The State Ofmaharashtra vs Laxmibai Baliram Shinde
2022 Latest Caselaw 617 Bom

                                                                                (23)CAF-140-2021.doc


       rkmore


         Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by

                                          CIVIL APPELLATE JURISDICTION
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:46
         +0530                           CIVIL APPLICATION NO.140 OF 2021
                                                            IN
                                   FIRST APPEAL (STAMP) NO.30299 OF 2005


                      The State of Maharashtra                            ]
                      Through Land Acquisition Officer No.4, Pune         ]..      Applicant
                                   vs,
                      Laxmibai Baliram Shinde                             ]..      Respondent


                      Mr.A.R. Patil, AGP for Applicant-State.
                      None for Respondent.

                                               CORAM : N.R.BORKAR, J.

                                               DATE     :        18TH JANUARY 2022


                      P.C.

                      1]     This application is filed by the State for condonation of delay of

120 days in filing the First Appeal against the Judgment and Award dated 21.02.2005 passed by the learned Ad-hoc Additional District Judge in LAR No.415/2000.

2] I have heard the learned AGP for the applicants-State and perused the averments made in the application.

3] Admittedly, the award of reference Court impugned in the First Appeal is dated 21.02.2005 The amount of enhancement appears to

(23)CAF-140-2021.doc

be Rs.1,42,402/-. Considering these facts and circumstances, I am not inclined to condone the delay after 16 years. Accordingly, following order is passed :

i] Civil Application for condonation of delay is dismissed. Ii] Needless to mention that I have not examined the impugned Judgment and award on merit and therefor any observations in this order shall not be construed to mean that I have upheld the impugned Judgment and award on merit.

[N.R.BORKAR, J]