Raibhan Ganpati (Died) Thr Lrs ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 16658 Bom

                                                             934-CA-12549 of 2019.odt




             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD
                     CIVIL APPLICATION NO. 12549 OF 2019
                                     IN
                    FIRST APPEAL STAMP NO.23653 OF 2019
 Raibhan Ganpati (Died)
 Through Lrs.
 1) Dattarao Raibhan More and others                    ... Applicants
       Versus
 The State of Maharashtra and another                   ... Respondents
                                  ....
 Mr. S. K. Adkine, Advocate for applicants
 Mr. A. B. Chate, AGP for respondents
                                  ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 01st DECEMBER, 2021

PER COURT :-

. Heard.

2. There is delay of not less than 10971 days in filing appeal against the judgment and award passed by the Reference Court in Land Acquisition Reference. The delay is huge one, that suggest the applicants to have slept over their rights and waive the same.

3. In the circumstances, the application stands dismissed.

[ R. G. AVACHAT, J. ] SMS

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