The State Of Maharashtra Through ... vs Rajiv Sitaram Patil And Others
2021 Latest Caselaw 4975 Bom

                                            1                        1016-CA-8402-20-d.odt



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

           CIVIL APPLICATION NO.8402 OF 2020 IN FAST/22121/2020
                    THE COLLECTOR, JALGAON AND OTHERS
                                 VERSUS
                  ANANT WAMAN MAHAJAN AND AND ANOTHER
                                           ...
                         AGP for Applicants : Mr. A. A. Jagatkar
                  Advocate for Respondents-claimants : Mr. Ajeet B. Kale
                                          ...
                      WITH CA/8404/2020 IN FAST/22313/2020
                      WITH CA/8406/2020 IN FAST/22322/2020
                      WITH CA/8408/2020 IN FAST/22305/2020
                                           ...
                                                CORAM : ANIL S. KILOR, J.

DATE : 18th MARCH, 2021 PER COURT :-

The applications are moved by applicant- Collector and Special Land Acquisition Officer for condonation of delay. There is delay of 305 days caused in filing appeals to challenge the Judgment and Award dated 14-02- 2019 passed by learned Civil Judge, Senior Division, Bhusaval, in Land Acquisitions References No. 755, 756, 757, 758 of 2014.

2. Heard learned respective counsels for the parties.

3. Learned AGP points out that sufficient cause has been shown by the applicants, thereby explaining the delay caused in filing first appeals. He submits that, the delay is bonafide and not intentional. It is submitted that if delay is condoned, no prejudice would be caused to other side.

4. The non-applicants have not filed reply opposing the same. However, learned counsel for non-applicants orally opposed the applications.

5. Considering the reasons stated in the applications, I find sufficient and justifiable reasons for delay caused in filing first appeals.

6. The civil applications are allowed. The delay is condoned. Civil Applications are disposed of.

7. Office is directed to place the matters for admission.

( ANIL S. KILOR ) JUDGE mtk