The Maharashtra Krushna Valley ... vs Baliram Sheku Yadav
2021 Latest Caselaw 4982 Bom

                                       1                         986-CA-1806,8-17.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

          CIVIL APPLICATION NO.1806 OF 2017 IN FAST/33253/2016

  THE MAHARASHTRA KRUSHNA VALLEY DEVELOPMENT CORPORATION,
             THROUGH EXECUTIVE ENGINEER AND OTHERS
                                 VERSUS
                      POPAT VISHWANATH YADAV
                                    ...
 Advocate for Applicants : Mr. Avinash D. Hande h/f. Mr. Anil M. Gaikwad
       Advocate for Respondent-claimants : Mr. K. G. Ghute Patil
                                    ...
               WITH CA/1808/2017 IN FAST/33987/2016
                                    ...
                                           CORAM :      ANIL S. KILOR, J.

                                           DATE :       18th MARCH, 2021

PER COURT :-

These are applications for condonation of delay. There is delay of 475 days in filing first appeals challenging the Judgment and Award dated 12-03-2015 passed by Civil Judge, Senior Division, Osmanabad, in Land Acquisition References No. 89 and 91 of 2014.

2. Heard learned counsel for applicant.

3. None for the non-applicant, though, served long back.

4. Learned counsel for the applicant submits that sufficient cause has been shown in the application for causing delay in filing first appeals. He submits that the delay is bonafide and is not intentional. Though, present applications are pending from year 2017 and non-applicants are served long-back, no reply is filed to the present applications opposing prayer made in the application.

5. In that view of the matter and since the reasons stated in the applications are sufficient to justify the delay caused in filing first appeals. The civil applications are allowed. The delay is condoned.

6. The office is directed to register first appeals and place the same for admission along with civil applications for stay.

( ANIL S. KILOR ) JUDGE mtk