Mr. Bhaguji Raghu Navale And Anr vs The Land Acquisition Officer No. ...
2021 Latest Caselaw 14404 Bom

                                                    12. IA 487-19 in FAST 21558-19.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 487 OF 2019
                                       IN
                      FIRST APPEAL (ST.) NO. 21558 OF 2019

 Bhaguji Raghu Navale and Anr.                                  .Applicants /
                                                                Appellants
            Vs.
 The Land Acquisition Officer No. 11 Pune                       .Respondent

None for the Applicants / Appellants.

Mr. Yogesh Dabke, AGP for Respondent -State.

                               CORAM     :     ABHAY AHUJA, J
                               DATE      :     4TH OCTOBER 2021

 P. C.

1. None for the applicant. Mr. Dabake appears on behalf of the

State.

2. It is observed from the application that there is a delay of 14

years and 78 days in preferring the appeal against judgment and order

dated 30th November 2004 in LAR No. 352 of 2001.

3. Learned AGP submits that they have neither been served with

the said application for condonation of delay nor the first appeal.

Nikita Gadgil 1 of 2

12. IA 487-19 in FAST 21558-19.doc

4. In this view of the matter, appellants/applicants are directed to

serve copies of the civil application for condonation of delay and first

appeal within a period of two weeks from today.

5. List the matter on 25th October 2021.

6. Learned AGP, Mr. Dabake, agrees to inform the learned advocate

for the appellants of this order.

                                                        ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                            2 of 2