 Shri   R.R. Karpe, Advocate for respondent No.3.
 Shri   Y.B. Pathan, Advocate for respondent No.6
                                  .....


                                  CORAM:       S. B. SHUKRE, J.

                                  DATED:       27th February, 2017.


 ORAL JUDGMENT :



 1.               Rule.        Rule made returnable forthwith and heard

finally by consent of learned counsel for the parties.

2. On going through the impugned order, it is clearly

seen that, the District Superintendent, Land Records, has not

applied his mind to the material aspect of an application filed for

condonation of delay. When such applications are considered

and decided, it is necessary for the authority to record the finding

Writ Petition No.10628/2016

regarding presence or otherwise of the sufficient cause, enabling

it to condone the delay. In the instant case, the delay has been

of about 50 years and there is not even a whisper in the order

about justification for the delay. In such a case, the order would

have to be termed as arbitrary and passed against well settled

principles of law. As such, the order cannot be sustained in law.

The Petition is, therefore, allowed with costs. Impugned order

dated 26/7/2016 is hereby quashed and set aside. The matter is

remanded back to the learned District Superintendent, Land

Records for considering the delay condontion application afresh in

accordance with law, keeping in view the applicable judgments.

3. Liberty is granted to the respondents No.1 to 3 to

supplement the contentions in the main application by filing an

additional affidavit, with liberty to the petitioner to file reply.

( S. B. SHUKRE ) JUDGE

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